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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

Guru Nanak Builders and Developers, Pune vs. National Faceles Appeal Centre (NFAC), Pune

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

ITA 1881/PUN/2024[2016-17]Status: DisposedITAT Pune07 Aug 2025AY 2016-17

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं / Ita No.1881/Pun/2024 धििाारण वर्ा /Assessment Year: 2016-17 Guru Nanak Builders & Nfac, Pune Developers S. No. 232/1, Opp. Dena Bank, Pune Vs. Nashik Road Bhosari, Pune-411039 Maharashtra Pan-Aapfg0635A अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee By: Shri Hari Krishan & Miss Arrchena Shetty Department By: Shri Ramnath P Murkunde Date Of Hearing: 07-08-2025 Date Of Pronouncement: 22-08-2025 आदेश / Order

For Appellant: Shri Hari Krishan & MissFor Respondent: Shri Ramnath P Murkunde
Section 143(3)Section 250Section 68

BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं / ITA No.1881/PUN/2024 धििाारण वर्ा /Assessment Year: 2016-17 Guru Nanak Builders and NFAC, Pune Developers S. no. 232/1, Opp. Dena Bank, Pune Vs. Nashik Road Bhosari, Pune-411039 Maharashtra PAN-AAPFG0635A अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee by: Shri ... आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER:- This appeal at the instance of assessee is directed against the order of Ld. CIT(A) NFAC dated 13.07.2024 framed u/s 250 of the Income Tax Act 1961 for A.Y. 2016-17 which is arising out of Assessment Order

Shri Omkar Nagari Sah Pat Sanstha, Sangli vs. National Faceless Assessment Center, Delhi

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

ITA 1617/PUN/2024[2015-16]Status: DisposedITAT Pune07 Aug 2025AY 2015-16

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1617/Pun/2024 धििाारण वर्ा / Assessment Year: 2015-16 Shri Omkar Nagari Sahpat Nfac, Delhi Sanstha Ltd., Patrakar Nagar, Behind St Vs. Stand, Sangli-416416 Maharashtra Pan-Aabas8331A अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee By: Ca Kishor Phadke Department By: Shri Amol Khairnar Cit-Dr Date Of Hearing: 07-08-2025 Date Of Pronouncement: 14-08-2025

For Appellant: CA Kishor PhadkeFor Respondent: Shri Amol Khairnar CIT-DR
Section 147Section 148Section 153CSection 250Section 69A

BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1617/PUN/2024 धििाारण वर्ा / Assessment Year: 2015-16 Shri Omkar Nagari Sahpat NFAC, Delhi Sanstha Ltd., Patrakar Nagar, Behind St Vs. Stand, Sangli-416416 Maharashtra PAN-AABAS8331A अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee by: CA Kishor Phadke Department ... MANISH BORAD, ACCOUNTANT MEMBER:- This appeal at the instance of assessee is directed against the order dated 13.06.2024 passed by Ld. CIT(A) NFAC, Delhi u/s 250 of the Income-tax Act, 1961 which is arising out of assessment order passed u/s 147 r.w.s 144 dated 25.04.2022 of the Income

Income Tax Officer Ward Hingoli Camp at Parbhani, Parbhani vs. Sumangal Traders, Parbhani

ITA 1352/PUN/2024[2014-15]Status: DisposedITAT Pune07 Aug 2025AY 2014-15

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1352/Pun/2024 िनधा"रण वष" / Assessment Year : 2014-15 Ito, Ward Hingoli Camp At Vs. Sumangal Traders, Parbhani. House No.154, Ward No.16, Gangakhed Road, Parbhani- 431401. Pan : Aazfs5051Q Appellant Respondent Revenue By : Shri Akhilesh Srivastva Assessee By : None Date Of Hearing : 29.07.2025 Date Of Pronouncement : 07.08.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 19.03.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2014-15. 2. The Revenue Has Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A), Nfac Failed To Appreciate The Facts Of The Case & Without Considering The Same Decided The Case In Favour Of The Assessee Which Is Against The Law & The Order Of The Cit(A) Deserves To The Set-Aside. 2. The Ld. Cit(A) Erred In Law In Holding That The Property Was Not Transferred.

For Appellant: NoneFor Respondent: Shri Akhilesh Srivastva
Section 142(1)Section 147Section 148Section 43C

Revenue has raised the following grounds of appeal :- “1. On the facts and in the circumstances of the case, the Ld. CIT(A), NFAC failed to appreciate the facts of the case and without considering the same decided the case in favour of the assessee which is against

Richa Pathak, Hooghly vs. ITO, Ward-23(1), Hooghly

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

ITA 211/KOL/2025[2018-19]Status: DisposedITAT Kolkata07 Aug 2025AY 2018-19

Bench: Shri George Mathanआयकर अपील सं/Ita No.211/Kol/2025 (नििाारण वर्ा / Assessment Year : 2018-2019) Richa Pathak, Vs Ito, Ward-23(1), Hooghly A-10, Flat No.508, Subhash Nagar Housing, Prabasnagar, S.O.Hooghly West Bengal-712249 Pan No. : Bcvps 0790 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Parnesh Sarkar, Advocate राजस्व की ओर से /Revenue By : Shri Somnath Das Biswas, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 07/08/2025 घोषणा की तारीख/Date Of Pronouncement : 07/08/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 29.11.2024 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-2019 2. Shri Parnesh Sarkar, Ld.Ar Appeared On Behalf Of The Assessee & Shri Somnath Das Biswas, Ld. Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was The Submission Of The Ld.Ar That The Ld. Cit(A) Has Passed The Impugned Order Ex-Parte Dismissing The Appeal Of The Assessee On Account Of Delay Without Affording Sufficient Opportunity Of Being Heard To The Assessee. It Was The Prayer Of The Ld. Ar That If One More Opportunity Is Granted The Assessee Would Be Able To Substantiate Its Case Before The Ld. Cit(A). 4. In Reply, Ld. Sr.Dr Vehemently Relied On The Orders Of The Authorities Below.

For Appellant: Shri Parnesh Sarkar, AdvocateFor Respondent: Shri Somnath Das Biswas, Sr. DR

This is an appeal filed by the assessee against the order dated 29.11.2024 passed by the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2018-2019 2. Shri Parnesh Sarkar, ld.AR appeared on behalf of the assessee and Shri Somnath Das Biswas

Bhaskardev Mukherjee, Durgapur vs. I.T.O., Ward - 1(1), Durgapur

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

ITA 1882/KOL/2024[2015-2016]Status: DisposedITAT Kolkata07 Aug 2025AY 2015-2016

Bench: Shri George Mathanआयकर अपील सं/Ita No.1882/Kol/2024 (नििाारण वर्ा / Assessment Year : 2015-2016) Bhaskardev Mukherjee, Vs Ito, Ward-1(1), Durgapur Nadiha, Durgapur, Burdwan-713218 Pan No. : Allpm 4097 M (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri Soumitra Choudhury, Advocate राजस्व की ओर से /Revenue By : Shri Somnath Das Biswas, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 07/08/2025 घोषणा की तारीख/Date Of Pronouncement : 07/08/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 08.08.2024 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2015-2016. 2. Shri Somnath Choudhury, Ld.Ar Appeared On Behalf Of The Assessee & Shri Somnath Das Biswas, Ld. Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was The Submission Of The Ld.Ar That In The Course Of Assessment The Ao Has Made The Additions Representing 50C Value In Respect Of Two Immovable Properties Sold By The Assessee. It Was The Submission That The Assessee Had Requested For Valuation Of The Said Properties. It Was The Submission That Before Completion Of The Assessment, The Valuation Was Not Received. It Was The Submission That The Valuation Has Not Been Received From The Dvo On 20.01.2025. The Valuation Report Along With Calculation As Submitted By The Ld. Ar Is As Under :-

For Appellant: Shri Soumitra Choudhury, AdvocateFor Respondent: Shri Somnath Das Biswas, Sr. DR

This is an appeal filed by the assessee against the order dated 08.08.2024 passed by the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2015-2016. 2. Shri Somnath Choudhury, ld.AR appeared on behalf of the assessee and Shri Somnath Das Biswas

Income Tax Officer, Coimbatore vs. Damayanti Ramachandran, Gn Mills Post, Coimbatore

ITA 149/CHNY/2025[2016-17]Status: DisposedITAT Chennai07 Aug 2025AY 2016-17

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.103/Chny/2025, निर्धारण वर्ष/Assessment Year: 2015-16 Income Tax Officer, Non-Corporate Ward-4(3) Coimbatore Damayanti Ramachandran, Pb No.5303, Gn Mills Post, Coimbatore, Tamil Nadu-641029 [Pan: Aabhd8298Q] (अपीलार्थी/Appellant) V. (प्रत्यर्थी/Respondent) Co No.19/Chny/2025, निर्धारण वर्ष/Assessment Year: 2015-16 Damayanti Ramachandran, Pb No.5303, Gn Mills Post, Coimbatore, Tamil Nadu-641029 [Pan: Aabhd8298Q] Income Tax Officer, Non-Corporate Ward-4(3) Coimbatore V. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.149/Chny/2025, निर्धारण वर्ष/Assessment Year: 2016-17 Income Tax Officer, Non-Corporate Ward-4(3) Coimbatore Damayanti Ramachandran, Pb No.5303, Gn Mills Post, Coimbatore, Tamil Nadu-641029 [Pan: Aabhd8298Q] (अपीलार्थी/Appellant) V. (प्रत्यर्थी/Respondent) Co No.20/Chny/2025, निर्धारण वर्ष/Assessment Year: 2016-17 Damayanti Ramachandran, Pb No.5303, Gn Mills Post, Coimbatore, Tamil Nadu-641029 [Pan: Aabhd8298Q] Income Tax Officer, Non-Corporate Ward-4(3) Coimbatore (अपीलार्थी/Appellant) V. (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By Mr.Ketan K. Ved, C.A

Section 45(4)

घोषणाकीतारीख /Date of Pronouncement 07.08.2025 आदेश / ORDER PER BENCH: These appeals are filed against the order of the learned Commissioner of Income Tax (Appeals), NFAC, Delhi [In short “the Id.CIT(A)”] for the A.Y. 2015-16 and 2016- 17 vide orders dated 29.11.2024 and 19.11.2024 respectively. ITA No.103/CHNY/2025 ... income of the firm association or body, of the previous year in which the said transfer took place". The CIT(A) NFAC has relied upon various decisions of the Apex court and High courts. Whether the Decision of the Ld.CIT(A) is acceptable for the reason that, the facts