JITENDRA BISWAL,PURI vs. ITO, PURI

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ITA 209/CTK/2026Status: DisposedITAT Cuttack26 May 2026AY 2014-153 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessment order was passed before the effective date of the notification authorizing the NFAC. Therefore, the assessment order was invalid and liable to be quashed.

What were the facts?

The assessee's appeal was against an order passed by the NFAC. The assessment order was passed on March 28, 2022, but the notification empowering the NFAC to pass such orders was issued on March 29, 2022.

What were the issues?

The key issue was the validity of an assessment order passed by the NFAC prior to the notification granting it the necessary powers.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “HYBRID COURT AT CUTTACK”

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

For Appellant: Shri P. K. Mishra, AR
For Respondent: Shri Vijay Singh, Sr. DR
Hearing: 26.05.2026Pronounced: 26.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “HYBRID COURT AT CUTTACK” BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA No.209/CTK/2026 Assessment Year: 2014-15 Jitendra Biswal ITO, PURI

Block Chhak, Kakatpur Vs Kakatpur B.O Puri, Odisha- 752108. (PAN: ABYPB7325G) (Appellant) (Respondent)

Assessee by : Shri P. K. Mishra, AR Revenue by : Shri Vijay Singh, Sr. DR Date of Hearing : 26.05.2026 Date of Pronouncement : 26.05.2026

ORDER PER BENCH: This is an appeal filed by the assessee against the order of the NFAC, Delhi [hereinafter referred to as the ‘CIT(A)’] in appeal no.NFAC/2013- 14/10408579 dated 21.01.2026.

2.

Shri P. K. Mishra, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. DR represented on behalf of the revenue.

3.

It was the submitted by the ld. AR that the assessment order u/s 147 r.w.s. 144/144B of the Act has been passed by NFAC on 28.03.2022. It was the submission that the notification has been issued on 29.03.2022 giving powers to NFAC to pass assessment order. It was the submission

ITA No.209/CTK/26 that jurisdiction for the NFAC to frame faceless assessment was notified from 29.03.2022 vide notification no. 18/2022/F. No. 370142/16/2022- TPL(Part), the said notification reads as under:

3.1 It was the submission that as the assessment order has been passed before the date of notification, the assessment order is liable to be quashed.

4.

In reply, the ld. Sr. DR vehemently supported the orders of the Assessing Officer and ld. CIT(A).

5.

We have considered the rival submissions. A perusal of the facts of the present case clearly shows that the assessment order has been passed 2

ITA No.209/CTK/26 by NFAC on 28.03.2022 whereas the notification authorizing the NFAC to pass assessment order was issued on 29.03.2022. Consequently, the assessment order has been passed on 28.03.2022 before the effective date of notification i.e. 29.03.2022 is found to be invalid and consequently the same is quashed.

6.

In the result, the appeal of the assessee is allowed.

Cuttack, the 26th May, 2026.

Sd/- Sd/- [Rajesh Kumar] [George Mathan] लेखा सदस्य/Accountant Member न्याययक सदस्य/Judicial Member

Dated: 26.05.2026. RS Copy of the order forwarded to: 1. Appellant - 2. Respondent – 3. CIT(A)- 4. CIT- , 5. CIT(DR),

//True copy// By order Assistant Registrar

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