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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

K Mordani Constructions Private Limited (Formerly Known As K Mordani Constructions LLP), Mumbai vs. DCIT 22(1), Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 1737/MUM/2025[2018-19]Status: DisposedITAT Mumbai14 Jul 2025AY 2018-19

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 1737/Mum/2025 (नििाारण वर्ा / Assessment Year :2018-19) K Mordani Constructions V/S. Additional/Joint/Deputy/ Private Limited (Formerly बिाम Assistant Commissioner Of Known As K Mordani Income Tax/Income-Tax Constructions Llp) Officer, National E- Office No. 105, 1St Floor, Assessment Centre, Delhi, Amore Commercial Dcit22(1) Premises Co-Op. Soc. Ltd., Piramal Chambers, Mumbai Junction Of 2Nd & 4Th Road Khar (West), Mumbai -400052 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalfk2128G Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Ajay R. Singh A/W Shri Akshay Pawar राजस्व की ओर से /Revenue By: Shri Hemanshu Joshi, Sr. Dr.

For Appellant: Shri Ajay R. Singh a/w ShriFor Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(3)Section 250Section 40

JAUHRI, ACCOUNTANT MEMBER आयकर अपील सुं./ITA No. 1737/MUM/2025 (नििाारण वर्ा / Assessment Year :2018-19) K Mordani Constructions v/s. Additional/Joint/Deputy/ Private Limited (Formerly बिाम Assistant Commissioner of Known As K Mordani Income Tax/Income-tax Constructions LLP) Officer, National e- Office No. 105, 1st Floor, Assessment Centre, Delhi, Amore Commercial DCIT22

Integra Automation Private Limited, Coimbatore vs. Corporate Circle 1(1) Che, Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1091/CHNY/2025[2018-2019]Status: DisposedITAT Chennai10 Jul 2025AY 2018-2019

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1091/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/S. Integra Automation Private Vs. The Assistant Commissioner Of Limited, Sf 238, Kurunallipalayam Income Tax, Village, Kinathukadavu, Negamam S.O. Corporate Circle 1(1), Emmegoundenpalayam, Coimbatore. Coimbatore 642 120. [Pan:Aaaci7412H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Sivaraman, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 02.07.2025 घोषणा की तारीख /Date Of Pronouncement : 10.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. The Assessee Raised 7 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: Shri B. Sivaraman, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 143(3)Section 69A

Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. No.1091/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 M/s. Integra Automation Private Vs. The Assistant Commissioner of Limited, SF 238, Kurunallipalayam Income Tax, Village, Kinathukadavu, Negamam S.O. Corporate Circle 1(1), Emmegoundenpalayam, Coimbatore. Coimbatore 642 120. [PAN:AAACI7412H] (अपीलाथ"/Appellant

Assistant Commissioner of Income Tax, New Delhi vs. Archana Dalmia, Delhi

In the result, appeal of the Revenue is dismissed

ITA 3998/DEL/2024[2014-15]Status: DisposedITAT Delhi10 Jul 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.3998/िद"ी/2024(िन.व. 2014-15) Assistant Commissioner Of Income Tax, Circle 52(1), 14Th Floor, E-2 Block Civic Centre, ...... अपीलाथ"/Appellant New Delhi 11002 बनाम Vs. Archana Dalmia, 3, Sikandra Road, Kalmia House, New Delhi ..... "ितवादी/Respondent Pan: Aagpd-7794-N Assessee By : S/Shri Kunal Agarwal, Chartered Accountant & Manish Agarwal, Advocate Department By: Shri Ashish Tripathi, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 16/04/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 10/07/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)] Dated 26.06.2024, For The Assessment Year 2014-15. 2. The Brief Facts Of The Case As Emanating From Records Are: The Assessee Sold 23,500 Shares Of Durga Enterprises P. Ltd., During The Period Relevant To Assessment Year Under Appeal To Pyramid Commodities (P) Ltd. (Unrelated Party) For A Total Consideration Of Rs.19,97,50,000/-. The Assessee Suffered Long Term

For Appellant: S/Shri Kunal Agarwal, Chartered Accountant &For Respondent: Shri Ashish Tripathi, Sr. DR
Section 132Section 132(4)Section 147Section 148Section 55(2)(b)

DELHI BENCH “A”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.3998/िद"ी/2024(िन.व. 2014-15) Assistant Commissioner of Income Tax, Circle 52(1), 14th Floor, E-2 Block Civic Centre, ...... अपीलाथ"/Appellant New Delhi 11002 बनाम Vs. Archana Dalmia, 3, Sikandra