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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

Mrtc India Pvt Ltd, Puri vs. Deputy Commissioner of Income Tax Circle(1), Bhubaneswar

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

ITA 575/CTK/2025[2013-14]Status: DisposedITAT Cuttack04 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.575/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2013-14) Mrtc India Pvt Ltd., Ground Floor, Vs Dy. Commissioner Of Income Tax, Nabakalebar Road, Puri-752002 Circle-1(1), Bhubaneswar Pan No. : (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri K.K.Bal, Adv राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 4 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 4 /12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 25.3.2025 Passed By Ld Cit(A), Nfac, Delhi In Appeal No.Cit(A), Bhubaneswar- 1/14728/2019-20 For The Assessment Year 2013-14. 2. Shri K.K.Bal, Ld Ar Appeared For The Assessee & Shri Vijaya Singh, Ld Sr Dr Appeared For The Revenue. 3. At The Outset, It Is Found That The Appeal Of The Assessee Is Barred By 143 Days. In This Regard, The Assessee Has Filed Condonation Petition Supported By An Affidavit Stating Sufficient Reasons For Condonation Of Delay, Which Are Plausible & Not Found To Be False. Ld.Sr. Dr Also Did Not Raise Any Serious

For Appellant: Shri K.K.Bal, AdvFor Respondent: Shri Vijaya Singh, ld Sr DR

Bench : This is an appeal filed by the assessee against the order dated 25.3.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.CIT(A), Bhubaneswar- 1/14728/2019-20 for the assessment year 2013-14. 2. Shri K.K.Bal, ld AR appeared for the assessee and Shri Vijaya Singh, ld Sr DR appeared ... Road, Puri-752002 2. ""यथ" / The Respondent- Dy. Commissioner of Income Tax, Circle-1(1), Bhubaneswar 3. आयकर आयु"त(अपील) / The CIT(A), NFAC 4. आयकर आयु"त / CIT 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard file

State Bank of India Officers Multi Purpose Co-Operative Society Orissa Limited, Cuttack vs. ITO Ward-1(1) Cuttack, Cuttack

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

ITA 543/CTK/2025[2019-20]Status: DisposedITAT Cuttack04 Dec 2025AY 2019-20

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.543/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2019-2020) State Bank Of India Officers Multi Vs Income Tax Officer, Wqard-1(1), Purpose Co-Operative Society Cuttack Orissa Ltd., Collectorate Compound, Cuttack Pan No. : Aamas 7099 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri K.K.Bal, Adv : Shri Vijaya Singh, Ld Sr Dr राज"व क" ओर से /Revenue By सुनवाई क" तार"ख / Date Of Hearing : 4 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 4 /12/2025

For Appellant: Shri K.K.Bal, Adv
Section 139(1)Section 80P

Bench : This is an appeal filed by the assessee against the order dated 2.9.2025 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2018-19/10379873 for the assessment year 2019-20. 2. Shri K.K.Bal, ld AR appeared for the assessee and Shri Vijaya Singh, ld Sr DR appeared ... Orissa Ltd., Collectorate Compound, Cuttack 2. ""यथ" / The Respondent- Income Tax officer, Wqard-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

Thebaitarani Mahila Co-Operative Limited, Bhadrak vs. Income Tax Officer, Bhadrak Ward, Bhadrak

In the result, appeal of the assessee stands allowed

ITA 356/CTK/2025[2018-19]Status: DisposedITAT Cuttack04 Dec 2025AY 2018-19

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.356/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2018-19) The Baitarani Mahila Co-Operative Vs Income Tax Officer, Ward-1, Bhadrak Limited, Maa Kali Nagar, Chandbali, Bhadrak-756133 Pan No. : Aabat 9505 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Tarun Kumar Agarwalla, Ca राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 4 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 4 /12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 8.12.2024 Passed By Ld Cit(A), Nfac, Delhi In Appeal No. Nfac/2017-18/10228445 For The Assessment Year 2018-19. 2. Shri Tarun Kumar Agarwalla, Ld Ar Appeared For The Assessee & Shri Vijaya Singh, Ld Sr Dr Appeared For The Revenue. 3. At The Outset, It Is Found That The Appeal Of The Assessee Is Barred By 162 Days. In This Regard, The Assessee Has Filed Condonation Petition Supported By An Affidavit Stating Sufficient Reasons For Condonation Of Delay, Which Are Plausible & Not Found To Be False. Ld.Sr. Dr Also Did Not Raise Any Serious

For Appellant: Shri Tarun Kumar Agarwalla, CAFor Respondent: Shri Vijaya Singh, ld Sr DR
Section 148Section 148A

Bench : This is an appeal filed by the assessee against the order dated 8.12.2024 passed by ld CIT(A), NFAC, Delhi in Appeal No. NFAC/2017-18/10228445 for the assessment year 2018-19. 2. Shri Tarun Kumar Agarwalla, ld AR appeared for the assessee and Shri Vijaya Singh, ld Sr DR appeared ... Kali Nagar, Chandbali, Bhadrak-756133 2. ""यथ" / The Respondent- Income Tax officer, Ward-1, Bhadrak 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 file

Brahmani Developers Pvt Ltd, Rourkela vs. ACIT, Circle Rourkela, Rourkela

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

ITA 330/CTK/2024[2018-19]Status: DisposedITAT Cuttack04 Dec 2025AY 2018-19

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.330/Ctk/2024 ("नधा"रण वष" / Assessment Year : 2018-19) Brahmani Developers Pvt Ltd., K4- Vs Acit, Rourkela Circle, Rourkela 9, Civil Township, Rourkela769004 Pan No. : Aadcb 2197 H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri P.R.Mohanty, Adv राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 4 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 4 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri P.R.Mohanty, AdvFor Respondent: Shri Vijaya Singh, ld Sr DR

Bench : This is an appeal filed by the assessee against the order dated 10.7.2024 passed by ld CIT(A), NFAC, Delhi in Appeal No.NFAC/2017-18/10083096 for the assessment year 2018-19. 2. Shri P.R.Mohanty, ld AR appeared for the assessee and Shri Vijaya Singh, ld Sr DR appeared ... Developers Pvt Ltd., K4-9, Civil Township, Rourkela769004 2. ""यथ" / The Respondent- ACIT, Rourkela Circle, Rourkela 3. आयकर आयु"त(अपील) / The CIT(A), NFAC, Delhi 4. आयकर आयु"त / CIT, Sambalpur 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कटक / DR, ITAT, Cuttack 6. गाड" फाईल / Guard