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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

Seikh Sultan Noor, Bhadrak vs. The Income Tax Officer, Bhadrak Ward, Bhadrak

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

ITA 752/CTK/2025[2014-15]Status: DisposedITAT Cuttack18 Feb 2026AY 2014-15

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.752/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2014-2015) Seikh Sultan Noor Vs Ito, Bhadrak Ward, At/P.O/P.S:- Kacheri Bazar, Bhadrak Dist:-Bhadrak, 756100 Pan No. : Acipn 8070 F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri P.K.Mishra & Shri Narahari Swain, Advs राज"व क" ओर से /Revenue By : Shri Vijaya Singh, Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date : 18/02/2026 Of Pronouncement 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 In Appeal No.Cit(A), Cuttack/10462/2019-20 For The Assessment Year 2014-15. 2. Shri P.K.Mishra & Shri Narahari Swain, Ld Ars Appeared For The Assessee & Shri Vijaya Singh, Ld Sr Dr Appeared For The Revenue.

For Appellant: Shri P.K.Mishra and Shri Narahari SwainFor Respondent: Shri Vijaya Singh, Sr DR

Bench : This is an appeal filed by the assessee against the order passed by the ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi in Appeal No.CIT(A), Cuttack/10462/2019-20 for the assessment year 2014-15. 2. Shri P.K.Mishra and Shri Narahari Swain, ld Ars appeared for the assessee and Shri Vijaya

Orissa Renewable Energy Development Agency (Oreda), Bhubaneswar vs. Deputy Commissioner of Income Tax ( Exemption), Bhubaneswar

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

ITA 751/CTK/2025[2017-18]Status: DisposedITAT Cuttack18 Feb 2026AY 2017-18

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.751/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2017-2018) Orissa Renewable Energy Vs Dcit(Exemption), Development Agency Bhubaneswar (Oreda), Plot No:- S/59, Mancheswar Industrial Estate, Bhubaneswar, 751010, Bhubaneswar Pan No. : Aaaao 5083 C (अपीलाथ" /Appellant) .. (""यथ" / Respondent) : Shri Bibekananda Mohanty, Ar "नधा"रती क" ओर से /Assessee By राज"व क" ओर से /Revenue By : Shri Ashim Kr. Chakraborty, Ld Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date : 18/02/2026 Of Pronouncement 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 03/12/2025 In Appeal No.Nfac/2016-17/10485045 For The Assessment Year 2017-18. 2. Shri Bibekananda Mohanty, Ld Ar Appeared For The Assessee & Shri Ashim Kr. Chakraborty, Ld Cit Dr Appeared For The Revenue. 3. Ld Ar Has Filed Written Submission, Which Reads As Follows:

For Respondent: Shri Ashim Kr. Chakraborty, ld CIT DR
Section 12ASection 148A

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 03/12/2025 in Appeal No.NFAC/2016-17/10485045 for the assessment year 2017-18. 2. Shri Bibekananda Mohanty, ld AR appeared for the assessee and Shri Ashim Kr. Chakraborty

Sarada Buildcon Private Limited, Jajpur vs. The Assistant Commissioner of Income Tax, Circle-1(1), Cuttack

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

ITA 728/CTK/2025[2006-07]Status: DisposedITAT Cuttack18 Feb 2026AY 2006-07

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.728/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2006-2007) Vs Acit, Circle-1(1), Cuttack Sarada Buildcon Private Limited, At -Plot No.1425, Bank Street, Jajpur Road, Jajpur-755019 Pan No. :Aahcs 7412 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri P.K.Mishra & Narahari Swain, Ars राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 18/02/2026 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 21.09.2025 For The Assessment Year 2006-2007. 2. The Appeal Of The Assessee Is Delayed By 13 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 13 Days In Filing The Appeal Before The Tribunal & Appeal Of The Assessee Is Admitted For Hearing. 3. It Was Submitted By The Ld.Ar That The Assessment Order Is An Ex- Parte Order. The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee On Account Of Delay Of 3887 Days. It Was Submission That The Assesses’S

For Appellant: Shri P.K.Mishra & Narahari Swain, ARsFor Respondent: Shri Vijay Singh, Sr. DR
Section 144

Bench : This is an appeal filed by the assessee against the order of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), Delhi, dated 21.09.2025 for the assessment year 2006-2007. 2. The appeal of the assessee is delayed by 13 days. In this regard, the assessee has filed an application

National Institute for Community and Child Development, Kalapathara vs. I.T.O. (Exemption), Bhubaneswar, at- Vss Nagar Road

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

ITA 653/CTK/2025[2013-14]Status: DisposedITAT Cuttack18 Feb 2026AY 2013-14

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.651, 652 & 653/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2012-2013 & 2013-2014) Vs Ito (Exemption), Bhubaneswar National Institute For Community & Child Development, C/O- Suresh Chandra Pattnaik, At-Krishna Vihar, Gahiragadia, Po: Kalapathara, Cuttack-754009 Pan No. :Aaatn 5624 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri C.R.Dash, Ar राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 18/02/2026 आदेश / O R D E R Per Bench : These Three Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), All Dated 27.02.2025 For The Assessment Years 2012-2013 & 2013-2014. 2. It Was Submitted By The Ld. Ar That The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Ex-Parte. It Was The Prayer That The Matter May Be Restored To The File Of The Ao To Decide The Issue Involved In All The Appeals 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 C.R.Dash, ARFor Respondent: Shri Vijay Singh, Sr. DR

Bench : These three appeals filed by the assessee against the separate orders of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), all dated 27.02.2025 for the assessment years 2012-2013 & 2013-2014. 2. It was submitted by the ld. AR that the ld. CIT(A) has dismissed the appeals

National Institutute for Comunity and Child Development, Kalapathra vs. I.T.O(Exemption), Bhubaneswar., at-Vss Nagar Road

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

ITA 652/CTK/2025[2013-14]Status: DisposedITAT Cuttack18 Feb 2026AY 2013-14

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.651, 652 & 653/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2012-2013 & 2013-2014) Vs Ito (Exemption), Bhubaneswar National Institute For Community & Child Development, C/O- Suresh Chandra Pattnaik, At-Krishna Vihar, Gahiragadia, Po: Kalapathara, Cuttack-754009 Pan No. :Aaatn 5624 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri C.R.Dash, Ar राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 18/02/2026 आदेश / O R D E R Per Bench : These Three Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), All Dated 27.02.2025 For The Assessment Years 2012-2013 & 2013-2014. 2. It Was Submitted By The Ld. Ar That The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Ex-Parte. It Was The Prayer That The Matter May Be Restored To The File Of The Ao To Decide The Issue Involved In All The Appeals 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 C.R.Dash, ARFor Respondent: Shri Vijay Singh, Sr. DR

Bench : These three appeals filed by the assessee against the separate orders of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), all dated 27.02.2025 for the assessment years 2012-2013 & 2013-2014. 2. It was submitted by the ld. AR that the ld. CIT(A) has dismissed the appeals

National Institute for Community and Child Development, Kalapathara vs. I.T.O(Exemption), Bhubaneswar, Vss Nagar Road, Bhubanesawar

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

ITA 651/CTK/2025[2012-13]Status: DisposedITAT Cuttack18 Feb 2026AY 2012-13

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.651, 652 & 653/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2012-2013 & 2013-2014) Vs Ito (Exemption), Bhubaneswar National Institute For Community & Child Development, C/O- Suresh Chandra Pattnaik, At-Krishna Vihar, Gahiragadia, Po: Kalapathara, Cuttack-754009 Pan No. :Aaatn 5624 P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri C.R.Dash, Ar राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 18/02/2026 आदेश / O R D E R Per Bench : These Three Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A), National Faceless Appeal Centre (Nfac), All Dated 27.02.2025 For The Assessment Years 2012-2013 & 2013-2014. 2. It Was Submitted By The Ld. Ar That The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Ex-Parte. It Was The Prayer That The Matter May Be Restored To The File Of The Ao To Decide The Issue Involved In All The Appeals 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 C.R.Dash, ARFor Respondent: Shri Vijay Singh, Sr. DR

Bench : These three appeals filed by the assessee against the separate orders of the Ld.CIT(A), National Faceless Appeal Centre (NFAC), all dated 27.02.2025 for the assessment years 2012-2013 & 2013-2014. 2. It was submitted by the ld. AR that the ld. CIT(A) has dismissed the appeals

Tarashankar Das Reprsented Through His Legal Heir Kartik Chandra Das, Mayurbhanj vs. Income Tax Officer Ward-1, Baripada

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

ITA 556/CTK/2025[2017-18]Status: DisposedITAT Cuttack18 Feb 2026AY 2017-18

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.556/Ctk/2025 ("नधा"रण वष" / Assessment Year : 2017-2018) Vs Ito Ward-1, Baripada Tarashankar Das Represented Through His Legal Heir Kartik Chandra Das, At-Ward No.10, Baripada, Lalbazar, Baripada, Dist-Mayurbhanj-757001 Pan No. :Acopd 0121 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri P.K.Mishra & Himanshu Jena, Ars राज"व क" ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 18/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 18/02/2026 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 08.07.2025 For The Assessment Year 2017-2018. 2. The Appeal Of The Assessee Is Delayed By 15 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 15 Days In Filing The Appeal Before The Tribunal & Appeal Of The Assessee Is Admitted For Hearing.

For Appellant: Shri P.K.Mishra & Himanshu Jena, ARsFor 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 08.07.2025 for the assessment year 2017-2018. 2. The appeal of the assessee is delayed by 15 days. In this regard, the assessee has filed an application