← All Phrases

“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

Jamuna Gold Designs, Cuttack vs. Income Tax Officer, Cuttack

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

ITA 698/CTK/2025[2017-2018]Status: DisposedITAT Cuttack23 Dec 2025AY 2017-2018

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita No.698/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2017-18) Jamuna Gold Designs, Naya Sarak, Vs Ito, Ward -1(1), Cuttack Chandinchowk, Cuttack Pan No. : Aalfj 7851 P .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Chitrasen Parida, Adv राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025 आदेश / O R D E R Per Duvvuru Rl Reddy(Kz) This Is An Appeal Filed By The Assessee Against The Order Dated 13.08.2025 Passed By Ld Cit(A), Nfac, Delhi In Appeal No. Cit(A), Cuttack/10571/2019-20 For The Assessment Year 2017-18. 2. Ld Ar Of The Assessee Submitted That The Ld Cit(A) Has Passed The Order Exparte Without Affording Reasonable Opportunity To The Assessee. It Was The Submission That The Assessee Has Not Received Any Notice From The Ld. Cit(Appeals), Therefore, He Could Not Present The Case Before The Ld. Cit(Appeals). It Was The Submission That On The Basis Of Facts Mentioned In Form 35, The Ld Cit(A) Has Granted Part Relief & Due To Want Of Evidences, Full Relief Was Not Allowed. He Further Submitted That The Assessee Has A Strong

For Appellant: Shri Chitrasen Parida, AdvFor Respondent: Shri Vijaya Singh, Sr. DR

Duvvuru RL Reddy, Vice President (KZ) This is an appeal filed by the assessee against the order dated 13.08.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No. CIT(A), Cuttack/10571/2019-20 for the assessment year 2017-18. 2. Ld AR of the assessee submitted that ... Jamuna Gold Designs, Naya Sarak, Chandinchowk, Cuttack 2. ""यथ" / The Respondent- ITO, Ward 1(1), Cuttack 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT , Cuttack 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard

Basudev Swain, Rourkela vs. Assistant Commissioner of Income Tax, Rourkela

In the result, appeals filed by the assessee stand partly allowed for statistical purposes

ITA 697/CTK/2025[2015-2016]Status: DisposedITAT Cuttack23 Dec 2025AY 2015-2016

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita No.662 & 697/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2014-15 & 2015-16) Basudev Swain, Hig- B 110, Vs Acit, Rourkela Phase-Iii, Kalinga Vihar, Chhend Colony, Rourkela-769015 Pan No. : Aygps 2479 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rakesh Ray Mohapatra, Ar राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025

For Appellant: Shri Rakesh Ray Mohapatra, ARFor Respondent: Shri Vijaya Singh, Sr. DR

Reddy, Vice President (KZ) Both the appeals filed by the assessee are directed against the separate orders dated 5.8.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2013-14/10405652 and NFAC/2014-15/10406077 for the assessment years 2014-15 & 2015-16, respectively. 2. At the outset, it is found that ... Phase-III, Kalinga Vihar, Chhend Colony, Rourkela-769015 2. ""थ" / The Respondent- ACIT, Rourkela 3. आयकर आयु"(अपील) / The CIT(A), NFAC, Rourkela. 4. आयकर आयु"त / CIT आदेशानुसार/ BY ORDER, 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, कटक / DR, ITAT, Cuttack गाड" फाईल / Guard file

Kapileswara Mining and Minerals Private Limited, Bhubaneswar vs. DCIT 1 (1), Income Tax Department Bhubaneswar

In the result, both the appeals filed by the assessee stand partly allowed for statistical purposes

ITA 694/CTK/2025[2020-2021]Status: DisposedITAT Cuttack23 Dec 2025AY 2020-2021

Bench: Shri Duvvuru R.L Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita Nos. 693 & 694/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2020-2021) Kapileswara Mining & Minerals Vs Dcit-1(1), Bhubaneswar Pvt Ltd., Plot No.783D, Jayadev Vihar, Bhubaneswar Pan No. : Aaeck 0654 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Niranjan Swain, Ar राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025

For Appellant: Shri Niranjan Swain, ARFor Respondent: Shri Vijaya Singh, Sr. DR
Section 144Section 270ASection 40

Duvvuru R.R.Reddy, Vice President (KZ) ITA No.693/CTK/2025 is an appeal filed by the assessee against the order dated 4.9.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2019-20/10288620 in the matter of assessment u/s.144 of the Act and ITA No.694/CTK/2025 is an appeal filed by the assessee against ... order dated 9.9.2025 passed by ld CIT(A), NFAC in the matter of penalty u/s.270A of the Act for the assessment year 2020-2021. 2. Ld AR of the assessee submitted that the ld CIT(A) has passed the order exparte without affording reasonable opportunity to the assessee

Kapileswara Mining and Minerals Private Limited, Bhubaneswar vs. DCIT 1(1), Income Tax Department Bhubaneswar

In the result, both the appeals filed by the assessee stand partly allowed for statistical purposes

ITA 693/CTK/2025[2020-2021]Status: DisposedITAT Cuttack23 Dec 2025AY 2020-2021

Bench: Shri Duvvuru R.L Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita Nos. 693 & 494/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2020-2021) Kapileswara Mining & Minerals Vs Dcit-1(1), Bhubaneswar Pvt Ltd., Plot No.783D, Jayadev Vihar, Bhubaneswar Pan No. : Aaeck 0654 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Niranjan Swain, Ar राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025

For Appellant: Shri Niranjan Swain, ARFor Respondent: Shri Vijaya Singh, Sr. DR
Section 144Section 270ASection 40

Duvvuru R.R.Reddy, Vice President (KZ) ITA No.693/CTK/2025 is an appeal filed by the assessee against the order dated 4.9.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2019-20/10288620 in the matter of assessment u/s.144 of the Act and ITA No.694/CTK/2025 is an appeal filed by the assessee against ... order dated 9.9.2025 passed by ld CIT(A), NFAC in the matter of penalty u/s.270A of the Act for the assessment year 2020-2021. 2. Ld AR of the assessee submitted that the ld CIT(A) has passed the order exparte without affording reasonable opportunity to the assessee

Pradyumna Senapati, Phulbani vs. ITO Ward, Phulbani, Industrial Estate Road

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 671/CTK/2025[2017-18]Status: DisposedITAT Cuttack23 Dec 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita No.671/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2017-18) Pradyumna Senapati, Vs Ito, Ward, Phulbani Main Road, Phulbani, Kandhamal Pan No. : Gfgps 8685 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Jaish Joshi, Adv राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025 आदेश / O R D E R Per Duvvuru Rl Reddy(Kz) This Is An Appeal Filed By The Assessee Against The Order Dated 4.12.2023 Passed By Ld Cit(A), Nfac, Delhi In Appeal No.Cit(A), Bhubaneswar- 1/14598/2019-20 For The Assessment Year 2017-18. 2. At The Outset, It Is Found That The Appeal Of The Assessee Is Barred By 637 Days. In This Regard, The Assessee Has Filed A Condonation Petition Supported By An Affidavit Stating That The Advocate, Who Was Handling The Tax Matter Assured That Appropriate Steps Are Being Taken In Regard To Income Tax Matter. However, He Did Not Take Any Step & Filed The Appeal Against The Order Of The Ld Cit(A). When This Fact Was Known To The Appellant, Immediate Step Was Taken For Filing The Appeal And, Therefore, There Was Delay Of 637 Days.

For Appellant: Shri Jaish Joshi, AdvFor Respondent: Shri Vijaya Singh, Sr. DR

Duvvuru RL Reddy, Vice President (KZ) This is an appeal filed by the assessee against the order dated 4.12.2023 passed by ld CIT(A), NFAC, Delhi in Appeal No.CIT(A), Bhubaneswar- 1/14598/2019-20 for the assessment year 2017-18. 2. At the outset, it is found that the appeal ... assessee is admitted for hearing. 3. At the outset, ld AR of the assessee submitted that the impugned order passed by ld CIT(A), NFAC is exparte. He prayed that one more opportunity be given to the assessee to represent his case before the ld CIT(A). 4. In reply

Basudev Swain, Rourkela vs. Assistant Commissioner of Income Tax, Rourkela

In the result, appeals filed by the assessee stand partly allowed for statistical purposes

ITA 662/CTK/2025[2014-2015]Status: DisposedITAT Cuttack23 Dec 2025AY 2014-2015

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita No.662 & 697/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2014-15 & 2015-16) Basudev Swain, Hig- B 110, Vs Acit, Rourkela Phase-Iii, Kalinga Vihar, Chhend Colony, Rourkela-769015 Pan No. : Aygps 2479 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rakesh Ray Mohapatra, Ar राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025

For Appellant: Shri Rakesh Ray Mohapatra, ARFor Respondent: Shri Vijaya Singh, Sr. DR

Reddy, Vice President (KZ) Both the appeals filed by the assessee are directed against the separate orders dated 5.8.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2013-14/10405652 and NFAC/2014-15/10406077 for the assessment years 2014-15 & 2015-16, respectively. 2. At the outset, it is found that ... Phase-III, Kalinga Vihar, Chhend Colony, Rourkela-769015 2. ""थ" / The Respondent- ACIT, Rourkela 3. आयकर आयु"(अपील) / The CIT(A), NFAC, Rourkela. 4. आयकर आयु"त / CIT आदेशानुसार/ BY ORDER, 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, कटक / DR, ITAT, Cuttack गाड" फाईल / Guard file

Chanakya Educational Charitable Trust, Bhubaneswar vs. Income Tax Officer, Exemption Ward, Bbn

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 647/CTK/2025[2018-19]Status: DisposedITAT Cuttack23 Dec 2025AY 2018-19

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rajesh Kumarआयकर अपील सं/Ita No.647/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2018-19) Chanakya Educational Charitable Vs Income Tax Officer, Exemption Trust,Plot No.126/A, Sahid Nagar, Ward, Bbn, Bhubaneswar. Bhubaneswar. Pan No. : Aabtc 7057 L (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Akhaya Mohapatra, Ca राज"व क" ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 23 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23 /12/2025

For Appellant: Shri Akhaya Mohapatra, CAFor Respondent: Shri Ashim Kumar Chakraborty, CIT DR
Section 147Section 2(15)Section 69

Duvvuru RL Reddy, Vice President (KZ) This is an appeal filed by the assessee against the order dated 22.9.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2017- 18/10295121 for the assessment year 2018-19. 2. The sole grievance raised in the grounds of appeal is that ... Educational Charitable Trust,Plot No.126/A, Sahid Nagar, Bhubaneswar. 2. The respondent: Income Tax Officer, Exemption Ward, BBN, Bhubaneswar. आयकर आयु"(अपील) / The CIT(A), NFAC 3. आयकर आयु"त / CIT 4. 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file. स"या"पत