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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

Mahadev Infracon, Ahmedabad vs. The Dy.CIT, Circle-3(1)(1), Ahmedabad

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

ITA 1427/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad26 Feb 2026AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1427/Ahd/2025 िनधा"रण वष" /Assessment Year : 2016-17 Mahadev Infracon The Dy.Cit बनाम/ B-121, Jivanpark Society Circle-3(1)(1) V/S. Nr. Samrat Nagar Ambawadi Isanpur, Ghodasar Ahmedabad – 380 015 Ahmedabad – 380 050 "थायी लेखा सं./Pan: Aaxfm 8708 L (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri B.R. Popat, Ar Revenue By : Shri Santosh Kumar, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 04/12/2025 घोषणा की तारीख /Date Of Pronouncement: 26/02/2026

For Appellant: Shri B.R. Popat, ARFor Respondent: Shri Santosh Kumar, Sr.DR
Section 250

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 27/08/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... represent its case in response to the hearing notices that may have been issued by the office of the first appellate authority attached to NFAC. For the same reason, when the ex-parte Appellate Order was passed by the first appellate authority. dismissing the appeal, the same did not reach

Parul Tulsidas Mistry, Vadodara vs. The ITO, Ward-1(2)(4), Vadodara

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

ITA 1280/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad26 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1280/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Parul Tulsidas Mistry The Ito बनाम/ 21, Paradise Complex Ward-1(2)(4) V/S. Sayajigunj Vadodara – 390 007 Vadodara – 390 005 (Gujarat) "थायी लेखा सं./Pan: Aaspm 5799 G (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Hardik Vora, Ar Revenue By : Shri Santosh Kumar, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 02/12/2025 घोषणा की तारीख /Date Of Pronouncement: 26/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 06/09/2023 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. 2. The Assessee, In This Appeal, Has Raised The Following Grounds Of Appeal: Parul Tulsidas Mistry Vs. Ito Asst.Year: 2017-18

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri Santosh Kumar, Sr.DR
Section 143(3)Section 250

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 06/09/2023 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Officer, Ward 1(2)(4), Vadodara on 09.12.2019 for A.Y. 2017-18. The said assessment order was upheld by the Ld. CIT(A), NFAC, Delhi vide appellate order dated 06.09.2023. Being aggrieved, I have filed an appeal before the Hon'ble Income Tax Appellate Tribunal, Ahmedabad Bench on 03.06.2025. However

Hemalatha Chervu, Hyderabad vs. ITO, Ward - 15(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1966/HYD/2025[2015-16]Status: DisposedITAT Hyderabad26 Feb 2026AY 2015-16

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1966/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2015-16) Smt. Hemalatha Chervu Vs. Income Tax Officer Hyderabad Ward 15 (1) Pan:Aodpc8304C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Akash Deshpande, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 25/02/2026 घोषणा की तारीख/Pronouncement: 26/02/2026 आदेश/Order Per Manjunatha, G. A.M. This Appeal Is Filed By The Assessee, Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 06/11/2025, For The A.Y 2015-16. 2. The Brief Facts Of The Case Are That The Assessee, An Individual, Not Filed Her Return Of Income For The A.Y 2015-16. The Page 1 Of 11

For Appellant: Shri Akash Deshpande, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 133(6)Section 142(1)Section 147Section 148Section 149(1)(b)Section 69A

appeal is filed by the assessee, feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 06/11/2025, for the A.Y 2015-16. 2. The brief facts of the case are that the assessee, an individual, not filed her return