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“Assistant Commissioner”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(9A) / Section 1178,789 judgments

The decision most relied on for Assistant Commissioner is Ahmedabad Electricity Co. Ltd. v. CIT (199 ITR 351), cited in 441 judgments on BharatTax.

Leading authorities on Assistant Commissioner

Ahmedabad Electricity Co. Ltd. v. CIT
199 ITR 351 · 1993 · High Court
441
citing judgments

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

Smt. Prabhavati S. Shah v. CIT
231 ITR 1 · 1998 · High Court
186
citing judgments

The first appellate authority must admit additional evidence if it is necessary for determining the true state of affairs and preventing undue hardship or a failure of justice, even without a specific request and particularly when the case falls under Rule 46A(1)(c).

H.R. Mehta v. Assistant Commissioner of Income-tax, Mumbai
72 Taxmann.com 110 · 2016 · High Court
125
citing judgments

The Assessing Officer must provide the assessee with all material relied upon for an addition or disallowance and an opportunity to cross-examine deponents or witnesses whose statements form the basis of the assessment. Failure to provide such an opportunity violates natural justice and invalidates the addition or disallowance.

Shyam Sunder Khandelwal v. Assistant Commissioner of Income Tax
161 Taxmann.com 255 · 2024 · High Court
97
citing judgments

When incriminating material belonging to a person other than the searched person is found during a search, assessment proceedings against that 'other person' must be initiated under Section 153C of the Income Tax Act. The revenue remains at liberty to proceed in accordance with law if initial proceedings are flawed.

CIT v. K.V. Pilliah and Sons.
63 ITR 411 · 1967 · Supreme Court
97
citing judgments

The Income Tax Appellate Tribunal is not required to repeat its reasons when it fully agrees with the conclusions of the lower appellate authority and has no further grounds to add, even as the final fact-finding body.

Kirloskar Investments & Finance Ltd. v. Assistant Commissioner of Income-tax
67 ITD 504 · 1998 · ITAT
58
citing judgments

Merely providing a copy of a statement or letters is not sufficient opportunity; when oral evidence is relied upon to replace written evidence, the party against whom it is used must be allowed to cross-examine the person concerned to properly weigh the evidence.

Gyankumar Agarwal (Ind.) v. Assistant Commissioner Income-tax
30 Taxmann.com 114 · 2013 · Reported
46
citing judgments

The burden of proof lies on the assessee to rebut the contents of documents or incriminating material discovered during a search and seizure operation, especially concerning undisclosed income, leveraging presumptions under sections like 132(4A) and 292C.

Malani Ramjivan Jagannath v. Assistant Commissioner Of Income Tax
316 ITR 120 · 2009 · High Court
46
citing judgments

A mere lower gross profit (G.P.) rate or deviation in G.P. is not sufficient to justify a trading addition or the rejection of books of account if the books are maintained properly, entries are vouched, and stock positions are not disputed. The estimation of profit must rely on cogent material beyond mere suspicion.

Judgments citing Assistant Commissioner

Assistant Commissioner of Income Tax, Central Circle-4, Jaipur vs. Kalpana Khatoria, Jaipur

Appeals are hereby dismissed being not maintainable

ITA 947/JPR/2025[2016-17]Status: DisposedITAT Jaipur22 Aug 2025AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA No. 946 & 947/JPR/2025 निर्धारण वर्ष / Assessment Year : 2015-16 & 2016-17 | Assistant Commissioner of | नाम | Kalpana Khatoria | Income Tax, | Vs. | 208, Khatoria Bhawan, Balaji | Central Circle-4, | Ka Rasta, Ghat Gate, | Jaipur. | Jaipur. | स्थायीलेखा सं. / जीआईआर सं./ PAN/GIR No.: AGZPK3528J | अपीलार्थी / Appellant | प्रत्यर्थी / Respondent निधर्धारिती की ओर से / Assessee by : Sh. Annand Pare

For Appellant: Sh. Annand Pareek, AdvFor Respondent: Sh. Dinesh Badgujar, Addl.CIT
Section 143Section 147Section 148Section 153ASection 153C

KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 946 & 947/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2015-16 & 2016-17 Assistant Commissioner of Cuke Kalpana Khatoria Vs. Income Tax, 208, Khatoria Bhawan, Balaji Central Circle-4, Ka Rasta, Ghat Gate, Jaipur. Jaipur. LFkk ... survive in view of decision by our own Hon’ble High Court in Shyam Sunder Khandelwal v. Assistant Commissioner of Income Tax, (2024) 161 taxmann.com 255 (Rajasthan), D.B. Civil Writ Petition No. 18363/2019. In nut-shell, Learned CIT(A) was of the view that since Hon’ble High Court quashed

Mr. Piyush C Sampat, Mumbai vs. Assistant Commissioner of Income Tax -22(2), Mumbai

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

ITA 3641/MUM/2025[2010-11]Status: DisposedITAT Mumbai22 Aug 2025AY 2010-11

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 3641/Mum/2025 (नििाारण वर्ा / Assessment Year: 2010-2011) Mr. Piyush C. Sampat V/S. Assistant Commissioner A-402, Jeevan Bharat बिाम Of Income Tax Ward Chs, Plot No. 487, 17Th 22(2), Mumbai Road, Khar West, Bandra Kurla Complex, Mumbai 400052 Bandra (E), Mumbai 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aakps7748H Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Rajiv Khandelwal, Ca (Virtually Present) राजस्व की ओर से /Revenue By: Shri Asif Karmali (Sr Dr)

For Appellant: Shri Rajiv Khandelwal, CAFor Respondent: Shri Asif Karmali (SR DR)
Section 143(1)Section 143(3)Section 148Section 250

JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सुं./ITA No. 3641/MUM/2025 (नििाारण वर्ा / Assessment Year: 2010-2011) Mr. Piyush C. Sampat v/s. Assistant Commissioner A-402, Jeevan Bharat बिाम of Income Tax Ward CHS, Plot No. 487, 17th 22(2), Mumbai Road, Khar West, Bandra Kurla Complex, Mumbai ... circumstances of the case and in law, the Addl CIT(A) ought to have decided the following grounds of appeal on merits - "1. The Assistant Commissioner of Income-tax 22(2), Mumbai (hereinafter referred to as the Assessing Officer) erred in issuing notice under section

Mondelez India Foods Pvt. Ltd. (Formerly Known As Cadbury India Ltd.), Mumbai vs. ACIT, Range 5 (1)(2), Mumbai

In the result, appeal of the assessee company is allowed/partly

ITA 7269/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Aug 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Arun Khodpiaआयकर अपील सं. / Ita No.7269/Mum/2019 निर्धारण वर्ष / Assessment Year :2015-16 M/S Mondelez India Foods Private Limited (Formerly Known As Cadbury India Limited), Mondelez House, Unit No.2001, 20Th Floor Tower-3 (Wing C) India Bulls Finance Centre), Parel, Mumbai-400 013 Pan : Aaac0460H ........अपीलार्थी / Appellant बनाम / V/S. The Assistant Commissioner Of Income-Tax, Range-5(1)(2), Mumbai, Aayakar Bhavan, M.K. Road Mumbai-400 020 ......प्रत्यर्थी / Respondent Assessee By : Shri J.D. Mistri, Sr. Advocate Shri Hiten Chande Revenue By : Shri Pankaj Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing :18.08.2025 घोषणा की तारीख / Date Of Pronouncement : 22.08.2025

For Appellant: Shri J.D. Mistri, Sr. AdvocateFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 115JSection 143(3)Section 144C(1)Section 144C(5)Section 14ASection 234C

House, Unit No.2001, 20th Floor Tower-3 (Wing C) India Bulls finance Centre), Parel, Mumbai-400 013 PAN : AAAC0460H ........अपीलार्थी / Appellant बनाम / V/s. The Assistant Commissioner of Income-tax, Range-5(1)(2), Mumbai, Aayakar Bhavan, M.K. Road Mumbai-400 020 ......प्रत्यर्थी / Respondent Assessee by : Shri J.D. Mistri, Sr. Advocate ... u/s.144C(5) of the Income-tax Act, 1961 (in short, ‘the Act') dated 23.09.2019 which in turn arises from the assessment passed by the Assistant Commissioner of Income-tax, Range-5(1)(2), Mumbai under section 143(3) read with section 144C(1) of the Act, dated