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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

Srinivasa Rao Saripudi, Vijayawada vs. Income Tax Officer, Ward 2(4), Vijayawada

In the result, appeal filed by the assessee is dismissed

ITA 200/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam08 Sept 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri S. Balakrishnanआ.अपी.सं /Ita No.200/Viz/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Shri Srinivasa Rao Saripudi Vs. Income Tax Officer Vijayawada Ward-2 (4) Pan:Apvps1663K Vijayawada (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: N O N E राज" व "ारा/Revenue By:: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 08/09/2025 घोषणा की तारीख/Pronouncement: 08/09/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Order Dated 17/04/2025 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2017-18. 2. None Appeared On Behalf Of The Assessee When This Appeal Was Called For Hearing Despite Various Notices Issued To The Assessee & Adjournment Of Hearing Was Granted On The Request Of The Assessee, Vide Order Dated 21/07/2025. Even After Taking Adjournment Of Hearing On 21/07/2025, The Assessee Did Not Bother To Appear Before The Tribunal On The Subsequent Dates. Accordingly, The Bench Proposes To Hear & Dispose Of This Matter, Ex-Parte.

For Appellant: N O N EFor Respondent: : Dr. Aparna Villuri, Sr. AR

Vijay Pal Rao, Vice President This appeal filed by the assessee is directed against the order dated 17/04/2025 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2017-18. 2. None appeared on behalf of the assessee when this appeal was called for hearing despite various notices issued to the assessee

Income Tax Officer, Ludhiana vs. Sanjeev Malhotra, Ludhiana

The appeal stands dismissed

ITA 411/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh08 Sept 2025AY 2014-15

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No. 411/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15 Ito Sh. Sanjeev Malhotra बनाम/ Room No 228 First Floor, 298-A Pannu Farm House, Pakhowal Road Aaykar Bhawan, Rishi Nagar Backside Hotel Keys, Kiran Vihar Vs. Ludhiana.141012 Ludhiana 141012 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Achpm-4381-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Dr Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr ""थ"कीओरसे/Respondent By : None सुनवाईकीतारीख/Date Of Hearing : 08-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08-09-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 29-01-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 147 R.W.S. 144 Of The Act On 27-03-2022. In The Assessment Order, Ld. Ao Made Addition Of Unexplained Money For Rs.237.23 Lacs For Want Of Any Effective

For Appellant: Dr Ranjit Kaur (Addl. CIT) – Ld. Sr. DRFor Respondent: None
Section 147Section 251(1)(a)

revenue for Assessment Year (AY) 2014-15 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 29-01-2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 147 r.w.s