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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

Junaid Suleman Motara, Na vs. Arivs.the Income Tax Officer, Ward - 3, Navsari

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

ITA 674/SRT/2023[2016-17]Status: DisposedITAT Surat12 Aug 2025AY 2016-17

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethsaa 3Ittt F./Ita Nos. 567 & 674/Srt/2023 (Ays 2015-16 & 2016-17) (Hybrid Hearing) Junaid Suleman Motara Assistant Commissioner Of 27, Vohra Wad Telada Vesma, Income-Tax, Osd, Ward-3, Navsari-396 445 Navsasi Ranga Puja Complex, 1* [Pan : Bxupm 1984 R] Floor, Junathana Navsari-396 445 Colt Vs Income Tax Officer, Ward-3, Income Tax Office, Charpool, Awabaug, Navsari-396 445 Ardenelf/ Appellant Weet Respondent Prafftdt #1 Sik A /Assessee By Shri P.M. Jagasheth, Ca Weed Bt Ix S /Revenue By Shri Ajay Uke- Sr-Dr | Aare Ct Artg/Date Of Hearing 24.07.2025 Squrgun Ct Arrg/Date Of Pronouncement 12.08.2025

Section 133(6)Section 143(3)Section 250Section 253(1)Section 254(1)

DINESH MOHAN SINHA, JUDICIAL MEMBER: 1. These two appeals by assessee are directed against the separate orders of National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeal) [for short, “Ld. CIT(A)”] dated 16.06.2023 and22.06.2023 for the assessment years (AY) 2015-16 and 2016-17, which in turn arises ... parte. When, I visited to my Authorized Representative oftice and He checked the e-filing portal and found that the order of CIT(a),NFAC, Delhi, had been passed uploaded on the Income Tax e-filing portal on 22.06.2023. Thereafter, I had appointed new ‘AR’ for filing of appeal

Junaid Suleman Motara, Na vs. Arivs.ACIT OSD, Ward Theree Navsari

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

ITA 567/SRT/2023[2015-16]Status: DisposedITAT Surat12 Aug 2025AY 2015-16

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethsaa 3Ittt F./Ita Nos. 567 & 674/Srt/2023 (Ays 2015-16 & 2016-17) (Hybrid Hearing) Junaid Suleman Motara Assistant Commissioner Of 27, Vohra Wad Telada Vesma, Income-Tax, Osd, Ward-3, Navsari-396 445 Navsasi Ranga Puja Complex, 1* [Pan : Bxupm 1984 R] Floor, Junathana Navsari-396 445 Colt Vs Income Tax Officer, Ward-3, Income Tax Office, Charpool, Awabaug, Navsari-396 445 Ardenelf/ Appellant Weet Respondent Prafftdt #1 Sik A /Assessee By Shri P.M. Jagasheth, Ca Weed Bt Ix S /Revenue By Shri Ajay Uke- Sr-Dr | Aare Ct Artg/Date Of Hearing 24.07.2025 Squrgun Ct Arrg/Date Of Pronouncement 12.08.2025

Section 133(6)Section 143(3)Section 250Section 253(1)Section 254(1)

DINESH MOHAN SINHA, JUDICIAL MEMBER: 1. These two appeals by assessee are directed against the separate orders of National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income-tax (Appeal) [for short, “Ld. CIT(A)”] dated 16.06.2023 and22.06.2023 for the assessment years (AY) 2015-16 and 2016-17, which in turn arises ... parte. When, I visited to my Authorized Representative oftice and He checked the e-filing portal and found that the order of CIT(a),NFAC, Delhi, had been passed uploaded on the Income Tax e-filing portal on 22.06.2023. Thereafter, I had appointed new ‘AR’ for filing of appeal