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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

Shri Sandeep Singla, Bathinda vs. Income Tax Officer Ward-1 (1), Bathinda

The appeal stand allowed for statistical purposes

ITA 312/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. 312/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2014-15) Shri Sandeep Singla Ito C/O J. K. Gupta (Advocate) Ward 1(1) बनाम/ Vs. 4702 Hospital Bazar Bathinda 151001. Bathinda-151005, "थायीलेखासं./जीआइआरसं./Pan/Gir No.Akbps-6930-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Pranav Gupta (Advocate) –Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2025 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 18-04- 2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144B Of The Act On 30-03-2022. From Case Records, It Could Be Seen That To Verify The Sources Of Cash Deposit Of Rs.12.50 Lacs, The Assessee’S Return Of Income Was Subjected To Scrutiny But The Assessee Failed To Make Any Representation During Assessment

For Appellant: Sh. Pranav Gupta (Advocate) –Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr DR
Section 147

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 18-04- 2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 r.w.s. 144B

Shri Rajiv Singla, Bathinda vs. Income Tax Officer Ward-1(1), Bathinda

The appeal stand allowed for statistical purposes

ITA 311/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. 311/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2014-15) Shri Rajiv Singla Ito C/O J. K. Gupta (Advocate) Ward 1(1) बनाम/ Vs. 4702 Hospital Bazar Bathinda 151001. Bathinda-151005, "थायीलेखासं./जीआइआरसं./Pan/Gir No.Abvps-1867-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Pranav Gupta (Advocate) –Ld.Ar ""थ"कीओरसे/Respondentby : Sh. Charan Dass (Addl. Cit) – Ld. Sr Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2025 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 22-03- 2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144B Of The Act On 01-03-2022. From Case Records, It Could Be Seen That To Verify The Sources Of Cash Deposit Of Rs.12.50 Lacs, The Assessee’S Return Of Income Was Subjected To Scrutiny But The Assessee Failed To Make Any Representation During Assessment

For Appellant: Sh. Pranav Gupta (Advocate) –Ld.ARFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr DR
Section 147

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 22-03- 2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 r.w.s. 144B

Shri Arif Hussain Wani, Budgam vs. Income Tax Officer Ward-1, Srinagar

The appeal stand allowed for statistical purposes

ITA 243/ASR/2024[2017-18]Status: DisposedITAT Amritsar07 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकरअपीलसं./ Ita No. 243/Asr/2024 (िनधा"रणवष" / Assessmentyear: 2017-18) Shri Arif Hussain Wani Ito बनाम/ Prop. Of Alamdar Trading Company Ward 1 Palllar Budgam Near Dc Office, Srinagar.190001 Vs. Jammu & Kashmir 190006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaupw-0284-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Adjournment Application ""थ"कीओरसे/Respondentby : Sh. Charan Dass(Addl. Cit) – Ld. Sr Dr सुनवाईकीतारीख/Date Of Hearing : 16-07-2025 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) 2017-18 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 21-09- 2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 27-12-2019. The Registry Has Noted Delay Of 144 Days In The Appeal, The Condonation Of Which Has Been Sought By The Assessee On The Strength Of Condonation Petition. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal. In The Assessment Order, Ld.

For Appellant: Adjournment ApplicationFor Respondent: Sh. Charan Dass(Addl. CIT) – Ld. Sr DR
Section 143(3)

assessee for Assessment Year (AY) 2017-18 arises out of an order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 21-09- 2023 in the matter of an assessment framed by Ld. Assessing Officer