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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

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 152/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

first appellate authority. ITA No.149/Asr/2025 is quantum appeal against the order passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 17-12-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 147 r.w.s

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 150/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

first appellate authority. ITA No.149/Asr/2025 is quantum appeal against the order passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 17-12-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 147 r.w.s

Soofi Tyre Palace, Anantnag vs. Income Tax Officer Ward, Udhampur

The appeal stand allowed for statistical purposes

ITA 149/ASR/2025[2016-17]Status: DisposedITAT Amritsar07 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No.149/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकर अपील सं. / Ita No.150/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3. आयकर अपील सं. / Ita No.151/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.152/Asr/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Soofi Tyre Palace Ito बनाम/ Vs. (Partner Sajad Ahmad Sofi) Ward Udhampur Anantnag, J&K 192 101 Jammu & Kashmir. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adlfs-7057-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Mohd Iqbal Untoo (Ca) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Quantum Appeal As Well As Penalty Appeals By Assessee Arises Out Of Separate Orders Of First Appellate Authority. Ita

For Appellant: Sh. Mohd Iqbal Untoo (CA) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr. DR
Section 147Section 271(1)(b)

first appellate authority. ITA No.149/Asr/2025 is quantum appeal against the order passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 17-12-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 147 r.w.s

Satish Kumar Jain, Prop. M/S Jain Industries vs. Assistant Commissioner of Income Tax Circle-1, Jammu

The appeal stand allowed

ITA 563/ASR/2024[2014-15]Status: DisposedITAT Amritsar07 Aug 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकरअपीलसं./ Ita No. 563/Asr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Satish Kumar Jain Ito बनाम/ Vs. H No 579 Airport Road Panama Chowk Rani Bagh, Jammu-180003 Jammu-180004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ablpj-6598-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri K.R. Jain (Advocate) – Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit)– Ld. Sr Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 30-08- 2024 Confirming Penalty Levied By Ld. Assessing Officer (Ao) U/S 221(1) Vide Order Dated 29-06-2017. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. 2. The Assessee Was Assessed U/S 143(3) On 19-12-2016. The Assessee Declared Income Of Rs.9.75 Lacs. The Assessee Claimed

For Appellant: Shri K.R. Jain (Advocate) – Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT)– Ld. Sr DR
Section 115JSection 139(1)Section 143(3)Section 221(1)Section 80I

assessee for Assessment Year (AY) 2014-15 arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 30-08- 2024 confirming penalty levied by Ld. Assessing Officer (AO) u/s 221(1) vide order dated 29-06-2017. Having heard

Deputy Commissioner of Income Tax, Circle-1, Bathinda vs. Arshpreet Singh, Muktsar

The appeals stand dismissed

ITA 532/ASR/2024[2011-12]Status: DisposedITAT Amritsar07 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकरअपीलसं./ Ita No.531/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2010-11) & 2. आयकरअपीलसं./ Ita No. 532/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2011-12) Dcit - Circle-1 Shri Arshpreet Singh बनाम/ Bathinda. H.No. 7581, Street No 3 Vs. Namdev Nagar Muktsar "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bczps-6061-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr ""थ"कीओरसे/Respondentby : Sh. Manpreet Kanda (Advocate) - Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 16-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aggrieved By Deletion Of Penalty U/S 271(1)(C) For Rs.105.06 1. Lacs & Rs.118.98 Lacs As Levied By Ld. Ao For Assessment Years (Ay) 2010-11 & 2011-12 Respectively, The Revenue Is In Further Appeals Before Us. The Impugned Orders Have Been Passed By Ld. Commissioner Of Income Tax (Appeals), National Faceless

For Appellant: Shri Charan Dass (Addl. CIT) - Ld. Sr. DRFor Respondent: Sh. Manpreet Kanda (Advocate) - Ld.AR
Section 271(1)(c)

revenue is in further appeals before us. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 06-06-2024. The registry has noted delay of 49 days in the appeals which stand condoned. Upon perusal of impugned

Deputy Commissioner of Income Tax, Circle-1, Bathinda vs. Arshpreet Singh, Muktsar

The appeals stand dismissed

ITA 531/ASR/2024[2010-11]Status: DisposedITAT Amritsar07 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकरअपीलसं./ Ita No.531/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2010-11) & 2. आयकरअपीलसं./ Ita No. 532/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2011-12) Dcit - Circle-1 Shri Arshpreet Singh बनाम/ Bathinda. H.No. 7581, Street No 3 Vs. Namdev Nagar Muktsar "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bczps-6061-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri Charan Dass (Addl. Cit) - Ld. Sr. Dr ""थ"कीओरसे/Respondentby : Sh. Manpreet Kanda (Advocate) - Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 16-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 07-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () Aggrieved By Deletion Of Penalty U/S 271(1)(C) For Rs.105.06 1. Lacs & Rs.118.98 Lacs As Levied By Ld. Ao For Assessment Years (Ay) 2010-11 & 2011-12 Respectively, The Revenue Is In Further Appeals Before Us. The Impugned Orders Have Been Passed By Ld. Commissioner Of Income Tax (Appeals), National Faceless

For Appellant: Shri Charan Dass (Addl. CIT) - Ld. Sr. DRFor Respondent: Sh. Manpreet Kanda (Advocate) - Ld.AR
Section 271(1)(c)

revenue is in further appeals before us. The impugned orders have been passed by Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 06-06-2024. The registry has noted delay of 49 days in the appeals which stand condoned. Upon perusal of impugned