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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

Vsg Motors, Chennai vs. ACIT, Circle-1, Tiruppur

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

ITA 3220/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.3220/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Vsg Motors, Vs. The Assistant Commissioner Of 1L, Gandhi Road, Income Tax, Annuppurapalayam, Circle 1, Pudur, Anupparapalayampudur, Tirupur. Tiruppur, Anuppapalayam S.O. 641652. [Pan: Aajfv 8353N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Badrinarayanan, Advocate ""यथ" क" ओर से /Respondent By : Ms. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 24.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri Badrinarayanan, AdvocateFor Respondent: Ms. Aswathy, JCIT
Section 142(1)Section 143(2)Section 144Section 69A

MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA No.3220/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) VSG Motors, Vs. The Assistant Commissioner of 1L, Gandhi Road, Income Tax, Annuppurapalayam, Circle 1, Pudur, Anupparapalayampudur, Tirupur. Tiruppur, Anuppapalayam S.O. 641652. [PAN: AAJFV 8353N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ ... Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2024-25/1064223620 (1) dated 19.04.2024. The assessment was framed by the Assistant Commissioner of Income Tax, Circle 1, Tirupur for the assessment year 2017-18 u/s.144 of the Income Tax Act, 1961 (hereinafter the ‘Act’), vide order

Assistant Commissioner of Income Tax, Madurai vs. Ramco Industries Limited, Madurai

Appeals of the revenue stand dismissed

ITA 2884/CHNY/2024[2020]Status: DisposedITAT Chennai24 Feb 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner Of Vs. Ramco Industries Limited, Income Tax, 47, Psk Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [Pan Aaacr 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Muralidhar & Shri J. Prabhakar, F.C.As. ""यथ" क" ओर से /Respondent By : Shri. R. Bhoopathi, Addl. Cit. सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. S. Muralidhar and Shri JFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 115JSection 143(3)Section 14A

MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner of Vs. Ramco Industries Limited, Income Tax, 47, PSK Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [PAN AAACR 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ

Assistant Commissioner of Income Tax, Madurai vs. Ramco Industries Limited, Rajapalayam

Appeals of the revenue stand dismissed

ITA 2883/CHNY/2024[2018]Status: DisposedITAT Chennai24 Feb 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner Of Vs. Ramco Industries Limited, Income Tax, 47, Psk Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [Pan Aaacr 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Muralidhar & Shri J. Prabhakar, F.C.As. ""यथ" क" ओर से /Respondent By : Shri. R. Bhoopathi, Addl. Cit. सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. S. Muralidhar and Shri JFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 115JSection 143(3)Section 14A

MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner of Vs. Ramco Industries Limited, Income Tax, 47, PSK Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [PAN AAACR 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ

Assistant Commissioner of Income Tax, Central Circle-3(2), Chennai vs. Ms Va Tech Wabag Limited, Chennai

ITA 2256/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. [Pan: Aabcv 0225G] आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

Tech Wabag Ltd, 'Wabag House” No.17, 200 feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 Vs. The Assistant Commissioner of Income Tax, Central Circle 3(2) Chennai. [PAN: AABCV 0225G] आयकर अपील सं./ ITA Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years ... Assistant Commissioner of VS M/s. VA Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Department by : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, IRS, JCIT. सुनवाई की

M/S.Va Tech Wabag Ltd., Chennai vs. ACIT, CC-3(2), Chennai

ITA 2248/CHNY/2024[2020-21]Status: DisposedITAT Chennai24 Feb 2025AY 2020-21

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 [Pan: Aabcv 0225G] Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

Tech Wabag Ltd, 'Wabag House” No.17, 200 feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 [PAN: AABCV 0225G] Vs. The Assistant Commissioner of Income Tax, Central Circle 3(2) Chennai. आयकर अपील सं./ ITA Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years ... Assistant Commissioner of VS M/s. VA Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Department by : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, IRS, JCIT. सुनवाई की

Muthu Thevar Nagarajan, Dindigul vs. ITO, Ward-1., Dindigul

Appeals of the revenue stand dismissed

ITA 2083/CHNY/2024[2018-19]Status: DisposedITAT Chennai24 Feb 2025AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner Of Vs. Ramco Industries Limited, Income Tax, 47, Psk Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [Pan Aaacr 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. S. Muralidhar & Shri J. Prabhakar, F.C.As. ""यथ" क" ओर से /Respondent By : Shri. R. Bhoopathi, Addl. Cit. सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. S. Muralidhar and Shri JFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 115JSection 143(3)Section 14A

MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA Nos.2883 & 2884/Chny/2024. (िनधा"रणवष" / Assessment Years: 2018-2019 & 2020-2021) The Assistant Commissioner of Vs. Ramco Industries Limited, Income Tax, 47, PSK Nagar, Corporate Circle, Rajapalayam 626 108. Madurai [PAN AAACR 5284J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ

Assistant Commissioner of Income Tax 3(4), Mumbai, Aaykar Bhavan vs. Idbi Bank Ltd, Parth Plazamorbi

In the result, all the aforesaid appeals of the Revenue and CO of the assessee are dismissed

ITA 5959/MUM/2024[2013-14]Status: DisposedITAT Mumbai24 Feb 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarआयकर अपील सं./Ita Nos.5900, 5958 & 5959/Mum/2024 (निर्धारण वर्ा / Assessment Years : 2021-22, 2018-19 & 2013-14) Assistant Commissioner Of Vs. Idbi Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) प्रत्याक्षेप सं../C.O. No.280/Mum/2024 (Arising Out Of Ita No. 5959/Mum/2024) Assessment Year: 2013-14 Idbi Bank Ltd., Vs. Assistant Commissioner Apulki Cornermenon, Of Income Tax -3(4), Piston Compound, Mumbai Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri C. Naresh, ARFor Respondent: Shri R.A. Dhyani, CIT,DR
Section 250

MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.5900, 5958 & 5959/MUM/2024 (निर्धारण वर्ा / Assessment Years : 2021-22, 2018-19 and 2013-14) Assistant Commissioner of Vs. IDBI Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, TOAP 416122, Kolhapur Maharashtra स्थायी लेखा सं./PAN No. : AABCI8842G ... अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) प्रत्याक्षेप सं../C.O. No.280/MUM/2024 (Arising out of ITA No. 5959/MUM/2024) Assessment Year: 2013-14 IDBI Bank Ltd., Vs. Assistant Commissioner Apulki Cornermenon, of Income Tax -3(4), Piston Compound, Mumbai TOAP 416122, Kolhapur Maharashtra स्थायी लेखा सं./PAN No. : AABCI8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की

Assistant Commissioner of Income Tax 3(4), Mumbai vs. Idbi Bank Ltd, Panchanantala Road

In the result, all the aforesaid appeals of the

ITA 5958/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Feb 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarआयकर अपील सं./Ita Nos.5900, 5958 & 5959/Mum/2024 (निर्धारण वर्ष / Assessment Years : 2021-22, 2018-19 & 2013-14) Assistant Commissioner Of Income Tax -3(4), Mumbai Vs. Idbi Bank Ltd., Apulki Cornermenon, Piston Compound, Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलार्थी/Appellant) .. (प्रत्यर्थी / Respondent) प्रत्याक्षेप सं../C.O. No.280/Mum/2024 (Arising Out Of Ita No. 5959/Mum/2024)

For Respondent: Shri C. Naresh, AR
Section 250

MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.5900, 5958 & 5959/MUM/2024 (निर्धारण वर्ष / Assessment Years : 2021-22, 2018-19 and 2013-14) Assistant Commissioner of Income Tax -3(4), Mumbai Vs. IDBI Bank Ltd., Apulki Cornermenon, Piston Compound, TOAP 416122, Kolhapur Maharashtra स्थायी लेखा सं./PAN No. : AABCI8842G ... ../C.O. No.280/MUM/2024 (Arising out of ITA No. 5959/MUM/2024) Assessment Year: 2013-14 IDBI Bank Ltd., Apulki Cornermenon, Piston Compound, TOAP 416122, Kolhapur Maharashtra Vs. Assistant Commissioner of Income Tax -3(4), Mumbai स्थायी लेखा सं./PAN No. : AABCI8842G (अपीलार्थी/Appellant) .. (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee by राजस्व की

Assistant Commissioner of Income Tax 3(4), Mumbai vs. Idbi Bank Ltd, Piston Compound Toap

The appeal is dismissed

ITA 5957/MUM/2024[1997-98]Status: DisposedITAT Mumbai24 Feb 2025AY 1997-98

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarआयकर अपील सं./Ita No.5957/Mum/2024 (निर्धारण वर्ा / Assessment Year :1997-98) Assistant Commissioner Of Vs. Idbi Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G .. (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri C. Naresh, ARFor Respondent: Shri R.A.Dhyani, CIT,DR
Section 244ASection 250

BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.5957/MUM/2024 (निर्धारण वर्ा / Assessment Year :1997-98) Assistant Commissioner of Vs. IDBI Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, TOAP 416122, Kolhapur Maharashtra स्थायी लेखा सं./PAN No. : AABCI8842G ... लेखाकार सदस्य/ACCOUNTANT MEMBER म ुंबई/Mumbai; ददिधंक Dated 24/02/2025 आदेश की प्रनतनलनप अग्रेनर्त/Copy of the Order forwarded to : 1. अपीलधर्थी / The Appellant- . Assistant Commissioner of Income Tax -3(4), Mumbai 2. प्रत्यर्थी / The Respondent- IDBI Bank Ltd., Apulki Cornermenon,Piston Compound, TOAP 416122, Kolhapur Maharashtra 3. आयकि आयुक्त