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“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

Vinay Dalchand Mehta, Dombivali vs. Income Tax Officer Pne-W-(75)(94), Kalyan

In the result, appeal of the assessee is allowed for statistical purposes

ITA 4430/MUM/2025[2022-23]Status: DisposedITAT Mumbai24 Sept 2025AY 2022-23

Bench: Ms. Kavitha Rajagopal & Smt. Renu Jauhrivinay Dalchand Mehta Income Tax Officer Pne Flat No. 7, Moreshwar Cooperative Ward (75)(94) Vs. Housing Society Limited, R.P. Road, 2Nd Floor, Rani Mansion Dombivli, 421201 Kalyan Murbad Road, Above Canara Bank, Kalyan 421301 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aazpm0583F (Appellant) (Respondent) निर्ााररती की ओर से / Assessee By: Shri. Sumedh Hinge /Revenue By: Ms. Kavita P. Kaushik Sr. Dr Date Of Hearing 20.08.2025 Date Of Pronouncement 24.09.2025 आदेश/O R D E R Per Renu Jauhri [A.M]: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi (Hereinafter Referred To As "Cit(A)"] Dated 27.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As "Act"] For Assessment Year [A.Y.] 2022-23. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Sumedh HingeFor Respondent: Ms. Kavita P. Kaushik SR. DR
Section 2Section 250Section 44A

RENU JAUHRI [A.M]: This appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as "CIT(A)"] dated 27.03.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as "Act"] for Assessment Year

Hirabai & Hormusji Jiwanivakil Model School Trust, Dahanu Road vs. The Income Tax Officer, Exemption Ward, Thane

In the result, appeal of the assessee is allowed for statistical purposes

ITA 4137/MUM/2025[2016-17]Status: DisposedITAT Mumbai24 Sept 2025AY 2016-17

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.4137/Mum/2025 (धििाारण वर्ा / Assessment Year: 2016-2017) Hirabai & Hormusji V/S. Income Tax Officer, Jiwanivakil Model बिाम Exemption Ward, Thane School Trust Income Tax Officer, Near Chandra Takies, Exemption Ward, Thane Masoli, Dahanu Road, 400604 Palghar 401602 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Aaath1536J Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Piyush Bafna, Ca (Virtually Appear) राजस्व की ओर से /Revenue By: Shri Ritesh Misra, Cit Dr स िवाई की िारीख / Date Of Hearing 25.08.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 23.04.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2016-2017. 2. The Assessee Has Raised The Following Grounds In This Appeal. “1. It Is Submitted That The Order Imposing Penalty Of Rs. 10,000/-Dated 28.06.2019 [Itba/Pnl/7271(1)(B)/2019-20/1016563977(1)] Is Bad In Law & Is Required To Be Held As Illegal As The Penalty Order Is Under The Signature Of Mr. Sanjay Kumar, Ito Exemption Ward, Thane. However, The Demand Notice Has Been Issued On 27.06.2019 By Mr. Prashant Singh, Ito Exemption Ward, Thane, I.E. One Day Prior To The Issue

For Appellant: Shri Piyush Bafna, CA (VirtuallyFor Respondent: Shri Ritesh Misra, CIT DR
Section 143(2)Section 144Section 156Section 250Section 271(1)(b)

RENU JAUHRI [A.M.] :- This appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 23.04.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2016-2017. 2. The assessee has raised

ACIT, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3659/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

BENCH :- These three appeals are filed by the revenue against the orders of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 13.03.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2020-2021. 2. The revenue has raised the following ... also proven. The expense claimed is also treated as business expenses. 3. The appellant prays that the order of the National Faceless Appeal Centre (NFAC), Delhi on the above grounds be reversed and that of the AO be restored. 4. The appellant craves leave to amend or alter any ground

Assisstant Commissioner of Income Tax, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3658/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

BENCH :- These three appeals are filed by the revenue against the orders of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 13.03.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2020-2021. 2. The revenue has raised the following ... also proven. The expense claimed is also treated as business expenses. 3. The appellant prays that the order of the National Faceless Appeal Centre (NFAC), Delhi on the above grounds be reversed and that of the AO be restored. 4. The appellant craves leave to amend or alter any ground

ACIT, Cir.20(1), Mumbai, Muimbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3657/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

BENCH :- These three appeals are filed by the revenue against the orders of the National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 13.03.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2020-2021. 2. The revenue has raised the following ... also proven. The expense claimed is also treated as business expenses. 3. The appellant prays that the order of the National Faceless Appeal Centre (NFAC), Delhi on the above grounds be reversed and that of the AO be restored. 4. The appellant craves leave to amend or alter any ground

Rajnish Wellness Limited, Mumbai vs. ITO, Mumbai

In the result, the appeal of assessee is allowed for statistical purposes

ITA 3471/MUM/2025[2018-19]Status: DisposedITAT Mumbai24 Sept 2025AY 2018-19

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2018-19 Rajnish Wellness Limited, Income Tax Officer, 6Th Floor, Ward-5(3)(1), Navjivan Commercial, Vs. Aayakar Bhavan, Lamington Road, Mumbai-400020. Mumbai Central, Mumbai-400008. Pan : Aahcr3491G (Appellant) (Respondent) For Assessee : None For Revenue : Shri Annavaram Kosuri, Sr.Dr Date Of Hearing : 23-09-2025 Date Of Pronouncement : 24-09-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 25-03-2025, Pertaining To Assessment Year (Ay) 2018-19. 2. Briefly The Facts Of The Case Are That The Assessee Filed Its Return Of Income Which Was Selected For Limited Scrutiny To Verify The Genuineness Of The Large Scale Promotion Expenses. Notices U/S. 143(2) & 142(1) Of The Income Tax Act, 1961 („The Act‟) Were Issued Calling For The Necessary

For Appellant: NONEFor Respondent: Shri Annavaram Kosuri, Sr.DR
Section 143(2)Section 144Section 37(1)

This is an appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [„Ld.CIT(A)‟], dated 25-03-2025, pertaining to Assessment Year (AY) 2018-19. 2. Briefly the facts of the case are that the assessee filed