← All Phrases

“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

Apex Irrigation, Rajkot vs. The Income Tax Officer, Ward-1(1)(1), Rajkot

In the result, the appeal

ITA 539/RJT/2025[2017-18]Status: DisposedITAT Rajkot17 Sept 2025AY 2017-18

Bench: Dr. Arjun Lal Sainibefore Dr. Arjun Lal Sainibefore Dr. Arjun Lal Sainiआयकरअपीलसं आयकरअपीलसं./Ita No. 539 & 540/Rjt/2025 ("नधा"रणवष" "नधा"रणवष"/Assessment Year: (2017-18) Apex Irrigation Income Tax Office, Ito Ward- Income Tax Office, Ito Ward S. No. 270, Plot No. 4, Behind Maruti S. No. 270, Plot No. 4, Behind Maruti Vs. 1(1)(1), Petrol Pump, Nh 8B To Gondal, Nr. Bus Petrol Pump, Nh 8B To Gondal, Nr. Bus- Income Tax Office, Race Course , Race Course Stand, Shapar, Veraval Ring Road, Rajkot – 360001 360001 Rajkot – 360024 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Pan/Gir No.: Aajfa4917D (अपीलाथ"/Appellant) (""यथ"/Respondent) /Appellant) /Respondent) Appellant By : Shri Brijesh Parekh, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. , Ld. Sr. Dr Date Of Hearing : 17/09/2025 : 17/09/2025 Date Of Pronouncement Date Of Pronouncement

For Appellant: Shri Brijesh Parekh, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld
Section 270A

passed by the Learned Commissioner of Income Tax (Appeal), National order passed by the Learned Commissioner of Income Tax (Appeal), National Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] both Faceless Appeal, Centre (NFAC), Delhi [hereinafter

Shri Ravi Parsotambhai Asanani, Village Jetpur, Dist. Rajkot vs. The ITO Ward 1 (2) (1), Rajkot

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

ITA 434/RJT/2025[2013-14]Status: DisposedITAT Rajkot17 Sept 2025AY 2013-14

Bench: Dr. Arjun Lal Sainibefore Dr. Arjun Lal Sainibefore Dr. Arjun Lal Sainiआयकरअपीलसं आयकरअपीलसं./Ita No. 434/Rjt/2025 ("नधा"रणवष" "नधा"रणवष"/Assessment Year: (2013-14) Ravi Parsotambhai Asnani Income Tax Officer, Nfac, Delhi Income Tax Officer, Nfac, Delhi Prop., Jay Ambe Textile, M.G.Road, Prop., Jay Ambe Textile, M.G.Road, Vs. Aayakar Bhavan, Race Course Ring Aayakar Bhavan, Race Course Ring Jetpur – 360370 Road, Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Pan/Gir No.: Amnpa7007Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Brijesh Parekh, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld
Section 147

ARJUN LAL SAINI, ACCOUNTANT MEMBER आयकरअपीलसं आयकरअपीलसं./ITA No. 434/RJT/2025 ("नधा"रणवष" "नधा"रणवष"/Assessment Year: (2013-14) Ravi Parsotambhai Asnani Income Tax Officer, NFAC, Delhi Income Tax Officer, NFAC, Delhi Prop., Jay Ambe Textile, M.G.Road, Prop., Jay Ambe Textile, M.G.Road, Vs. Aayakar Bhavan, Race Course Ring Aayakar Bhavan, Race ... passed by the Learned Commissioner of Income Tax (Appeal by the Learned Commissioner of Income Tax (Appeal), National Faceless Appeal, National Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] dated dated 05.12.2024 arising in the matter of assessment

Up State Food & Essential Commodities Corpn Ltd, Lucknow vs. Dy. Commissioner of Income Tax Office- 6, Lucknow

The appeal of the assessee is allowed for statistical purposes

ITA 692/LKW/2024[2017-18]Status: DisposedITAT Lucknow17 Sept 2025AY 2017-18

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2017-18 U.P. State Food & Essential V. The Dcit-6 Commodities Corpn. Ltd. Lucknow 17, Gokhale Marg Lucknow (U.P) Tan/Pan:Aaacu3257G (Appellant) (Respondent) S.A. No.03/Lkw/2025 [Arising Out Of Ita No.692/Lkw/2024] Assessment Year: 2017-18 U.P. State Food & Essential V. The Dcit-6 Commodities Corpn. Ltd. Lucknow 17, Gokhale Marg Lucknow (U.P) Tan/Pan:Aaacu3257G (Applicant) (Respondent) Assessee By Smt. Shivani Gupta, C.A. Department By: Shri Neeraj Kumar, Cit(Dr) O R D E R

For Respondent: Shri Neeraj Kumar, CIT(DR)
Section 10Section 143(3)Section 26

SUDHANSHU SRIVASTAVA, J.M.: This appeal has been preferred by the Assessee against the order dated 14.10.2024, passed by the National Faceless appeal Centre, Delhi (NFAC) for Assessment Year 2017-18. The assessee has also filed stay petition requesting for stay of demand raised by the Revenue against the assessee ... Rs.41,90,163/- on account of payment of service tax and other taxes. 2.1 Aggrieved, the Assessee preferred an appeal before the NFAC, which dismissed the appeal of the assessee by passing order ex-parte qua the assessee. However, while dismissing the appeal, the Ld. First Appellate Authority also observed