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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

Erothi Purnima Rani, Visakhapatnam vs. Income Tax Officer, Ward-4(1), Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 185/VIZ/2023[2009-10]Status: DisposedITAT Visakhapatnam22 Aug 2025AY 2009-10

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआईटीए. नं. / Ita No. 184/Viz/2023 निर्धारण वर्ा/ Assessment Year:2009-10) Erothi Latha Rani V. Income Tax Officer – Ward – 4(1) D.No. 34-10-1/B Income Tax Office Daya’S Street, Gnanapuram Pratyakshakar Bhavan Visakhapatnam – 530004 M.V.P. Double Road Andhra Pradesh Visakhapatnam – 530017 Andhra Pradesh [Pan:Aavpe7676H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आईटीए. नं. / Ita No. 185/Viz/2023 निर्धारण वर्ा/ Assessment Year:2009-10) Erothi Purnima Rani V. Income Tax Officer – Ward – 4(1) D.No. 34-10-1/B Income Tax Office Daya’S Street, Gnanapuram Pratyakshakar Bhavan Visakhapatnam – 530004 M.V.P. Double Road Andhra Pradesh Visakhapatnam – 530017 Andhra Pradesh [Pan:Aavpe7311H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee Represented By : Smt A. Aruna, Advocate राजस्व का प्रतततितित्व/ Department Represented By : Dr. Aparna Villuri, Sr.Ar

Section 143(2)Section 143(3)Section 147Section 148

आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री रिीश

Erothi Latha Rani, Visakhapatnam vs. Income Tax Officer, Ward-4(1), Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 184/VIZ/2023[2009-10]Status: DisposedITAT Visakhapatnam22 Aug 2025AY 2009-10

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआईटीए. नं. / Ita No. 184/Viz/2023 निर्धारण वर्ा/ Assessment Year:2009-10) Erothi Latha Rani V. Income Tax Officer – Ward – 4(1) D.No. 34-10-1/B Income Tax Office Daya’S Street, Gnanapuram Pratyakshakar Bhavan Visakhapatnam – 530004 M.V.P. Double Road Andhra Pradesh Visakhapatnam – 530017 Andhra Pradesh [Pan:Aavpe7676H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आईटीए. नं. / Ita No. 185/Viz/2023 निर्धारण वर्ा/ Assessment Year:2009-10) Erothi Purnima Rani V. Income Tax Officer – Ward – 4(1) D.No. 34-10-1/B Income Tax Office Daya’S Street, Gnanapuram Pratyakshakar Bhavan Visakhapatnam – 530004 M.V.P. Double Road Andhra Pradesh Visakhapatnam – 530017 Andhra Pradesh [Pan:Aavpe7311H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee Represented By : Smt A. Aruna, Advocate राजस्व का प्रतततितित्व/ Department Represented By : Dr. Aparna Villuri, Sr.Ar

Section 143(2)Section 143(3)Section 147Section 148

आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री रिीश

Gauri Ananya Marriage Beneficiary Trust, Kanpur vs. DCIT Circle-1(1)(1), Kanpur

The appeal of the assessee stands allowed

ITA 388/LKW/2023[2017-18]Status: DisposedITAT Lucknow22 Aug 2025AY 2017-18

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2017-18 Gauri Ananya Marriage V. The Dcit Beneficiary Trust Circle 1(1)(1) 133/185, M Block Kanpur Kidwai Nagar, Kanpur Tan/Pan:Aactg6467D (Appellant) (Respondent) Appellant By: Shri P. K. Kapoor, C.A. Respondent By: Shri Saurabh Dubey, D.R. O R D E R This Appeal Has Been Preferred By The Assessee Against Order Dated 10.10.2023, Passed By The National Faceless Appeal Centre, Delhi (Nfac) For Assessment Year 2017-18. 2.0 The Brief Facts Of The Case Are That The Assessee Is A Beneficiary Trust Created Vide Trust Deed Dated 04.01.2016 For The Benefit Of Two Minor Daughters Of Shri Sharad Kumar Agarwal, Namely Kumari Gauri & Kumari Ananya. The Assessee Filed Its Return Of Income For The Year Under Consideration On 15.07.2017, Declaring A Total Income Of Rs.4,86,279/-. As Per Computation Of Income Of The Assessee- Trust, The Tax Payable Was Rs.24,337/-. However, While Processing The Return Of Income Under Section 143(1) Of The Income Tax Act, 1961 (Hereinafter Called “The Act’), The

For Appellant: Shri P. K. Kapoor, C.AFor Respondent: Shri Saurabh Dubey, D.R
Section 143Section 143(1)Section 143(1)(a)Section 154Section 164Section 43(1)

This appeal has been preferred by the Assessee against order dated 10.10.2023, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2017-18. 2.0 The brief facts of the case are that the assessee is a beneficiary Trust created vide Trust Deed dated 04.01.2016 for the benefit ... Aggrieved by the order dated 24.07.2018 passed by the CPC under section 154 of the Act, the assessee preferred an appeal before the NFAC, which dismissed the appeal of the assessee by holding that since the shares of the beneficiaries were indeterminate, the tax had to be charged

Charan Singh, Vpo Topra Kalan vs. ITO, Ward-1, Yamunanagar

In the result, appeal of the assessee stands allowed

ITA 85/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh22 Aug 2025AY 2017-18

Bench: Shri Sanjay Gargआयकरअपीलसं./Ita No.85/Chd/2025 िनधा"रणवष" / Assessment Year : 2017-18 बनाम Charan Singh The Ito, S/O. Sh. Mansa Ram Ward-1, 257, Vpo-Topra Kalan, Yamunagar Tesil Jagadhri Yamunagar Haryana 135 133 Haryana – 135 133 "थायीलेखासं./Pan No. Dkaps 0306 G अपीलाथ"/Appellant ""थ"/Respondent ( Physical Hearing ) िनधा""रतीकीओरसे/Assessee By : Sh. Vibhore Garg, Ca राज कीओरसे/ Revenue By : Sh. Vivek Vardhan, Addl.Cit, Sr.Dr सुनवाईकीतारीख/Date Of Hearing : 29/05/2025 उदघोषणाकीतारीख/Date Of Pronouncement : 22/08/2025 आदेश/Order The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 20/11/2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year (Ay) 2017-18. 2. The Assessee, In This Appeal, Is Aggrieved By The Action Of The Ld.Cit(A) In Confirming The Addition Of Rs.4,45,000/- Made By The Assessing Officer (Ao) On Account Of Unexplained Cash Credits In The Bank Account Of The Assessee During The Demonetization Period. The Ao During The Assessment Proceedings Noticed That There Was A Substantial Cash Deposit Of Rs.17,95,500/-In The Two Bank Accounts Of

For Appellant: Sh. Vibhore Garg, CAFor Respondent: Sh. Vivek Vardhan, Addl.CIT, Sr.DR

appeal has been preferred by the assessee against the order dated 20/11/2024 passed by the Ld. Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’], for the Assessment Year (AY) 2017-18. 2. The assessee, in this appeal, is aggrieved by the action

Shah Dilip Sankarchand, Ahmedabad vs. ACIT, Circle 1(3), Ahmedabad

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

ITA 346/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad22 Aug 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.346/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Shah Dilip Sankarchand The Acit बनाम/ 1208-A/2, First Floor Circle-1(3) V/S. Virchand Deepchand Ni Haveli Ahmedabad – 380 015 Road Madangopal Haveli Road Manekchowk Ahmedabad 380 001 (Gujarat) "थायी लेखा सं./Pan: Aafhs 5333 H (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mehul K. Patel, Advocate & Shri P. D. Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 19/08/2025 घोषणा की तारीख /Date Of Pronouncement: 22/08/2025 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 30/12/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. 2. The Assessee Has Raised The Following Grounds Of Appeal: Shah Dilip Sankarchand Vs. Acit 1(3) Asst.Year : 2017-18 2 “1. That The Learned National Faceless Appeal Centre Has Erred In Law & Facts By Not Quashing The Assessment Order As Notice Under Section 143(2) Of The Act Has Been Issued By Non-Jurisdictional Assessing Officer Viz Income Tax Officer, Ward 1(3)(4), Ahmedabad & The Finally, On Account Of Non-Participation During The Entire Assessment Proceeding, The Learned Dy. Cit, Circle 1(3), Ahmedabad, Has Passed The Assessment Order Under Section 144 Of The Act & In View Of The Said Fact & Settled Law, The Order Passed By The Learned Ao Is Bad In Law & Therefore Required To Be Quashed & Accordingly The Learned Ao Be Directed.

For Appellant: Shri Mehul K. Patel, Advocate &For Respondent: Shri Rignesh Das, CIT-DR
Section 143(2)Section 144Section 250

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 30/12/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : अपीलाथ% / The Appellant 1. #&थ% / The Respondent. 2. 3. संबंिधत आयकर आयु' / Concerned CIT 4. आयकर आयु' अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद /DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt