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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

Shahaalam, Bulandsahar vs. ITO Ward 2(3)(1), Bulandsahar U.P

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 3994/DEL/2025[2016-17]Status: DisposedITAT Delhi19 Aug 2025AY 2016-17

Bench: Shri Mahavir Singh, Hon’Bleasstt. Year : 2016-17 Shahaalam, Vs. Ito, Ward 2(3)(1), So-Giya Wara, Bulandshahar, Sikandrabad, Bulandshahr, Uttar Pradesh Uttar Pradesh (Pan: Bgqps0182J) (Appellant) (Respondent) Appellant By : None Respondent By : Sh. Sangeet Bansal, Sr. Dr Date Of Hearing 07.08.2025 Date Of Pronouncement 07.08.2025 Order This Appeal By The Assessee Is Emanating From The Order Of The Nfac, Delhi Dated 18.06.2025 Relating To Assessment Year 2016-17. 2. None Appeared On Behalf Of The Assessee, Despite Issue Of Notice Of Hearing, Hence, I Am Proceeding Exparte Qua The Assessee, After Hearing The Ld. Dr & Perusing The Records. 3. I Have Heard The Ld. Dr & Perused The Records. Upon Careful Consideration, I Find That Ao Has Passed The Exparte Order U/S. 144 Of The Act & Also Ld. Cit(A) Has Dismissed The Appeal On Account Of Limitation For Not Filing The Appeal Before The Ld. Cit(A). After Perusing The Records, I Am Of Considered View That Delay In Dispute In Filing The Appeal Before The Cit(A) Needs To Be Condoned. Hence, I Condone The Same. It Is Also Noted That Ld. Cit(A) Has Not Discussed The Issues On Merits. Hence, In The Interest Of Justice, I Remit Back The Issues In Dispute

For Appellant: NoneFor Respondent: Sh. Sangeet Bansal, Sr. DR
Section 144

Bansal, Sr. DR Date of Hearing 07.08.2025 Date of Pronouncement 07.08.2025 ORDER This appeal by the assessee is emanating from the order of the NFAC, Delhi dated 18.06.2025 relating to assessment year 2016-17. 2. None appeared on behalf of the assessee, despite issue of notice of hearing, hence

Kuldeep Kumar, Hisar, Haryana vs. National Faceless Assessment Centre, Delhi

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

ITA 4172/DEL/2024[2013-2014]Status: DisposedITAT Delhi19 Aug 2025AY 2013-2014

Bench: Sh. Sudhir Kumar & Sh. Manish Agarwalassessment Year: 2013-14 Kuldeep Kumar Dhani Near National Faceless Lakhpal Village Adampur Vs Appeal Centre , Delhi Tehsil Mandi Distt Hisar 125052 Pan No. Asopk2776R (Appellant) (Respondent) Appellant By Sh. Shubham Gupta, Advocate Respondent By Shri Om Parkash Sr. Dr Date Of Hearing: 19/08/2025 Date Of Pronouncement: 19/08/2025 Order Per Sudhir Kumar, Jm: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre (In Short “Nfac”) Delhi Vide Order Dated 27-09-2023 Pertaining To A.Y. 2013-14 & Arises Out Of The Assessment Order Dated 26-03-2022 U/S 143(3) R.W.S144 Of The Income Tax Act 1961 (In Short “The Act”).

Section 143(3)Section 144BSection 148Section 271(1)(c)Section 68

Pronouncement: 19/08/2025 ORDER PER SUDHIR KUMAR, JM: This appeal by the assessee is directed against the order of National Faceless Appeal Centre (In short “NFAC”) Delhi vide order dated 27-09-2023 pertaining to A.Y. 2013-14 and arises out of the assessment order dated ... assessment after making the addition of Rs 65,62,500/-. Aggrieved the order of the AO the assessee filed the appeal before the Ld. NFAC who vide his order dated 26-03-2022 dismissed the appeal. Being aggrieved by the order of the Ld. NFAC, the assessee is in appeal