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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

Vidyasagar Institute of Technical Studies, Bhubaneswa vs. Exemption Ward, Bbn, Bhubaneswar

In the result, appeal of the assessee stands allowed

ITA 135/CTK/2026[2013-14]Status: DisposedITAT Cuttack25 Feb 2026AY 2013-14

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.135/Ctk/2026 ("नधा"रण वष" / Assessment Year : 2013-2014) Vs Exemption Ward, Bbn/Nfac, Delhi Vidyasagar Institute Of Technical Studies, Plot No.Hig-13, Jayadev Vihar, Bhubaneswar, Odisha-751030 Pan No. :Aabtv 0349 N (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Jagmohan Pattnaik & Shri Biswaraj Roul, Ars राज"व क" ओर से /Revenue By : Shri Sanjib Banerjee, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 25/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 25/02/2026 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Dated 20.06.2025 For The Assessment Year 2013-2014. 2. At The Outset, Ld. Ar Submitted That The Solitary Issue Involved In The Appeal Of The Assessee Is Regarding The Validity Of Issue Of Notice U/S.148 Of The Act. Ld. Ar Further Submitted That The Notice Issued By The Ld. Ao U/S.148 Of The Act Is Barred By Limitation And, Therefore, Invalid In Law. Inviting Attention To The Copy Of The Notice Issued U/S.148 Of The Act Placed At Page No.64 & 65 Of The Paper Book, The Ld. Ar Submitted That The Relevant Assessment Year Involved Is A.Y.2013-2014. It Was Submitted That The Impugned Notice U/S.148 Of The Act Has Been Issued On 30.06.2022, Which Is Beyond Six Years From The End Of The Relevant Assessment. The Ld. Ar

For Appellant: Shri Jagmohan Pattnaik & Shri BiswarajFor Respondent: Shri Sanjib Banerjee, Sr.DR
Section 147Section 148Section 149

Bench : This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), dated 20.06.2025 for the assessment year 2013-2014. 2. At the outset, ld. AR submitted that the solitary issue involved in the appeal of the assessee is regarding