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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

Jitendrakumar Amritlal Kalidas Shah, Dubai vs. Ac / Dc (Int.Txn), Rajkot

In the result, both the appeals of the assessee are allowed for statistical purposes in above terms

ITA 153/RJT/2025[2012-13]Status: DisposedITAT Rajkot20 May 2025AY 2012-13

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./ Ita Nos.152 & 153/Rjt/2025 "नधा"रण वष"/Assessment Years : 2010-11 & 2012-13 Jitendrakumar Amritlal Kalidas Shah Assistant Commissioner Of 1803 B-Rimal 2, Premises No. बनाम/ Income-Tax Officer, Circle-3 (1), 392140551392, Marsa Dubai – 215 Vs Rajkot/ Assistant Commissioner 394 Of Income-Tax International Taxation Ac/Dc(Int.Txn.) Rajkot, Amruta Estate, M.G. Road, Beside Girnar Cinema, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Bkups 7510 Q (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Samir Bhuptani, Ar राज"व क" ओर से/Revenue By : Shri Dheeraj Kumr Gupta, Sr-Dr

For Appellant: Shri Samir Bhuptani, ARFor Respondent: Shri Dheeraj Kumr Gupta, Sr-DR
Section 144Section 250

ARJUN LAL SAINI, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.152 & 153/RJT/2025 "नधा"रण वष"/Assessment Years : 2010-11 & 2012-13 Jitendrakumar Amritlal Kalidas Shah Assistant Commissioner of 1803 B-Rimal 2, Premises No. बनाम/ Income-tax Officer, Circle-3 (1), 392140551392, Marsa Dubai – 215 Vs Rajkot/ Assistant Commissioner ... Commissioner of Income-tax (Appeals)-13, Ahmedabad all, dated 26.12.2024, which in turn arose out of separate assessment orders passed by Assistant Commissioner of Income-tax, International Taxation/Assessing Officer u/s 144 r.w.s 147 r.w.s 143(3) of the Act, on 18.12.2017 and 06.12.2019 respectively. ITA Nos. 152-153 /Rjt/2025

Jitendrakumar Amritlal Kalidas Shah, Dubai vs. Ac / Dc (Int.Txn), Rajkot

In the result, both the appeals of the assessee are allowed for statistical purposes in above terms

ITA 152/RJT/2025[2010-11]Status: DisposedITAT Rajkot20 May 2025AY 2010-11

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./ Ita Nos.152 & 153/Rjt/2025 "नधा"रण वष"/Assessment Years : 2010-11 & 2012-13 Jitendrakumar Amritlal Kalidas Shah Assistant Commissioner Of 1803 B-Rimal 2, Premises No. बनाम/ Income-Tax Officer, Circle-3 (1), 392140551392, Marsa Dubai – 215 Vs Rajkot/ Assistant Commissioner 394 Of Income-Tax International Taxation Ac/Dc(Int.Txn.) Rajkot, Amruta Estate, M.G. Road, Beside Girnar Cinema, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Bkups 7510 Q (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Samir Bhuptani, Ar राज"व क" ओर से/Revenue By : Shri Dheeraj Kumr Gupta, Sr-Dr

For Appellant: Shri Samir Bhuptani, ARFor Respondent: Shri Dheeraj Kumr Gupta, Sr-DR
Section 144Section 250

ARJUN LAL SAINI, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.152 & 153/RJT/2025 "नधा"रण वष"/Assessment Years : 2010-11 & 2012-13 Jitendrakumar Amritlal Kalidas Shah Assistant Commissioner of 1803 B-Rimal 2, Premises No. बनाम/ Income-tax Officer, Circle-3 (1), 392140551392, Marsa Dubai – 215 Vs Rajkot/ Assistant Commissioner ... Commissioner of Income-tax (Appeals)-13, Ahmedabad all, dated 26.12.2024, which in turn arose out of separate assessment orders passed by Assistant Commissioner of Income-tax, International Taxation/Assessing Officer u/s 144 r.w.s 147 r.w.s 143(3) of the Act, on 18.12.2017 and 06.12.2019 respectively. ITA Nos. 152-153 /Rjt/2025

The Assistant Commissioner of Income Tax, Circle-1(1), Vijayawada vs. Gm Cables & Switches Private Limited, Vijayawada

In the result, appeal filed by the Revenue is dismissed

ITA 32/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam20 May 2025AY 2019-20

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Ble(Hybrid Hearing) आयकर अपील सं./ I.T.A. No.32/Viz/2025 (धनिाारण िर्ा / Assessment Year : 2019-20) The Assistant Commissioner Of Vs. Gm Cables & Switches Income Tax, Private Limited, Circle-1(1), Vijayawada. Vijayawada. Pan: Aafcg3325C (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Assessee By : Sri Rushabh Mehta, Ca प्रत्यार्थी की ओर से / Revenue By : Dr. Aparna Villuri, Sr. Ar सुनिाई की तारीख / Date Of Hearing : 28/04/2025 घोर्णा की तारीख/Date Of : 20/05/2025 Pronouncement O R D E R

For Appellant: Sri Rushabh Mehta, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 131Section 132Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 68Section 69C

VICE PRESIDENT & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER (Hybrid Hearing) आयकर अपील सं./ I.T.A. No.32/Viz/2025 (धनिाारण िर्ा / Assessment Year : 2019-20) The Assistant Commissioner of Vs. GM Cables & Switches Income Tax, Private Limited, Circle-1(1), Vijayawada. Vijayawada. PAN: AAFCG3325C (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Assessee ... Cables & Switches Private Limited, KS 1. Vyas Traffic Complex, Opp. Indiragandhi Municipal Stadium, 2nd Floor, MG Road, Vijayawada, Andhra Pradesh-520002. राजस्ि/The Revenue – Assistant Commissioner of Income Tax, 2. Circle-1(1), Central Revenue Building, Mahathmaj Gandhi Road, Near Collector Office, Governorpet, Vijayawada, Andhra Pradesh- 520002. 3. The Principal