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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

Gurmeet Kaur, Chandigarh vs. Income Tax Officer, Ward-5, Panchkula

The appeal stand allowed for statistical purposes

ITA 337/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh02 Sept 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.337/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) Ms. Gurmeet Kaur Ito C/O Shri Tejmohan Singh (Advocate) Ward -5 बनाम/ Vs. # 527 Sector 10-D Panchkula. Chandigarh 160011 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Jgjpk-4571-E (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Tejmohan Singh (Advocate ) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Manav Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 02-09-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 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 144 R.W.S. 147 Of The Act On 14-12-2019. The Sole Grievance Of The Assessee Is Assessment Of Capital Gains For Rs.110.82 Lacs. Having Heard Rival

For Appellant: Shri Tejmohan Singh (Advocate ) – Ld. ARFor Respondent: Shri Manav Bansal (CIT) – Ld. DR
Section 144

assessee for Assessment Year (AY) 2012-13 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 144 r.w.s

Ravinder Singh, Ludhiana vs. ITO, Ward-3(5), Ludhiana

The appeal stand partly allowed

ITA 320/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh02 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.320/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Ravinder Singh Ito-Ward-3(5) (Prop. M/S Nirmal Fashions) Ludhiana. बनाम/ Beas Hosiery Complex, Kailash Nagar Road, Vs. Opp. Radha Swami Satsang Bhawan, Ludhiana-141007. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brzps-2060-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Amarjit Kamboj (Ca) (Virtual Mode) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख / Date Of Hearing : 25-08-2025 घोषणा की तारीख / Date Of Pronouncement : 02-09-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 14-01-2025 Confirming Penalty Of Rs.50,000/- As Levied By Ld. Assessing Officer [Ao] U/S. 272(1)(D) R.W.S. 274 Of The Act Vide Order

For Appellant: Sh. Amarjit Kamboj (CA) (Virtual Mode) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 142(1)Section 144Section 272(1)(d)

assessee for Assessment Year (AY) 2017-18 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 14-01-2025 confirming penalty of Rs.50,000/- as levied by Ld. Assessing Officer [AO] u/s. 272(1)(d) r.w.s