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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

Karamjit Singh Toor, Ludhiana vs. Jao the Income Tax Officer Ward 3, Khanna

The appeal stand allowed for statistical purposes

ITA 1527/CHANDI/2025[2018-2019]Status: DisposedITAT Chandigarh18 Feb 2026AY 2018-2019

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1527/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Karamjit Singh Toor Ito Village Barmalipur, Near Bija बनाम/ Vs. Ward-3 Ludhiana – 141416 Khanna - 141401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Fmpps-8259-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 18.02.2026 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), Nfac Dated 16-01-2025 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 On 19-04-2021. In The Assessment Order, Ld. Ao Made Addition Of Rs.40.16 Lacs Which Represent Agricultural Income As Shown By The Assessee. The Assessee Failed To Make Any Representation During Assessment

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Sr. DR
Section 144

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2018- 19 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC dated 16-01-2025 in the matter of an assessment framed by Ld. AO on best judgment basis

Jaswinder Singh, Barnala vs. The Income Tax Officer Ward-1, Barnala

The appeal stand allowed for statistical purposes

ITA 1524/CHANDI/2025[2017-2018]Status: DisposedITAT Chandigarh18 Feb 2026AY 2017-2018

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1524/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Jaswinder Singh Ito S/O Shri Jaggar Singh Ward-1 बनाम/ Vs. Patti Basso, Vill. Pakho Kalan Barnala - 148108 Barnala (Punjab) – 148108 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ebzps-8593-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 17.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 18.02.2026 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), Nfac Dated 23-09-2025 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 On 27-12-2019. In The Assessment Order, Ld. Ao Made Twin Additions Of Rs.37 Lacs For Want Of Any Representation From The Assessee. The Ld. Cit(A) Did Not Condone The Delay Of 790 Days & Also Endorsed The Action Of Ld.

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Sr. DR
Section 144

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2017- 18 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC dated 23-09-2025 in the matter of an assessment framed by Ld. AO on best judgment basis

Ajay Sood, the Jewwls vs. Income Tax Officer, Ward Shimla

The appeal stand allowed for statistical purposes

ITA 433/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh18 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.433/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2013-14) Shri Ajay Sood Ito The Jewels, 138, The Mall Road, बनाम/ Vs. Railway Road Building Shimla (Hp) - 171001 The Mall Road (Hp) - 171001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahops-3682-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/Appellant By : Sh. Vishal Mohan (Sr. Advocate) A/With Sh. Abhinav Bajwaria (Advocate) – Ld. Ars (Virtual) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 16.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 18.02.2026 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), Nfac Dated 16-01-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) On 22-02-2016. The Registry Has Noted Delay Of 35 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Sr. Counsel. The Ld. Sr. Counsel Also Pleaded For Restoration Of Appeal Back To The File Of Ld. Cit(A) Since The Assessee

For Appellant: Sh. Vishal Mohan (Sr. Advocate) a/with ShFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Sr. DR
Section 143(3)

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2013- 14 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC dated 16-01-2024 in the matter of an assessment framed by Ld. AO u/s 143(3) on 22-02-2016. The registry has noted

The Borsad Peoples Co Op Credit Soicety Ltd, Anand vs. Income Tax Officer, Ward 1(3)(1), Petlad, Anand

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

ITA 2566/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad18 Feb 2026AY 2020-21

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2566/Ahd/2025 िनधा"रण वष" /Assessment Year : 2020-21 The Borsad Peoples Co-Op. The Income Tax Officer बनाम/ Credit Society Ltd. Ward-1(3)(1) V/S. Silver Point Petlad – 388 450 Near Bus Stand Borsad Anand = 388 540 (Gujarat) "थायी लेखा सं./Pan: Aaaat 1501 C (अपीलाथ)/ Appellant) (*+ यथ)/ Respondent) Assessee By : Shri Mehul Shah, Ar Revenue By : Shri Ketaki Desai, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 09/02/2026 घोषणा की तारीख /Date Of Pronouncement: 18/02/2026 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri Ketaki Desai, Sr.DR
Section 250Section 80P(2)(a)

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 08/10/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : 1. अपीलाथ% / The Appellant 2. #&थ% / The Respondent. 3. संबंिधत आयकर आयु' / Concerned CIT 4. आयकर आयु' अपील ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय #ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स&ािपत #ित //// सहायक पंजीकार (Asstt

Babulal Patel (Through Legal Heir Chetan Babulal Patel), Mehsana vs. ITO 1, Mehsana

In the result, the appeal of the assessee stands allowed

ITA 2015/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad18 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.2015/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Babulal Patel (Through Legal The Ito-1 बनाम/ Heir Chetan Babulal Patel) Mehsana – 382 715 V/S. C/O. Ca Himanshu Gandhi 16Th Floor D Wing,Trade World Building Kamala Mills Compound Lower Parel, Mumbai – 400 013 "थायी लेखा सं./Pan: Aakpp 6884 D (अपीलाथ)/ Appellant) (*+ यथ)/ Respondent) Assessee By : Shri Jhimanshu Gandhi, Ar Revenue By : Ms. Ketaki Desai, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 09/02/2026 घोषणा की तारीख /Date Of Pronouncement: 18/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 22/08/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-18. 2. In This Appeal, The Ld. Counsel For The Assessee Has Categorically Noted & Acknowledged That The Assessment Order Has Been Passed By The Babulal Patel (Through Legal Heir Chetan Babulal Patel) Vs. Ito Asst. Year : 2017-18

For Appellant: Shri JHimanshu Gandhi, ARFor Respondent: Ms. Ketaki Desai, Sr.DR
Section 250

present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 22/08/2025 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment ... Order forwarded to : 1. अपीलाथ$ / The Appellant "%थ$ / The Respondent. 2. 3. संबंिधत आयकर आयु& / Concerned CIT आयकर आयु& अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय "ितिनिध आयकर अपीलीय अिधकरण अहमदाबाद/DR,ITAT, Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स%ािपत "ित //// सहायक पंजीकार (Asstt