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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

Dhansamridhi Finance Pvt. Ltd., (Amalgamated Company) Anukul Commercial Pvt. Ltd., (Amalgamating Company), Kolkata vs. ACIT, Ward - 1(1), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 618/KOL/2024[2011-12]Status: DisposedITAT Kolkata13 Sept 2024AY 2011-12

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 618/Kol/2024 Assessment Year: 2011-2012 Dhansamridhi Finance Private Limited,….Appellant (Amalgamated Company), Anukul Commercial Private Limited (Amalgamating Company) C/O. P.K. Himmatsinghka & Co., 41, B.B. Ganguly Street, Central Plaza, 2Nd Floor, Kolkata-700012 [Pan:Aagca7803A] -Vs.- Assistant Commissioner Of Income Tax,…Respondent Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri P. Himmatsinghka, A.R., Appeared On Behalf Of The Assessee Shri Raja Sengupta, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : September 11, 2024 Date Of Pronouncing The Order : September 13, 2024 O R D E R

Section 144Section 147Section 148Section 250Section 250(6)Section 6

Company), Anukul Commercial Private Limited (Amalgamating Company) C/o. P.K. Himmatsinghka & Co., 41, B.B. Ganguly Street, Central Plaza, 2nd Floor, Kolkata-700012 [PAN:AAGCA7803A] -Vs.- Assistant Commissioner of Income Tax,…Respondent Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri P. Himmatsinghka, A.R., appeared ... Limited, (Amalgamated Company), Anukul Commercial Private Limited (Amalgamating Company) C/o. P.K. Himmatsinghka & Co., 41, B.B. Ganguly Street, Central Plaza, 2nd Floor, Kolkata-700012 (2) Assistant Commissioner of Income Tax, Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) Commissioner of Income Tax (Appeals), National Faceless Appeal

Sunrise Infrastructure Projects Ltd, Chennai vs. ACIT, Corp.Circle 6(2), Chennai

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

ITA 1540/CHNY/2023[2016-17]Status: DisposedITAT Chennai13 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1540/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Sunrise Infrastructure Projects Vs. The Assistant Commissioner Of (India) Ltd., 607-608, K.P. Platina, Income Tax, Race Course Circle, Corporate Circle - 6(2), Vadodara 390 007, Gujarat. Chennai. [Pan: Aamcs2906C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 10.09.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.10.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. We Find No Representation On Behalf Of The Assessee Nor Any Application Filed Seeking Adjournment. Thus, The Assessee Called

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT

Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1540/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Sunrise Infrastructure Projects Vs. The Assistant Commissioner of (India) Ltd., 607-608, K.P. Platina, Income Tax, Race Course Circle, Corporate Circle - 6(2), Vadodara 390 007, Gujarat. Chennai. [PAN: AAMCS2906C] (अपीलाथ

Vara Prasad Didla, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is partly allowed

ITA 119/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam12 Sept 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No. 119/Viz/2024 (िनधा"रण वष" / Assessment Year : 2017-18) Vara Prasad Didla, Vs. Assistant Commissioner Of Visakhapatnam. Income Tax, Circle-3(1), Pan: Abmpd8306K Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri I. Kama Sastry, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 31/07/2024 घोषणा क" तारीख/Date Of : 12/09/2024 Pronouncement O R D E R

For Appellant: Sri I. Kama Sastry, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 115BSection 129Section 142(1)Section 143(2)Section 143(3)Section 271ASection 48Section 69A

DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER आयकर अपील सं./ I.T.A. No. 119/Viz/2024 (िनधा"रण वष" / Assessment Year : 2017-18) Vara Prasad Didla, Vs. Assistant Commissioner of Visakhapatnam. Income Tax, Circle-3(1), PAN: ABMPD8306K Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant by : Sri I. Kama Sastry ... नधा"रती/ The Assessee – Vara Prasad Didla, 3-102, C-Gorlivanipalem, Parawada Post, Andhra Pradesh – 531021. 10 2. राज"व/The Revenue – Assistant Commissioner of Income Tax, Circle- 3(1), Visakhapatnam, Andhra Pradesh. 3. The Principal Commissioner of Income Tax, 4.आयकर आयु" (अपील)/ The Commissioner of Income Tax (Appeals

Rohit Baid, Kolkata vs. ITO, Ward-36(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 15/KOL/2024[2015-16]Status: DisposedITAT Kolkata12 Sept 2024AY 2015-16

Bench: Shri Sanjay Garg & Rajesh Kumari.T.A No.15/Kol/2024 Assessment Year: 2015-16 Rohit Baid………………………..…………………… ........................……Appellant Nokha House, 190B, S P Mukherjee Road, Kalighat, Kolkata – 700026. [Pan: Adppb7719R] Vs. Ito, Ward-36(1), Kolkata…...................…................…........……...…..…..Respondent Appearances By: Shri Bikash Surana, Ar, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : June 13, 2024 Date Of Pronouncing The Order : September 12, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 07.11.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. For That The Ito Ward 36(1) Kolkata Was Not Vested With The Pecuniary Jurisdiction Over The Case Of The Assessee For The Year Under Consideration, Therefore, The Notice U/S 148 Dated 3 1.03.2021 Issued By Non-Jurisdictional Ao Does Not Have Legal Sanctity & Thus Subsequent Proceedings & Assessment Dated 07.11.2023 Cannot Be Sustained & Is Liable For Being Struck Down, Thus Bad In Law & Void.

Section 120Section 147Section 148Section 151Section 250Section 292B

assessee submitted that as per Board Instruction No. 1/2011 [F. No. 187/12/2010-IT(A-I)], dt. 31/01/2011, the jurisdiction of the assessee is with the Assistant Commissioner of Income Tax, Circle- 1, Durgapur, as the assessee is a non-corporate assessee and the income returned is above Rs.15