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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

Exel Rubber Private Limited, Hyderabad vs. DCIT., Central Circle-1(2), Hyderabad

ITA 1566/HYD/2025[2020-21]Status: DisposedITAT Hyderabad18 Feb 2026AY 2020-21

Bench: Shri Vijay Pal Rao, Vice- & Shri Manjunatha G.आ. अपी.सं / Ita Nos.1566 & 1571/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2020-21 & 2021-22) M/S. Exel Rubber Private Ltd Vs. Hyderabad Dy.Cit Central Circle 1 (2) Hyderabad Pan:Aaace4495J (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Shri M.V. Prasad, Ca राजस्व द्वारा/Revenue By: Dr. Narendra Kumar Naik, Cit (Dr) सुनवाई की तारीख / Date Of Hearing: 20/01/2026 घोषणा की तारीख / Pronouncement: 18/02/2026 Per Manjunatha, G. A.M. आदेश/Order These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-11, Hyderabad, Both Dated 14/07/2025 For The A.Ys 2020-21, 2021-22 & 2022-23 Respectively. Since Common Issues Are Involved In These Two Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Consolidated Order.

For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Narendra Kumar Naik, CIT (DR)
Section 132Section 132(4)Section 143(3)Section 148

ITA Nos 1566 and 1571 Exel Rubber Private Ltd आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL

Avijit Gorain, Durgapur vs. I.T.O., Ward - 2(4), Durgapur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2398/KOL/2025[2015-2016]Status: DisposedITAT Kolkata18 Feb 2026AY 2015-2016

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2015-16 Avijit Gorain…………….....……..………………….……….……….……Appellant C/O Jain Vinod & Associates, 41A, Ajc Bose Road, Diamond Prestige Nirman, Suite 613, 6Th Floor, Kolkata-700017. [Pan: Aqvpg8082F] Vs. Ito, Ward-2(4), Durgapur…...……...…………………….....……...…..…..Respondent Appearances By: Shri Vinod Kr. Jain, Ar, Appeared On Behalf Of The Appellant. Shri Aditya Bikram, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 05, 2026 Date Of Pronouncing The Order : February 18, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.08.2025 Of The Nfac, Delhi Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2015– 16. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & He Did Not File Any Return Of Income. As Per Information Received By The Assessing Officer, The Assessee Made Transactions In Selling Immovable Property Of Rs.89,46,452/- & Transfer Of Capital Assets Of Rs.31,97,560/-. Due To Absence Of Supporting Documents Or Explanations From The Assessee, The Assessing Officer Added Avijit Gorain Rs.1,21,44,012/- (Rs.89,46,452/- & Rs.31,97,560/-) By Passing An Order U/S 144 R.W.S. 147 R.W.S. 144B Of The Act.

Section 144Section 147Section 250

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 25.08.2025 of the NFAC, Delhi passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2015– 16. 2. Brief facts

Bimal Kumar Sikaria, Kolkata vs. A.C.I.T., Circle - 40, Kolkata

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2395/KOL/2025[2015-2016]Status: DisposedITAT Kolkata18 Feb 2026AY 2015-2016

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2015-16 Bimal Kumar Sikaria…….....……..………………….……….……….……Appellant 159, Ramdulal Sarkar Street, Kolkata-700006. [Pan: Aurps0380C] Vs. Acit, Circle-40, Kolkata…...……...…………………….....……...…..…..Respondent Appearances By: Shri A N Chatterjee & G Banerjee, Fcas, Appeared On Behalf Of The Appellant. Shri Aditya Bikram, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 05, 2026 Date Of Pronouncing The Order : February 18, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.08.2025 Of The Addl/Jcit(A)-3, Nfac, Delhi Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2015–16. 2. Brief Facts Of The Case Are That The Assessee Is In The Business Of Transportation & Filed His Return Of Income For The Relevant Assessment Year Declaring Total Income At Rs.35,55,000/-. The Case Of The Was Selected For Scrutiny Under Cass & Statutory Notices U/S 143(2) & 142(1) Of The Act Were Issued. On Examination Of The P & L A/C & 26As Of The Assessee, The Assessing Officer Found Mismatch In 26As Of Rs.26,78,988/- & Added The Same In The Hands Of The Assessee. Bimal Kumar Sikaria 3. Aggrieved By The Said Order, The Assessee Filed An Appeal Before The Cit(A) Wherein The Ld. Cit(A) Partly Allowed The Appeal Of The Assessee Sustaining The Addition Of Rs.26,78,988/- As The Failed To Discharge His Onus To Prove His Case.

Section 143(2)Section 250

Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 22.08.2025 of the Addl/JCIT(A)-3, NFAC, Delhi passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2015–16. 2. Brief facts

Ankur Jain, Dhapa vs. ACIT Circle-29, Kolkata, Gariahat

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1814/KOL/2025[2018-2019]Status: DisposedITAT Kolkata18 Feb 2026AY 2018-2019

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2018-19 Ankur Jain……………….....……..………………….……….……….……Appellant 5, Jbs Haldar Avenue, Silver Spring, Kolkata-700105. [Pan: Arzpj2451J] Vs. Acit, Circle-29, Kolkata…...……...…………………….....……...…..…..Respondent Appearances By: Shri Souvik Guha, Advocate, Appeared On Behalf Of The Appellant. Shri Prabhakar Prakash Ranjan, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 11, 2026 Date Of Pronouncing The Order : February 18, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.09.2024 Of The Nfac, Delhi Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2018– 19. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 254 Days & The Assessee Has Filed An Affidavit For Condonation Of The Delay. After Going Over The Said Affidavit, We Find Sufficient Reasons Behind The Delay & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 250Section 69C

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 27.09.2024 of the NFAC, Delhi passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2018– 19. 2. The appeal has been

Sunil Kumar Gupta, South Sikkim vs. ITO, Ward 3(1), Gangtok

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1484/KOL/2025[2017-2018]Status: DisposedITAT Kolkata18 Feb 2026AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Sunil Kumar Gupta.…….....……..………………….……….……….……Appellant Beside Super Market, Jorethng Police Station, South Sikkim-737121. [Pan: Axkpg4621Q] Vs. Ito, Ward-3(1), Gangtok…...……...…………………….....……...…..…..Respondent Appearances By: Shri Ravi Agrawal, Ca, Appeared On Behalf Of The Appellant. Shri S B Chakraborthy, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 03, 2026 Date Of Pronouncing The Order : February 18, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.08.2024 Of The Nfac, Delhi Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2017– 18. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 252 Days & The Assessee Has Filed An Affidavit For Condonation Of The Delay. After Going Over The Said Affidavit, We Find Sufficient Reasons Behind The Delay & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 144Section 250

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 12.08.2024 of the NFAC, Delhi passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2017– 18. 2. The appeal has been

Income Tax Officer, Ward-8(2), Kolkata vs. Delighted Holdings Private Limited, Kolkata

In the result, the appeal filed by the revenue is dismissed

ITA 882/KOL/2023[2011-12]Status: DisposedITAT Kolkata18 Feb 2026AY 2011-12

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2011-12 Ito, Ward-8(2), Kolkata…....……..……….………….……….……….……Appellant Vs. Delighted Holdings Pvt. Ltd.…………………………..….....……...…..…..Respondent 12A, Lord Sinha Road, 1St Floor, R No102, Annapurna Apartment, Kol-71. [Pan: Aabce0588P] Appearances By: Shri Sandip Sarkar, Jcit, Appeared On Behalf Of The Appellant. Shri Abhishek Bansal, Ca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 28, 2026 Date Of Pronouncing The Order : February 18, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Revenue Is Directed Against The Order Dated 23.05.2023 Of The Nfac, Delhi (Hereinafter Referred To As The “Cit(A)”) Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2011–12. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 29 Days & The Assessee Has Filed A Petition For Condonation Of The Delay. After Going Over The Said Petition, We Find Sufficient Reasons For The Delay & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 147Section 250

ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the revenue is directed against the order dated 23.05.2023 of the NFAC, Delhi (hereinafter referred to as the “CIT(A)”) passed u/s 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year