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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

Rajesh Baburao Shinde, Parbhani vs. ITO, Ward- Hingoli, Hingoli

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 781/PUN/2025[2015-16]Status: DisposedITAT Pune12 Aug 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.781/Pun/2025 िनधा"रण वष" / Assessment Year : 2015-16 Rajesh Baburao Shinde, Vs. Assessment Unit, Income Sayala Khating, Tq. Dist. Tax Department, Nfac, Parbhani- 431402. Delhi. Pan : Czcps6546Q Appellant Respondent Assessee By : Shri Shubham N. Rathi Revenue By : Shri Akhilesh Srivastva Date Of Hearing : 22.07.2025 Date Of Pronouncement 12.08.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. There Is Delay In Filing Of The Present Appeal. We Are Satisfied With The Reasons Mentioned In The Affidavit For Condonation That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeal Within The Prescribed Time Limit. After

For Appellant: Shri Shubham N. RathiFor Respondent: Shri Akhilesh Srivastva
Section 142(1)Section 145Section 148Section 148ASection 151ASection 69A

अपील सं. / ITA No.781/PUN/2025 िनधा"रण वष" / Assessment Year : 2015-16 Rajesh Baburao Shinde, Vs. Assessment Unit, Income Sayala Khating, Tq. Dist. Tax Department, NFAC, Parbhani- 431402. Delhi. PAN : CZCPS6546Q Appellant Respondent Assessee by : Shri Shubham N. Rathi Revenue by : Shri Akhilesh Srivastva Date of hearing : 22.07.2025 Date of pronouncement

Sarvoday Pratishthan, Pune vs. ITO (Exemption) Ward 1(1), Pune

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

ITA 1199/PUN/2025[2017-18]Status: DisposedITAT Pune12 Aug 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1199/Pun/2025 िनधा"रण वष" / Assessment Year : 2017-18 Sarvoday Pratishthan, Vs. Ito, Exemption, Ward-1(1), 94A, Sangita Smruti, Nt. Pune. Wadi Shivaji Nagar, Pune- 411005. Pan : Aagts4500B Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Akhilesh Srivastva Date Of Hearing 24.07.2025 : Date Of Pronouncement 12.08.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 17.03.2025 Passed By Ld. Addl./Jcit(A)-5, Kolkata [‘Ld. Cit(A)’] For The Assessment Year 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :- “(All Grounds Are On An Alternate & Without Prejudice Basis To Each Other. 1. The Learned Citia), Nfac Erred In Law & On Facts In Confirming The Total Income Of The Appellant At Rs. 1,78,10,242 Instead Of Retuned Income Of Rs.”Nil”.

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Akhilesh Srivastva
Section 10Section 139Section 143(1)(a)Section 2

raised the following grounds of appeal :- “(All grounds are on an alternate and without prejudice basis to each other. 1. The learned CITIA), NFAC erred in law and on facts in confirming the total income of the appellant at Rs. 1,78,10,242 instead of retuned income

Selvam Baskar, Salem vs. ITO Ward 1(1), Salem

In the result the appeal of the assessee is allowed

ITA 2838/CHNY/2024[2017-18]Status: DisposedITAT Chennai12 Aug 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2838/Chny/2024 धनिाारण वर्ा / Assessment Year: 2017-18 Selvam Baskar Income Tax Officer, 118 – Pl Prop; Gomathy Jewellers, Vs. Ward 1(1), Gopal Chetty Street, Salem. Ponnammapet, Salem – 636 003. [Pan: Atjpb5735B] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. N. Arjun Raj, Advocate. प्रत्यथी की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 12.08.2025

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 115BSection 143(3)Section 69A

RAGHUNATHA, AM : This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A)) for the assessment year 2017-18, vide order dated 12.09.2025. 2. The grounds raised by the assessee are as follows: 1) The Commissloner ... explained the cash deposited from 13.11.2016 to 14.12.2016. Aggrieved by the order of AO, the assessee preferred an appeal before the ld.CIT(A), NFAC, Delhi. 5. The ld.CIT(A) after perusal of the submissions made by the assessee, was not convinced that the assessee has properly explained the source