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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

Ranjodh Singh Bhatti, Ludhiana vs. Income Tax Officer, Ward-3, Khanna

The appeal stand allowed for statistical purposes

ITA 1543/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh19 Feb 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं. / Ita No.1543/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Shri Ranjodh Singh Bhatti Ito Ward -3 C/O Tejmohan Singh (Advocate) Khanna - 141401 बनाम/ Vs. #527, Sector-10 D, Chandigarh - 160011 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Bndpb-1030-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Tej Mohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 18-02-2026 घोषणाकीतारीख /Date Of Pronouncement : 19-02-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2021- 22 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac Dated 15-11-2025 In The Matter Of A Rectification Intimation Issued By Cpc U/S 154 On 09-06-2025. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR (virtual)
Section 143(1)Section 154Section 234B

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2021- 22 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC dated 15-11-2025 in the matter of a rectification intimation issued by CPC u/s 154 on 09-06-2025. Having heard rival submissions

Tharmiya Subramanian Ramila, Madurai vs. ITO, Ward-1(7), Madurai

ITA 3503/CHNY/2025[2014-15]Status: DisposedITAT Chennai19 Feb 2026AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Ms. S. Padmavathyआयकर अपील सं./I.T.A. No.3503/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 Thamiya Subramanian Ramila, Vs. The Income Tax Officer, No. 391, K.K. Nagar, 8Th East Street, Ward 1(7), Madurai 625 020. Madurai. [Pan:Aehpr1869M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Ranga Ramanujam, Ca ""थ" की ओर से/Respondent By : Ms. Latchana, Jcit सुनवाई की तारीख/ Date Of Hearing : 16.12.2025 घोषणा की तारीख /Date Of Pronouncement : 19.02.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2014-15. 2. We Find That This Appeal Is Filed With A Delay Of 226 Days. The Assessee Filed An Affidavit For Condonation Of Delay Explaining The Reasons That She Is An Illiterate & Her Husband Has To Look After The Tax Matters

For Appellant: Shri P. Ranga Ramanujam, CAFor Respondent: Ms. Latchana, JCIT
Section 143(3)Section 148Section 2(14)Section 54BSection 54F

filed by the assessee is directed against the order dated 04.02.2025 passed by the ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2014-15. 2. We find that this appeal is filed with a delay of 226 days. The assessee filed