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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

Assistant Commissioner of Income-Tax, Corporate Circle 1(1), Chennai vs. Deva Interiors Private Limited, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1719/CHNY/2024[2013-14]Status: DisposedITAT Chennai18 Oct 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1719/Chny/2024 निर्धारण वर्ष/Assessment Year: 2013-14 The Assistant Commissioner Of Income Tax, Corporate Circle 1(1), Chennai. Vs. Deva Interiors Private Limited, 105, K-Block, 16Th Street, Anna Nagar East, Chennai 600 102. [Pan:Aaccd4020E] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Appellant By : Ms. Gouthami Manivasagam, Jcit प्रत्यर्थी की ओर से/Respondent By None सुनवाई की तारीख / Date Of Hearing : 17.10.2024 घोषणा की तारीख /Date Of Pronouncement : 18.10.2024 आदेश/Order Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 08.04.2024 Passed By The Id. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2013-14. 2. We Find No Representation On Behalf Of The Assessee Nor Any Application Filed Seeking Adjournment. Thus, The Assessee-Respondent Called Absent & Set Exparte. We Proceed To Decide The Appeal After Hearing The Id. Dr Basing On The Material Available On Record.

For Appellant: Ms. Gouthami Manivasagam, JCIT

Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.1719/Chny/2024 निर्धारण वर्ष/Assessment Year: 2013-14 The Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai. Vs. Deva Interiors Private Limited, 105, K-Block, 16th Street, Anna Nagar East, Chennai

Assistant Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Hsbc Electronic Data Processing India Pvt. Ltd., Madhapur

In the result, appeal of the Revenue is dismissed, and the appeal of the assessee is allowed in part

ITA 337/HYD/2024[2016-17]Status: DisposedITAT Hyderabad17 Oct 2024AY 2016-17

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.302/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2016-17) Hsbc Electronic Data Processing Vs. Assistant Commissioner Of India Pvt. Ltd., Income Tax Hyderabad Circle-2(1) [Pan : Aaach8235M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Ms.Nusrath Farheen, Ld.ARFor Respondent: Mr.Kumar Pranav, CIT-DR
Section 115Section 115JSection 143(3)Section 80G

CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No.302/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2016-17) HSBC Electronic Data Processing Vs. Assistant Commissioner of India Pvt. Ltd., Income Tax Hyderabad Circle-2(1) [PAN : AAACH8235M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA No.337/Hyd/2024 (निर्धारण वर्ा ... Assessment Year: 2016-17) Assistant Commissioner of Vs. HSBC Electronic Data Processing Income Tax India Pvt. Ltd., Circle-2(1) Hyderabad Hyderabad [PAN : AAACH8235M] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Ms.Nusrath Farheen, Ld.AR रधजस्‍व द्वधरध/Revenue by: Mr.Kumar Pranav, CIT-DR सुिवधई की तधरीख/Date of hearing: 29/08/2024

Hsbc Electronic Data Processing India Private Limited, Hyderabad vs. ACIT., Circle-2(2), Hyderabad

In the result, appeal of the Revenue is dismissed, and the appeal of the assessee is allowed in part

ITA 302/HYD/2024[AY 2016-17]Status: DisposedITAT Hyderabad17 Oct 2024

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.302/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2016-17) Hsbc Electronic Data Processing Vs. Assistant Commissioner Of India Pvt. Ltd., Income Tax Hyderabad Circle-2(1) [Pan : Aaach8235M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Ms.Nusrath Farheen, Ld.ARFor Respondent: Mr.Kumar Pranav, CIT-DR
Section 115Section 115JSection 143(3)Section 80G

CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No.302/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2016-17) HSBC Electronic Data Processing Vs. Assistant Commissioner of India Pvt. Ltd., Income Tax Hyderabad Circle-2(1) [PAN : AAACH8235M] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / ITA No.337/Hyd/2024 (निर्धारण वर्ा ... Assessment Year: 2016-17) Assistant Commissioner of Vs. HSBC Electronic Data Processing Income Tax India Pvt. Ltd., Circle-2(1) Hyderabad Hyderabad [PAN : AAACH8235M] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Ms.Nusrath Farheen, Ld.AR रधजस्‍व द्वधरध/Revenue by: Mr.Kumar Pranav, CIT-DR सुिवधई की तधरीख/Date of hearing: 29/08/2024