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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

Gordhanbhai L Moradia, Surat vs. ITO Ward 1(3)(2), Surat

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

ITA 375/SRT/2025[2012-2013]Status: DisposedITAT Surat17 Feb 2026AY 2012-2013

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.375/Srt/2025 िनधा"रण वष" /Assessment Year : 2012-13 बनाम/ Gordhanbhai L Moradia The Ito V/S. 401, Krishna Vatika Society Ward-1(3)(2) City Light Road Surat – 395 001 Surat – 395 001 "थायी लेखा सं./Pan: Ablpm 2077 K (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Samir Shah, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 10/02/2025 For The Assessment Year (Ay) 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. That On Facts & Circumstances Of The Case & In Law, The Learned Cit(A) Has Erred In Dismissing The Appeal Of The Appellant Merely For A Delay Of 2 Days, That Too Without Affording A Single Opportunity Of Requesting For Condonation Of Delay. Gordhanbhai I. Moradia Vs. Ito Asst. Year : 2012-13

For Appellant: Shri Samir Shah, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 143(3)Section 147Section 148Section 54B

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 10/02/2025 for the Assessment Year (AY) 2012-13. 2. The assessee has raised the following grounds of appeal ... 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 िवभागीय ितिनिध आयकर अपीलीय अिधकरण 5. सूरत /AR,ITAT, Surat/Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Sweta Organisers Pvt. Ltd., Surat vs. DCIT, Circle 2(1)(1), Surat

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

ITA 256/SRT/2025[2017-18]Status: DisposedITAT Surat17 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.256/Srt/2025 िनधा"रण वष" /Assessment Year : 2017-18 बनाम/ Sweta Organisers Pvt.Ltd. The Dcit V/S. 4/1644, Vakharia Mills Circle-2(1)(1) Compound Surat – 395 002 Begampura Faisawadi – 395 003 "थायी लेखा सं./Pan: Aafcs 8770 B (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Rasesh Shah, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 10/12/2024 For The Assessment Year (Ay) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 147Section 148(2)Section 4

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 10/12/2024 for the Assessment Year (AY) 2017-18. 2. The assessee has raised the following grounds of appeal ... Order forwarded to : 1. अपीलाथ" / The Appellant 2. #थ" / The Respondent. संबंिधत आयकर आयु% / Concerned CIT 3. आयकर आयु% अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय ितिनिध आयकर अपीलीय अिधकरण सूरत /AR,ITAT, Surat/Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Shailendra Vijaykumar Patel, Na vs. Arivs.ITO, Ward 5, Navsari

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

ITA 135/SRT/2025[2018-19]Status: DisposedITAT Surat17 Feb 2026AY 2018-19

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.135/Srt/2025 िनधा"रण वष" /Assessment Year : 2018-19 Shailendra Vijaykumar Patel The Income Tax Officer बनाम/ 1-228 Shivam Ward 5 V/S. Magan Desai Chal Navsari 396 445 Opp. S.T. Depo Navsari 396 445 (Gujarat) "थायी लेखा सं./Pan: Aknpp 7586 K (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Sapnesh Sheth, Advocate Revenue By : Shri Mukesh Jain, Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 10/01/2025 For The Assessment Year (Ay) 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of Income Tax (Appeals) Has Erred In Dismissing The Appeal Of Shailendra Vijaykumar Patel Vs. Ito Asst. Year : 2018-19

For Appellant: Shri Sapnesh Sheth, AdvocateFor Respondent: Shri Mukesh Jain, CIT(DR)
Section 144

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 10/01/2025 for the Assessment Year (AY) 2018-19. 2. The assessee has raised the following grounds of appeal ... 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 सूरत /AR,ITAT, Surat/Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Kanan Anilkumar Patel, Surat vs. ITO, Ward 2(3)(2), Surat

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

ITA 905/SRT/2024[2017-18]Status: DisposedITAT Surat17 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.905/Srt/2024 िनधा"रण वष" /Assessment Year : 2017-18 Kanan Anilkumar Patel The Income Tax Officer बनाम/ 92, Bhaganagar Society Ward-2(3)(2) V/S. Near Gautam Park Surat – 395 001 Amroli Sayan Road Surat – 394 107 "थायी लेखा सं./Pan: Argpp 6569 E (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Sapnesh Sheth, Advocate Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 09/10/2023 For The Assessment Year (Ay) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of Income Tax(Appeals), Nfac Has Erred In Passing Ex-Parte Order Without Giving Finding On Merits Of The Case. 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of Income Tax (Appeals), Nfac Has Erred In Confirming The Action Of Kanan Anilkumar Patel Vs. Ito Asst. Year : 2017-18 2 Assessing Officer In Making Addition Rs. 27,40,000/-U/S 68 As Unexplained Cash Credit.

For Appellant: Shri Sapnesh Sheth, AdvocateFor Respondent: Shri Ajay Uke, Sr.DR
Section 115BSection 68

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 09/10/2023 for the Assessment Year (AY) 2017-18. 2. The assessee has raised the following grounds of appeal ... facts and circumstances of the case as well as law on the subject, the learned commissioner of Income Tax(Appeals), NFAC has erred in passing ex-parte order without giving finding on merits of the case. 2. On the facts and circumstances of the case as well

Pragnaben Jayeshbhai Patel, Surat Gujarat vs. Income Tax Officer, Surat

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

ITA 885/SRT/2024[2011-12]Status: DisposedITAT Surat17 Feb 2026AY 2011-12

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.885/Srt/2024 िनधा"रण वष" /Assessment Year : 2011-12 बनाम/ Pragnaben Jayeshbhai Patel The Ito V/S. 71, Satyanarayan Society Ward-2(3)(3) Dindoli Surat Surat – 394 210 "थायी लेखा सं./Pan: Bcvpp 2891 Q (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Krutarth Desai, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 20/06/2023 For The Assessment Year (Ay) 2011-12. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. In The Facts & Circumstances Of The Case, The Learned Assessing Officer Has Erred In Make An Addition Of Rs. 15,00,000/- Without Having Any Foundational Facts Which Leads To Reason To Believe That Income Has Escaped Assessment. It Is The Settled Position Of Law That Only Cash Deposit Is Not The Ground Of Initiating Assessment As The Same Is Nothing But The Inquiry By The Learned Assessing Officer & Therefore, Notice Issued Under Section 148 Deserves To Be Quashed & Set Aside. Pragnaben Jayeshbhai Patel Vs. Ito Asst. Year : 2011-12

For Appellant: Shri Krutarth Desai, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 143(3)Section 144Section 147Section 148Section 69A

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 20/06/2023 for the Assessment Year (AY) 2011-12. 2. The assessee has raised the following grounds of appeal ... Order forwarded to : 1. अपीलाथ" / The Appellant 2. #थ" / The Respondent. संबंिधत आयकर आयु% / Concerned CIT 3. आयकर आयु% अपील 4. ( ) / The CIT(A)- (NFAC), Delhi 5. िवभागीय ितिनिध आयकर अपीलीय अिधकरण सूरत /AR,ITAT, Surat/Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Rakesh Jayantilal Lakdawala L/H Kalavatiben Jayantilal Lakadawala, Surat vs. Income Tax Officer, Ward-3(1)(2), Surat

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

ITA 688/SRT/2024[2011-12]Status: DisposedITAT Surat17 Feb 2026AY 2011-12

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.688/Srt/2024 िनधा"रण वष" /Assessment Year : 2011-12 बनाम/ Rakesh Jayantilal Lakdawala The Ito V/S. Legal Heir - Ward-3(1)(2) Kalavatiben Jayantilal Surat – 395 007 Lakadawala 7/4200, Galemandi Suthar Faliya Surat – 395 003 "थायी लेखा सं./Pan: Acvpl 6127 E (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri P.M. Jagasheth, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 28/06/2023 For The Assessment Year (Ay) 2011-12. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case As Well As The Law On The Subject, The Learned Commissioner Of The Income Tax (Appeals) Has Erred In Confirming The Action Of The Assessing Officer In Re-Opening The Assessment U/S.147 Of The Act & Issuing Notice U/S.148 Of The Act, 1961. Rakesh Jayantilal Lakdawala L/H.Kalavatiben Jayantilal Lakadawala Vs. Ito Asst. Year : 2011-12 2

For Appellant: Shri P.M. Jagasheth, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 147Section 148

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 28/06/2023 for the Assessment Year (AY) 2011-12. 2. The assessee has raised the following grounds of appeal ... 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 िवभागीय ितिनिध आयकर अपीलीय अिधकरण 5. सूरत /AR,ITAT, Surat/Ahmedabad. , , गाड" फाईल / 6. Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt

Dilipkumar Dahyabhai Patel, Na vs. Arivs.Income Tax Officer, Ward-2, Navsari

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

ITA 62/SRT/2024[ 2011-12]Status: DisposedITAT Surat17 Feb 2026

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं /Ita No.62/Srt/2024 िनधा"रण वष" /Assessment Year : 2011-12 Dilipkumar Dahyabhai Patel The Income Tax Officer बनाम/ Moti Kanbiwad Tankal Ward-2 V/S. Tal. Chikhli Navsari Navsari – 396 560 "थायी लेखा सं./Pan: Asipp 6274 H (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Hardik Vora, Ar Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 19/11/2025 घोषणा की तारीख /Date Of Pronouncement: 17/02/2026 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 23/11/2023 For The Assessment Year (Ay) 2011-12. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit (Appeals) Has Erred In Confirming The Addition Of Rs.17,00,000/- On Account Of Unexplained Cash Deposit. Dilipkumar Dahyabhai Patel Vs. Ito Asst. Year : 2011-12 2 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit (Appeals) Has Erred In Not Accepting Additional Evidences As Per Rule 46A Of Income Tax Rules, 1962. 3. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit (Appeals) Has Erred In Not Considering That Cash Deposits In Bank Account Are On Account Of Agricultural Income.

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri Ajay Uke, Sr.DR
Section 147

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 23/11/2023 for the Assessment Year (AY) 2011-12. 2. The assessee has raised the following grounds of appeal ... Order forwarded to : अपीलाथ" / The Appellant 1. #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 सूरत /AR,ITAT, Surat/Ahmedabad. , , 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स#ािपत ित //// सहायक पंजीकार (Asstt