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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

Arun Namdev Keni, Taloja vs. Income Tax Officer, Ward 5, Panvel

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

ITA 366/PUN/2025[2014-15]Status: DisposedITAT Pune03 Sept 2025AY 2014-15

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.366/Pun/2025 िनधा"रण वष" / Assessment Year : 2014-15 Arun Namdev Keni, Vs. Ito, Ward-5, Panvel. At Pethali, Taloja, Panvel- 410208. Pan : Amgpk2155A Appellant Respondent Assessee By : None Revenue By : Shri Amol Khairnar Date Of Hearing : 05.08.2025 Date Of Pronouncement : 03.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 17.12.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2014-15. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Learned Commissioner Of Income-Tax (Appeals) - Nfac, Erred In Not Condoning The Delay In Filing Of The Appeal. 2. The Learned Commissioner Of Income-Tax (Appeals) - Nfac, Erred In Dismissing The Appeal Without Adjudicating On Merits.

For Appellant: NoneFor Respondent: Shri Amol Khairnar
Section 143(3)Section 271(1)(c)

assessment year 2014-15. 2. The appellant has raised the following grounds of appeal :- “1. The Learned Commissioner of Income-Tax (Appeals) - NFAC, erred in not condoning the delay in filing of the appeal. 2. The Learned Commissioner of Income-Tax (Appeals) - NFAC, erred in dismissing the appeal without adjudicating ... merits. 2 3. The Learned Commissioner of Income-Tax (Appeals) - NFAC, erred in confirming the penalty of Rs. 2,02,28,270/-. 4. The Learned Commissioner of Income-Tax (Appeals) - NFAC, erred in confirming the penalty, even though the appeal against the assessment was already set aside

Iqra Education Society, Jalgaon vs. ACIT Exemption Circle, Aurangabad

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

ITA 309/PUN/2025[2018-19]Status: DisposedITAT Pune03 Sept 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.309/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 Iqra Education Society, Vs. Acit, Exemption Sagar Nagar Mehrun, Circle, Aurangabad. Jalgaon- 425001. Pan : Aaati0900R Appellant Respondent Assessee By : Shri Vinay V. Kawadia (Virtual) Revenue By : Shri Amol Khairnar Date Of Hearing : 04.08.2025 Date Of Pronouncement : 03.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 10.12.2024 Passed By Ld. Addl./Jcit(A)-2, Chandigarh [‘Ld. Cit(A)’] For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1) Under The Facts & Circumstances Of The Case & In Law The Learned Cit(A). Nfac Has Erred In Confirming The Addition Of Rs. 9,64,09,885/- Made By Cpc. Bengaluru By Disallowing The Claim Of Exemption U/S 11 While Processing Itr U/S 143(1) Of The Act Simply On The Technical Ground That Audit Report In Form 10B

For Appellant: Shri Vinay V. Kawadia (Virtual)For Respondent: Shri Amol Khairnar
Section 11Section 12ASection 143(1)

appellant has raised the following grounds of appeal :- “1) Under the facts and circumstances of the case and in law the learned CIT(A). NFAC has erred in confirming the addition of Rs. 9,64,09,885/- made by CPC. Bengaluru by disallowing the claim of exemption u/s 11 while ... denied. 2) Under the facts and circumstances of the case and in law and without prejudice to Ground No. 1, the learned CIT(A), NFAC has erred in confirming the action of CPC, Bengaluru in taxing the gross receipts of Rs. 9,64,09,885/- without allowing the revenue expenditure

Navodaya Mutually Aided Co-Operative Thrift Society Limited, Udamgadda vs. ITO., Ward-8(2), Hyderabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 334/HYD/2025[AY 2017-18]Status: DisposedITAT Hyderabad03 Sept 2025

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.334/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2017-18) M/S. Navodaya Mutually Aided Co- Income Tax Officer, Vs. Ward-8(2), Hyderabad. Operative Thrift Society Ltd., Udamgadda. Pan: Aacan0471H (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Abhiroop Bhargav, C.A. रधजस् व द्वधरध/Revenue By: Shri Gurpreet Singh, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 26/08/2025 घोर्णध की तधरीख/Pronouncement: 03/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By M/S. Navodaya Mutually Aided Co- Operative Thrift Society Ltd. (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 11.12.2024 For The A.Y. 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri Abhiroop Bhargav, C.AFor Respondent: Shri Gurpreet Singh, SR-DR
Section 142(1)Section 144Section 69A

operative Thrift Society Ltd. (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 11.12.2024 for the A.Y. 2017-18. 2. The assessee has raised the following grounds of appeal : ITA No.334/Hyd/2025