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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

Ranjan Kumar Sharma, East Champaran vs. Assessment Unit Ptn-W-(27)(2) Income Tax Department, Delhi

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 64/PAT/2025[2018-19]Status: DisposedITAT Patna02 Sept 2025AY 2018-19

Bench: S/Shri George Mathan & Rajesh Kumarassessment Year : 2018-19 Ranjan Kumar Sharma, S/O. Vs. Assessment Unit, Income Tax Shyama Sharma Shyampur, Department, Adapur, East Champaran- 845301 Pan/Gir No. Drpps 9579 R (Appellant) .. ( Respondent) Assessee By : None (Adjn.Petition) Revenue By : Shri Ashwani Kumar, Sr. Dr Date Of Hearing : 02/09/2025 Date Of Pronouncement : 02/09/2025 O R D E R Per Bench The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nafc), New Delhi Nfac), Delhi Dated 17.12.2024 In Appeal No.Nfac/2017-18/10263675 Passed For Assessment Year 2018-19. 2. None Appeared On Behalf Of The Assessee. However, An Adjournment Petition Has Been Filed By The Assessee To Adjourn The Matter To 4.9.2025. Considering The Facts Of The Case, We Reject The Adjournment Petition & Proceed To Decide The Appeal Exparte After Hearing Ld Sr Dr.

For Appellant: None (Adjn.petition)For Respondent: Shri Ashwani Kumar, Sr. DR

directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NAFC), New Delhi NFAC), Delhi dated 17.12.2024 in Appeal No.NFAC/2017-18/10263675 passed for Assessment Year 2018-19. 2. None appeared on behalf of the assessee. However, an adjournment petition ... Appellant : Ranjan Kumar Sharma, S/O. Shyama Sharma Shyampur, Adapur, East Champaran-845301 2. The Respondent : Assessment Unit, Income Tax Department 3. The CIT(A)-,NFAC, Delhi Pr.CIT- 5. DR, ITAT,Patna 6. Guard file. //// By order Asst