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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

Assistant Commissioner of Income Tax, Circle-2(1), Rajkot vs. Bhawani Industries India LLP, Rajkot

In the result, summarised and concise ground No

ITA 249/RJT/2024[2017-18]Status: DisposedITAT Rajkot27 Aug 2025AY 2017-18

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

K.C. Social Welfare Trust (Regd.), Nawanshahr vs. ACIT Exemption, Circle-1, Chandigarh

In the result, both the appeals are allowed for statistical purposes

ITA 1100/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh27 Aug 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1100/Chd/2024 "नधा"रण वष" / Assessment Year: 2017-18 K.C. Social Welfare Trust (Regd.), The Acit (Exemption), K.C. Tower, Chandigarh Road, Vs Circle -1, Nawan Shahr. Chandigarh. "थायी लेखा सं./Pan No: Aaatk6129L अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Rajinder Kumar Chopra, Ca Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr.Dr Date Of Hearing : 05.08.2025 Date Of Pronouncement : 27.08.2025 Hybrid Hearing O R D E R Per Raj Pal Yadav, Vp

For Appellant: Shri Rajinder Kumar Chopra, CAFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr.DR
Section 10Section 11Section 12ASection 13Section 13(1)(C)Section 13(3)Section 143(2)

Chandigarh These two appeal are filed one by the department and other by the Assessee against the order of Ld CIT (A) NFAC Delhi. It is requested that the same may please be heard simultaneously and one single consolidated order may please be passed. In respect of ITA/l/Chandi/2024 filed ... Department. We rely on the order passed by Ld CIT(A).NFAC Delhi and request to dismiss the grounds taken by the Department. The brief facts of the case are that the assessee is a Registered society/trust running charitable educational institutions and having Registration u/s 12A as well

Radha Chandrababu Panikar, Ahmedabad vs. Income Tax Officer, Ward-3(2)(9), Ahmedabad

ITA 959/AHD/2025[2011-12]Status: DisposedITAT Ahmedabad27 Aug 2025AY 2011-12

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 958 & 959/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Radha Chandrababu Income Tax Officer Panikar Ward-3(2)(9), Vs. 28, Ramnagar, Nr. Ambica Ahmedabad Tube Colony, Station Road, Vatva, Ahmedabad, Gujarat – 382445 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Apupp1233M (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से/Respondent By : Shri Nitin Kulkarni, Sr. Dr 19/08/2025 Date Of Hearing Date Of Pronouncement 27/08/2025 O R D E R Both The Appeals Relate To The Same Assessee & Pertain To The Same Assessment Year (A.Y.) 2011-12; While One Is Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)(In Short “Cit(A)”), National Faceless Appeal Centre (Hereinafter Referred To As “Nfac”), Delhi Dated 07.03.2025 In Quantum Proceedings In Assessment Order Passed Under Section 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As The “Act”), The Other Appeal Lies Against Order Of The Ld. Cit(A) Confirming The Levy Of Penalty Under Section 271(1)(C) Of The Act On The Addition Made To The Income Of The Assessee In The Quantum Proceedings.

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Nitin Kulkarni, Sr. DR
Section 144Section 147Section 271(1)(c)

against the order passed by the Ld. Commissioner of Income Tax (Appeals)(in short “CIT(A)”), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi dated 07.03.2025 in quantum proceedings in assessment order passed under Section 147 of the Income Tax Act, 1961 (hereinafter referred

Radha Chandrababu Panikar, Ahmedabad vs. Income Tax Officer, Ward 3(2)(9), Ahmedabad

ITA 958/AHD/2025[2011-12]Status: DisposedITAT Ahmedabad27 Aug 2025AY 2011-12

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 958 & 959/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Radha Chandrababu Income Tax Officer Panikar Ward-3(2)(9), Vs. 28, Ramnagar, Nr. Ambica Ahmedabad Tube Colony, Station Road, Vatva, Ahmedabad, Gujarat – 382445 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Apupp1233M (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से/Respondent By : Shri Nitin Kulkarni, Sr. Dr 19/08/2025 Date Of Hearing Date Of Pronouncement 27/08/2025 O R D E R Both The Appeals Relate To The Same Assessee & Pertain To The Same Assessment Year (A.Y.) 2011-12; While One Is Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)(In Short “Cit(A)”), National Faceless Appeal Centre (Hereinafter Referred To As “Nfac”), Delhi Dated 07.03.2025 In Quantum Proceedings In Assessment Order Passed Under Section 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As The “Act”), The Other Appeal Lies Against Order Of The Ld. Cit(A) Confirming The Levy Of Penalty Under Section 271(1)(C) Of The Act On The Addition Made To The Income Of The Assessee In The Quantum Proceedings.

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Nitin Kulkarni, Sr. DR
Section 144Section 147Section 271(1)(c)

against the order passed by the Ld. Commissioner of Income Tax (Appeals)(in short “CIT(A)”), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi dated 07.03.2025 in quantum proceedings in assessment order passed under Section 147 of the Income Tax Act, 1961 (hereinafter referred

Beejay Investment and Financial Consultants Pvt. Ltd., Kolkata vs. ITO, Ward 1(1), Kolkata

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

ITA 996/KOL/2025[2013-2014]Status: DisposedITAT Kolkata27 Aug 2025AY 2013-2014

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 996/Kol/2025 Assessment Year: 2013-2014 Beejay Investment & Financial Consultants Pvt. Limited,………………….………Appellant 13, 2Nd, 205, Bipin Behari Ganguly Street, Kolkata-700012 [Pan:Aabcb0832B] -Vs.- Income Tax Officer,……………………………..Respondent Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Miraj D Shah, A.R., Appeared On Behalf Of The Assessee Shri Soumitra Ghosh, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: August 20, 2025 Date Of Pronouncing The Order: August 27, 2025 O R D E R

Section 142(1)Section 147Section 148Section 271(1)(c)

assessee against the order of Id. Commissioner of Income Tax (Appeals), 1 Beejay Investment And Financial Consultants Pvt. Limited National Faceless Appeal Centre (NFAC), Delhi, dated 10.03.2025 passed for Assessment Year 2013-2014. 2. Facts in brief are that the assessee is a Company, which filed its return of income ... Behari Ganguly Street, Kolkata-700012 (2) Income Tax Officer, Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) CIT(A), NFAC, Delhi; (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order

Dhanterash Tradewing Pvt. Ltd., Navi Mumbai vs. ITO, Ward- 10(1), Kolkata

In the result, appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed as infructuous

ITA 166/KOL/2025[2011-12]Status: DisposedITAT Kolkata27 Aug 2025AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri Rajesh Kumari.T.A. No.166/Kol/2025 Assessment Year: 2011-12 Dhanterash Tradewing Pvt. Ltd........................…...........................……….……Appellant No.101, Real Tech Park, Vashi, Navi Mumbai-400705. [Pan: Aadcd6307R] Vs. Ito, Ward-10(1), Kolkata.............…..….…..….........……........……...…..…..Respondent Appearances By: Shri Vimal Punmiya, Ar, Appeared On Behalf Of The Appellant. Shri Raja Sengupta, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 07, 2025 Date Of Pronouncing The Order : August 27 , 2025 Order Per Rajesh Kumar: The Present Appeal Is Filed By The Assessee For The Assessment Year 2011-12 Against The Order Dated 22.11.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Challenged The Order Of The Ld. Nfac, Delhi Upholding The Order Passed By The Assessing Officer U/S 144 R.W.S. 147 Dated 19.11.2018 By Ignoring The Fact That The Addition Made By The Assessing Officer In Respect Of Funds Received By The Assessee Company Was Already Subject Matter Of The Revisionary Proceedings U/S 263 Of The Act Which Were Dropped By The Pr. Cit After The Assessee Replying The Show-Cause Notice Issued U/S 263 With All Evidences & Documents By Accepting The Assessee’S Contentions. 3. The Facts In Brief Are That The Assessee Filed Its Return Of Income Declaring A Total Income Of Rs.3,851/- Which Was Processed U/S 143(1)

Section 142(1)Section 143(1)Section 143(3)Section 144Section 147Section 148Section 250Section 263

Income Tax Act (hereinafter referred to as the ‘Act’). 2. The assessee in this appeal has challenged the order of the ld. NFAC, Delhi upholding the order passed by the Assessing Officer u/s 144 r.w.s. 147 dated 19.11.2018 by ignoring the fact that the addition made by the Assessing Officer