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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

Mahendra Kumar Gupta, Indore vs. ACIT Circle-2(1), Raipur

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

ITA 138/RPR/2025[2012-13]Status: HeardITAT Raipur17 Apr 2025AY 2012-13

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.137/Rpr/2025 "नधा"रण वष" /Assessment Year: 2011-12 Mahendra Kumar Gupta Huf 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 Pan: Aaghm8528M .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं./Ita No.138/Rpr/2025 "नधा"रण वष" /Assessment Year: 2012-13 Mahendra Kumar Gupta 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 Pan: Adcpg7886K .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent : Mrs. Shelly Maheshwari, Ca Shri Ashish Goyal, Advocate Revenue By : Dr. Priyanka Patel, Sr. Dr

For Respondent: Mrs. Shelly Maheshwari, CA
Section 5

Year: 2011-12 Mahendra Kumar Gupta HUF 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 PAN: AAGHM8528M .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं./ITA No.138/RPR/2025 "नधा"रण वष" /Assessment Year: 2012-13 Mahendra Kumar ... Gupta 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 PAN: ADCPG7886K .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent : Mrs. Shelly Maheshwari, CA Shri Ashish Goyal, Advocate Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date

Mahendra Kumar Gupta HUF, Indore vs. ACIT Circle-2(1), Raipur

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

ITA 137/RPR/2025[2011-12]Status: HeardITAT Raipur17 Apr 2025AY 2011-12

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.137/Rpr/2025 "नधा"रण वष" /Assessment Year: 2011-12 Mahendra Kumar Gupta Huf 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 Pan: Aaghm8528M .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं./Ita No.138/Rpr/2025 "नधा"रण वष" /Assessment Year: 2012-13 Mahendra Kumar Gupta 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 Pan: Adcpg7886K .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent : Mrs. Shelly Maheshwari, Ca Shri Ashish Goyal, Advocate Revenue By : Dr. Priyanka Patel, Sr. Dr

For Respondent: Mrs. Shelly Maheshwari, CA
Section 5

Year: 2011-12 Mahendra Kumar Gupta HUF 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 PAN: AAGHM8528M .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं./ITA No.138/RPR/2025 "नधा"रण वष" /Assessment Year: 2012-13 Mahendra Kumar ... Gupta 404, Suraj Villa, 9/2, New Palasia, Indore (M.P)-452 001 PAN: ADCPG7886K .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-2(1), Raipur (C.G.) ……""यथ" / Respondent : Mrs. Shelly Maheshwari, CA Shri Ashish Goyal, Advocate Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date

Asst. Commissioner of Income Tax, Panvel vs. Flowline Systems Pvt Ltd, New Panvel

In the result, appeal of the Revenue is dismissed

ITA 2168/PUN/2024[2021-22]Status: DisposedITAT Pune17 Apr 2025AY 2021-22

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.2168/Pun/2024 िनधा"रण वष" / Assessment Year: 2021-22 Assistant Commissioner V Flowline Systems Pvt. Ltd., Of Income Tax, S 401, 402, Bhoomi Landmark, Panvel. New Panvel, Dist-Raigad. Maharashtra – 410206. Pan: Aabcf1096R Appellant / Revenue Respondent / Assessee Assessee By Shri A R Sakhalkar & Shri M.R.Dharmadhikari –Ar’S Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 20/03/2025 Date Of Pronouncement 17/04/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Act, Dated 14.08.2024 For A.Y.2021-22 Emanating From Order Under Section 154 Of The Income Tax Act, 1961 Issued By Adit(Cpc), Bangalore. The Revenue Has Raised The Following Grounds Of Appeal :

Section 154Section 250Section 250(4)Section 46A(3)

PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2168/PUN/2024 िनधा"रण वष" / Assessment Year: 2021-22 Assistant Commissioner V Flowline Systems Pvt. Ltd., of Income Tax, s 401, 402, Bhoomi Landmark, Panvel. New Panvel, Dist-Raigad. Maharashtra – 410206. PAN: AABCF1096R Appellant / Revenue ... error apparent from record, in his order of rectification against the Intimation u/s 143(1) of Income Tax Act, 1961. Further the Ld. Assistant Commissioner has objected that the Ld. CIT (A), NFAC has failed to exercise his powers u/s 250(4) by making such further inquiry as he thinks

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1), Chennai

In the result the appeals of the assessee in ITA No

ITA 305/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56

SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.: 304 and 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner of 29, 3rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [PAN: AZTPS-8926-R] (अपीलाथ"/Appellant

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1, Chennai

In the result the appeals of the assessee in ITA No

ITA 304/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56

SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.: 304 and 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner of 29, 3rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [PAN: AZTPS-8926-R] (अपीलाथ"/Appellant

Deputy Commissioner of Income Tax, Madurai vs. Ramco Cements Limited, Rajapalayam

In the result, both the appeals filed by the Revenue are dismissed

ITA 3234/CHNY/2024[2011-12]Status: DisposedITAT Chennai17 Apr 2025AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.3234 & 3059/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2015-16 The Deputy/Assistant Commissioner Vs. Ramco Cements Limited, Of Income Tax, Ramamandiram, Rajapalayam, Corporate Circle 2, Virudhunagar District – 626 117, Madurai. Tamil Nadu. [Pan:Aabcm8375L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shivanand K Kalakeri, Cit ""थ" की ओर से/Respondent By : Shri S. Muralidhar, F.C.A. & Shri J. Prabhakar, F.C.A. सुनवाई की तारीख/ Date Of Hearing : 09.04.2025 घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated 17.10.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2011-12 & Order Dated 27.09.2024 Passed By The Ld. Cit(A) – 16, Chennai For The Assessment Year 2015-16. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To 2

For Appellant: Shri Shivanand K Kalakeri, CiTFor Respondent: Shri S. Muralidhar, F.C.A. &

आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस.एस. िव"ने

Assistant Commissioner of Income Tax, Madurai vs. Ramco Cements Limited, Rajapayalam

In the result, both the appeals filed by the Revenue are dismissed

ITA 3059/CHNY/2024[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.3234 & 3059/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2015-16 The Deputy/Assistant Commissioner Vs. Ramco Cements Limited, Of Income Tax, Ramamandiram, Rajapalayam, Corporate Circle 2, Virudhunagar District – 626 117, Madurai. Tamil Nadu. [Pan:Aabcm8375L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shivanand K Kalakeri, Cit ""थ" की ओर से/Respondent By : Shri S. Muralidhar, F.C.A. & Shri J. Prabhakar, F.C.A. सुनवाई की तारीख/ Date Of Hearing : 09.04.2025 घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated 17.10.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2011-12 & Order Dated 27.09.2024 Passed By The Ld. Cit(A) – 16, Chennai For The Assessment Year 2015-16. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To 2

For Appellant: Shri Shivanand K Kalakeri, CiTFor Respondent: Shri S. Muralidhar, F.C.A. &

आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस.एस. िव"ने