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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

Mannequin Pharmaceuticals Private Limited, Bhubaneswar vs. Income Tax Officer, Ward-1(1), Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 586/CTK/2025[2016-17]Status: DisposedITAT Cuttack05 Dec 2025AY 2016-17

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No. 586/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2016-17) Mannequin Pharmaceuticals Vs Ito, Ward-1(1), Bhubaneswar Private Limited B-26 & 26(1), Chandaka Industrial Estate 751024 Pan No. : Aajcm 6157 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri P.K Mishra, Advocate राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 05/12/2025 घोषणा की तारीख/Date Of Pronouncement : 05/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 28.08.2025 For The Assessment Year 2016-17. 2. It Was Submitted By The Ld. Ar That The Only Issue In The Assessee’S Appeal Was In Respect Of The Validation Of The Share Market Value Of Rs.4,900/- Equity Shares. It Was Submission That The Assesse Had Allowed The Discounted Cash Flow Method At Provided In Rule 11 Ua Of The Act Of The Income Tax Rules. 3. It Was Submission That The Ld.Cit(A) Has Held That The Fair Market Value Of The Unquoted Equity Shares Was To Be Determined By Merchant Banker. It Was Submission That Consequently As The Dcf Method Valuation

For Appellant: Shri P.K Mishra, AdvocateFor Respondent: Shri Vijay Singh, Sr. DR
Section 56Section 56(2)

Bench : This is an Appeal filed by the assessee against the order of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 28.08.2025 for the assessment year 2016-17. 2. It was submitted by the Ld. AR that the only issue in the assessee’s appeal was in respect

Biraja Realcon Private Limited, Bhubaneswar vs. JCIT, Range-1, Bbsr, Bhubaneswar

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

ITA 576/CTK/2025[2015-16]Status: DisposedITAT Cuttack05 Dec 2025AY 2015-16

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.576/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2015-16) Biraja Realcon Private Limited, Plot Vs Jcit, Range-1, No.29, Basundhara Colony, Bhubaneswar. Naharkanta, Hansapal, Bhubaneswar. Pan No. : Aafcb 5362 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : None (Adjournment Petition) : Shri Vijaya Singh, Ld Sr Dr राज"व क" ओर से /Revenue By सुनवाई क" तार"ख / Date Of Hearing : 5 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 5 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: None (Adjournment petition)
Section 271(1)(d)

Bench : This is an appeal filed by the assessee against the order dated 25.8.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.CIT(A), Bhubaneswar- 1/10383/2018-19 for the assessment year 2015-16. 2. None appeared for the assessee An adjournment petition dated 2nd December, 2025 is on record ... Limited, Plot No.29, Basundhara Colony, Naharkanta, Hansapal, Bhubaneswar. 2. ""यथ" / The Respondent- JCIT, Range-1, Bhubaneswar. 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file

Harianta Service Cooperative Society Limited, Choudwar Cuttack vs. Income Tax Officer, Ward-1(1), Cuttack

In the result, appeal of the assessee stands partly allowed for statistical purposes and stay petition stands dismissed

ITA 566/CTK/2025[2019-20]Status: DisposedITAT Cuttack05 Dec 2025AY 2019-20

Bench: Shri George Mathan & Shri Rajesh Kumars.A.No.07/Ctk/2025 (In आयकर अपील सं/Ita No.566/Ctk/2025) ("नधा"रण वष" / Assessment Year : 2019-20) Harianta Service Cooperative Vs Ito, Ward-1(1), Cuttack Society Ltd., Harianta, Chowdwar, Cuttack Pan No. : Aaaah 5680 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Dullal Satyanarayan Jhesthy, Adv : Shri Vijaya Singh, Ld Sr Dr राज"व क" ओर से /Revenue By सुनवाई क" तार"ख / Date Of Hearing : 5 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 5 /12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 19.9.2025 Passed By Ld Cit(A), Nfac, Delhi In Appeal No. Nfac/2018-19/10383549 For The Assessment Year 2019-20. The Assessee Has Also Filed Stay Petition Seeking Stay Of Demand Raised By The Revenue. 2. Shri Dullal Satyanarayan Jhesthy, Ld Ar Appeared For The Assessee & Shri Vijaya Singh, Ld Sr Dr Appeared For The Revenue. 3. It Was Submitted By Ld Ar That The Ld Cit(A) Has Dismissed The Appeal Of The Assessee Exparte. It Was The Submission That The Assessment Has Also Been Completed U/S.147 R.W.S 144 Read With Section 144B Of The Income Tax Act

For Appellant: Shri Dullal Satyanarayan Jhesthy, Adv
Section 144BSection 147

Bench : This is an appeal filed by the assessee against the order dated 19.9.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No. NFAC/2018-19/10383549 for the assessment year 2019-20. The assessee has also filed stay petition seeking stay of demand raised by the revenue. 2. Shri Dullal Satyanarayan ... agricultural services to the farmers of the locality. It was the submission the assessee received a notice of hearing from the ld CIT(A), NFAC dated 11.9.2025 but after getting necessary records and evidence, the assessee attempted to file its compliance and written submission before the due date. However

M/S. Orissa Industries Limited, Cuttack vs. Income Tax Officer, Ward-2(2), Cuttack

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

ITA 561/CTK/2025[2012-13]Status: DisposedITAT Cuttack05 Dec 2025AY 2012-13

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.561/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2012-13) Orissa Industries Limited, Barang, Vs Income Tax Officer, Ward-2(2), Cuttack Cuttack Pan No. : Aaaco2103K (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Rasmirannjan Patnaik, Ar राज"व क" ओर से /Revenue By : Shri Vijay Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 5/12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 5/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 22.08.2025 Passed By Ld Cit(A), Nfac, Delhi In Appeal No.Cit(A), Bhubaneswar- 2/10364/2019-20 For The Assessment Year 2012-13. 2. Shri Rashhmiranjan Patnaik Ld Ar Appeared For The Assessee & Shri Vijaya Singh, Ld Sr Dr Appeared For The Revenue. 3. It Was Submitted By The Ld Ar That The Ld Cit(A) Has Passed Exparte Order Without Hearing To The Assessee. He Submitted That Even If The Assessment Order Has Been Passed U/S.147 Of The Act. He Submitted That If One More Opportunity Is Granted, The Assessee Will Cooperate In The Set Aside Proceedings

For Appellant: Shri Rasmirannjan Patnaik, ARFor Respondent: Shri Vijay Singh, ld Sr DR
Section 147

Bench : This is an appeal filed by the assessee against the order dated 22.08.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.CIT(A), Bhubaneswar- 2/10364/2019-20 for the assessment year 2012-13. 2. Shri Rashhmiranjan Patnaik ld AR appeared for the assessee and Shri Vijaya Singh ... Appellant- M/s. Orissa Industries Limited, Barang, Cuttack 2. The respondent- Income Tax Officer, Ward- 2(2), Cuttack 3. आयकर आयु"(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, कटक 5. / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file. स"या"पत

Rebati Dandapat, Mandir Pada, Nuapada, Odhisa vs. Income Tax Officer, Bhawani Patna Warda, Bhawanipatna

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

ITA 554/CTK/2025[2020-21]Status: DisposedITAT Cuttack05 Dec 2025AY 2020-21

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.554/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2020-2021) Rebati Dandapat Vs Ito, Bhawanipatna Ward, W/O:- Priyaranjan Dandapat, Bhawanipatna Ward No:- 04, Mandir Pada, Nuapada, 766105 Pan No. : Dqrpd 6219 L (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Vijay Gupta, Ar राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 05/12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 05/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 24/04/2025 For The Assessment Year 2020-2021. 2. The Appeal Of The Assessee Is Delayed By 106 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein Sufficient Reasons For Delay In Filing The Appeal Before The Tribunal, Which Are Not Found To Be False. Ld. Sr. Dr Did Not Object To Condone The Delay. Accordingly, We Condone The Delay Of 106

For Appellant: Shri Vijay Gupta, ARFor Respondent: Shri Vijay Singh, Sr. DR

Bench : This is an appeal filed by the assessee against the order of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 24/04/2025 for the assessment year 2020-2021. 2. The appeal of the assessee is delayed by 106 days. In this regard, the assessee has filed an application

Mrs. Jayanti Mohapatra, Bhubaneswar vs. Income Tax Officer, Bhadrak Ward, Bhaderak

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

ITA 539/CTK/2025[2015-16]Status: DisposedITAT Cuttack05 Dec 2025AY 2015-16

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.539/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2015-2016) Mrs. Jayanti Mahapatra Vs Ito Ward Bhadrak Qtr.No.4 Type-Ii, C/O J.K.Mohanty, Survey Of India Colony, Jayadev Vihar, Bhubaneswar-751013 Pan No. : Aoepm 2327 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Basudev Panda, Senior Advocate & Shri B.R.Panda, Advocate राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 05/12/2025 घोषणा की तारीख/Date Of Pronouncement : 05/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi, Dated 08.12.2023 For The Assessment Year 2015-2016. 2. The Appeal Of The Assessee Is Delayed By 586 Days. In This Regard, The Assessee Has Filed Condonation Application Along With Affidavit For Condonation Of Delay Stating Therein Sufficient Reasons, Which Are Not Found To Be False. Accordingly, The Delay Of 586 Days In The Appeal Of The Assessee Is Condoned & The Appeal Is Admitted For Hearing.

For Appellant: Shri Basudev Panda, Senior Advocate &For Respondent: Shri Vijay Singh, Sr. DR

Bench : This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi, dated 08.12.2023 for the assessment year 2015-2016. 2. The appeal of the assessee is delayed by 586 days. In this regard, the assessee has filed condonation application

Sangrami Voluntary Organisation, Balasore vs. The Income Tax Officer(Exemption), Cuttack

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

ITA 485/CTK/2025[2020-21]Status: DisposedITAT Cuttack05 Dec 2025AY 2020-21

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.485/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2020-2021) Sangrami Voluntary Vs Ito(Exemption), Cuttack Organisation, At: Chafla, Po – Kanaki, Hatigarh, Dist : Balasore-756033 Pan No. : Aabas 9558 H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri P.K.Mishra, Ar राज"व क" ओर से /Revenue By : Shri Ashik Kumar Chakraborty, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 05/12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 05/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 14.07.2025 For The Assessment Year 2020-2021. 2. It Was Submitted By The Ld.Ar That The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Ex-Pate. It Was The Prayer That The Matter May Be Restored To The File Of The Ld. Ao To Decide The Issue Involved In The Appeal Afresh So That The Assessee Could Be Able To Produce All The Evidence To Substantiate Its Claim.

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri Ashik Kumar Chakraborty, CIT-DR

Bench : This is an appeal filed by the assessee against the order of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 14.07.2025 for the assessment year 2020-2021. 2. It was submitted by the ld.AR that the ld. CIT(A) has dismissed the appeal of the assessee ex-pate

Ms/. Mayurbhanj Sabaigrass Processing and Multipurpose Marketing Coop-Society Limited, Mayurbhanj vs. Income Tax Officer, Ward-1, Baripada

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

ITA 483/CTK/2025[2013-14]Status: DisposedITAT Cuttack05 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.483/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2013-2014) M/S Mayurbhanj Sabaigrass Vs Ito, Ward-1, Baripada Processing & Multipurpose Marketing Coop. Society Ltd, At/Po : Betnoti, Dist: Mayurbhanj Pan No. : Aacam 1144 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri B.R.Panda, Ar राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 05/12/2025 घोषणा की तारीख/Date Of Pronouncement : 05/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi, Dated 25.08.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Without Condoning The Delay. It Was The Prayer That Delay May Kindly Be Condoned & The Matter May Be Restored To The File Of The Ld. Ao To Decide The Issue Involved In The Appeal Afresh So That The Assessee Could Be Able To Produce All The Evidence To Substantiate Its Claim. 3. In Reply, Ld Sr.Dr Vehemently Supported The Orders Of The Assessing Officer & Ld. Cit(A). It Was The Submission That If The Issue Is To Be Restored To The File Of Ld. Ao, Then A Cost Should Be Imposed.

For Appellant: Shri B.R.Panda, ARFor Respondent: Shri Vijay Singh, Sr. DR

Bench : This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi, dated 25.08.2025 for the assessment year 2013-2014. 2. It was submitted by the ld.AR that the ld. CIT(A) has dismissed the appeal of the assessee without

Income Tax Officer, Puri vs. Krushna Chandra Pujapanda, Puri

In the result, appeal of the revenue stands partly allowed for statistical purposes and the cross objection of the assessee stands dismissed

ITA 448/CTK/2024[2022-23]Status: DisposedITAT Cuttack05 Dec 2025AY 2022-23

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.448/Ctk/2024 C.O. No.06/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2022-23) Income Tax Officer, Aayakar Vs Krushna Chandra Pujapanda, Bhavan, Penthakata, Puri Matimandap Sahi, H.O.Puri Town, Puri. Pan No. : Abdpp 0879 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Ashok Kumar Chatterjee, Ca : Shri Ashim Kumar Chakraborty, Ld Cit राज"व क" ओर से /Revenue By Dr सुनवाई क" तार"ख / Date Of Hearing : 5 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 5 /12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Revenue Against The Order Dated 4.9.2024 Passed By Ld Cit(A), Nfac, Delhi In Appeal No.Nfac/2021-22/10363554 For The Assessment Year 2022-23. 2. The Cross Objection Is Filed By The Assessee In Appeal Filed By The Revenue In Ita No.448/Ctk/2024. 3. Shri Ashok Kumar Chatterjee, Ld Ar Appeared For The Assessee & Shri Ashim Kumar Chakraborty, Ld Cit Dr Appeared For The Revenue.

For Appellant: Shri Ashok Kumar Chatterjee, CA
Section 54Section 54F

Bench : This is an appeal filed by the revenue against the order dated 4.9.2024 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2021-22/10363554 for the assessment year 2022-23. 2. The cross objection is filed by the assessee in appeal filed by the revenue in ITA No.448/CTK/2024 ... Aayakar Bhavan, Penthakata, Puri 2. ""यथ" / The Respondent- Krushna Chandra Pujapanda, Matimandap Sahi, H.O.Puri Town, Puri 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file