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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

Odisha State Handloom Weavers Co-Operative Society Ltd, Bhubaneswar vs. DCIT, Cir-1(1), Bhubaneswar

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

ITA 126/CTK/2026[2022-23]Status: DisposedITAT Cuttack25 Feb 2026AY 2022-23

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita Nos.123 To 126 /Ctk/2026 ("नधा"रण वष" / Assessment Years : 2016-17, 2018-19, 2020-21 & 2022-23) Odisha State Handloom Weavers Vs Dcit, Circle-1(1), Co-Operative Society Ltd., Bayan Bhubaneswar Bhawan Pt J.N. Marg, Bhubaneswar Pan No. : Aaaao 0474 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Nihar Ranjan Biswal, Ca राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborty, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 25/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 25/02/2026

For Appellant: Shri Nihar Ranjan Biswal, CAFor Respondent: Shri Ashim Kr Chakraborty, ld CIT DR
Section 80P(2)

Bench : These are appeals filed by the assessee against the separate orders dated 27.9.2023, 13.6.2025, 23.12.2024 and 23.12.2024 passed by CIT(A), NFAC, Delhi in Appeal Nos. CIT(A),Bhubaneswar-2/10313/2018-19, NFAC/2017- 18/10078726, NFAC/2019-20/10200142 and NFAC/2021-22/10378852 for the assessment years ... षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant- 2. ""यथ" / The Respondent- ITO, 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

Odisha State Handloom Weavers Co-Operative Society Ltd, Bhubaneswar vs. DCIT, Cir-1(1), Bhubaneswar

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

ITA 125/CTK/2026[2020-21]Status: DisposedITAT Cuttack25 Feb 2026AY 2020-21

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita Nos.123 To 126 /Ctk/2026 ("नधा"रण वष" / Assessment Years : 2016-17, 2018-19, 2020-21 & 2022-23) Odisha State Handloom Weavers Vs Dcit, Circle-1(1), Co-Operative Society Ltd., Bayan Bhubaneswar Bhawan Pt J.N. Marg, Bhubaneswar Pan No. : Aaaao 0474 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Nihar Ranjan Biswal, Ca राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborty, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 25/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 25/02/2026

For Appellant: Shri Nihar Ranjan Biswal, CAFor Respondent: Shri Ashim Kr Chakraborty, ld CIT DR
Section 80P(2)

Bench : These are appeals filed by the assessee against the separate orders dated 27.9.2023, 13.6.2025, 23.12.2024 and 23.12.2024 passed by CIT(A), NFAC, Delhi in Appeal Nos. CIT(A),Bhubaneswar-2/10313/2018-19, NFAC/2017- 18/10078726, NFAC/2019-20/10200142 and NFAC/2021-22/10378852 for the assessment years ... षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant- 2. ""यथ" / The Respondent- ITO, 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

Odisha State Handloom Weavers Co-Operative Society Ltd, Bhubaneswar vs. DCIT, Cir-1(1), Bhubaneswar

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

ITA 124/CTK/2026[2018-19]Status: DisposedITAT Cuttack25 Feb 2026AY 2018-19

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita Nos.123 To 126 /Ctk/2026 ("नधा"रण वष" / Assessment Years : 2016-17, 2018-19, 2020-21 & 2022-23) Odisha State Handloom Weavers Vs Dcit, Circle-1(1), Co-Operative Society Ltd., Bayan Bhubaneswar Bhawan Pt J.N. Marg, Bhubaneswar Pan No. : Aaaao 0474 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Nihar Ranjan Biswal, Ca राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborty, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 25/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 25/02/2026

For Appellant: Shri Nihar Ranjan Biswal, CAFor Respondent: Shri Ashim Kr Chakraborty, ld CIT DR
Section 80P(2)

Bench : These are appeals filed by the assessee against the separate orders dated 27.9.2023, 13.6.2025, 23.12.2024 and 23.12.2024 passed by CIT(A), NFAC, Delhi in Appeal Nos. CIT(A),Bhubaneswar-2/10313/2018-19, NFAC/2017- 18/10078726, NFAC/2019-20/10200142 and NFAC/2021-22/10378852 for the assessment years ... षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant- 2. ""यथ" / The Respondent- ITO, 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

Odisha State Handloom Weavers Co-Operative Society Ltd, Bhubaneswar vs. DCIT, Cir-1(1), Bhubaneswar

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

ITA 123/CTK/2026[2016-17]Status: DisposedITAT Cuttack25 Feb 2026AY 2016-17

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita Nos.123 To 126 /Ctk/2026 ("नधा"रण वष" / Assessment Years : 2016-17, 2018-19, 2020-21 & 2022-23) Odisha State Handloom Weavers Vs Dcit, Circle-1(1), Co-Operative Society Ltd., Bayan Bhubaneswar Bhawan Pt J.N. Marg, Bhubaneswar Pan No. : Aaaao 0474 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Nihar Ranjan Biswal, Ca राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborty, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 25/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 25/02/2026

For Appellant: Shri Nihar Ranjan Biswal, CAFor Respondent: Shri Ashim Kr Chakraborty, ld CIT DR
Section 80P(2)

Bench : These are appeals filed by the assessee against the separate orders dated 27.9.2023, 13.6.2025, 23.12.2024 and 23.12.2024 passed by CIT(A), NFAC, Delhi in Appeal Nos. CIT(A),Bhubaneswar-2/10313/2018-19, NFAC/2017- 18/10078726, NFAC/2019-20/10200142 and NFAC/2021-22/10378852 for the assessment years ... षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant- 2. ""यथ" / The Respondent- ITO, 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

Sitaram Sitani, Brajrajnagar vs. Income Tax Officer, Ward-2, Jharsuguda

In the result, appeal of the assessee stands allowed

ITA 617/CTK/2025[2010-11]Status: DisposedITAT Cuttack25 Feb 2026AY 2010-11

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.617/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2010-2011) Sitaram Sitani, Lamtibahal, Vs Income Tax Officer, Lamtibahal, Brajarajnagar, Ward-2, Jharsuguda Jharsuguda Pan No. : Adqps 3736 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Anil Kr Agarwal, Ca राज"व क" ओर से /Revenue By : Shri Sanjib Banerjee, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 23/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 23/02/2026

For Appellant: Shri Anil Kr Agarwal, CAFor Respondent: Shri Sanjib Banerjee, ld Sr DR
Section 263Section 40A(3)

Bench : This is an appeal filed by the assessee against the order dated 12.9.2025 passed by CIT(A), NFAC, Delhi in Appeal No.NAFC/2009-10/10052373 for the assessment year 2010-2011. 2. Shri Anil Kumar Agarwal, ld AR appeared for the assessee and Shri Sanjib Banerjee, ld Sr DR appeared ... Appellant- Sitaram Sitani, Lamtibahal, Lamtibahal, Brajarajnagar, Jharsuguda 2. ""यथ" / The Respondent- ITO, Ward-2, Jharsuguda 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 file

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 74/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh25 Feb 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer

Punjab Municipal Infrastructure Development Company, Chandigarh vs. DCIT Exemption Circle 1, Chandigarh

The appeal stand allowed for statistical purposes

ITA 593/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh25 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.593/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Punjab Municipal Infrastructure Dcit Exemption Circle 1, 5Th Floor Development Company बनाम/ Plot No. 3, 5Th Floor C. R. Building, Vs. Punjab Municipal Bhawan, Sector – 17E Chandigarh - 160022 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcp-8185-M (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Navdeep Monga (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Meenakshi Vohra (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-02-2026 घोषणाकीतारीख /Date Of Pronouncement 25-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 25-02-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 26-11-2018. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Navdeep Monga (Advocate) – Ld. ARFor Respondent: Smt. Meenakshi Vohra (CIT) – Ld. DR
Section 11(2)Section 119(2)(b)Section 143(3)

Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2016-17 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-02-2025 in the matter of an assessment framed by Ld. Assessing Officer

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 58/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh25 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

issues. First, we take up appeal for AY 2010- 11 which arises out of an order by Ld. learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 25-08-2025 in the matter of an assessment framed by Ld. Assessing Officer