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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

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

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

ITA 137/JAB/2023[2017-18]Status: DisposedITAT Jabalpur21 Aug 2025AY 2017-18

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

Jayant Kumar, Mumbai vs. National Faceless Assessment Centre and ITO Ward 3(1), Jamshedpur, Ranchi

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 3/RAN/2025[2016-17]Status: DisposedITAT Ranchi21 Aug 2025AY 2016-17

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2016-17 Jayant Kumar, Flat No.702, Jayant Kumar, Flat No.702, Vs. National National E E-Assessment Ostwal Oasis, Near Ostswal Ostwal Oasis, Near Ostswal Centre/The Centre/The Income Income Tax Tax Sales Office, Kanakia Road, Sales Office, Kanakia Road, Officer, Ward-3(1), Patna 3(1), Patna Mira Mira Road Road (E), (E), Mumbai- Mumbai 401107 Pan/Gir No.Atqpk 5500 Q No.Atqpk 5500 Q (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : None(Adjn.Petition) Revenue Revenue By : Shri Khubchand T Pandya, Ld Sr. Khubchand T Pandya, Ld Sr. Dr Date Of Hearing : 21/08/202 2025 Date Of Pronouncement : 21/08/2 2025

For Appellant: None(Adjn.petition)For Respondent: Shri Khubchand T Pandya, ld Sr
Section 147Section 249(2)Section 249(3)

assessee This is an appeal filed by the assessee against the order of the ld against the order of the ld CIT(A), NFAC, Delhi dated CIT(A), NFAC, Delhi dated 28.10.2024 in Appeal No.CIT(A), in Appeal No.CIT(A), NFAC/2015- 16/10179423 for the assessment year for the assessment year ... Kumar Tiwari, Gamharia Block, Gamharia, Saraikela, Kharsawa, Jharkhand 2. Asst. Commissioner of Income Tax, Circle- 1(1), C.H. Area, Jamshedpur 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi

Arun Kumar Tiwari, Jamshedpur vs. Assistant Commissioner of Income Tax, Jamshedpur

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 88/RAN/2024[2012-13]Status: DisposedITAT Ranchi21 Aug 2025AY 2012-13

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2012-13 Arun Arun Kumar Kumar Tiwari, Tiwari, Vs. Asst. Asst. Commissioner Commissioner Of Of Gamharia Block, Gamharia, Gamharia Block, Gamharia, Income Income Tax, Tax, Circle Circle-1(1), Saraikela, Saraikela, Kharsawa, Kharsawa, C.H. Area, Jamshedpur C.H. Area, Jamshedpur Jharkhand Pan/Gir No. .Acfpt 0534 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : None (Adjn.Petition) (Adjn.Petition) Revenue By : Shri Rajat Datta, Ld Cit : Shri Rajat Datta, Ld Cit Dr Date Of Hearing : 21/08/202 2025 Date Of Pronouncement : 21/08/2 2025 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), Cit(A), Nfac, Nfac, Delhi Delhi Dated7.2.2024 In Appeal No.Cit(A),Jamshedpur/10285/2019 Jamshedpur/10285/2019-20 For The Assessment Year For The Assessment Year 2012-13. 2. None Appear Appeared For The Assessee. However, An Adjournment Petition However, An Adjournment Petition Dated 21St August, 2025 Is Filed By Ld Ar Of The Assessee To Adjourn The Case August, 2025 Is Filed By Ld Ar Of The Assessee To Adjourn The Case August, 2025 Is Filed By Ld Ar Of The Assessee To Adjourn The Case For Two Weeks. For Two Weeks. Shri Rajat Dadda, Ld Cit Dr Represented On Behalf Of The Represented On Behalf Of The Revenue. On Perusal Of The Appeal Records, We Find That The Appeal Can Be On Perusal Of The Appeal Records, We Find That The Appeal Can Be On Perusal Of The Appeal Records, We Find That The Appeal Can Be P A G E 1 | 4 Assessment Year : 2012-13

For Appellant: None (Adjn.petition)For Respondent: Shri Rajat Datta, ld CIT
Section 147

against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), CIT(A), NFAC, NFAC, Delhi Delhi dated7.2.2024 in Appeal No.CIT(A),Jamshedpur/10285/2019 Jamshedpur/10285/2019-20 for the assessment year for the assessment year 2012-13. 2. None appear appeared ... Kumar Tiwari, Gamharia Block, Gamharia, Saraikela, Kharsawa, Jharkhand 2. Asst. Commissioner of Income Tax, Circle- 1(1), C.H. Area, Jamshedpur 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi