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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

Ommi Sandeep, Vizianagaram vs. Income Tax Officer, Ward-1, Vizianagaram

ITA 507/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam24 Feb 2026AY 2019-20

Bench: Shri Sandeep Singh Karhail, Hon'Ble & Shri Omkareshwar Chidara, Hon'Bleआयकर अपील सं./I.T.A. No. 247/Viz/2025 (निर्धारण वर्ष/ Assessment Year:2017-18) The Chinnampeta Primary Agricultural Cooperative Credit Society Limited Chinnampeta Village Chinnampeta Post, Chatrai Mandal Krishna – 521214, Andhra Pradesh [Pan: Aacat7997E] (अपीलार्थी/ Appellant) करदाता का प्रतिनिधित्व / Assessee Represented By राजस्व का प्रतिनिधित्व / Department Represented By सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/Date Of Pronouncement V. Income Tax Officer, Ward – 3(5) C.R. Building, 1St Floor Annex M.G. Road, Vijayawada Andhra Pradesh (प्रत्यर्थी / Respondent) Shri C. Subrahmanyam, Ca Dr. Aparna Villuri, Sr.Ar 16.12.2025 24.02.2026 आदेश /Order Per Omkareshwar Chidara: 1. The Present Appeal Is Filed By The Assessee Against The Impugned Order Dated 31.10.2025, Passed Under Section 250 Of The Income Tax Act, 1961 (In Short 'Act') By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter In Short “Ld.Cit(A)”], For The A.Y. 2017-18.

Section 139(1)Section 142(1)Section 250Section 80P(2)(a)

आयकर अपीलीय अधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM श्री संदीप सिंह करहैल

Satish Kumar Jain, Jain Abhushan Bhandar, Ambala vs. Income Tax Officer, Ward-4, Ambala, Income Tax Office

The appeal stand partly allowed

ITA 63/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh24 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.63/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No.362/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Satish Kumar Jain Ito Ward-4 (Prop. Of M/S Jain Abhushan Bhandar) Ambala, Haryana - 133001 बनाम/ C/O Rajiv Goel & Associates (Ca) Vs. 179 Bank Road, Ambala Cantt. Haryana – 133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpk-6011-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Dhruv Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 24.02.2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Captioned Appeals For Assessment Year (Ay) 2017-18, The Assessee Is Aggrieved By Confirmation Of Quantum Addition As Well As Levy Of Penalty U/S 271Aac For Rs.2,77,868/-. First, We Take Up Quantum Appeal Ita No.63/Chandi/2025 Which Arises Out Of An Order

For Appellant: Sh. Dhruv Goel (CA) – Ld. ARFor Respondent: Sh. Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr. DR
Section 271A

Rs.2,77,868/-. First, we take up quantum appeal ITA No.63/Chandi/2025 which arises out of an order of Learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 12-11-2024 in the matter of an assessment framed by Ld. Assessing Officer

Satish Kumar Jain, Ambala vs. Income Tax Officer Ward -4 Ambala, Ambala

The appeal stand partly allowed

ITA 362/CHANDI/2025[2017-2018]Status: DisposedITAT Chandigarh24 Feb 2026AY 2017-2018

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.63/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No.362/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Satish Kumar Jain Ito Ward-4 (Prop. Of M/S Jain Abhushan Bhandar) Ambala, Haryana - 133001 बनाम/ C/O Rajiv Goel & Associates (Ca) Vs. 179 Bank Road, Ambala Cantt. Haryana – 133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpk-6011-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Dhruv Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 24.02.2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Captioned Appeals For Assessment Year (Ay) 2017-18, The Assessee Is Aggrieved By Confirmation Of Quantum Addition As Well As Levy Of Penalty U/S 271Aac For Rs.2,77,868/-. First, We Take Up Quantum Appeal Ita No.63/Chandi/2025 Which Arises Out Of An Order

For Appellant: Sh. Dhruv Goel (CA) – Ld. ARFor Respondent: Sh. Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr. DR
Section 271A

Rs.2,77,868/-. First, we take up quantum appeal ITA No.63/Chandi/2025 which arises out of an order of Learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 12-11-2024 in the matter of an assessment framed by Ld. Assessing Officer

Dharmender Chauhan, Shimla vs. Income Tax Officer, Shimla

The appeal stand allowed for statistical purposes

ITA 189/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh24 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.189/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Dharmender Chauhan Ito Ward-01 Flat No. 101, Income Tax Department, बनाम/ Vs. Surya Dharshan Building Railway Board Building, North Oak, Sanjauli, Himachal Pradesh - 171003 Himachal Pradesh - 171006 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bglpd-8051-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Vishal Mohan (Sr. Advocate) With Ms. Isha Sharma (Advocate) & Sh. Parveen Sharma (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-02-2026 घोषणाकीतारीख /Date Of Pronouncement 24-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 28-04-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 22-11-2018. The Registry Has Noted Delay Of 587 Days In The Appeal

For Appellant: Sh. Vishal Mohan (Sr. Advocate) with Ms. Isha Sharma (Advocate) and Sh. Parveen For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2016-17 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 28-04-2023 in the matter of an assessment framed by Ld. Assessing Officer