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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

Kiran Nimba Bramhankar, Nashik vs. Income Tax Assessment Unit (NFAC), Delhi

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

ITA 1290/PUN/2025[2015-16]Status: DisposedITAT Pune04 Aug 2025AY 2015-16

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1290/Pun/2025 धििाारण वर्ा / Assessment Year: 2015-16 Kiran Nimba Bramhankar, Income Tax Jaikheda 422, Nashik- Assessment Unit 423303 Vs. (Nfac), Delhi Maharashtra Pan-Axepb5967G अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee By: Ca Sarvesh V Toshniwal Department By: Shri Ramnath P Murkunde Date Of Hearing: 04-08-2025 Date Of 14-08-2025 Pronouncement:

For Appellant: CA Sarvesh V ToshniwalFor Respondent: Shri Ramnath P Murkunde
Section 142(1)Section 144Section 147Section 148Section 250

MEMBER आयकर अपील सं. / ITA No.1290/PUN/2025 धििाारण वर्ा / Assessment Year: 2015-16 Kiran Nimba Bramhankar, Income Tax Jaikheda 422, Nashik- Assessment Unit 423303 Vs. (NFAC), Delhi Maharashtra PAN-AXEPB5967G अपीलार्थी / Appellant प्रत्यर्थी/Respondent Assessee by: CA Sarvesh V Toshniwal Department by: Shri Ramnath P Murkunde Date of hearing ... instance of assessee is directed against the order u/s 250 of the Income Tax Act dated 18.03.2025 for A.Y. 2015-16 framed by NFAC, Delhi which is arising out of assessment order u/s 147 r.w.s 144 r.w.s 144B of the Act dated 17.03.2023 framed by Assessment Unit, Income Tax Department

Maisali Samabay Krishi Unnayan Samity Ltd., Contai, East Medinipore vs. I.T.O., Ward - 27(2), Haldia

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

ITA 1666/KOL/2024[2018-2019]Status: DisposedITAT Kolkata04 Aug 2025AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.1666/Kol/2025 (नििाारण वर्ा / Assessment Year. :2018-2019) Maisali Samabay Krishi Unnayan Vs Adit, Cpc, Bangalore Samity Limited, C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor Kolkata-700069 Pan No. : Aadam 3104 B (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri Siddharth Agrawal, Advocate राजस्व की ओर से /Revenue By : Shri Mrinmoy Basak, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 04/08/2025 घोषणा की तारीख/Date Of Pronouncement : 04/08/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-2019. 2. Shri Siddharth Agrawal, Ld. Ar Appeared On Behalf Of The Assessee & Shri Mrinmoy Basak, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. The Appeal Of The Assessee Is Barred By 1155 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein That Sri Bhaskar Chandra Patra, Who Used To Look After The Income Tax Matter Of The Assessee Was Suffering From Jaundice & Remained Absent From Office Of The Assessee For A Long Time & When He Joined To Office, There Was Already Delay In Filing The Appeal Against The Order Of The Ld. Cit(A) Before The Tribunal. The Contents Of The Affidavit Are As Under :-

For Appellant: Shri Siddharth Agrawal, AdvocateFor Respondent: Shri Mrinmoy Basak, Sr. DR

This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the Assessment Year 2018-2019. 2. Shri Siddharth Agrawal, ld. AR appeared on behalf of the assessee and Shri Mrinmoy Basak, ld. Sr.DR appeared on behalf