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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

Drb Infrastructure Private Limited, Hyderabad vs. DCIT., Circle 8(1), Kondapur, Hyderabad

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

ITA 885/HYD/2025[2018-19]Status: DisposedITAT Hyderabad06 Aug 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.885/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2018-19) Drb Infrastructure (P) Ltd Vs. Dy.Cit Hyderabad Circle 8 (1) Pan:Aadcd7676H Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.A. Sai Prasad, Ca राज" व "ारा/Revenue By:: Shri Gurpreet Singh, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 06/08/2025 घोषणा की तारीख/Pronouncement: 06/08/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Assessee Is Directed Against The Order Dated 11/03/2025 Of The Learned Cit (A)-Nfac Delhi, For The A.Y.2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order U/ S 250 Dated 11-03-2025 Passed By The Hon'Ble Commissioner Of Income Tax (Appeals) - Nfac, New Delhi Is Not Correct Either In Law Or On Facts & In Both. 2. The Learned First Appellate Authority Is Not Justified In Confirming The Order Of The Ld. Assessing Officer Merely On The Grounds That No Reply Was Filed, Ignoring The Fact That The Ld. Assessing Officer Made The Addition Without Giving An Opportunity For Personal Hearing.

For Appellant: Shri K.A. Sai Prasad, CAFor Respondent: : Shri Gurpreet Singh, Sr. AR
Section 154Section 271ASection 690

/ORDER Per Vijay Pal Rao, Vice President This appeal by the assessee is directed against the order dated 11/03/2025 of the learned CIT (A)-NFAC Delhi, for the A.Y.2018-19. 2. The assessee has raised the following grounds of appeal: “1. The order u/ s 250 dated 11-03-2025 passed ... Commissioner of Income Tax (Appeals) - NFAC, New Delhi is not correct either in law or on facts and in both. 2. The Learned First Appellate Authority is not justified in confirming the order of the Ld. Assessing Officer merely on the grounds that no reply was filed, ignoring the fact

Heh the Nizams Jubilee Pavilion Trust, Hyderabad vs. ITO., Exemption Ward-1(2), Hyderabad

In the result, the appeal of the assessee is partly allowed

ITA 857/HYD/2025[2018-19]Status: DisposedITAT Hyderabad06 Aug 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.857/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2018-19) M/S. Heh The Nizams Jubilee Income Tax Officer (Exemption), Vs. Ward-1(2), Hyderabad. Pavilion Trust, Hyderabad. Pan:Aaath1601E (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri B. Satyanarayana Murthy, C.A. रधजस् व द्वधरध/Revenue By:: Dr. Sachin Kumar, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 04/08/2025 घोर्णध की तधरीख/Pronouncement: 06/08/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By M/S. Heh The Nizams Jubilee Pavilion Trust (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 18.03.2025 For The A.Y. 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri B. Satyanarayana MurthyFor Respondent: : Dr. Sachin Kumar, SR-DR
Section 143(2)Section 143(3)

Nizams Jubilee Pavilion Trust (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 18.03.2025 for the A.Y. 2018-19. 2. The assessee has raised the following grounds of appeal : ITA No.856/Hyd/2025

Anantha Pvc Pipes Private Limited, Anantapur vs. ACIT., Circle-1, Kurnool

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

ITA 317/HYD/2025[2017-18]Status: DisposedITAT Hyderabad06 Aug 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.317/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2017-18) M/S. Anantha Pvc Pipes Pvt. Ltd., Asst. Commissioner Of Income Tax, Vs. Circle-1, Kurnool. Anantapur. Pan:Aagca0936J (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri T. Rajendra Prasad, C.A. & Shri P. Rosi Reddy, Advocate. रधजस् व द्वधरध/Revenue By:: Dr. Sachin Kumar, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 31/07/2025 घोर्णध की तधरीख/Pronouncement: 06/08/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By M/S. Anantha Pvc Pipes Pvt. Ltd. (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 25.07.2024 For The A.Y. 2017-18. 2. At The Outset, It Is Observed That There Is A Delay Of 147 Days In Filing The Present Appeal Before The Tribunal. In This Regard, The

For Appellant: Shri T. Rajendra Prasad, C.AFor Respondent: : Dr. Sachin Kumar, SR-DR

Pipes Pvt. Ltd. (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 25.07.2024 for the A.Y. 2017-18. 2. At the outset, it is observed that there is a delay of 147 days

Aijaz Mohiuddin, Hyderabad vs. Income Tax Officer, Ward - 7(1), Hyderabad

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

ITA 272/HYD/2025[2017-18]Status: DisposedITAT Hyderabad06 Aug 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.272/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Shri Aijas Mohiuddin Vs. Income Tax Officer Hyderabad Ward 7(1) Pan:Ajbpa3676Q Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Gvn Hari, Advocate राज" व "ारा/Revenue By:: Shri Gurpreet Singh, Sr.Ar सुनवाई की तारीख/Date Of Hearing: 31/07/2025 घोषणा की तारीख/Pronouncement: 06/08/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Assessee Is Directed Against The Order Dated, 2/12/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Y.2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income Tax (Appeals) Is Contrary To The Facts & Also The Law Applicable To The Facts Of The Case. 2. The Learned Commissioner Of Income Tax (Appeals) Is Not Justified In Dismissing The Appeal Ex-Parte.

For Appellant: Shri GVN Hari, AdvocateFor Respondent: : Shri Gurpreet Singh, Sr.AR
Section 142(1)Section 144Section 69A

/ORDER Per Vijay Pal Rao, Vice President This appeal by the assessee is directed against the order dated, 2/12/2024 of the learned CIT (A)-NFAC Delhi, for the A.Y.2017-18. 2. The assessee has raised the following grounds of appeal: “1. The order of the learned Commissioner of Income Tax (Appeals

Ananda Prasad Venigala, Hyderabad vs. DCIT, Circle-1(1), Hyderabad

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

ITA 1384/HYD/2024[2017-18]Status: DisposedITAT Hyderabad06 Aug 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1384/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2017-18) Shri Ananda Prasad Venigala, Dy. Commissioner Of Income Tax, Vs. Circle-1(1), Hyderabad. Hyderabad. Pan:Aewpp1096B (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S. Rama Rao, Advocate रधजस् व द्वधरध/Revenue By:: Dr. Sachin Kumar, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 31/07/2025 घोर्णध की तधरीख/Pronouncement: 06/08/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Ananda Prasad Venigala (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 18.11.2024 For The A.Y. 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Dr. Sachin Kumar, SR-DR
Section 10Section 143(3)Section 14ASection 14A(2)Section 68

Shri Ananda Prasad Venigala (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), dated 18.11.2024 for the A.Y. 2017-18. 2. The assessee has raised the following grounds of appeal : ITA No.1384/Hyd/2024