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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

Mritunjay Kumar Singh, Ranchi vs. Income Tax Officer Ward W2(2), Ranchi

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

ITA 32/RAN/2024[2017-18]Status: DisposedITAT Ranchi21 Aug 2025AY 2017-18

Bench: Before Shri George Mathan & Shri Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2017-18 Mritunjay Kumar Singh, Mritunjay Kumar Singh, Vs. Income Tax Officer, Income Tax Officer, Mansi Mansi Niketan, Niketan, Opp Opp- Ward-2(2), 2(2), Pratibha Apt., South Office Pratibha Apt., South Office Ranchi. Para Doranda, Ranchi. Para Doranda, Ranchi. Pan/Gir No. Pan/Gir No.Akpps 1707 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Abhishek S. Sinha, Ar With Ms. Astha, Ar Ar With Ms. Astha, Ar Revenue By : Shri Khubchand T Pandya, Khubchand T Pandya, Sr.Dr Date Of Hearing : 21/08 08/2025 Date Of Pronouncement : 21/08 /08/2025 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 Dated Dated 01/01/2024 In Appeal No. Cit(A),Ranchi Ranchi/10710/2019-20 For The Assessment Year For The Assessment Year 2017-18. 2. Shri Abhishek S. Sinha With Ms. Astha Abhishek S. Sinha With Ms. Astha, Ld Ar Ld Ars Appeared For The Assessee. Assessee. Shri Shri Khubchand T Pandya, Ld Sr. Dr Represented On Behalf Of Represented On Behalf Of The Revenue.

For Appellant: Shri Abhishek S. Sinha, AR with Ms. Astha, ARFor Respondent: Shri Khubchand T Pandya
Section 143(3)

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 dated dated 01/01/2024 in Appeal No. CIT(A),Ranchi Ranchi/10710/2019-20 for the assessment year for the assessment year 2017-18. 2. Shri

Rajendra Prasad, Palamau, Satbarwa vs. ITO, Daltonganj

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

ITA 26/RAN/2024[2018-19]Status: DisposedITAT Ranchi21 Aug 2025AY 2018-19

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2018-19 Rajendra Prasad, Satbarwa Rajendra Prasad, Satbarwa Vs. Ito, Ward 3(5), Daltonganj Ito, Ward 3(5), Daltonganj Ramghat, Ramghat, Palamau, Palamau, Satbarwa-822126 822126 Pan/Gir No. . (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Devesh Poddar, Adv Devesh Poddar, Adv Revenue By : Shri Rajat Datta, Ld Cit Dr : 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), Nfac, Delhi Dated Cit(A), Nfac, Delhi Dated 9.1.2024 In Appeal No.Cit(A) Nfac/2017 9.1.2024 In Appeal No.Cit(A) Nfac/2017- 18/10212042 For The Assessment Year For The Assessment Year 2018-19. 2. Shri Devesh Poddar Devesh Poddar, Ld Ar Appeared For The Assessee. Shri Rajat Essee. Shri Rajat Datta, Ld Cit Dr Dr Represented On Behalf Of The Revenue.

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Rajat Datta, ld CIT DR
Section 207Section 208Section 210Section 249(4)(b)

assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi dated CIT(A), NFAC, Delhi dated 9.1.2024 in Appeal No.CIT(A) NFAC/2017 9.1.2024 in Appeal No.CIT(A) NFAC/2017- 18/10212042 for the assessment year ... Order forwarded to : 1. Rajendra Prasad, Satbarwa ramghat, Palamau, Satbarwa-822126 2. The Respondent: ITO, Ward 3(5), Daltonganj 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi

Income Tax Officer Ward -2 (1), Amritsar vs. Ms. Savita Bansal, Through Legal Heir Sh. Parveen Kumar Bansal, Amritsar

In the result, the revenue’s appeal stands dismissed

ITA 240/ASR/2023[2016-17]Status: DisposedITAT Amritsar21 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 240/Asr/2023 (िनधा"रण वष" / Assessment Year: 2016-17) Income Tax Officer Smt. Savita Bansal Ward-2(1) बनाम/ (Through L/H Shri Parveen Kumar Bansal) Amritsar 143001 H.No. 272, Green Avenue Vs. Amritsar-143001. "थायीलेखासं./Pan. Abmpb-3594-K (Assessee) / Acnpk-4131-D (Lh) (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Cross Objection No. 1/Amritsar/2024 (In Ita No. 240/Asr/2023) (िनधा"रण वष" / Assessment Year: 2016-17) Smt. Savita Bansal Income Tax Officer बनाम/ (Through L/H Shri Parveen Kumar Bansal) Ward-2(1) H.No. 272, Green Avenue Amritsar 143001 Vs. Amritsar-143001. "थायीलेखासं./Pan. Abmpb-3594-K (Assessee) / Acnpk-4131-D (Lh) (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Dr Rakesh Gupta (Advocate) –Ld. Ar ""थ"कीओरसे/Respondent By : Shri B. Srinivas Kumar (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 10-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aforesaid Appeal By Revenue For Assessment Year (Ay) 2016- 1. 17 Arises Out Of An Order Of Ld. Commissioner Of Income Tax

For Appellant: Dr Rakesh Gupta (Advocate) –Ld. ARFor Respondent: Shri B. Srinivas Kumar (CIT) – Ld. DR
Section 10(38)Section 143(2)Section 143(3)

revenue for Assessment Year (AY) 2016- 1. 17 arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 23-06-2023 in the matter of an assessment framed