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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

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Central Circle-1(2). Chennai, Chennai

ITA 1444/CHNY/2023[1996-97]Status: DisposedITAT Chennai28 Aug 2024AY 1996-97

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Central Circle-1(2). Chennai, Chennai

ITA 1443/CHNY/2023[1996-97]Status: DisposedITAT Chennai28 Aug 2024AY 1996-97

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Central Circle-1(2), Chennai

ITA 1442/CHNY/2023[1995-96]Status: DisposedITAT Chennai28 Aug 2024AY 1995-96

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Central Circle-1(2), Chennai

ITA 1441/CHNY/2023[1995-96]Status: DisposedITAT Chennai28 Aug 2024AY 1995-96

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Central Circle-1(2), Chennai

ITA 1440/CHNY/2023[1993-94]Status: DisposedITAT Chennai28 Aug 2024AY 1993-94

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Krishnasamy Sai Jagannathan, Chennai vs. ACIT, Cnetral Circle-1(2), Chennai

ITA 1439/CHNY/2023[1993-94]Status: DisposedITAT Chennai28 Aug 2024AY 1993-94

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner Of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai. [Pan: Axgps3888K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. T.V. Muthu Abirami, Advocate ""थ" की ओर से/Respondent By : Ms. Gowthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per Bench: All These Appeals Consisting Of Quantum Addition As Well As Penalty Filed By The Assessee Are Directed Against The Common Order Dated 31.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Years 1993-94, 1995-96 & 1996-97. 2. Since The Issue Raised In The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To 2

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Ms. Gowthami Manivasagam, JCIT

सं./I.T.A. Nos.1439, 1440, 1441, 1442, 1443 & 1444/Chny/2023 िनधा"रण वष"/Assessment Years: 1993-94, 1995-96 & 1996-97 Krishnasamy Sai Jagannathan, Vs. The Assistant Commissioner of L/H Sai Sowri, 26A, Kalkshetra Road, Income Tax, A-4, Vijaya Akshya Apartment, Central Circle 1(2), Thiruvanmiyur, Chennai 600 041. Chennai

Kalyanasundaram Suresh, Chennai vs. ACIT Non Corporate Circle 2, Chennai

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

ITA 297/CHNY/2019[2013-14]Status: DisposedITAT Chennai28 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.297/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 Shri Kalyanasundaram Suresh, Vs. The Assistant Commissioner Of Old No. 12-A, New No. 24, Income Tax, Swarnamangalam East Road, West Non Corporate Circle 2, Cit Nagar, Nandanam, Chennai. Chennai 600 035. [Pan: Aobps4696F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Ravi Kannan, Advocate & Shri Varun Ranganathan, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 23.07.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.12.2018 Passed By The Ld. Commissioner Of Income Tax (Appeals)-2, Chennai For The Assessment Year 2013-14. 2. The Ld. Ar Shri K. Ravi Kannan, Advocate Drew Our Attention To The Additional Grounds Of Appeal Filed On 10.12.2023 & Submits That The Said 3 Grounds Of Appeal May Be Taken Up First The Ld. Dr Shri R.V.

For Appellant: Shri K. Ravi Kannan, Advocate &For Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 127Section 143(2)Section 5

Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.297/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 Shri Kalyanasundaram Suresh, Vs. The Assistant Commissioner of Old No. 12-A, New No. 24, Income Tax, Swarnamangalam East Road, West Non Corporate Circle 2, CIT Nagar, Nandanam, Chennai. Chennai