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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), Nungambakkam vs. Idfc Limited, Teynampet

In the result, both the appeals filed by the Revenue are dismissed

ITA 819/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

Viswanethra Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.818 and 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner of Vs. IDFC Limited, 4th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai

Assistant Commissioner of Income Tax Corporate Circle 1(1), Nungambakkam vs. Idfc Limited, Teynampet

In the result, both the appeals filed by the Revenue are dismissed

ITA 818/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

Viswanethra Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.818 and 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner of Vs. IDFC Limited, 4th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai

Rajiv College of Excellence Educational Trust, Chennai vs. ACIT (Exemptions), Chennai

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

ITA 1433/CHNY/2024[2022-23]Status: DisposedITAT Chennai04 Sept 2024AY 2022-23

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1433/Chny/2024 िनधा"रणवष" / Assessment Year: 2022-23 Assistant Commissioner Of Rajiv College Of Excellence V. Income Tax (Exemptions), Educational Trust, Chennai – 600 034. 5/516B, Sakthisai Ram Street, Ganapathy Nagar, Alapakkam, Chennai – 600 116. [Pan:Aabtr-0607-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. M. Karunakaran, Advocate ""यथ"क"ओरसे/Respondent By : Smt. M.S. Deeptha, Jcit सुनवाई क" तारीख/Date Of Hearing : 07.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. M. Karunakaran, AdvocateFor Respondent: Smt. M.S. Deeptha, JCIT
Section 1Section 11Section 12ASection 12A(1)(b)Section 143Section 143(1)

SINGH, HON’BLE VICE PRESIDENT AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 1433/Chny/2024 िनधा"रणवष" / Assessment Year: 2022-23 Assistant Commissioner of Rajiv College of Excellence v. Income Tax (Exemptions), Educational Trust, Chennai – 600 034. 5/516B, SakthiSai Ram Street, Ganapathy Nagar, Alapakkam, Chennai

Rotomag Motors and Controls Private Limited, Anand vs. The ACIT, Anand Circle, Anand

In the result, the appeal of the assessee is allowed

ITA 666/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं./I.T.A. No. 666/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2017-18) िनधा"रण वष" बनाम बनाम/ बनाम बनाम Rotomag Motors & Assistant Commissioner Controls Private Of Income Tax Vs. Limited Anand Circle Phase Iv, 2102-3, B/H. R K Metal, V.U. Nagar, Anand – 388121, Gujarat "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr9061K (Appellant) .. (Respondent) Shri Shailesh J. Shah, C.A. अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Smt. Trupti Patel, Sr. Dr 22/08/2024 Date Of Hearing Date Of Pronouncement 30/08/2024

For Respondent: Smt. Trupti Patel, Sr. DR
Section 143(3)Section 250Section 37Section 37(1)

666/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2017-18) िनधा"रण वष" बनाम बनाम/ बनाम बनाम Rotomag Motors And Assistant Commissioner Controls Private of Income Tax Vs. Limited Anand Circle Phase IV, 2102-3, B/H. R K Metal, V.U. Nagar, Anand – 388121, Gujarat "थायी लेखा

Assistant Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad, Vejalpur vs. Rakesh Bhikhalal Shah, Ahmedabad

In the result, the appeal filed by the Revenue is treated as allowed for a statistical purpose

ITA 577/AHD/2023[2020-21]Status: DisposedITAT Ahmedabad30 Aug 2024AY 2020-21

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 577/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2020-21) िनधा"रण वष" Assistant Commissioner Rakesh Bhikhalal Shah बनाम/ बनाम बनाम बनाम Paras Vidhyanagar Hou. Of Income Tax Vs. Circle-1(1)(1), Vejalpur, Soc., Vibhag No.3, Opp. Ahmedabad Vidhyanagar High School, Usmanpura, Gujarat 380013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acdps9763R (Appellant) .. (Respondent) Shri Nitin Vishnu Kulkarni, Sr. Dr अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Vivek Chavda, Ar Date Of Hearing 28/08/2024 Date Of Pronouncement 30/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Revenue Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 25.05.2023 For The Assessment Year 2020-21. 2. The Brief Facts Of The Case Are That The Assessee Filed His Revised Return Of Income For The Ay 2020-21 On 15/10/2020 Declaring Income Of Rs.6,25,96,830/-. The Assessee Had Shown Interest Income Against Which Interest Expenditure Was Claimed.

For Respondent: Shri Vivek Chavda, AR
Section 57

ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 577/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2020-21) िनधा"रण वष" Assistant Commissioner Rakesh Bhikhalal Shah बनाम/ बनाम बनाम बनाम Paras Vidhyanagar HOU. of Income Tax Vs. Circle-1(1)(1), Vejalpur, Soc., Vibhag No.3, Opp. Ahmedabad