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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

Abbas Ali Akhil, Usa vs. ACIT-Int-Tax-1, Hyderabad

In the result, the appeal of assessee in ITA No

ITA 93/HYD/2024[2018-19]Status: DisposedITAT Hyderabad29 Nov 2024AY 2018-19

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Manjunatha G. Hon’Bleआ.अपी.सं / Ita Nos.69 & 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2018-19)

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri K. Meghnath Chowhan, CIT-DR
Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 15Section 153(2)Section 2(14)Section 45

ACCOUNTANT MEMBER आ.अपी.सं / ITA Nos.69 and 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 and 2018-19) Shri Mir Ibrahim Ali, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EGGPA8315C Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA Nos.92 and 93/Hyd/2024 (निर्धारण वर्ा / Assessment ... Years: 2016-17 and 2018-19) Shri Abbas Ali Akhil, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EKGPA1482J. Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Mohd. Afzal, Advocate. रधजस्‍व द्वधरध/Revenue by: Shri K. Meghnath Chowhan, CIT-DR. सुिवधई की तधरीख/Date

Abbas Ali Akhil, Usa vs. ACIT-Int-Tax-1, Hyderabad

In the result, the appeal of assessee in ITA No

ITA 92/HYD/2024[2016-17]Status: DisposedITAT Hyderabad29 Nov 2024AY 2016-17

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Manjunatha G. Hon’Bleआ.अपी.सं / Ita Nos.69 & 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2018-19)

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri K. Meghnath Chowhan, CIT-DR
Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 15Section 153(2)Section 2(14)Section 45

ACCOUNTANT MEMBER आ.अपी.सं / ITA Nos.69 and 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 and 2018-19) Shri Mir Ibrahim Ali, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EGGPA8315C Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA Nos.92 and 93/Hyd/2024 (निर्धारण वर्ा / Assessment ... Years: 2016-17 and 2018-19) Shri Abbas Ali Akhil, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EKGPA1482J. Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Mohd. Afzal, Advocate. रधजस्‍व द्वधरध/Revenue by: Shri K. Meghnath Chowhan, CIT-DR. सुिवधई की तधरीख/Date

Mir Ibrahim Ali, Usa vs. ACIT, Int-Tax-1, Hyderabad

In the result, the appeal of assessee in ITA No

ITA 91/HYD/2024[2018-19]Status: DisposedITAT Hyderabad29 Nov 2024AY 2018-19

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Manjunatha G. Hon’Bleआ.अपी.सं / Ita Nos.69 & 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2018-19)

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri K. Meghnath Chowhan, CIT-DR
Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 15Section 153(2)Section 2(14)Section 45

ACCOUNTANT MEMBER आ.अपी.सं / ITA Nos.69 and 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 and 2018-19) Shri Mir Ibrahim Ali, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EGGPA8315C Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA Nos.92 and 93/Hyd/2024 (निर्धारण वर्ा / Assessment ... Years: 2016-17 and 2018-19) Shri Abbas Ali Akhil, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EKGPA1482J. Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Mohd. Afzal, Advocate. रधजस्‍व द्वधरध/Revenue by: Shri K. Meghnath Chowhan, CIT-DR. सुिवधई की तधरीख/Date

Mir Ibrahim Ali, Usa vs. ACIT, Int-Tax-1, Hyderabad

In the result, the appeal of assessee in ITA No

ITA 69/HYD/2024[2016-17]Status: DisposedITAT Hyderabad29 Nov 2024AY 2016-17

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Manjunatha G. Hon’Bleआ.अपी.सं / Ita Nos.69 & 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 & 2018-19)

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri K. Meghnath Chowhan, CIT-DR
Section 144CSection 144C(15)Section 144C(5)Section 147Section 148Section 15Section 153(2)Section 2(14)Section 45

ACCOUNTANT MEMBER आ.अपी.सं / ITA Nos.69 and 91/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2016-17 and 2018-19) Shri Mir Ibrahim Ali, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EGGPA8315C Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA Nos.92 and 93/Hyd/2024 (निर्धारण वर्ा / Assessment ... Years: 2016-17 and 2018-19) Shri Abbas Ali Akhil, The Assistant Commissioner of R/o.USA. Vs. Income Tax, International Taxation – 1, PAN : EKGPA1482J. Hyderabad. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Mohd. Afzal, Advocate. रधजस्‍व द्वधरध/Revenue by: Shri K. Meghnath Chowhan, CIT-DR. सुिवधई की तधरीख/Date

K. Renganathan (HUF), Vellore vs. ACIT, Circle-1, Vellore

In the result the appeal is allowed for statistical purposes

ITA 1748/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 Nov 2024AY 2017-18

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1748/Chny/2024 निर्धारण वर्ा /Assessment Years: 2017-18 K.Renganathan(Huf) The Assistant Commissioner Of No.790, 8Th Cross Street, Income Tax, Gandhi Nagar(East), Circle-1, Radhakrishnan Nagar, Vellore. Vellore-632006. [Pan: Aalhk3121M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri M.Karunakaran, Advocate अपीलार्थी की ओर से/ Assessee By : Ms.Gouthami Manivasagam, Jcit प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing : 11.09.2024 घोषणा की तारीख /Date Of Pronouncement : 29.11.2024

For Appellant: Ms.Gouthami Manivasagam, JCIT
Section 250Section 69A

VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1748/Chny/2024 निर्धारण वर्ा /Assessment Years: 2017-18 K.Renganathan(HUF) The Assistant Commissioner of No.790, 8th Cross Street, Income Tax, Gandhi Nagar(East), Circle-1, Radhakrishnan Nagar, Vellore. Vellore-632006. [PAN: AALHK3121M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri