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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

Gurukula Foundation, Khurda vs. The Income Tax Officer, Exemption Ward, Bhubaneswar

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

ITA 432/CTK/2025[2016-17]Status: DisposedITAT Cuttack24 Sept 2025AY 2016-17

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.432/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2016-2017) Gurukula Foundation Vs Ito, Exemption Ward, At:- Chhatabara, P.O/P.S:- Bhubaneswar Jamujhari, Khurda 752054 Pan No. : Aabtg 1538 Q (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri P.K.Mishra, Advocate राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Order Dated 13/03/2025 Passed In Appeal No. Cit(A), Bhubaneswar-3/10155/2018-19 For The Assessment Year 2016-2017. 2. At The Outset, It Is Found That The Appeal Of The Assessee Is Barred By 68 Days. In This Regard, The Assessee Has Filed An Affidavit Stating Sufficient Reasons For Condonation Of Delay, Which Are Plausible & Not Found To Be False. Ld.Cit-Dr Also Did Not Raise Any Serious Objection To Condone The Delay. Accordingly, The Delay Of 68 Days In Filing The Appeal By The Assessee Is Condoned & The Appeal Of The Assessee Is Admitted For Hearing.

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR

आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi order dated 13/03/2025 passed in Appeal No. CIT(A), Bhubaneswar-3/10155/2018-19 for the assessment year 2016-2017. 2. At the outset

Ashok Bricks Industries Pvt Ltd, Belpahar vs. Income Tax Officer (TDS), Sambalpur

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

ITA 431/CTK/2025[2017-18]Status: DisposedITAT Cuttack24 Sept 2025AY 2017-18

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.429, 430, 431, 454 & 455/Ctk/2025 (निर्धारण वर्ा /Ay : 2015-2016, 2016-2017, 2017-2018 & 2014-2015) Ashok Bricks Industries Pvt. Ltd, Vs Income Tax Officer (Tds), Main Road, Po: Belpahar, Sambalpur R.S., Jharsuguda-768218 Pan No. : Aadca 6930 F (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri Mahendra Kumar Kedia, Ar रधजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr/ Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R Per Bench : These Are Five Appeals Filed By The Assessee Against The Separate Orders Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 For The Assessment Years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At The Outset, Ld.Ar We Find That Appeals Of The Assesee In Ita No.429/Ctk/2025 For A.Y.2015-2016 Is Delayed By 737 Days. Ita No.430/Ctk/2025 For A.Y.2016-2017 Is Delayed By 06 Days. Ita No.431/Ctk/2025 For A.Y.2017-2018 Is Delayed By 249 Days. Ita No.454/Ctk/2025 For A.Y.2014-2015 Is Delayed By 639 Days & Ita No.455/Ctk/2025 For A.Y.2017-2018 Is Delayed By 639 Days. In This Regard, The Assesee Has Filed Condonation Application In Each Of The Above Files Supported By Affidavits Stating Sufficient Reasons For Delay In Filing The Above Appeals. Ld. Cit-Dr/Sr. Dr Did Not Raise Any Serious

For Appellant: Shri Mahendra Kumar Kedia, ARFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR/

Bench : These are five appeals filed by the assessee against the separate orders of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 for the assessment years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At the outset, ld.AR we find that appeals

Ashok Bricks Industries Pvt Ltd, Belpahar vs. Income Tax Officer (TDS), Sambalpur

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

ITA 430/CTK/2025[2016-17]Status: DisposedITAT Cuttack24 Sept 2025AY 2016-17

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.429, 430, 431, 454 & 455/Ctk/2025 (निर्धारण वर्ा /Ay : 2015-2016, 2016-2017, 2017-2018 & 2014-2015) Ashok Bricks Industries Pvt. Ltd, Vs Income Tax Officer (Tds), Main Road, Po: Belpahar, Sambalpur R.S., Jharsuguda-768218 Pan No. : Aadca 6930 F (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri Mahendra Kumar Kedia, Ar रधजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr/ Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R Per Bench : These Are Five Appeals Filed By The Assessee Against The Separate Orders Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 For The Assessment Years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At The Outset, Ld.Ar We Find That Appeals Of The Assesee In Ita No.429/Ctk/2025 For A.Y.2015-2016 Is Delayed By 737 Days. Ita No.430/Ctk/2025 For A.Y.2016-2017 Is Delayed By 06 Days. Ita No.431/Ctk/2025 For A.Y.2017-2018 Is Delayed By 249 Days. Ita No.454/Ctk/2025 For A.Y.2014-2015 Is Delayed By 639 Days & Ita No.455/Ctk/2025 For A.Y.2017-2018 Is Delayed By 639 Days. In This Regard, The Assesee Has Filed Condonation Application In Each Of The Above Files Supported By Affidavits Stating Sufficient Reasons For Delay In Filing The Above Appeals. Ld. Cit-Dr/Sr. Dr Did Not Raise Any Serious

For Appellant: Shri Mahendra Kumar Kedia, ARFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR/

Bench : These are five appeals filed by the assessee against the separate orders of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 for the assessment years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At the outset, ld.AR we find that appeals

Ashok Bricks Industries Private Limited, Belpahar vs. Income Tax Officer (TDS), Sambalpur

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

ITA 429/CTK/2025[2015-16]Status: DisposedITAT Cuttack24 Sept 2025AY 2015-16

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.429, 430, 431, 454 & 455/Ctk/2025 (निर्धारण वर्ा /Ay : 2015-2016, 2016-2017, 2017-2018 & 2014-2015) Ashok Bricks Industries Pvt. Ltd, Vs Income Tax Officer (Tds), Main Road, Po: Belpahar, Sambalpur R.S., Jharsuguda-768218 Pan No. : Aadca 6930 F (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri Mahendra Kumar Kedia, Ar रधजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr/ Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R Per Bench : These Are Five Appeals Filed By The Assessee Against The Separate Orders Of Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 For The Assessment Years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At The Outset, Ld.Ar We Find That Appeals Of The Assesee In Ita No.429/Ctk/2025 For A.Y.2015-2016 Is Delayed By 737 Days. Ita No.430/Ctk/2025 For A.Y.2016-2017 Is Delayed By 06 Days. Ita No.431/Ctk/2025 For A.Y.2017-2018 Is Delayed By 249 Days. Ita No.454/Ctk/2025 For A.Y.2014-2015 Is Delayed By 639 Days & Ita No.455/Ctk/2025 For A.Y.2017-2018 Is Delayed By 639 Days. In This Regard, The Assesee Has Filed Condonation Application In Each Of The Above Files Supported By Affidavits Stating Sufficient Reasons For Delay In Filing The Above Appeals. Ld. Cit-Dr/Sr. Dr Did Not Raise Any Serious

For Appellant: Shri Mahendra Kumar Kedia, ARFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR/

Bench : These are five appeals filed by the assessee against the separate orders of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 31.05.2023, 20.05.2025, 24.09.2020 & 27.09.2023 for the assessment years 2015-2016, 2016-2017, 2017-2018 & 2014-2015. 2. At the outset, ld.AR we find that appeals

Suresh Kumar Pati, Jajpur vs. ITO, Jajpur, Jajpur Road

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

ITA 423/CTK/2025[2017-18]Status: DisposedITAT Cuttack24 Sept 2025AY 2017-18

Bench: Shri George Mathanआयकर अपील सं/Ita No. 423/Ctk/2025 (िनधा"रण वष" / Assessment Year : 2017-2018) Suresh Kumar Pati Vs Ito, Jajpur C/O:- Ashok Sharma Pati, Plot No:- 1654,At:- Basudebapur, P.O:- Jahanpur, Devidwar, Jajpur, 755007 Pan No. : Alwpp 3032 A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रती क" ओर से /Assessee By : None राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. D.R. सुनवाई क" तारीख / Date Of Hearing : 24/09/2025 घोषणा क" तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld.Cit(A),National Faceless Appeal Centre(Nfac), Delhi Dated 21/12/2023 In Appeal No.Cit(A),Cuttack/10856/2019-20 For The Assessment Year 2017-18. 2. At The Time Of Hearing The Ld. Ar Was Asked What His Qualification Were & He Has Submitted That He Is Only A Final Year Student Of Ca, As He Is Not Entitled Into Appear As An Authorized Representative Under The Provisions Of Section 288 Of The Income Tax Act His Submission Are Not Being Taken On Record & His Presence Is Not Being Taken On Record For This Proceedings. 3. It Was Submitted By The Ld. Sr. Dr That The Assessment Orders As Also The Order Of The Ld.Cit(A) Were Exparte Orders. It Was Fairly Agreed

For Appellant: NoneFor Respondent: Shri Vijay Singh, Sr. D.R
Section 288

This is an appeal filed by the assessee against the order of the Ld.CIT(A),National Faceless Appeal Centre(NFAC), Delhi dated 21/12/2023 in Appeal No.CIT(A),Cuttack/10856/2019-20 for the assessment year 2017-18. 2. At the time of hearing the Ld. AR was asked what his qualification were

Arun Kumar Sahoo, Cuttack vs. ITO, Ward-1(1), Cuttack

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

ITA 400/CTK/2025[2015-16]Status: DisposedITAT Cuttack24 Sept 2025AY 2015-16

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.400/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2015-2016) Arun Kumar Sahoo, Vs Ito Ward-1(1), Cuttack Mundamuhan, Kanheipada, Bramhanigaon, Barang, Cuttack-754005 Pan No. : Cbvps 3652 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Natabar Panda, Advocate राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 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 08.05.2025 For The Assessment Year 2015-2016. 2. At The Outset, Ld.Ar Submitted That Due To Inevitable Circumstances The Assessee Could Not Provide The Details During The Course Of Assessment Proceedings. It Was Submitted That The Matter May Be Restored To The File Of Ld. Ao So That The Assessee Could Be Able To Produce All The Relevant Facts In Support Of His Claim Before The Ld. Ao 3. Ld Sr Dr Submitted That Proper Opportunities Were Allowed & The Assessee Could Not Produce The Documents As Required By Both The Authorities Below. If The Matter Is Restored To The File Of Ld. Ao, A Cost May Be Imposed On The Assessee For His Non-Compliant Before Both The Authorities Below.

For Appellant: Shri Natabar Panda, AdvocateFor 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 08.05.2025 for the assessment year 2015-2016. 2. At the outset, ld.AR submitted that due to inevitable circumstances the assessee could not provide the details during the course

Pravanshu Samantaray, Cuttack vs. The Income Tax Officer, Ward-1(1), Cuttack

In the result, appeal of the assesee is allowed

ITA 369/CTK/2025[2018-19]Status: DisposedITAT Cuttack24 Sept 2025AY 2018-19

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.369/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2018-2019) Pravanshu Samantaray, Vs Ito, Ward-1(1), Cuttack C/O : Adikanda Samantaray, At: Rajabagicha,Po Telenga Bazar Dist : Cuttack-753009 Pan No. : Acxps 7565 D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri P.K.Mishra, Sr. Dr राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 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 29/04/2025, For The Assessment Year 2018-2019. 2. It Was Submitted By The Ld. Ar That The Assesee Owned One Residential House Representing A Flat In Bhubaneswar Where The Assesee Is Staying. The Assesee Is Also Deriving Rental Income From A Commercial Property Jointly Owned By The Assesee & His Brothers & Sisters. It Was The Submission That The Commercial Property Was Received By The Assesee On The Demise Of His Father. It Was The Submission That The Said Commercial Property Was A Joint Owned Property With The Brothers & Sisters Of The Assesee. It Was The Submission That The Assesee Also Owned

For Appellant: Shri P.K.Mishra, Sr. DRFor Respondent: Shri Vijay Singh, Sr. DR
Section 4Section 54ASection 54F

Bench : This is an appeal filed by the assessee against the order of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi, dated 29/04/2025, for the assessment year 2018-2019. 2. It was submitted by the ld. AR that the assesee owned one residential house representing a flat in Bhubaneswar where

Bbg Metal Syndicate Pvt. Ltd, Cuttack vs. DCIT Circle-1, Cuttack

In the result, we are of the view that no inference called for in the order of the CIT(A) and consequently we dismissed the same

ITA 361/CTK/2025[2020-21]Status: DisposedITAT Cuttack24 Sept 2025AY 2020-21

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.361/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2020-2021) Bbg Metal Syndicate Pvt. Ltd. Vs Dcit, Circle-1(1),Cuttack Badambadi, Behind Traffic Tower, Cuttack, 753009 Pan No. : Aaecb 4011 H (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri K. K Bal, Ar राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 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 28.03.2025 For The Assessment Year 2015-2016. 2. It Was Submitted By The Ld. Ar That The Returned Filed By The Assessee Came To Be Processed & Intimation Came To Be Issued U/S. 143(1) Of The Act. The Assessee Had Filed Rectification Application & The Cpc Had Rejected The Rejection Application. It Was Submission That It Was Not A Effective Rejection But Was In Fact Reprocessing Of The Intimation U/S. 143(1) Of The Act. It Was Submission That On Appeal The Ld.Cit(A) Had Observed The Page 3 Of His Order That The Issue Were Purely Factual & Required Verification Of The Claim At The End Of The Ao & At Consequently, Directed The Ao To Verify The Claim Made By The Appellant & Passed A Speaking Order U/S. 154 Of The Act Giving An Opportunity Of Being Heard

For Appellant: Shri K. K Bal, ARFor Respondent: Shri Vijay Singh, Sr. DR
Section 143(1)Section 154Section 154(3)

Bench : This is an appeal filed by the assessee against the order of Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 28.03.2025 for the assessment year 2015-2016. 2. It was submitted by the Ld. AR that the returned filed by the assessee came to be processed and intimation

Pahanawa Associates Private Limited, Bhubaneswar vs. Income Tax Officer, Bhubaneswar

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

ITA 360/CTK/2025[2014-2015]Status: DisposedITAT Cuttack24 Sept 2025AY 2014-2015

Bench: Shri George Mathanआयकर अपील सं/Ita No. 360/Ctk/2025 (िनधा"रण वष" / Assessment Year : 2014-2015) Pahanawa Associates Priivate Vs Ito, Bhubaneswar Limited, Flat No-606,Vishnu Block,Balaji Complex Housing Society, Jharpada,Bhubaneswar-751006 Pan No. : Aaecp 8304 K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रती क" ओर से /Assessee By : None राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. D.R. सुनवाई क" तारीख / Date Of Hearing : 24/09/2025 घोषणा क" तारीख/Date Of Pronouncement : 24/09/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld.Cit(A), National Faceless Appeal Centre(Nfac), Delhi Dated 27/02/2025 In Appeal No.Nfac/2013-14/10072355 For Assessment Year 2014-15. 2. There Is A Delay Of 49 Days, For Which The Assesee Has Filed Condonation Of Delay Petition. The Revenue Has Not Disputed The Delay & Condonation. The Reasons Given By The Assesee Are Found To Be Plausible, Consequently, The Delay In Filing Of The Appeal Is Condoned. 3. A Perusal Of The Facts As Also The Submissions Of The Ld. Sr. Dr Shows That The Order Of The Ld. Cit(A) Is Exparte In Sofaras The Assesee Has Not Represented Before The Ld.Cit(A). This Being So, In The Interest Of The Justice The Issues In This Appeal Are Restored To The File Of The Ld.

For Appellant: NoneFor Respondent: Shri Vijay Singh, Sr. D.R

This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre(NFAC), Delhi dated 27/02/2025 in Appeal No.NFAC/2013-14/10072355 for assessment year 2014-15. 2. There is a delay of 49 days, for which the assesee has filed condonation of delay petition

Samarbaga Service Cooperative Society Limited, Jharsuguda vs. Income Tax Officer Ward-1, Jharsuguda

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

ITA 314/CTK/2025[2018-19]Status: DisposedITAT Cuttack24 Sept 2025AY 2018-19

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No. 145/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2017-2018) Samarbaga Service Cooperative Vs Ito Ward-1, Jharsuguda Society Limited, Samarbaga, Jhirapali, Rengali, Sunari, Jharsuguda-768219 Pan No. : Aafas 5189 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Natabar Panda, Advocate राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 24/09/2025 घोषणा की तारीख/Date Of Pronouncement : 24/09/2025 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 25.03.2025 For The Assessment Year 2018-2019. 2. At The Outset, Ld.Ar Submitted That Due To Inevitable Circumstances The Assessee Could Not Provide The Details During The Course Of Assessment Proceedings. It Was Submitted That The Matter May Be Restored To The File Of Ld. Ao So That The Assessee Could Be Able To Produce All The Relevant Facts In Support Of His Claim Before The Ld. Ao 3. Ld Sr Dr Submitted That Proper Opportunities Were Allowed & The Assessee Could Not Produce The Documents As Required By Both The Authorities Below. If The Matter Is Restored To The File Of Ld. Ao, A Cost May Be Imposed On The Assessee For His Non-Compliant Before Both The Authorities Below.

For Appellant: Shri Natabar Panda, AdvocateFor 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 25.03.2025 for the assessment year 2018-2019. 2. At the outset, ld.AR submitted that due to inevitable circumstances the assessee could not provide the details during the course