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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

Income Tax Officer, Panipat vs. Suresh Malhotra, Panipat

In the result, the appeal of the Revenue is dismissed

ITA 4638/DEL/2024[2018-2019]Status: DisposedITAT Delhi28 Aug 2025AY 2018-2019

Bench: Shri Anubhav Sharma & Shri Manish Agarwalincome Tax Officer, Suresh Malhotra Partner M/S Sai Nath Sector-6, Panipat Vs. Industries Kabri Road, Haryana-132103. Kacha Phatak, Industial Area, Panipat Haryana-132103. Pan:Aaqpm3214N (Appellant) (Respondent) Assessee By Ca Shilpi Jain Department By Shri Manish Gupta Sr. Dr Date Of Hearing 04/06/2025 Date Of Pronouncement 28/08/2025 O R D E R Per Manish Agarwal, Am, This Appeal Is Filed By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac), Delhi [Cit(A), In Short] In Appeal No. Nfac/2017-18/10236779 Dated 05.08.2024 Arising Out Of The Order Passed U/S 147 R.W.S 144 Of The Act Dated 23.03.2023 For Assessment Year 2018-19. 2. Brief Facts Of The Case Are That Assessee Is An Individual & Filed His Return Of Income On 27.09.2018 Declaring Total Income At Rs.5,00,460/-. Subsequently, Ao Received Information That Assessee Has Taken Accommodation Entries Managed By One Sh. Rajesh Mittal In The Shape Of Bogus Bills Of Purchase From Three Different Parties Managed & Run By Shri Rajesh Mittal Amounting To Rs.95,48,153/-. Based On Such Information, Ao Initiated Reassessment Proceedings After Taking Approval From Competent Authority & Notice U/S 148

Section 147Section 148Section 69C

AGARWAL, AM, This appeal is filed by the Revenue against the order of the Ld. Commissioner of Income Tax (Appeals) National Faceless Appeal Centre (NFAC), Delhi [CIT(A), in short] in Appeal No. NFAC/2017-18/10236779 dated 05.08.2024 arising out of the order passed u/s 147 r.w.s 144 of the Act dated

Amraram Gomaji Chowdhary, Navelim vs. Income Tax Officer, Ward - 1, Margao

ITA 117/PAN/2025[2018-19]Status: DisposedITAT Panaji27 Aug 2025AY 2018-19

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 117/Pan/2025 Assessment Year : 2018-19 Amraram Gomaji Chowdhary 457/C, Aquem Baixo, Firgulem, Navelim, Goa-403707. Pan : Aqjpc0124C . . . . . . . Appellant V/S Income Tax Officer, Ward-(1), Margao, Goa. . . . . . . . Respondent Appearances Assessee By : Mr Pradeep Kulkarni [‘Ld. Ar’] Revenue By : Ms Manju Thakur [‘Ld. Dr’] Date Of Conclusive Hearing : 26/08/2025 Date Of Pronouncement : 26/08/2025 Order Per G. D. Padmahshali; The Captioned Appeal Of The Appellant Assessee Impugns Din & Order Itba/Nfac/S/250/2024-25/1074431239(1) Dt. 12/03/2025 Passed By The National Faceless Appeal Centre, Delhi [‘Ld. Nfac’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Arisen Out Of Order Of Assessment Dt. 29/02/2024 Passed U/S 147 R.W.S. 144B Of The Act By The National Faceless E-Asstt Centre [‘Ld. Ao’ Hereinafter] Anent To Assessment Year 2018-19 [‘Ay’ Hereinafter].

For Appellant: Mr Pradeep Kulkarni [‘Ld. AR’]For Respondent: Ms Manju Thakur [‘Ld. DR’]
Section 133(6)Section 147Section 148Section 246ASection 250Section 253(1)Section 69A

PADMAHSHALI; The captioned appeal of the appellant assessee impugns DIN & Order ITBA/NFAC/S/250/2024-25/1074431239(1) dt. 12/03/2025 passed by the National Faceless Appeal Centre, Delhi [‘Ld. NFAC’ hereinafter] u/s 250 of the Income-tax Act, 1961 [‘the Act’ hereinafter] which in turn arisen out of order of assessment dt. 29/02/2024 passed ... unexplained money u/s 69A of the Act. Aggrieved by the addition the assessee filed appeal u/s 246A of the Act before the Ld. NFAC who after partly satisfying with the explanation tendered allowed the assessee’s appeal partly by restricting the addition to ₹9,35,000/- as against entire cash

Bhavani Industries India LLP, Rajkot vs. ACIT, Circle-2, Rajkot

In the result, summarised and concise ground No

ITA 256/RJT/2024[2013-14]Status: DisposedITAT Rajkot27 Aug 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No. 247 To 250 & 260/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2012-13, 2013-14, 2017-18 2018-19 & 2010-11 Bhawani Industries India Llp Assistant Commissioner Of बनाम/ Income-Tax, Cicle-2(1), Rajkot, C/1-B, 236/3 Gidc, Aji Industrial Room No.311, 3Rd Floor, Aaykar Estate, Rajkot-36 003 Vs. Bhawan, Race Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) आयकर अपील सं/.Ita No.254 To 256/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2010-11, 2012-13 & 2013-14 Bhawani Industries India Llp Assistant Commissioner Of Income- C/1-B, 236/3 Gidc, Aji बनाम/ Tax, Cicle-2(1), Rajkot, Room No.311, Industrial Estate, Rajkot-36 3Rd Floor, Aaykar Bhawan, Race Vs. 003 Course Ring Road, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfb 8046 R (अपीलाथ"/Assessee) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr & Shri Abhimanyu Singh Yadav, Sr-Dr

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR &
Section 143(3)Section 250Section 80Section 80I

With this background, we summarize and concise the grounds raised by the Revenue as well as Assessee, as follows: (1) The Ld. CIT(Appeals), NFAC, Delhi has erred in law and on facts in directing to allow deduction claimed by the assessee u/s 80IC of the I.T. Act amounting ... No.247/RJT/2024 for A.Y.2012-13, Ground No.1 in ITA No.248/RJT/2024 for A.Y.2013-14, Ground No.1 in ITA No.250/RJT/2024 for A.Y.2018-19 ] (2) The Ld. CIT(Appeals), NFAC, Delhi has erred in law and on facts in not appreciating the fact that the conditions stipulated under section 80IC has not been fulfilled in as much