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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

Nalin Kumar Rastogi Legal Heir Hari Shankar Rastogi, New Delhi vs. ITO Ward 52(2), New Delhi

Accordingly, in paras 6.1 to 6.2, has concluded as follows and dismissed the appeal:-

ITA 3150/DEL/2023[2013-14]Status: DisposedITAT Delhi20 Aug 2025AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year: 2013-14 Nalin Kumar Rastogi, Vs Income Tax Officer, Legal Heir Of Hari Shankar Ward 52(2), Rastogi, New Delhi. C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi – 110 085. Pan: Aaepr9617A (Appellant) (Respondent) Assessee By : Shri Sandeep Goyal, Advocate Revenue By : Shri Dheeraj Kumar Jain, Sr. Dr Date Of Hearing : 12.08.2025 Date Of Pronouncement : 20.08.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 08.09.2023 Of The Commissioner Of Income-Tax (Appeals), Nfac, Delhi (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’ For Short) In Appeal No.Cit(A), Delhi-18/10628/2016-17 Arising Out Of The Appeal Before It Against The Order Dated 22.03.2016 Passed U/S 143 (3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Ito, Ward 52(2), Delhi (Hereinafter Referred To As The Ld. Ao).

For Appellant: Shri Sandeep Goyal, AdvocateFor Respondent: Shri Dheeraj Kumar Jain, Sr. DR
Section 143

ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the assessee against the order dated 08.09.2023 of the Commissioner of Income-tax (Appeals), NFAC, Delhi (hereinafter referred to as the ld. First Appellate Authority or ‘the Ld. FAA’ for short) in Appeal No.CIT(A), Delhi-18/10628/2016-17 arising

Sunila Jha, Bokaro vs. Income Tax Officer, Ward Three(Four), Bokaro

In the result, appeal of the assessee stands allowed

ITA 63/RAN/2024[2017-2018]Status: DisposedITAT Ranchi19 Aug 2025AY 2017-2018

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2017-18 Sunila Sunila Jha, Jha, Qr. Qr. No.591, No.591, Vs. Income Tax Officer, Ward - Income Tax Officer, Ward Sector-Ic, B.S.City, Bokaro Ic, B.S.City, Bokaro- 3, (4), Bokaro 827001 Pan/Gir No. .Azopj 0891 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri M.K. Choudhary, Adv Adv Revenue By : Shri Khubchand T Pandya, Revenue By Ld Sr Dr Date Of Hearing : 20/08/202 2025 Date Of Pronouncement : 20/08/2 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 Dated Dated 21.2.2024 In In Appeal Appeal No.Cit(A), No.Cit(A), Hazaribag/10199/2019 Hazaribag/10199/2019-20 For The Assessment Year 2017-18 18. 2. Shri M.K.Choudhury M.K.Choudhury, Ld Ar Appeared For The Assessee. Shri Ed For The Assessee. Shri Khubchand T Pandya, Khubchand T Pandya, Ld Sr Dr Represented On Behalf Of The Revenue. Represented On Behalf Of The Revenue.

For Appellant: Shri M.K. Choudhary, AdvFor Respondent: Shri Khubchand T Pandya

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 21.2.2024 in in Appeal Appeal No.CIT(A), No.CIT(A), Hazaribag/10199/2019 Hazaribag/10199/2019-20 for the assessment year 2017-18 18. 2. Shri ... Appellant : Sunila Jha, Qr. No.591, Sector-IC, B.S.City, Bokaro-827001 2. The respondent: Income Tax Officer, Ward - 3, (4), Bokaro 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi

Auto Profiles Limited, Jharkhand vs. DCIT Circle-1, Jharkhand

In the result, appeal of the assessee stands allowed

ITA 267/RAN/2023[2013-14]Status: DisposedITAT Ranchi19 Aug 2025AY 2013-14

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2013-14 Auto Profiles Ltd., C Auto Profiles Ltd., C-33, 34, Vs. Dcit, Dcit, Circle-1, Circle 35, 35, Iv Iv Pase, Pase, Adityapur Adityapur Jamshedpur/Ao, Jamshedpur/Ao, National National Industrial Industrial Area, Area, Po: Po: Faceless Centre Faceless Centre Gamharia, Gamharia, Seraikela, Seraikela, Jamshedpur Pan/Gir No. .Aabca 3931 A (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Anup Shangai, Fca & Shri Anand Harathka, Assessee By Anup Shangai, Fca & Shri Anand Harathka, Fca Revenue By : Shri Khubchand T Pandya, Revenue By Ld Sr Dr Date Of Hearing : 20/08/202 2025 Date Of Pronouncement : 20/08/2 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 17.10.2023 In Appeal No.Cit(A) In Appeal No.Cit(A) Nfac/2012- 13/10121574 For The Assessment Year For The Assessment Year 2013-14. 2. Shri Anup Shangai, Fca, Shri Anup Shangai, Fca,Ld Ar Appeared For The Assessee. Shri Ed For The Assessee. Shri Khubchand T Pandya, T Pandya, Ld Sr Dr Represented On Behalf Of The Revenue. Represented On Behalf Of The Revenue.

For Appellant: Shri Anup Shangai, FCA and Shri Anand HarathkaFor Respondent: Shri Khubchand T Pandya
Section 143(2)Section 143(3)Section 147Section 148

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 17.10.2023 in Appeal No.CIT(A) in Appeal No.CIT(A) NFAC/2012- 13/10121574 for the assessment year for the assessment year ... Pase, Adityapur Industrial Area, PO: Gamharia, Seraikela, Jamshedpur 2. The Respondent: DCIT, Circle-1, Jamshedpur/AO, National Faceless Centre 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi

Reena Khetan, Koderma vs. Income Tax Officer, Koderma

In the result, appeal of the assessee stands allowed

ITA 230/RAN/2023[2012-2013]Status: DisposedITAT Ranchi19 Aug 2025AY 2012-2013

Bench: S/ S/Hri George Mathan & Ratnesh Nandan Sahayratnesh Nandan Sahayratnesh Nandan Sahayassessment Year : 2012-13 Reena Khetan, M/S. Anand Reena Khetan, M/S. Anand Vs. Income Tax Officer, Ward - Income Tax Officer, Ward Vihar, Ranchi Patna Road, Vihar, Ranchi Patna Road, 1(5)Koderma Jhumritelaiya, Jhumritelaiya, Koderma, Koderma, Jharkhand Pan/Gir No. .Adlpk 5070 G (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Devesh Poddar, Adv Devesh Poddar, Adv Revenue By : Shri Khubchand T Pandya, Revenue By Ld Sr Dr Date Of Hearing : 20/08/202 2025 Date Of Pronouncement : 20/08/2 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 Dated Dated 28.8.2023 In In Appeal Appeal No.Cit(A) No.Cit(A) Hazaribag/10153/2019 Hazaribag/10153/2019-20 For The Assessment Year 2012-13 13. 2. Shri Devesh Poddar, Shri Devesh Poddar, Ld Ar Appeared For The Assessee. Shri Ed For The Assessee. Shri Khubchand T Pandya, Khubchand T Pandya, Ld Sr Dr Represented On Behalf Of The Revenue. Represented On Behalf Of The Revenue.

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya

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 28.8.2023 in in Appeal Appeal No.CIT(A) No.CIT(A) Hazaribag/10153/2019 Hazaribag/10153/2019-20 for the assessment year 2012-13 13. 2. Shri ... Appellant : Reena Khetan, M/s. Anand 1. Vihar, Ranchi Patna Road, Jhumritelaiya, Koderma, Jharkhand 2. The Respondent: Income Tax Officer, Koderma 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, 5. DR, ITAT, Ranchi 6. Guard file. //// By order Sr.Pvt.secretary ITAT, Ranchi