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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

Sri Alagumalai Murugan Trust, Tiruppur vs. ACIT, Exemptions, Coimbatore

ITA 2995/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Apr 2025AY 2020-21

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita 2994 / Chny/2024, Assessment Years-2019-20 आयकर अपील सं./Ita 2995 / Chny/2024, Assessment Years-2020-21 Sri Alagumalai Murugan Trust, No.9, Selvi Complex, Dharapuram Road, Kandiyan Kovil, Tirupur, Tamil Nadu-641 608. [Pan: Aabta9235E] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement : The Assistant Commissioner Of Income Tax, Exemptions, Coimbatore. (प्रत्यर्थी/Respondent) Mr..S.Sridhar, Advocate (Erode) By Virtual : Dr.I.Roopa, Addl. Cit : 27.02.2025 : 04.04.2025 आदेश / Order Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2019-20 & Ay-2020-21 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. No. A Appeal Nos. B Ays C Appellant D Cit(A) Order Details E Respondent F

Section 10Section 119(2)(b)Section 143(1)

की ओर से/ Assessee by प्रत्यर्थी की ओर से /Revenue by सुनवाई की तारीख/Date of Hearing घोषणा की तारीख /Date of Pronouncement : The Assistant Commissioner of Income Tax, Exemptions, Coimbatore. (प्रत्यर्थी/Respondent) Mr..S.Sridhar, Advocate (Erode) by virtual : Dr.I.Roopa, Addl. CIT : 27.02.2025 : 04.04.2025 आदेश / ORDER PER AMITABH SHUKLA ... Alagumalai Murugan Trust, No.9, Selvi Complex, DIN & Order No. ITBA / APL / S / 250 / 2024-25 / 1069771114(1) dated 18.10.2024 The Assistant Commissioner of Income Tax, 1 2994 / Chny / 2024 2019-20 Exemptions, Coimbatore. ITA No. 2995 / Chny Dharapuram Road, Kandiyan Kovil, Tirupur, Tamil Nadu-641 608. [PAN: AABTA9235E] DIN & Order

Surjit Kour Chahal, New Delhi vs. ACIT Circle 65(1), New Delhi

Appeal of the assessee is dismissed

ITA 2304/DEL/2023[AY 2011-12]Status: DisposedITAT Delhi04 Apr 2025

Bench: Shri Vikas Awasthyआअसं.2304/िद"ी/2023 (िन.व. 2011-12) Surjit Kour Chahal, 2979/1, Gali No. 11, Main Shiv Mandir Road, Ranjit Nagar, New Delhi 110008 ...... अपीलाथ"/Appellant Pan: Adypc-2940-C बनाम Vs. Assistant Commissioner Of Income Tax, Circle 65(1), Civic Centre, J.L Nehru Marg, ..... "ितवादी/Respondent New Delhi 110002 अपीलाथ" "ारा/ Appellant By : None "ितवादी"ारा/Respondent By : Ms. Shivani Bansal, Sr. Dr & Shri Om Prakash, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 10/01/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 04/04/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 18.06.2023, For Assessment Year 2011-12. 2. This Appeal Was Filed By The Assessee In August 2023 & The First Notice Was Sent To The Assessee On 11.09.2023 For The Hearing Fixed On 04.10.2023. The Notice Was Sent Through Rpad & Email On The Addresses Mentioned In Form No. 36. On The Date Fixed None Appeared To Represent The Assessee. Thereafter, The Appeal

For Appellant: NoneFor Respondent: Ms. Shivani Bansal, Sr. DR and Shri Om Prakash, Sr. DR
Section 142(1)Section 148Section 54Section 69A

Surjit Kour Chahal, 2979/1, Gali No. 11, Main Shiv Mandir Road, Ranjit Nagar, New Delhi 110008 ...... अपीलाथ"/Appellant PAN: ADYPC-2940-C बनाम Vs. Assistant Commissioner of Income Tax, Circle 65(1), Civic Centre, J.L Nehru Marg, ..... "ितवादी/Respondent New Delhi 110002 अपीलाथ" "ारा/ Appellant by : None "ितवादी"ारा/Respondent

Assistant Commissioner of Income Tax, Madurai vs. Arul Raja, Tuticorin

In the result the appeal filed by the Revenue is dismissed

ITA 2845/CHNY/2024[2021]Status: DisposedITAT Chennai03 Apr 2025

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं/.Ita No.: 2845/Chny/2024 िनधा"रणवष" / Assessment Year: 2021-22 Assistant Commissioner Of Arul Raja, Income Tax, V. 43J, Saint Peter Koil Street, Central Circle -2, Tuticorin – 628 001. Madurai – 625 002. [Pan: Aevpr-9611-K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri. Y. Sridhar, F.C.A ""थ" की ओर से/Respondent By : Dr.M.D. Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 04.03.2025 घोषणा की तारीख /Date Of Pronouncement : 03.04.2025 आदेश/ O R D E R Per S. R. Raghunatha: This Appeal Filed By The Revenue Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 09.09.2024 & Pertains To Assessment Year 2021-22. 2. The Revenue Has Raised The Following Grounds Of Appeal: 1. The Order Of The Learned Commissioner Of Income Tax (Appeals) Is Erroneous On Facts Of The Case & In Law. 2. The Ld. Cit (A) Erred In Deleting The Addition Of Rs.67,96,000/- Made Towards Unexplained Money U/S.69A. 2.1 The Ld. Cit (A) Erred In Holding That The Statement Made By The Assessee That The Source For The Cash· Was Withdrawals From Banks As A Plausible Explanation In The Absence Of Proof Evidencing The Transactions & Wrongly Observed That Burden Of Proof Shifted To The Assessing Officer.

For Appellant: Shri. Y. Sridhar, F.C.A ""For Respondent: Dr.M.D. Vijay Kumar, JCIT
Section 131Section 132Section 143(3)Section 69A

RAVI, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं/.ITA No.: 2845/Chny/2024 िनधा"रणवष" / Assessment Year: 2021-22 Assistant Commissioner of Arul Raja, Income tax, v. 43J, Saint Peter Koil Street, Central Circle -2, Tuticorin – 628 001. Madurai – 625 002. [PAN: AEVPR