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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

ACIT, New Delhi vs. Corporate International Financial Services Limited, Delhi

In the result, Cross Objection No

ITA 4806/DEL/2025[2013-14]Status: DisposedITAT Delhi18 Mar 2026AY 2013-14

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalassistant Commissioner Of Income Vs Corporate International Tax, Central Cordcle-04, Room No. Financial Services Limited 333, 3Rd Floor, Ara Centre, Sector B Pkt-1, Vasant Jhandewalan Extension , New Delhi Kunj, South Delhi, Delhi Pan: Aaack0329B Appellant Respondent C.O No. 270/Del/2025 In Ita No. 4806/Del/2025 Corporate International Financial Vs Assistant Commissioner Of Services Limited Income Tax, Central Sector B Pkt-1, Vasant Kunj, South Cordcle-04, Room No. 333, Delhi, Delhi 3Rd Floor, Ara Centre, Pan: Aaack0329B Jhandewalan Extension , New Delhi Appellant Respondent Assessee By Sh. Somil Aggarwal, Adv & Sh. Deepesh Garg, Adv Revenue By Sh. Dayainder Singh Sidhu, Cit Dr Date Of Hearing 16/03/2026 Date Of Pronouncement 18/03/2026 Order Per Yogesh Kumar, U.S. Jm: The Captioned Appeal Is Filed By The Revenue & The Cross Objection Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax Appeal, (Ld. Cit(A) For Short) Delhi-23 Dated 24/04/2025 Pertaining To Assessment Year 2013-14. 2. The Ld. Counsel For The Assessee Addressing On The Ground No. 3 Of Cross Objection, Contended That The Assessment Order Has Been Passed Based On The Invalid Approval Accorded Under Section 153D Of 2Ita No. 4806/D/2025 & C.O. No. 270/D/2025 Acit Vs. Corporate International

Section 153D

INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assistant Commissioner of Income Vs Corporate International Tax, Central Cordcle-04, room No. Financial Services Limited 333, 3rd Floor, ARA Centre, Sector B PKT-1, Vasant Jhandewalan Extension ... Delhi Kunj, South Delhi, Delhi PAN: AAACK0329B Appellant Respondent C.O No. 270/DEL/2025 in ITA No. 4806/DEL/2025 Corporate International Financial Vs Assistant Commissioner of Services Limited Income Tax, Central Sector B PKT-1, Vasant Kunj, South Cordcle-04, room No. 333, Delhi, Delhi 3rd Floor, ARA Centre, PAN: AAACK0329B Jhandewalan Extension

Assistant Commissioner of Income Tax, Madurai vs. M/S Senthil Murugan Jewellers Private Limited, Madurai

In the result, appeal filed by the Revenue stands partly allowed for statistical purpose

ITA 1557/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Mar 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri Inturi Rama Raoआयकर अपील सं. / Ita No.1557/Chny/2025 "नधा"रण वष" / Assessment Year: 2017-18 Assistant Commissioner Of Vs M/S.Senthil Murugan Jewellers Income Tax, Private Limited, Central Circle-1, Madurai. 106-108, South Avani Moola Street, Madurai – 625001 Pan: Aajcs8546F Appellant/ Revenue Respondent / Assessee Assessee By Mr. M.K.Rangasamy – Ca Revenue By Mr. S. Senthil Kumaran – Cit Date Of Hearing 26/02/2026 Date Of Pronouncement 17/03/2026 आदेश/ Order Per Inturi Rama Rao, Am : This Appeal Filed By The Revenue Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal), Chennai-19 Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2017-18 Dated 20.03.2025. 2. The Revenue Raised The Following Grounds Of Appeal : “1. The Order Of The Learned Commissioner Of Income Tax (Appeals) Is Erroneous On Facts & In Law

Section 115JSection 143(3)Section 250

VARKEY, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1557/CHNY/2025 "नधा"रण वष" / Assessment Year: 2017-18 Assistant Commissioner of Vs M/s.Senthil Murugan Jewellers Income Tax, Private Limited, Central Circle-1, Madurai. 106-108, South Avani Moola Street, Madurai – 625001 PAN: AAJCS8546F Appellant/ Revenue Respondent

Gnd Ispat Private Limited, Raipur vs. ACIT, Central Circle-2, Raipur

In the result, the appeal of assessee is allowed for statistical purposes as above

ITA 725/RPR/2025[2015-16]Status: DisposedITAT Raipur17 Mar 2026AY 2015-16

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं. / Ita No: 725/Rpr/2025 (िनधा"रण वष" Assessment Year: 2015-16) Gnd Ispat Private Limited, Vs Assistant Commissioner Of 114C, Gnd Chambers, Income Tax, Central Circle-2, Agrasen Chowk, Raipur, C. G. - 492001 Raipur, 8Th Floor, Cbd Building, Naya Raipur, C. G. - 492018 Pan: Aaccg6090K (अपीलाथ"/Appellant) (""थ" / Respondent) : िनधा"रती की ओर से / Assessee By : None (Petition Filed) राज" की ओर से / Revenue By : Dr. Priyanka Patel, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 06/03/2026 घोषणा की तारीख / Date Of : 17/03/2026 Pronouncement आदेश / O R D E R Per Avdhesh Kumar Mishra, Am: This Appeal For Assessment Year (‘Ay’) 2015-16 Filed By The Assessee Is Directed Against The Order Dated 16.09.2025 Of The Commissioner Of Income Tax (Appeals), [‘Cit(A)’], Raipur-3 Passed Under Section 250 Of The Income Tax Act, 1961 (‘Act’).

For Appellant: None (Petition filed)For Respondent: Dr. Priyanka Patel, Sr. DR
Section 132Section 139Section 153ASection 250Section 271(1)(c)

SHRI AVDHESH KUMAR MISHRA, AM आयकर अपील सं. / ITA No: 725/RPR/2025 (िनधा"रण वष" Assessment Year: 2015-16) GND Ispat Private Limited, Vs Assistant Commissioner of 114C, GND Chambers, Income Tax, Central Circle-2, Agrasen Chowk, Raipur, C. G. - 492001 Raipur, 8th Floor, CBD Building, Naya Raipur