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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

Gurmeet Singh, Sas Nagar vs. Income Tax Officer Ward 6(4), Chandigarh, Mohali

The appeal stand allowed for statistical purposes

ITA 1211/CHANDI/2024[2012-13]Status: DisposedITAT Chandigarh19 Aug 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1211/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2012-13) Shri Gurmeet Singh Ito-Ward-6(4) H.No.71072C, Model Town Sec.68 बनाम/ Vs. Mundikharar, Chajjumajra Mohali Sec.126, Distt. Kharar Punjab 160062 Sas Nagar – 141 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Difps-4252-G (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Pankaj Bhalla (Ca) (Virtual) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 19-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 14-11-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 147 Of The Act On 25-11-2019 Making Addition Of Cash Deposit Of Rs.124.50

For Appellant: Shri Pankaj Bhalla (CA) (Virtual) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 126Section 144Section 68

assessee for Assessment Year (AY) 2012-13 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 14-11-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 144 r.w.s

Karnail Singh, Patiala vs. Income Tax Officer, Ward No. 4, Patiala

The appeal stand allowed for statistical purposes

ITA 1110/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh19 Aug 2025AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1110/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2020-21) Shri Karnail Singh Ito-Ward-4 C/O Sandeep Goyal (Advocate) Patiala बनाम/ Vs. H. No. 1385, Sector 40-B, Punjab Chandigarh-160036. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Eybps-5925-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Peyush Pruthi (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 19-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 27-03-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 144B Of The Act On 06-09-2022. The Registry Has Noted Delay Of 160 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar.

For Appellant: Sh. Peyush Pruthi (Advocate) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 144

assessee for Assessment Year (AY) 2020-21 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 27-03-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 144 r.w.s

Akshat Education and Charitable Trust, Anand vs. The CIT(Exemption), Ahmedabad

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

ITA 456/AHD/2025[NA]Status: DisposedITAT Ahmedabad19 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं / Ita No.456/Ahd/2025 निर्धारण वर्ष / Assessment Year : N.A Akshat Education & Charitable Trust, 5/35, Gosainu Faliyu Asodar, Borsad Road, Asodar, Anand-388307. (Gujarat) बनाम The Commissioner Of Income Tax, (Exemption), Ahmedabad स्थायी लेखा सं./Pan: Aaeta2211K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee By : Shri Mehul Thakkar, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख / Date Of Hearing 14/08/2025 घोषणा की तारीख / Date Of Pronouncement : 19/08/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Learned Commissioner Of Income-Tax (Exemptions), Ahmedabad [Hereinafter Referred To As “Ld. Cit(E)"] Dated 14.08.2024, Whereby The Assessee'S Application In Form No. 10Ab Seeking Approval Under Section 80G(5) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] Was Rejected By Invoking The Provisions Of Section 80G(5)(Iv)(B).

For Appellant: Shri Mehul Thakkar, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 80G(5)Section 80G(5)(iv)

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "C", अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD सुश्री सुचित्रा काम्बले, न्यायिक

Gujarat Technological University, Ahmedabad, Vadodara vs. Deputy Commissioner of Income Tax Circle-1 Exemptions, Ahmedabad, Gujarat

In the result, the appeal of the assessee is allowed

ITA 1187/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad19 Aug 2025AY 2019-20

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1187/Ahd/2025 िनधा"रण वष" /Assessment Year : 2019-10 Gujarat Technological University, The Dcit, Nr. Vishwakarma Govt. Engg. College, बनाम/ Circle-1, V/S. Near Visar Three Roads, Exemptions, Chandkheda Society Area S.O, Ahmedabad Gandhinagar, Ahmedabad-382424. (Gujarat) "थायी लेखा सं./Pan: Aaalg1109L अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Ms. Amrin Pathan, Ar Revenue By : Shri Rignesh Das, Sr-Dr सुनवाई की तारीख/Date Of Hearing : 14/08/2025 घोषणा की तारीख /Date Of Pronouncement: 19/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “The Cit(A)”] Dated 14.03.2025, For The Assessment Year (A.Y.) 2019–20, Arising Out Of The Rectification Order Passed By The Centralized Processing Centre (Cpc), Bengaluru, Under

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Rignesh Das, Sr-DR
Section 10Section 11Section 12ASection 139(1)Section 139(5)Section 143(1)Section 154

MAHADEOKAR, AM: ] ] This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “the CIT(A)”] dated 14.03.2025, for the Assessment Year (A.Y.) 2019–20, arising out of the rectification order passed

Darul Ullom Fatimatuz-Zahra, Banaskantha vs. The CIT(Exemption), Ahmedabad

Appeals are allowed for statistical

ITA 1019/AHD/2025[NA]Status: DisposedITAT Ahmedabad19 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1018-1019/Ahd/2025 निर्धारण वर्ष / Assessment Year : N.A Darul Uloom Fatimatuz-Zahra, Khadal Pura Vas Basu, Khadalpura Vas, Basu Vadgam, Banaskantha-385520. (Gujarat) बनाम Income Tax, (Exemption), V/S. Ahmedabad स्थायी लेखा सं./Pan: Aaetd2206K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee By: Ms. Urjita Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख / Date Of Hearing 14/08/2025 घोषणा की तारीख / Date Of Pronouncement: 19/08/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: These Two Appeals By The Assessee Are Directed Against Two Separate Orders Passed By The Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)"], Both Arising From Rejection Of The Assessee'S Applications, One For Registration Under Section 12Ab Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act"] Dated 17.08.2023 & The Other For Approval Under Section 80G(5) Of The Act Dated 24.08.2023.

For Appellant: Ms. Urjita Shah, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "C", अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD सुश्री सुचित्रा काम्बले, न्यायिक

Darul Ullom Fatimatuz-Zahra, Banaskantha vs. The CIT(Exemption), Ahmedabad

Appeals are allowed for statistical

ITA 1018/AHD/2025[NA]Status: DisposedITAT Ahmedabad19 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita Nos.1018-1019/Ahd/2025 निर्धारण वर्ष / Assessment Year : N.A Darul Uloom Fatimatuz-Zahra, Khadal Pura Vas Basu, Khadalpura Vas, Basu Vadgam, Banaskantha-385520. (Gujarat) बनाम /V/S. The Commissioner Of Income Tax, (Exemption), Ahmedabad स्थायी लेखा सं./Pan: Aaetd2206K अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee By: Ms. Urjita Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 14/08/2025 घोषणा की तारीख / Date Of Pronouncement: 19/08/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: These Two Appeals By The Assessee Are Directed Against Two Separate Orders Passed By The Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)"], Both Arising From Rejection Of The Assessee'S Applications, One For Registration Under Section 12Ab Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act"] Dated 17.08.2023 & The Other For Approval Under Section 80G(5) Of The Act Dated 24.08.2023.

For Appellant: Ms. Urjita Shah, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "C", अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD सुश्री सुचित्रा काम्बले, न्यायिक