← All Phrases

“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

DCIT, Chennai vs. Avo Carbon Holding Llc, Usa

In the result, all the appeals filed by the assessees are allowed

ITA 1760/CHNY/2024[2013-14]Status: DisposedITAT Chennai04 Feb 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

Raghunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/s. Hillview Renewable Power Vs. The Assistant Commissioner of Private Limited, (Studio N) Sy No. 70, Income Tax/DC, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/s. Magnolia Ecopower Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai

Remfry & Sagar, Delhi vs. ACIT, Circle-61(1), Delhi

In the result, appeals of the assesses are allowed, pro tanto

ITA 1631/DEL/2024[2018-19]Status: DisposedITAT Delhi04 Feb 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.994/िद"ी/2025(िन.व. 2022-23) Kosi Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaick-6199-B बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(2), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1027/िद"ी/2025(िन.व. 2022-23) Hoohly Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aafch-6609-C बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1070/िद"ी/2025(िन.व. 2022-23) Luni Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaecl-5180-H बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(2)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002

Kosi Aviation Leasing Ltd., C/o DMD Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant PAN : AAICK-6199-B बनाम Vs. Assistant Commissioner of Income Tax, International Taxation, Circle 2(1)(2), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1027/िद"ी/2025(िन.व. 2022-23) Hoohly ... Aviation Leasing Ltd., C/o DMD Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant PAN : AAFCH-6609-C बनाम Vs. Assistant Commissioner of Income Tax, International Taxation, Circle 2(1)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1070/िद"ी/2025(िन.व. 2022-23) Luni Aviation

ACIT, Circle-1(1), Rajkot vs. Khodidas Ganeshbhai Sakariya, Rajkot

In the result, the appeal is allowed

ITA 23/RJT/2024[2015-16]Status: DisposedITAT Rajkot03 Feb 2025AY 2015-16

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No. 23/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2015-16) (Hybrid Hearing) Assistant Commissioner Of Income Vs. Khodidas Ganeshbhai Sakariya Tax, Circle – 1(1), Street No. 2, “Bhumi Krupa”, Room No. 502, Aayakar Bhavan, University Road, Bombay Race Course Ring Road, Housing Society, Rajkot – 360001 Rajkot - 360005 Gujarat Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aiapp6533D (Appellant) (Respondent) Appellant By : Shri Sanjay Punglia, Ld. Cit (Dr) Respondent By : Shri Mehul Ranpura, Ld. Ar Date Of Hearing : 04 /11 /2024 Date Of Pronouncement : 03 / 02 /2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By The Assessee Is Directed Against The Order Passed By The National Faceless Appeal Centre [(In Short “Nfac/Ld. Cit(A)”] Vide Order Dated 10.11.2023, Which In Turn Assessment Order Passed U/S. 144 R.W.S. 263 Vide Order Dated 30.03.2022 By Assessment Unit, Income Tax Department / Assessing Officer Of The Income Tax Act, 1961 (In Short “The Act”) 2. Grounds Of Appeal Raised By The Revenue Are As Follows: 1) The Learned Cit(A) Has Erred In Law & On Facts In Quashing Order U/S. 144 R.W.S. 263 Of The Act Dated 30.03.2022 When Departmental Appeal Against The Order Of The

For Appellant: Shri Sanjay Punglia, Ld. CIT (DR)For Respondent: Shri Mehul Ranpura, Ld. AR
Section 143(3)Section 144Section 263Section 54Section 54B

ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA, JM आयकर अपील सं./ITA No. 23/RJT/2024 ("नधा"रण वष" / Assessment Year: (2015-16) (Hybrid Hearing) Assistant Commissioner Of Income Vs. Khodidas Ganeshbhai Sakariya Tax, Circle – 1(1), Street No. 2, “Bhumi Krupa”, Room No. 502, Aayakar Bhavan, University Road, Bombay Race Course ... enumerated by appellant is Column 11 of Form 35 are reproduced as under:- 1. The appellant, an individual, in assessed to tax by the Assistant Commissioner of Income-tax, Circle-1(1), Rajkot (hereinafter referred to as the "AO"). During the year under consideration, he has derived capital gain sale

Asok Boral, Murshidabad vs. A.C.I.T., Circle - 42, Murshidabad

In the result, the appeal filed by the assessee is allowed

ITA 1623/KOL/2024[2021-2022]Status: DisposedITAT Kolkata31 Jan 2025AY 2021-2022

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1623/Kol/2024 Assessment Year: 2021-2022 Asok Boral,………………………….....…………Appellant Raghunathganj-1, Dist. Murshidabad-742225, West Bengal [Pan:Adbpb7452K] -Vs.- Assistant Commissioner Of Income Tax,...Respondent Circle-42, Murshidabad, Aayakar Bhawan, 57, R.N. Tagore Road, Baharampore, Murshidabad-742101, West Bengal Appearances By: Shri S. Das Sharma, Advocate, Appeared On Behalf Of The Assessee Smt. Madhumita Das, Addl. Cit, D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 09, 2025 Date Of Pronouncing The Order: January 31, 2025 O R D E R

Section 143(1)Section 44A

Reddy, Vice-President (KZ) I.T.A. No. 1623/KOL/2024 Assessment Year: 2021-2022 Asok Boral,………………………….....…………Appellant Raghunathganj-1, Dist. Murshidabad-742225, West Bengal [PAN:ADBPB7452K] -Vs.- Assistant Commissioner of Income Tax,...Respondent Circle-42, Murshidabad, Aayakar Bhawan, 57, R.N. Tagore Road, Baharampore, Murshidabad-742101, West Bengal Appearances by: Shri S. Das Sharma ... Reddy) Vice-President (KZ) Kolkata, the 31st day of January, 2025 Copies to :(1) Asok Boral, Raghunathganj-1, Dist. Murshidabad-742225, West Bengal (2) Assistant Commissioner of Income Tax, Circle-42, Murshidabad, Aayakar Bhawan, 57, R.N. Tagore Road, Baharampore, Murshidabad-742101, West Bengal (3) Addl/JCIT(Appeals)-13, Mumbai