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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

Assisstant Commissioner of Income Tax, Circle 20(1), Mumbai vs. Jignesh Harshad Mehta, Mumbai

In the result, appeals of the assessee and revenue are partly allowed

ITA 3182/MUM/2024[2012-13]Status: DisposedITAT Mumbai23 Aug 2024AY 2012-13

Bench: Shri Pavan Kumar Gadale & Smt. Renu Jauhrijignesh Harshad Mehta V/S. National Faceless Appeal 16/40, 10Th Floor, बनाम Centre, Delhi Navjeevan Society, Mumbai Central, Mumbai-400008 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabpm4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assistant Commissioner Of V/S. Jignesh Harshad Mehta Income Tax, Circle 20(1) बनाम 16/40, 10Th Floor, 6Th Floor, Piramal Navjeevan Society, Mumbai Chambers, Lalbaug, Central, Lower Parel, Mumbai-400008 Mumbai-400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabpm4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Madhur AggarwalFor Respondent: Shri Krishnakumar
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 69C

16/40, 10th Floor, बनाम Centre, Delhi Navjeevan Society, Mumbai Central, Mumbai-400008 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABPM4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assistant Commissioner of v/s. Jignesh Harshad Mehta Income Tax, Circle 20(1) बनाम 16/40, 10th Floor, 6th Floor, Piramal Navjeevan Society, Mumbai Chambers, Lalbaug, Central, Lower

Jignesh Harshad Mehta, Mumbai vs. Commissioner of Income Tax (Appeals), Delhi

In the result, appeals of the assessee and revenue are partly allowed

ITA 2680/MUM/2024[2012-13]Status: DisposedITAT Mumbai23 Aug 2024AY 2012-13

Bench: Shri Pavan Kumar Gadale & Smt. Renu Jauhrijignesh Harshad Mehta V/S. National Faceless Appeal 16/40, 10Th Floor, बनाम Centre, Delhi Navjeevan Society, Mumbai Central, Mumbai-400008 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabpm4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assistant Commissioner Of V/S. Jignesh Harshad Mehta Income Tax, Circle 20(1) बनाम 16/40, 10Th Floor, 6Th Floor, Piramal Navjeevan Society, Mumbai Chambers, Lalbaug, Central, Lower Parel, Mumbai-400008 Mumbai-400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabpm4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Madhur AggarwalFor Respondent: Shri Krishnakumar
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 69C

16/40, 10th Floor, बनाम Centre, Delhi Navjeevan Society, Mumbai Central, Mumbai-400008 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABPM4811C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assistant Commissioner of v/s. Jignesh Harshad Mehta Income Tax, Circle 20(1) बनाम 16/40, 10th Floor, 6th Floor, Piramal Navjeevan Society, Mumbai Chambers, Lalbaug, Central, Lower

Income Tax Officer, Ward-1(3), Ludhiana vs. Shree Balaji Processors, Ludhiana

In the result, appeal of the Revenue is dismissed whereas, the 29

ITA 499/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh20 Aug 2024AY 2017-18

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 499/Chd/2023 "नधा"रण वष" / Assessment Year : 2017-18 The Ito, Vs. Shree Balaji Processors, बनाम Ward-1(3), Tajpur Road, Ludhiana Opp. Central Jail, Ludhiana 141010 "थायी लेखा सं./Pan No: Actfs8428B अपीलाथ"/ Appellant ""यथ"/ Repsondent & C.O. No. 09/Chd/2024 ( In आयकर अपील सं./ Ita No. 499/Chd/2023) "नधा"रण वष" / Assessment Year : 2017-18 Shree Balaji Processors, Vs. The Ito, बनाम Tajpur Road, Ward-1(3), Opp. Central Jail, Ludhiana Ludhiana 141010 "थायी लेखा सं./Pan No: Actfs8428B अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 26.06.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.08.2024

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 143(3)Section 145(3)Section 69A

C.O.09-Chd-2024 Shree Balaji Processors, Ludhiana 32 g) [2016] 73 taxmann.com 195 (Gujarat) HIGH COURT OF GUJARAT Jaytick Intermediates (P.) Ltd. v. Assistant Commissioner of Income-tax h) [2020] 117 taxmann.com 802 (Chandigarh - Trib.U[2020] 183 IN THE ITAT CHANDIGARH BENCH 'B' in the case of Paramount Impex vs. Assistant Commissioner ... Ludhiana i) [2016] 73 taxmann.com 195 (Gujarat) of Hon'ble HIGH COURT OF GUJARAT in the case of Jaytick Intermediates (P.) Ltd. vs. Assistant Commissioner ofIncome-tax j) The Dy. Commissioner Of Income Tax vs M/S Sifti Rice Mills, Amritsar in ITA No. ITA No.764/(Asr)/2014, Assessment Year