← All Phrases

“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

Reena Bhatia, Ludhiana, Punjab vs. Jao the Income Tax Officer Ward 7(1) Ldh, Punjab

In the result, the sale figures for April to June, 2017 for Rs

ITA 339/CHANDI/2025[2018-2019]Status: DisposedITAT Chandigarh04 Aug 2025AY 2018-2019

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.339/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2018-19) Ms. Reena Bhatia Ito Ward-7(1) 64-C, Civil Lines Ludhiana. 141001 बनाम/ Vs. Udham Singh Nagar Ludhiana-141001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpb-7700-G (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-01-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 03-06-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 143(3)Section 44ASection 69A

assessee for Assessment Year (AY) 2018-19 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 10-01-2025 in the matter of an assessment framed by Ld. Assessing Officer

Sukhvinder Singh, Tohana vs. Income-Tax Officer, Ward-2, Fatehabad, National Faceless Assessment Centre (NFAC)

The appeal stand allowed for statistical purposes

ITA 23/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh04 Aug 2025AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.23/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Sukhvinder Singh Ito-Ward-2 बनाम/ H. No 1184/4 Govt College Road Aaykar Bhawan Adarsh Colony, Tohana Sirsa Road, Fatehabad Vs. District Fatehabad, Haryana 125120 District Fatehabad. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Fozps-5605-M (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से / Appellant By Shri Prem Rajpal (Advocate) & Shri Pulak : Rajpal (Advocate) – Ld. Ars ""थ" की ओर से / Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 23-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 07-11-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgement Basis U/S 147 R.W.S.144 Of The Act On 29-03-2022. In The Assessment Order, Ld. Ao Has Made

For Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 147Section 69A

assessee for Assessment Year (AY) 2013-14 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 07-11-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgement basis u/s 147 r.w.s.144

Prince Tygai, Mohali vs. Income Tax Officer, Ward 6(4), Chandigarh

The appeal stand partly allowed

ITA 968/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh04 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.968/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Shri Prince Tyagi Ito # 87 Ward No 1, Near Petrol Pump Ward-6(4) बनाम/ Vs. Mandi Kharar Sas Nagar, Mohali 140301 Chandigarh 160062 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Angpt-5979-E (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से/ Appellant By : Sh. Rahul Bhanot( Advocate) & Shri Puneet Singla (Advocate) – Ld. Ars ""थ" की ओर से / Respondent By : Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr.Dr सुनवाईकीतारीख/Date Of Hearing : 23-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 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 Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 05-06-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgement Basis U/S 144 Of The Act On 19-12-2019. The Registry Has Noted Delay Of 40 Days In The Appeal

For Appellant: Sh. Rahul Bhanot( Advocate) and Shri PuneetFor Respondent: Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr.DR
Section 144

assessee for Assessment Year (AY) 2017-18 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 05-06-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgement basis