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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

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 57/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh25 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 56/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh25 Feb 2026AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer

Hi Tech Foods, Solan vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 55/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh25 Feb 2026AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 54/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh25 Feb 2026AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer

Vatva Industries Association Charitable Trust, Ahmedabad vs. I.T.O. Ward 2 Exemption, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 760/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad25 Feb 2026AY 2020-21

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.760/Ahd/2025 िनधा"रण वष" /Assessment Year : 2020-21 Vatva Industries Association The I.T.O. बनाम/ Charitable Trust Ward-2 Exemption V/S. Phase-I, Ahmedabad – 380 015 Nr. Old Nirma B/H. Sbi Vatva Ahmedabad – 382 445 "थायी लेखा सं./Pan: Aaatv 1541 M (अपीलाथ*/ Appellant) (+, यथ*/ Respondent) Assessee By : Shri Jainish Parikh, Ar Revenue By : Shri Suresh Chand Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/02/2026 घोषणा की तारीख /Date Of Pronouncement: 25/02/2026 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 12/02/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2020-21. 2. In This Appeal, The Assessee Had Alleged That There Was A Calculation Mistake On The Part Of The Cpc While Assessing The Income Of The Assessee. In Vatva Industries Association Charitable Trust Vs. Ito Asst. Year : 2020-21

For Appellant: Shri Jainish Parikh, ARFor Respondent: Shri Suresh Chand Meena, Sr.DR
Section 11Section 12ASection 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 12/02/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment

Pragnaben Umeshbhai Yagnik, Ahmedabad vs. The ITO, Ward-1(2)(1), Ahmedabad

The appeal of the assessee is treated as allowed for statistical purposes

ITA 2529/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad25 Feb 2026AY 2015-16

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2529/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 Pragnaben Umeshbhai Yagnik The Ito बनाम/ 118, Saket Raw House Ward-1(2)91) V/S. B/H. Memnagar Gram Ahmedabad – 380 015 Panchayat Memnagar S.O. Ahmedabad – 380 025 "थायी लेखा सं./Pan: Aahpy 1844 P (अपीलाथ)/ Appellant) (*+ यथ)/ Respondent) Assessee By : Shri Tushar Hemani, Sr. Advocate Revenue By : Shri Rameshwar P. Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/02/2026 घोषणा की तारीख /Date Of Pronouncement: 25/02/2026 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 28/06/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2015-16. 2. The Assessee, In This Appeal, Is Aggrieved By The Action Of The Lower Authorities In Making/Confirming The Addition Of Rs.1,00,01,000/- On Account Non-Deposit Of Tax Of Short Term Capital Gain (Stcg) Earned By The Assessee. Pragnaben Umeshbhai Yagnik Vs. Ito Asst. Year : 2015-16 2

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri Rameshwar P. Meena, Sr.DR
Section 147Section 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 28/06/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment

Vijaykumar Vaghajibhai Patel, Petlad vs. The ITO, Ward-1(3)(1), Petlad

The appeal of the assessee is treated as allowed for statistical purposes

ITA 2122/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad25 Feb 2026AY 2012-13

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2122/Ahd/2025 िनधा"रण वष" /Assessment Year : 2012-13 Vijaykumar Vaghajibhai Patel The Ito बनाम/ 89, Ashray Tenement Ward-1(3)(1) V/S. Maa Krupa Petlad – 388 450 Near Geb Anand Petlad – 388 450 (Gujarat) "थायी लेखा सं./Pan: Anfpp 2671 N (अपीलाथ)/ Appellant) (*+ यथ)/ Respondent) Assessee By : Shri B.T. Thakkar, Ar Revenue By : Shri Suresh Chand Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/02/2026 घोषणा की तारीख /Date Of Pronouncement: 25/02/2026 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 29/09/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2012-13. 2. In This Appeal, The Assessee Is Aggrieved By The Action Of The Lower Authorities In Making/Confirming The Addition Of Rs.32,79,000/- On Account Of Unexplained Cash Deposited In The Bank Account Of The Assessee. Vijaykumar Vaghajibhai Patel Vs. Itok Asst. Year : 2012-13

For Appellant: Shri B.T. Thakkar, ARFor Respondent: Shri Suresh Chand Meena, Sr.DR
Section 250Section 69A

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 29/09/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment

Bhagwati Trading Co., Mehsana vs. The ITO, Ward-1, Patan

In the result, the appeal of the assessee stands allowed

ITA 2115/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad25 Feb 2026AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2115/Ahd/2025 िनधा"रण वष" /Assessment Year :2018-19 Bhagwati Trading Co. The Ito बनाम/ 38, Market Yard (Gunj Bazar) Ward-1 V/S. Visanagar Patan – 384 265 Mehsana – 384 315 (Gujarat) "थायी लेखा सं./Pan: Aabfb 5914 D (अपीलाथ+/ Appellant) (,- यथ+/ Respondent) Assessee By : Shri Rushin Patel, Ar Revenue By : Shri Suresh Chand Meena, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/02/2026 घोषणा की तारीख /Date Of Pronouncement: 25/02/2026 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 29/10/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2018-19. 2. The Assessee, In This Appeal, Is Aggrieved By The Action Of The Ld. Cit(A) In Enhancing The Assessment By Rs.11,05,019/- For Alleged Violation U/S.40A(3) Of The Act. Bhagwati Trading Co. Vs. Ito Asst. Year : 2018-19 2

For Appellant: Shri Rushin Patel, ARFor Respondent: Shri Suresh Chand Meena, Sr.DR
Section 147Section 250Section 40A(3)

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 29/10/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment