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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

Imtiyaz Ahmad Khan, Mumbai vs. ITO Ward 41(1)(2), Mumbai

In the result, the appeal filed by the assessee stands allowed for statistical purpose

ITA 7683/MUM/2025[2018-19]Status: DisposedITAT Mumbai18 Feb 2026AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Prabhash Shankarimtiyaz Ahmad Khan Vs. Fao- Faceless 212, New Bharat Assessment Centre, Compound, Near Kalpana Delhi/ Talkies, Near Baxi Singh Ito, Ward 41(1)(2), Petrol Pump, L.B.S. Marg, Kautilya Bhavan, Kurla, (West), Mumbai Bandra Kurla Complex, 400070 Mumbai - 400051 Pan/Gir No. Bkzpk033E (Applicant) (Respondent) Assessee By Shri Mohammed Shadab Revenue By Shri Brajendra Kumar (Sr. Dr.) Date Of Hearing 11.02.2026 Date Of Pronouncement 18.02.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 17.10.2025 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2018-19. The Following Grounds Are Reproduced Below: “1 On The Facts & In The Circumstances Of The Case & In Law, That The Id. Cit(A) Has Seriously Erred In Law & On The Facts & It In The Circumstances Of The Case In 2 Imtiyaz Ahmand Khan

Section 143(3)Section 250

assessee challenging the impugned order 17.10.2025 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre, Delhi (NFAC) for the assessment year 2018-19. The following grounds are reproduced below: “1 On the facts and in the circumstances of the case

Indian Clearing Corporation Ltd, Mumbai vs. The Addissional/Joint/Deputy/Assistant Commissioner of Income Tax, Mumbai

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

ITA 6381/MUM/2025[2018-19]Status: DisposedITAT Mumbai18 Feb 2026AY 2018-19

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2018-19 Indian Clearing Corporation Deputy Commissioner Of Ltd., Income Tax, 25Th Floor, P.J. Tower, Vs. Circle-1(2)(1), Dalal Street, Fort, Aayakar Bhavan, Mumbai-400001. Mumbai-400020. Pan : Aabci7140K (Appellant) (Respondent) For Assessee : Shri Niraj Sheth A/W. Ms. Niyati Parikh For Revenue : Shri R.A. Dhyani, Cit-Dr Date Of Hearing : 09-02-2026 Date Of Pronouncement : 18-02-2026 O R D E R Per Vikram Singh Yadav, A.M :

For Appellant: Shri Niraj Sheth a/wFor Respondent: Shri R.A. Dhyani, CIT-DR
Section 115Section 143(3)Section 72

This is an appeal filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [„Ld.CIT(A)‟], dated 11-08-2025, pertaining to Assessment Year (AY) 2018-19, wherein the assessee has taken the following grounds of appeal ... facts and circumstances of the case and law the learned Commissioner of Income tax (Appeals), NFAC erred in confirming the order passed by the learned Assessing officer, even though the learned Assessing Officer had not adhered to the provisions of Faceless Assessment Scheme 2019 breach of principles of national justice