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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

T.M. Handlooms Private Limited, Sellur, Madurai vs. Assistant Commissioner of Income Tax, Corporate Circle-2, Income Tax Office, Madurai

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

ITA 2553/CHNY/2024[2012-2013]Status: DisposedITAT Chennai07 Feb 2025AY 2012-2013

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2552 & 2553/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 T.M. Handlooms Private Limited, Vs. The Assistant Commissioner Of No. 4, Ahimsapuram Fourth Street, Income Tax, Sellur, Madurai 625 002. Corporate Circle 2, Madurai. [Pan:Aabct6418R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.01.2025 घोषणा की तारीख /Date Of Pronouncement : 07.02.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 28.11.2023 & 03.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Years 2011-12 & 2012-13 Respectively.

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 133(6)Section 148Section 68

Jagadish, Accountant Member आयकर अपील सं./I.T.A. Nos.2552 & 2553/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 T.M. Handlooms Private Limited, Vs. The Assistant Commissioner of No. 4, Ahimsapuram Fourth Street, Income Tax, Sellur, Madurai 625 002. Corporate Circle 2, Madurai. [PAN:AABCT6418R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की

T.M Handlooms Private Limited, Sellur, Madurai vs. Assistant Commissioner of Income Tax, Corporate Circle-2, Income Tax Office, Madurai

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

ITA 2552/CHNY/2024[2011-2012]Status: DisposedITAT Chennai07 Feb 2025AY 2011-2012

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2552 & 2553/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 T.M. Handlooms Private Limited, Vs. The Assistant Commissioner Of No. 4, Ahimsapuram Fourth Street, Income Tax, Sellur, Madurai 625 002. Corporate Circle 2, Madurai. [Pan:Aabct6418R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.01.2025 घोषणा की तारीख /Date Of Pronouncement : 07.02.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 28.11.2023 & 03.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Years 2011-12 & 2012-13 Respectively.

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 133(6)Section 148Section 68

Jagadish, Accountant Member आयकर अपील सं./I.T.A. Nos.2552 & 2553/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 T.M. Handlooms Private Limited, Vs. The Assistant Commissioner of No. 4, Ahimsapuram Fourth Street, Income Tax, Sellur, Madurai 625 002. Corporate Circle 2, Madurai. [PAN:AABCT6418R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की

Viiking Media and Entertainment Pvt. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 2(2), Mumbai

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

ITA 6034/MUM/2024[2017-18]Status: DisposedITAT Mumbai07 Feb 2025AY 2017-18

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Girish Agarwal, Am Viiking Media & Entertainment Deputy Commissioner Of Income Pvt. Ltd. Tax, Central Circle 2(2), Mumbai 604-605, 6Th Floor, Gateway Plaza, 604-605, 6Th Floor, Gateway Plaza, Vs. Central Circle 2(2), Mumbai – 400076. Central Circle 2(2), Mumbai – 400076. Pan/Gir No. Aaacj9884E (Assessee) : (Respondent) Assessee By : Shri. Aakash Kumar Respondent By : Shri. Ajay Singh, Sr Dr Date Of Hearing : 06.02.2025 Date Of Pronouncement : 07.02.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Ex Parte Order Of The Learned Commissioner Of Income Tax (Appeals) 52, Mumbai (‘Ld. Cit(A) For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2017-18. 2. It Is Observed That The Present Appeal Has Been Filed With A Delay Of 16 Days For Which The Accountant Of The Ld.Ar Appearing For The Assessee Has Filed Application Dated 06.02.2025 Along With An Affidavit For Condoning The Said Delay. Upon Perusal Of The Same, We Deem It Fit To Hold That The Assessee Had “Sufficient Cause” For The Said Delay M/S. Viiking Media & Entertainment Pvt. Ltd. & Therefore We Are Inclined To Condone The Delay Caused By The Assessee In Filing The Present Appeal. Delay Condoned.

For Appellant: Shri. Aakash KumarFor Respondent: Shri. Ajay Singh, SR DR
Section 115JSection 143(2)Section 143(3)Section 250Section 36(1)(va)Section 68

ought not to have framed an ex parte order. 2. The CIT(A) erred in upholding the action of the Assistant Commissioner of Income-tax, Central Circle 4(4), Mumbai (hereinafter referred to as the Assessing Officer) in making an addition of Rs 2,45,28,021 under section