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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, Chennai vs. Reji Abraham, Chennai

In the result, CO of the assessee vide CO-53/Chny/2024 is dismissed

ITA 1762/CHNY/2024[2011-12]Status: DisposedITAT Chennai23 Apr 2025AY 2011-12

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita-1762 / Chny/2024, Assessment Years-2011-12 आयकर अपील सं./Co-53 / Chny/2024, Assessment Years-2011-12 Assistant Commissioner Of Income Reji Abraham, Tax, Corp-Circle-1(1) No.113, Janapriya Crest, Chennai. Pantheon Road, Egmore, Chennai – 600 008. [Pan: Adqpr6864A] आयकर अपील सं./Co-53 / Chny/2024, Assessment Years-2011-12 Reji Abraham, Assistant Commissioner Of Income No.113, Janapriya Crest, Tax, Corp-Circle-1(1) Pantheon Road, Chennai. Egmore, Chennai – 600 008. [Pan: Adqpr6864A] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr. N.Arjun Raj, Advocate. प्रत्यर्थी की ओर से /Revenue By : Mr.Nathala Ravi Babu, Cit सुनवाई की तारीख/Date Of Hearing : 28.02.2025 घोषणा की तारीख /Date Of Pronouncement : 23.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Revenue For Ay-2011-12 & Ay-2011-12 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:-

For Appellant: Mr. N.Arjun Raj, AdvocateFor Respondent: Mr.Nathala Ravi Babu, CIT
Section 2(22)

SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA-1762 / Chny/2024, Assessment Years-2011-12 आयकर अपील सं./CO-53 / Chny/2024, Assessment Years-2011-12 Assistant Commissioner of Income Reji Abraham, Tax, Corp-Circle-1(1) No.113, Janapriya Crest, Chennai. Pantheon Road, Egmore, Chennai – 600 008. [PAN: ADQPR6864A] आयकर अपील सं./CO-53 ... Chny/2024, Assessment Years-2011-12 Reji Abraham, Assistant Commissioner of Income No.113, Janapriya Crest, Tax, Corp-Circle-1(1) Pantheon Road, Chennai. Egmore, Chennai – 600 008. [PAN: ADQPR6864A] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee by : Mr. N.Arjun Raj, Advocate. प्रत्यर्थी की ओर से /Revenue by : Mr.Nathala Ravi

Dakshin Bihar Gramin Bank, Patna vs. CPC TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 554/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar [PAN:AAEAD5069K] -Vs.- Assistant Commissioner of Income Tax,....Respondent Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh Appearances by: N o n e, appeared on behalf of the assessee ... Copies to :(1) Dakshin Bihar Gramin Bank, Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar (2) Assistant Commissioner of Income Tax, Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi

Dakshin Bihar Gramin Bank, Patna vs. CPC TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 553/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar [PAN:AAEAD5069K] -Vs.- Assistant Commissioner of Income Tax,....Respondent Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh Appearances by: N o n e, appeared on behalf of the assessee ... Copies to :(1) Dakshin Bihar Gramin Bank, Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar (2) Assistant Commissioner of Income Tax, Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi

Dakshin Bihar Gramin Bank, Patna vs. ACIT, CPC, TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 552/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar [PAN:AAEAD5069K] -Vs.- Assistant Commissioner of Income Tax,....Respondent Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh Appearances by: N o n e, appeared on behalf of the assessee ... Copies to :(1) Dakshin Bihar Gramin Bank, Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar (2) Assistant Commissioner of Income Tax, Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi

Dakshin Bihar Gramin Bank, Patna vs. ACIT, CPC, TDS, Ghaziabad

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 551/PAT/2024[2015-16]Status: DisposedITAT Patna22 Apr 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. Nos. 522 To 538/Pat/2024 Assessment Year: 2013-2014 & I.T.A. Nos. 539 To 549/Pat/2024 Assessment Year: 2014-2015 & I.T.A. Nos. 550 To 554/Pat/2024 Assessment Year: 2015-2016 Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, Nh-30, New Bypass, Ashochak, Patna-800030, Bihar [Pan:Aaead5069K] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Centralized Processing Cell (Cpc), Tds, Ghaziabad-201010, Uttar Pradesh Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Revenue

Dakshin Bihar Gramin Bank,……………..……Appellant Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar [PAN:AAEAD5069K] -Vs.- Assistant Commissioner of Income Tax,....Respondent Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh Appearances by: N o n e, appeared on behalf of the assessee ... Copies to :(1) Dakshin Bihar Gramin Bank, Mango Bandar Branch, Shri Vishnu Commercial Complex, NH-30, New Bypass, Ashochak, Patna-800030, Bihar (2) Assistant Commissioner of Income Tax, Centralized Processing Cell (CPC), TDS, Ghaziabad-201010, Uttar Pradesh (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi