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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

Confidence Petroleum India Limited, Mumbai vs. Deputy Commissioner of Income Tax- Circle 1(2)(1), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 3699/MUM/2025[2020-21]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-21

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 3699/Mum/2025 (नििाारण वर्ा / Assessment Year: 2020-21) Confidence Petroleum V/S. Deputy Commissioner Of India Limited बिाम Income Tax -Circle B-13, Prabhu Krupa 1(2)(1), Mumbai Society, Nanda Patkar Pratishtha Bhavan, 3 Rd & 4Th Road, Santacruz West, Floors, 101, M.K. Road, Mumbai 400054 Mumbai 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacd3658C Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri S.V. Joshi राजस्व की ओर से /Revenue By: Shri Virabhadra S. Mahajan, Sr. Dr. स िवाई की िारीख / Date Of Hearing 16.07.2025 घोर्णा की िारीख/Date Of Pronouncement 31.07.2025

For Appellant: Shri S.V. JoshiFor Respondent: Shri Virabhadra S. Mahajan, Sr
Section 139(1)Section 143(1)Section 143(3)Section 250Section 36(1)(va)

RENU JAUHRI [A.M.] :- This appeal is filed by the assessee against the order of the CIT(A) National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] 13.03.2025 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year: 2020-21. 2. The assessee has raised

Sahyadri Renewable Energy Private Limited, Mumbai vs. Income Tax Officer, Mumbai

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

ITA 3661/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Jul 2025AY 2014-15

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3661/Mum/2025 (नििाारण वर्ा/Assessment Year: 2014-15) Sahyadri Renewable V/S. Income Tax Officer Energy Private बिाम Pratishtha Bhava, 3Rd & 4Th Limited. Floor, 101, M.K. Road, 303, Elphistan House, 17, Mumbai 400020 Marzaban Road, Mumbai 400001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaics2640H Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Rajendra Agiwal (Virtually Appeared) राजस्व की ओर से /Revenue By: Shri Asif Karmali Sr. Dr

For Appellant: Shri Rajendra Agiwal (VirtuallyFor Respondent: Shri Asif Karmali Sr. DR
Section 250Section 37Section 57

RENU JAUHRI [A.M.] :- This appeal is filed by the assessee against the order of the CIT(A)/ National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 18.10.2023 passed u/s. 250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Year 2014-15. 2. The assessee ... Bench is requested to condone the delay in filing the appeal before the Hon’ble Bench against the order passed by Ld. CIT(A), NFAC considering the affidavit and application for condonation of delay Grounds of appeal 2. On the facts and in the circumstances of the case