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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, Circle-4, Patna vs. Lesley Barbara Galstaun, Patna

In the result, the appeal filed by the assessee as well as by the Revenue are allowed for statistical purposes

ITA 288/PAT/2023[2017-18]Status: DisposedITAT Patna27 Feb 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. No. 287/Pat/2023 Assessment Year: 2017-2018 Lesley Barbara Galstaun,………………….....Appellant 0, Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [Pan:Aavpg0948A] -Vs.- Deputy/ Assistant Commissioner Of Income Tax,…………………………………………………….Respondent Circle-6, Patna - A N D - I.T.A. No. 288/Pat/2023 Assessment Year: 2017-2018 Assistant Commissioner Of Income Tax,….,Appellant Circle-4, Patna, Lok Nayak Jai Prakash Bhawan, 4Th Floor, Dak Bangalow Crossing, Frazer Road, Patna-800001, Bihar -Vs.- Lesley Barbara Galstaun,………………….....Respondent Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [Pan:Aavpg0948A] Appearances By: Shri D.V. Pathy, Advocate, Appeared On Behalf Of The Assessee 1 & Lesley Barbara Galstaun

Section 144Section 69A

287/PAT/2023 Assessment Year: 2017-2018 Lesley Barbara Galstaun,………………….....Appellant 0, Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [PAN:AAVPG0948A] -Vs.- Deputy/ Assistant Commissioner of Income Tax,…………………………………………………….Respondent Circle-6, Patna - A N D - I.T.A. No. 288/PAT/2023 Assessment Year: 2017-2018 Assistant Commissioner of Income Tax,….,Appellant Circle ... Sanjay Awasthi) (Duvvuru RL Reddy) Accountant Member Vice-President (KZ) Kolkata, the 27th day of February, 2025 4 & Lesley Barbara Galstaun Copies to :(1) Assistant Commissioner of Income Tax, Circle-4, Patna, Lok Nayak Jai Prakash Bhawan, 4th Floor, Dak Bangalow Crossing, Frazer Road, Patna-800001, Bihar (2) Lesley Barbara

Lesley Barbara Galstaun, Patna vs. Dc/Ac Circle-6, Patna

In the result, the appeal filed by the assessee as well as by the Revenue are allowed for statistical purposes

ITA 287/PAT/2023[2017-18]Status: DisposedITAT Patna27 Feb 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Sanjay Awasthii.T.A. No. 287/Pat/2023 Assessment Year: 2017-2018 Lesley Barbara Galstaun,………………….....Appellant 0, Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [Pan:Aavpg0948A] -Vs.- Deputy/ Assistant Commissioner Of Income Tax,…………………………………………………….Respondent Circle-6, Patna - A N D - I.T.A. No. 288/Pat/2023 Assessment Year: 2017-2018 Assistant Commissioner Of Income Tax,….,Appellant Circle-4, Patna, Lok Nayak Jai Prakash Bhawan, 4Th Floor, Dak Bangalow Crossing, Frazer Road, Patna-800001, Bihar -Vs.- Lesley Barbara Galstaun,………………….....Respondent Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [Pan:Aavpg0948A] Appearances By: Shri D.V. Pathy, Advocate, Appeared On Behalf Of The Assessee 1 & Lesley Barbara Galstaun

Section 144Section 69A

287/PAT/2023 Assessment Year: 2017-2018 Lesley Barbara Galstaun,………………….....Appellant 0, Lesdon Villa, 18, New Patliputra Colony, Patna-800013, Bihar [PAN:AAVPG0948A] -Vs.- Deputy/ Assistant Commissioner of Income Tax,…………………………………………………….Respondent Circle-6, Patna - A N D - I.T.A. No. 288/PAT/2023 Assessment Year: 2017-2018 Assistant Commissioner of Income Tax,….,Appellant Circle ... Sanjay Awasthi) (Duvvuru RL Reddy) Accountant Member Vice-President (KZ) Kolkata, the 27th day of February, 2025 4 & Lesley Barbara Galstaun Copies to :(1) Assistant Commissioner of Income Tax, Circle-4, Patna, Lok Nayak Jai Prakash Bhawan, 4th Floor, Dak Bangalow Crossing, Frazer Road, Patna-800001, Bihar (2) Lesley Barbara

James Rajan, Kanchipuram vs. ACIT Non Corporate Circle 17, Chennai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 3325/CHNY/2024[2014-15]Status: DisposedITAT Chennai26 Feb 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.3325/Chny/2024 (िनधा"रणवष" / Assessment Year: 2014-2015) James Rajan Vs. The Assistant Commissioner Of C44, Tvh Park Rozalia, Income Tax, Anand Nagar, Non Corporate Circle 17, Thoraipakkam Oggiam, Chennai. Kanchipuram 600 097. [Pan: Admpj 8746R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. Girish Kumar, Advocate ""यथ" क" ओर से /Respondent By : Ms. V. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 26.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. Girish Kumar, AdvocateFor Respondent: Ms. V. Aswathy, JCIT
Section 143(3)

MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA No.3325/Chny/2024 (िनधा"रणवष" / Assessment Year: 2014-2015) James Rajan Vs. The Assistant Commissioner of C44, TVH Park Rozalia, Income Tax, Anand Nagar, Non Corporate Circle 17, Thoraipakkam Oggiam, Chennai. Kanchipuram 600 097. [PAN: ADMPJ 8746R] (अपीलाथ"/Appellant ... Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2024-25/1069733802(1) dated 17.10.2024. The assessment was framed by the Assistant Commissioner of Income Tax, Non Corporate Circle-17, Chennai for the assessment year 2014-15 u/s.143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter