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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

Suppanagounder Karuppanasamy, Coimbatore vs. ACIT Non Corporate Circle 2, Coimbatore

The appeal of the assessee is partly allowed for statistical purposes

ITA 807/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.807/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Suppana Gounder Karuppanasamy, Vs. The Assistant Commissioner Of 37, Mariamman Kovil Street, Income Tax, Kalapatti, Non Corporate Circle 2, Coimbatore 641 048. Coimbatore. [Pan: Bwcpk 9001L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. N.V. Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Ms. Gouthami Manivasagam, Irs, Jcit सुनवाई क" तार"ख/Date Of Hearing : 12.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 14.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. N.V. Krishnan, AdvocateFor Respondent: Ms. Gouthami Manivasagam, IRS, JCIT
Section 142(1)Section 143(2)Section 143(3)Section 54BSection 54F

SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.807/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Suppana Gounder Karuppanasamy, Vs. The Assistant Commissioner of 37, Mariamman Kovil Street, Income Tax, Kalapatti, Non Corporate Circle 2, Coimbatore 641 048. Coimbatore. [PAN: BWCPK 9001L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant ... Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi in order No.ITBA/NFAC/S/250/2023-24/1060230328 (1) dated 29.01.2024. The assessment was framed by the Assistant Commissioner of Income Tax, Non Corp Circle-2, CBE for the assessment year 2017-18 u/s.143(3) of the Income Tax Act, 1961 (hereinafter

Marimuthu Subra Maniam, Nagapattinam vs. ACIT, Circle-2(1), Trichy

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1829/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1829/Chny/2024 िनधा"रण वष"/Assessment Years: 2017-18 Marimuthu Subra Maniam, Vs. The Assistant Commissioner Of 7, Kathan Chetty Street, Income Tax, Nagapattinam 611 001. Circle 2(1), Trichy. [Pan: Aahpm9347H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 05.06.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. At The Outset, We Note That The Assessing Officer Found Cash Deposits In The Accounts Of The Assessee During Demonetization Period. On Perusal Of The Assessment Order, We Note That No Compliance Was Made By The Assessee In Response To The Notices Issued By The Assessing

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 144

Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. No.1829/Chny/2024 िनधा"रण वष"/Assessment Years: 2017-18 Marimuthu Subra Maniam, Vs. The Assistant Commissioner of 7, Kathan Chetty Street, Income Tax, Nagapattinam 611 001. Circle 2(1), Trichy. [PAN: AAHPM9347H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से