← 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

3F Industries Limited, Tadepalligudem vs. Assistant Commisssioner of Income Tax, Circle-1, Rajahmundry

In the result, appeal filed by the assessee is allowed

ITA 275/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam30 Oct 2024AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.275/Viz/2024 (िनधा"रणवष"/ Assessment Year :2020-21) 3F Industries Limited, Vs. Assistant Commissioner Of P.B. No. 15, Tanuku Road, Income Tax, Tadepalligudem, West Godavari Circle-1, District, Andhra Pradesh-534101. Rajahmundry. Pan: Aaacf2643K (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Ms. Suvibha Nolkha, Ar ""याथ"क"ओरसे/ Respondent By : Dr. Satyasai Rath, Cit-Dr सुनवाईक"तारीख/ Date Of Hearing : 07/10/2024 घोषणाक"तारीख/Date Of : 30/10/2024 Pronouncement O R D E R

For Appellant: Ms. Suvibha Nolkha, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 92B(1)Section 92CSection 92E

JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.275/Viz/2024 (िनधा"रणवष"/ Assessment Year :2020-21) 3F Industries Limited, Vs. Assistant Commissioner of P.B. No. 15, Tanuku Road, Income Tax, Tadepalligudem, West Godavari Circle-1, District, Andhra Pradesh-534101. Rajahmundry. PAN: AAACF2643K (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ

Ayyappankavu Chandrasekharan Vijayalakshmi, Chennai vs. ACIT, Corporate Circle-14(1), Chennai

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

ITA 2136/CHNY/2024[2010-11]Status: DisposedITAT Chennai29 Oct 2024AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.2136/Chny/2024 िनधा"रण वष"/Assessment Year: 2010-11 Ayyappankavu Chandrasekharan Vs. The Assistant Commissioner Of Vijayalakshmi, 4, Thiruvengadam Income Tax, Street, West Mambalam, Corporate Circle 14(1), Chennai 600 033. Chennai 600 034. [Pan:Aadpv3516D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Kumar, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 21.10.2024 घोषणा की तारीख /Date Of Pronouncement : 29.10.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2010-11. 2. We Find That This Appeal Was Filed With A Delay Of 22 Days. On Perusal Of The Petition Filed In Support Of Notarized Affidavit, Submissions Of The Ld. Ar & Ld. Dr, We Find The Reasons Explained By The Assessee

For Appellant: Shri R. Kumar, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 271(1)(c)

Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.2136/Chny/2024 िनधा"रण वष"/Assessment Year: 2010-11 Ayyappankavu Chandrasekharan Vs. The Assistant Commissioner of Vijayalakshmi, 4, Thiruvengadam Income Tax, Street, West Mambalam, Corporate Circle 14(1), Chennai 600 033. Chennai 600 034. [PAN:AADPV3516D] (अपीलाथ"/Appellant

Ntn Bearing India Pvt. Ltd., Chennai vs. ACIT, CC-4(1), Chennai

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

ITA 1774/CHNY/2024[2020-21]Status: DisposedITAT Chennai29 Oct 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1774/Chny/2024 िनधा"रण वष"/Assessment Year: 2020-21 Ntn Bearing India Pvt. Ltd., Vs. The Assistant Commissioner Of C/O Durv & Associates Llp, Income Tax, No. 10/80, Avm Avenue, 3Rd Street, Corporate Circle 4(1), Virugambakkam, Chennai 600 092. Chennai. [Pan:Aadcn8561B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Dwarakesh, Ca ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.10.2024 घोषणा की तारीख /Date Of Pronouncement : 29.10.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.04.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2020-21. 2. The Assessee Raised 9 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Order Of The Assessing Officer Exparte Of The Assessee.

For Appellant: Shri S. Dwarakesh, CAFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 143(3)

Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.1774/Chny/2024 िनधा"रण वष"/Assessment Year: 2020-21 NTN Bearing India Pvt. Ltd., Vs. The Assistant Commissioner of C/o DURV and Associates LLP, Income Tax, No. 10/80, AVM Avenue, 3rd Street, Corporate Circle 4(1), Virugambakkam, Chennai 600 092. Chennai

Assistant Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. Capital First Limited(Merged With Idfc First Bank Limited), Chennai

In the result, both the appeal filed by the Revenue and the Cross

ITA 1692/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 Oct 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1692/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 & C.O. No. 63/Chny/2024 [In I.T.A. No. 1692/Chny/2024] The Assistant Commissioner Of Vs. Capital First Limited (Merged With Income Tax, Idfc Bank Limited), Kpm Tower, 7Th Floor, No. 1, Harrington Road, Corporate Circle 11, Chennai. Chetpet, Chennai 600 031. [Pan:Aacck6863C] (अपीलाथ"/Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri M. Rajan, Cit Assessee By : Shri Ketan K. Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 23.10.2024 घोषणा की तारीख /Date Of Pronouncement : 29.10.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 14.03.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. Since, The Issues Raised In The Revenue’S Appeal & The Cross Objections Of The Assessee Are Similar & Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeal

For Appellant: Shri Ketan K. Ved, C.AFor Respondent: Shri M. Rajan, CIT
Section 115JSection 143(3)Section 147Section 148

Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.1692/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 & C.O. No. 63/Chny/2024 [in I.T.A. No. 1692/Chny/2024] The Assistant Commissioner of Vs. Capital First Limited (Merged with Income Tax, IDFC Bank Limited), KPM Tower, 7th Floor, No. 1, Harrington Road, Corporate Circle 11, Chennai. Chetpet