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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

Saint Marys School, Mainpuri vs. ADIT, Exepmtion Circle, Ghaziabad

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

ITA 1667/DEL/2023[2019-20]Status: DisposedITAT Delhi22 Aug 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2014-15] St. Marys Education Vs Dcit (Exemption), Society, Our Lady Circle, Ghaziabad Fatima Secondary School, Ram Ghat Road, Aligarh, U.P-201002. Pan-Aaats4351G Appellant Respondent Appellant By None Respondent By Shri Mahesh Kumar, Cit Dr [Assessment Year : 2019-20] Saint Marys School, Vs Asst. Director Of Opp. Kotwali Mainpuri, Income Tax, Uttar Pradesh-205001. Exemption Circle, Pan-Aaets1727L Ghaziabad. Appellant Respondent Appellant By Shri Vikesh Bansal, Ca Respondent By Shri Mahesh Kumar, Cit Dr Date Of Hearing 03.06.2025 Date Of Pronouncement 22.08.2025 Order Per Manish Agarwal, Am : Both The Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 15.12.2023 & 31.03.2023 Passed By Ld. Commissioner Of Income Tax, National Faceless Appeal Centre & 1667/Del/2023 (“Nfac”), Delhi [“Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Against The Intimation U/S 143(1) By Cpc Dated 25.11.2019 & 26.05.2020 For Assessment Years 2014-15 & 2019- 20 Respectively.

Section 10Section 12ASection 143(1)Section 154Section 250

filed by the assessee against the separate orders dated 15.12.2023 & 31.03.2023 passed by Ld. Commissioner of Income Tax, National Faceless Appeal Centre & 1667/Del/2023 (“NFAC”), Delhi [“Ld. CIT(A)”] passed u/s 250 of the Income Tax Act, 1961 [“the Act”] against the intimation u/s 143(1) by CPC dated

Nagendra Singh, Kasganj vs. Income Tax Officer, Ward-4(3)(3), Kasganj

In the result, the appeal filed by the assessee is allowed

ITA 234/AGR/2025[2017-18]Status: DisposedITAT Agra21 Aug 2025AY 2017-18

Bench: Shri S.Rifaur Rahmannagendra Singh, Vs. Ito, Ward 4(3)(3), House No.115, Goraha, Kasganj, Kasganj. Kanshiram Nagar – 207 123 (Uttar Pradesh). (Pan : Dqzps5814Q) (Appellant) (Respondent) Assessee By : Shri Anurag Sinha, Advocate Revenue By : Shri Anil Kumar, Sr. Dr Date Of Hearing : 21.08.2025 Date Of Order : 21.08.2025 O R D E R 1. The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [“Ld. Jcit(A)”, For Short] Dated 27.02.2025 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are, During Assessment Proceedings, The Assessing Officer Observed That Assessee Has Deposited Cash Amounting To Rs.15,00,000/- Into His Bank Account Maintained With Gramin Bank Of Aryavart, Goraha, Kasganj & Another Rs.2,50,000/- To Another Account Maintained With Ubi, Railway Road, Kasganj During The Demonetization Period. Since The Assessee Has Not Filed Any Return Of Income, Notice U/S 142(1) Of The Income-Tax Act, 1961 (For Short ‘The Act’) Was Issued To The Assessee To File The Return Of Income For The Ay 2017-18 On Or Before 31.03.2018. The Assessee Has Not Filed Any Return Of Income. A Show-

For Appellant: Shri Anurag Sinha, AdvocateFor Respondent: Shri Anil Kumar, Sr. DR
Section 115BSection 142(1)Section 144Section 69A

assessee has filed appeal against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. JCIT(A)”, for short] dated 27.02.2025 for the Assessment Year 2017-18. 2. Brief facts of the case are, during assessment proceedings, the Assessing Officer observed that assessee ... treated as unexplained money u/s 69A of the Act. 3. Aggrieved with the above order, assessee preferred an appeal before the NFAC, Delhi and filed detailed submissions, however not complied to various notices issued by the ld. CIT (A). Accordingly, the appeal is dismissed in limine. 4. At the time

Jila Sahakari Kendriya Bank Maryadit Balaghat, Balaghat vs. Income Tax Officer, Chhindwara

In the result, appeals of the assessee are allowed for statistical purposes

ITA 50/JAB/2025[2016-17]Status: DisposedITAT Jabalpur21 Aug 2025AY 2016-17

Bench: Shri Kul Bharat & Shri, Nikhil Choudharyassessment Year: 2016-17 Jila Sahakari Kendriya Bank V. Income Tax Officer Maryadit Chhindwara-480001. Near Kali Putli Chowk, Madhya Pradesh-481001. Tan/Pan:Aaaaj0474A (Appellant) (Respondent) Assessment Year: 2017-18 Jila Sahakari Kendriya Bank V. Assessing Officer, Nfac, Maryadit Delhi Near Kali Putli Chowk, Madhya Income Tax Officer, Pradesh-481001. Circle Chhindwara-480001. Tan/Pan:Aaaaj0474A (Appellant) (Respondent) Appellant By: Shri Pankaj Shah, Ca Respondent By: Shri Alok Bhura, Sr. Cit(Dr) Date Of Hearing: 19 08 2025 Date Of Pronouncement: 21 08 2025 O R D E R

For Appellant: Shri Pankaj Shah, CAFor Respondent: Shri Alok Bhura, Sr. CIT(DR)

Chhindwara-480001. Near Kali Putli Chowk, Madhya Pradesh-481001. TAN/PAN:AAAAJ0474A (Appellant) (Respondent) Assessment Year: 2017-18 Jila Sahakari Kendriya Bank v. Assessing Officer, NFAC, Maryadit Delhi Near Kali Putli Chowk, Madhya Income tax Officer, Pradesh-481001. Circle Chhindwara-480001. TAN/PAN:AAAAJ0474A (Appellant) (Respondent) Appellant by: Shri Pankaj Shah ... filed by the assessee, against the different orders of learned Commissioner Income Tax (Appeals) [hereinafter referred as the “Ld.CIT(A)”]/National Faceless Appeal Centre (NFAC), pertaining to the assessment years 2016-17 & 2017-18. For the sake of convenience, both appeals were heard together and are being disposed