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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

Income Tax Officer, Bhawanipatna vs. Amr Infratech Private Limited, Lane No

In the result, appeal of the revenue as well as cross objection filed by the assessee are dismissed

ITA 62/CTK/2025[2012-13]Status: DisposedITAT Cuttack02 Dec 2025AY 2012-13

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.62/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2012-13) C.O. No.05/Ctk/2025 Assessment Year: 2012-13 Income Tax Officer, Bhawanipatna Vs Amr Infratech Pvt Ltd.,Irrigation Colony , Near Lane No.19, Bhawanipatna Pan No. : Aaica 3668 H .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Satyanarayan Agarwal & Shri Mahendra Kr Agarwal, Ars राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench

For Appellant: Shri Satyanarayan Agarwal & ShriFor Respondent: Shri Vijaya Singh, ld Sr DR
Section 143Section 143(3)Section 147

Bench This is an appeal filed by the revenue against the order dated 10.12.2024 passed ld CIT(A), NFAC, Delhi in Appeal No.CIT(A), Sambalpur/10380/2019-20 for the assessment year 2012-13. 2. The assessee has also filed cross objection in revenue’s appeal in ITA No.62/CTK/2025 in support ... opened based on the concreate evidences of new facts supplied from the Income Tax Investigation Wing” 6. In the order, the ld CIT(A), NFAC at last paragraph allowed the appeal of the assessee on following grounds: “1. The order violates the provision of the first proviso to section

Binod Automobiles, Angul vs. Income Tax Officer, Angul Ward, Angul

In the result appeal of the assessee is allowed

ITA 602/CTK/2025[2013-14]Status: DisposedITAT Cuttack02 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.602/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2013-2014) Binod Automobiles, Vs Ito, Angul Ward, Angul At- Nh 55 Kandsar, Nalco Nagar Dist – Angul-759145 Pan No. :Aalfb 0713 C (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ar राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 02/12/2025 घोषणा की तारीख/Date Of Pronouncement : 02/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 18.09.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That The Assessee Is Dealer In Automobile. There Was A Survey On The Premises Of The Assessee On 05/02/2015. On The Basis Of The Survey The Ddit Had Alleged Suppression In The Investment In The Showroom To An Extent Of Rs.3,10,03,517/-. It Was Submission That The Reasons For Reopening Is At Page 2 Of The Paper Book Which Reads As Follows:-

For Appellant: Shri S.K.Sarangi, ARFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR
Section 143Section 147

Bench : This is an appeal filed by the assessee against the order passed by the ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 18.09.2025 for the assessment year 2013-2014. 2. It was submitted by the Ld.AR that the assessee is dealer in automobile. There was a survey

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 514/CTK/2025[2020-21]Status: DisposedITAT Cuttack02 Dec 2025AY 2020-21

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 513/CTK/2025[2019-20]Status: DisposedITAT Cuttack02 Dec 2025AY 2019-20

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 511/CTK/2025[2017-18]Status: DisposedITAT Cuttack02 Dec 2025AY 2017-18

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 510/CTK/2025[2014-15]Status: DisposedITAT Cuttack02 Dec 2025AY 2014-15

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 509/CTK/2025[2013-14]Status: DisposedITAT Cuttack02 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 508/CTK/2025[2012-13]Status: DisposedITAT Cuttack02 Dec 2025AY 2012-13

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue

Cuttack Central Cooperative Bank Limited, Cuttack vs. DCIT, Circle-1(1), Cuttack

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

ITA 507/CTK/2025[2008-09]Status: DisposedITAT Cuttack02 Dec 2025AY 2008-09

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.507 To 511 & 513 & 514/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2012-13,2013-14, 2014-15,2017-18,2019-20 & 2020-2021) Cuttack Central Co.Op. Bank Ltd., , Vs Dcit, Circle-1(1), Balikuda, At/Po: Balikuda, Cuttack Jagatsinghpur Pan No. : Aaabc 0373 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri N.R.Biswal, Ca : Shri Ashim Kr Chakraborty, Cit Dr & राज"व क" ओर से /Revenue By Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025

For Appellant: Shri N.R.Biswal, CA
Section 249(3)Section 5

Appeal No.CIT(A),Cuttack./10280/2015-16, 30.4.2024 in Appeal No. CIT(A),Cuttack/10091/2016-17, 16.5.2023 in Appeal No.CIT(A),Cuttack/10430/2016-17, 24.5.2024 passed by CIT(A), NFAC, Delhi and in Appeal No.CIT(A),Cuttack/10849/2019-20, dated 29.1.2025 passed by JCIT(A)-13, Mumbai in Appeal No.NFAC/2018-19/10188114 & 19.7.2024 passed 2 Cuttack Central Co.op.Bank ... NFAC, Delhi in Appeal No. for the assessment years 2012-13,2013- 14,2014-15,2017-18,2019-20 & 2020-21, respectively. 2. Shri N.R.Biswsal, ld AR appeared for the assessee and Shri Ashim Kr Chakraborty, ld CIT DR and Shri Vijaya Singh, ld Sr DR appeared for the revenue