SHRI DURDUNDESHWAR URBAN CREDIT SOUHARD SAHAKARI NYT,BELAGAVI vs. INCOME TAX OFFICER, WARD -1, GOKAK

ITA 306/PAN/2025Status: DisposedITAT Panaji12 March 2026AY 2020-21Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)1 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the National Faceless Appeal Centre (NFAC) failed to provide reasonable opportunities to the assessee for hearing and submitting evidence, violating principles of natural justice and statutory provisions. The NFAC's ex-parte orders were found to be irregular.

What were the facts?

The assessee, a co-operative society, claimed deductions under Section 80P of the Income Tax Act for AY 2017-18 and AY 2020-21. The Assessing Officer (AO) denied these deductions and treated interest income from investments as income from other sources, relying on various judicial precedents. Penalty proceedings were also initiated under Section 270A.

What were the issues?

Whether the NFAC, by issuing notices with insufficient time and proceeding ex-parte without proper adherence to procedural norms, violated the principles of natural justice and statutory requirements for adjudication of appeals.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 270A,Section 80P,Section 246A,Section 249,Section 251(1)(a),Section 250(6)

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, PANAJI BENCH, GOA

Before: HON’BLE SHRI PAVAN KUMAR GADALE & SHRI G. D. PADMAHSHALI

For Respondent: Ms Rijula Uniyal [‘Ld. DR’]
Pronounced: 12/03/2026

PER G. D. PADMAHSHALI; The instant bunch of three appeals of the assessee are directed against DIN & Order No. ITBA/NFAC/S/250/2025- 26/1078412948(1), 1078412416(1) & 1078413545 all dt. 11/07/2025 passed u/s 250 of the Income-tax Act, 1961 [for short ‘the Act’] by the National Faceless Appeal Centre, Delhi [for short ‘NFAC’] which in turn ascended out of order of assessment/penalty passed u/s 143(3)/270A of the Act by the National Faceless e-Asstt. ITAT-Panaji Shri Durdundeshwar Urban ITA No.306, 307 & 311/PAN/2025 Centre, Delhi [for short ‘AO’] in re

The order continues below.

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