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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

Suri Babu Krovvidi, Rajahmundry vs. Income Tax Officer, Vijayawada

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 409/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam12 Sept 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.409/Viz/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Suri Babu Krovvidi Vs. Income Tax Officer East Godavari Distt. Vijayawada Pan:Aejpk1777P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Naresh Gowlikar, Ca (Hybrid) राज" व "ारा/Revenue By:: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 10/09/2025 घोषणा की तारीख/Pronouncement: 17/09/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Order Dated 21/02/2025 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2016-17. 2. There Is A Delay Of 56 Days In Filing The Present Appeal. The Assessee Has Filed A Petition For Condonation Of Delay To Explain The Cause Of The Delay Which Is Supported By An Affidavit. The Learned Counsel For The Assessee Has Submitted That The Assessee Is A Layman & The Assessee Was Not Having Any Knowledge About The Tax & Procedural Requirement Of Filing The Appeal Against The Order Of The Learned Cit (A). He Has Further

For Appellant: Shri Naresh Gowlikar, CA (hybrid)For Respondent: : Dr. Aparna Villuri, Sr. AR
Section 17

Vijay Pal Rao, Vice President This appeal filed by the assessee is directed against the order dated 21/02/2025 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2016-17. 2. There is a delay of 56 days in filing the present appeal. The assessee has filed a petition for condonation

Suyash Solutions Pvt.Ltd, Pune vs. DCIT Circle-5, Pune

Accordingly, the Appeal filed by the Assessee is dismissed

ITA 576/PUN/2025[2010-11]Status: DisposedITAT Pune12 Sept 2025AY 2010-11

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.576/Pun/2025 निर्धारण वषा / Assessment Year: 2010-11 Suyash Solutions Pvt. Ltd., V The Dy.Cit, S.No.145, Pune Saswad Road, S. Circle-5, Pune. Opp,.Navalakha Godown, Phursungi, Pune – 412308. Maharashtra. Pan: Aajcs7144M Appellant/ Assessee Respondent / Revenue Assessee By Shri Mihir C Naniwadekar & Shri B.D.Bhide – Ar’S Revenue By Shri Akhilesh Srivastva– Addl.Cit(Dr) Date Of Hearing 17/06/2025 Date Of Pronouncement 12/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Addl./Joint Commissioner Of Income Tax(Appeal)-1, Gurugram Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2010-11, Dated 22.01.2025 Emanating From Assessment Order U/S.143(1) Of The I.T.Act, Dated 23.02.2011. The Assessee Has Raised Following Grounds Of Appeal :

Section 139(1)Section 143(1)Section 250

I.T.Act, dated 23.02.2011. The assessee has raised following grounds of appeal : ITA No.576/PUN/2025 [A] “Being aggrieved by an order passed by the ld.CIT(A)-NFAC (hereinafter referred for short as the „ld.CIT(A)‟) U/sec.250 dated 22.01.2025, your appellant submits following „Grounds of Appeal‟ among others, without prejudice to each other

Mahatma Phule Nagari Sahakari Patsanstha Maryadit, Ahilyanagar vs. ITO Ward-1, Ahilyanagar

In the result, the appeal filed by the assessee is allowed

ITA 321/PUN/2025[2020-21]Status: DisposedITAT Pune12 Sept 2025AY 2020-21

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.321/Pun/2025 िनधा"रण वष" / Assessment Year : 2020-21 Mahatma Phule Nagari Vs. Ito, Ward-1, Sahakari Patsanstha Ahilyanagar. Maryadit, At Post Bhingar, Nagar – Pathardi Road, Dist. Ahilyanagar- 414002. Pan : Aaaam3703B Appellant Respondent Assessee By : Shri Prasad S. Bhandari Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 05.08.2025 Date Of Pronouncement : 12.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.09.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2020-21. 2. There Is Delay Of 79 Days In Filing Of The Present Appeal. We Are Satisfied With The Reasons Mentioned In The Affidavit For Condonation That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeal Within The Prescribed Time Limit. After Haring

For Appellant: Shri Prasad S. BhandariFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

raised the following grounds of appeal :- “1. On the facts and in the prevailing circumstances of the case and in Law, Respected CIT(A)-NFAC erred confirming the addition made by the Ld. Assessing Officer at Rs.82,64,267/- without appreciating the fact that the assessee co-operative society ... please be deleted. 2. On the facts and in the prevailing circumstances of the case and in Law. Respected CIT(A)-NFAC erred confirming the addition made by the Ld. Assessing Officer at Rs. 82,64,267/- without appreciating the submission made by the assessee supported by the covered case