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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

The Karnataka Multipurpose Souharda Sahakari Niyamit, Chikodi vs. E Assessment, Nipnai

ITA 122/PAN/2025[2018-2019]Status: DisposedITAT Panaji03 Sept 2025AY 2018-2019

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 122/Pan/2025 Assessment Year : 2018-19 The Karnataka Multipurpose Souharda Sahakari Niyamit. Bhagyalaxmi Nagar, Chikodi, Belgavi-591201. Pan : Aaaat4824A . . . . . . . Appellant V/S National Faceless E-Asstt Centre, Delhi . . . . . . . . Respondent Appearances Assessee By : Mr Chetan Chougule [‘Ld. Ar’] Revenue By : Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing : 03/09/2025 Date Of Pronouncement : 03/09/2025 Order Per G. D. Padmahshali; The Captioned Appeal Of The Assessee Impugns Din & Order Itba/Apl/S/250/2023-24/1057730634(1) Dt. 06/11/2023 Passed By Addl./Jt. Commissioner Of Income Tax Appeals-1, Coimbatore, [‘Ld. Nfac’] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’] Which In Turn Arisen Out Of Rectification Order Dt. 28/05/2021 Passed U/S 154 Of The Act By The Central Processing Centre, Bengaluru [‘Ld. Cpc’] Anent To Assessment Year 2018-19 [‘Ay’].

For Appellant: Mr Chetan Chougule [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(1)Section 154Section 246ASection 249Section 250Section 253(3)

captioned appeal of the assessee impugns DIN & Order ITBA/APL/S/250/2023-24/1057730634(1) dt. 06/11/2023 passed by Addl./Jt. Commissioner of Income Tax Appeals-1, Coimbatore, [‘Ld. NFAC’] u/s 250 of the Income-tax Act, 1961 [‘the Act’] which in turn arisen out of rectification order dt. 28/05/2021 passed ... case we have heard the rival party’s submission on limited issue of ex-parte dismissal of first appeal by the Ld. NFAC and subject to rule 18 of ITAT-Rules 1963 perused material placed on record. We note that, the return of income filed by the appellant assessee society

Ms Aditya Plastic, Rajkot vs. The Income Tax Officer, NFAC, Delhi

In the result, the appeal of the assessee is allowed

ITA 186/RJT/2024[2013-14]Status: DisposedITAT Rajkot03 Sept 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./I.T.A. No.185 & 186/Rjt/2024 (िनधा"रणवष" / Assessment Year :2013-14) बनाम/ M/S Aditya Plastic The Income Tax Officer Umiya Industrial Building Ward-3(1)(1) Vs. Near New Nehru Nagar Rajkot -360 001 Main Road, Dhebar Road Rajkot – 360 004 "ायीलेखासं./जीआइआरसं./Pan/Gir No. : Aajfa 4558 In (अपीलाथ"/Appellant) .. (""थ" / Respondent) Assessee By : Shri D.M. Rindani, Ld.Ar Revenue By : Shri Abhimanyu Singh Yadav, Ld.Sr.Dr सुनवाईकीतारीख/ Date Of Hearing 05/06/2025 घोषणाकीतारीख/Date Of Pronouncement 03/09/2025 आदेश / O R D E R Per Bench-: Captioned Two Appeals Filed By The Same Assessee Pertaining To Assessment Year (Ay) 2013-14 Are Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Cit(A)-[(In Short “Ld.Cit(A)”] Vide Order Dated 01/02/2024, Which In Turn Arises Out Of An Assessment Order Dated 29/09/2021Passed By The Assessing Officer (Ao) U/S. 147 R.W.S. 144 Of The Income Tax Act, 1961 (In Short, “The Act”) Pertaining To Assessment Year (Ay) 2013-14. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows:

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr.DR
Section 119Section 142(1)Section 147Section 148Section 69A

issued on 20.03.2020 which was duly served upon the assessee. Notice u/s. 142(1) was issued on 29.09.2020.The case was transferred to NFAC as per FAS-2019. However, due to technical reasons the same has been transferred back to the JAO for completion of assessment procedure

Ms Aditya Plastic, Rajkot vs. The Income Tax Officer, Ward 3(1)(1), Rajkot-

In the result, the appeal of the assessee is allowed

ITA 185/RJT/2024[2013-14]Status: DisposedITAT Rajkot03 Sept 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./I.T.A. No.185 & 186/Rjt/2024 (िनधा"रणवष" / Assessment Year :2013-14) बनाम/ M/S Aditya Plastic The Income Tax Officer Umiya Industrial Building Ward-3(1)(1) Vs. Near New Nehru Nagar Rajkot -360 001 Main Road, Dhebar Road Rajkot – 360 004 "ायीलेखासं./जीआइआरसं./Pan/Gir No. : Aajfa 4558 In (अपीलाथ"/Appellant) .. (""थ" / Respondent) Assessee By : Shri D.M. Rindani, Ld.Ar Revenue By : Shri Abhimanyu Singh Yadav, Ld.Sr.Dr सुनवाईकीतारीख/ Date Of Hearing 05/06/2025 घोषणाकीतारीख/Date Of Pronouncement 03/09/2025 आदेश / O R D E R Per Bench-: Captioned Two Appeals Filed By The Same Assessee Pertaining To Assessment Year (Ay) 2013-14 Are Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Cit(A)-[(In Short “Ld.Cit(A)”] Vide Order Dated 01/02/2024, Which In Turn Arises Out Of An Assessment Order Dated 29/09/2021Passed By The Assessing Officer (Ao) U/S. 147 R.W.S. 144 Of The Income Tax Act, 1961 (In Short, “The Act”) Pertaining To Assessment Year (Ay) 2013-14. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows:

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr.DR
Section 119Section 142(1)Section 147Section 148Section 69A

issued on 20.03.2020 which was duly served upon the assessee. Notice u/s. 142(1) was issued on 29.09.2020.The case was transferred to NFAC as per FAS-2019. However, due to technical reasons the same has been transferred back to the JAO for completion of assessment procedure

The Chimna Agri. Ser Vice Society Ltd., Punjab vs. Jao Income Tax Officer, ITO, Ward-1, Jagraon, Punjab

In the result, both the appeals filed by the Assessee are allowed for statistical purposes

ITA 423/CHANDI/2025[2020-2021]Status: DisposedITAT Chandigarh03 Sept 2025AY 2020-2021

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 422/Chd/2025 "नधा"रण वष" / Assessment Year : 2020-21 & आयकर अपील सं./ Ita No. 423/Chd/2025 "नधा"रण वष" / Assessment Year : 2020-21 The Chimna Co-Op. Agri. Jao. बनाम Service Society Ltd., Income Tax Officer Vpo Chimna, Jagraon, Ward 1, Vs. Ludhiana. 141011 Jagraon "थायी लेखा सं./Pan No. Aaaat4706D अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा"रती क" ओर से/Assessee By : Shri. Kushal Chopra, C.A. (Virtual) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 30-07-2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.09-2025 आदेश/Order

For Appellant: Shri. Kushal Chopra, C.A. (virtual)For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 250Section 270ASection 80PSection 80P(2)(d)

Chimna Agri Service Society Ltd., Ludhiana respectively of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi. 2. Grounds of appeal in ITA 422/Chd/2025 are as under: 1. That the Ld. CIT(A) has erred in passing the order u/s 250 of the Income Tax Act, 1961 and dismissing

The Chimna Co-Op Agri. Service Society Ltd., Punjab vs. Jao the Income Tax Officer Ward 1 Jagraon, Punjab

In the result, both the appeals filed by the Assessee are allowed for statistical purposes

ITA 422/CHANDI/2025[2020-2021]Status: DisposedITAT Chandigarh03 Sept 2025AY 2020-2021

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 422/Chd/2025 "नधा"रण वष" / Assessment Year : 2020-21 & आयकर अपील सं./ Ita No. 423/Chd/2025 "नधा"रण वष" / Assessment Year : 2020-21 The Chimna Co-Op. Agri. Jao. बनाम Service Society Ltd., Income Tax Officer Vpo Chimna, Jagraon, Ward 1, Vs. Ludhiana. 141011 Jagraon "थायी लेखा सं./Pan No. Aaaat4706D अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा"रती क" ओर से/Assessee By : Shri. Kushal Chopra, C.A. (Virtual) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 30-07-2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.09-2025 आदेश/Order

For Appellant: Shri. Kushal Chopra, C.A. (virtual)For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 250Section 270ASection 80PSection 80P(2)(d)

Chimna Agri Service Society Ltd., Ludhiana respectively of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi. 2. Grounds of appeal in ITA 422/Chd/2025 are as under: 1. That the Ld. CIT(A) has erred in passing the order u/s 250 of the Income Tax Act, 1961 and dismissing

Aditi Gupta, Ludhiana vs. Income Tax Officer, Ward VII(1), Ludhiana

In the result, Assessee’s appeal is allowed for Statistical Purposes

ITA 195/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh03 Sept 2025AY 2023-24

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 195/Chd/2025 "नधा"रण वष" / Assessment Year : 2023-24 Aditi Gupta, Ito, 144,Greeen Park, बनाम Ward Vii(1), Civil Lines, Ludhiana Vs. Ludhiana "थायी लेखा सं./Pan No: Bcjpg0439B अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Satish Gupta, Advocate, राज"व क" ओर से/ Revenue By : Sh. Vivek Varadhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 03.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.09.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 10.01.2025 Of Addl./Jcit(A)-7, Kochi For A.Y. 2023-24. 2. Grounds Of Appeal Are As Under: -

For Appellant: Sh. Satish Gupta, AdvocateFor Respondent: Sh. Vivek Varadhan, Addl. CIT, Sr.DR
Section 115BSection 115JSection 139(1)Section 143(1)Section 80C

under Old Tax Regime. 7. That in the facts and circumstances of the case and in law, the order passed by the Ld. AA(NFAC) is arbitrary, whimsical, intractable and without any substance. 8. That in the facts and circumstances of the case and in law, the Ld. AA(NFAC ... opportunity was afforded which action is against law and facts on the file. 9. That the Ld. AA(NFAC) is wrong in not appreciating the facts that the appellant e- filed adjournment application on 24.12.2024 vide Transaction Ref. No. FOS006087890987 and thereafter again e-filed adjournment application on 02.01.2025 vide