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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

M/S.Vallabhadas Kanji Ltd, Alappuzha vs. The ACIT, Alappuzha

ITA 505/COCH/2016[2012-13]Status: DisposedITAT Cochin13 Aug 2024AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhit(Tp)A No.500/Coch/2015 : Asst.Year 2008-2009 It(Tp)A No.12/Coch/2016 : Asst.Year 2011-2012 It(Tp)A No.505/Coch/2016 : Asst.Year 2012-2013 M/S.Vallabhdas Kanji Limited The Assistant Commissioner Pb No.4621, Waghjees Road Of Income-Tax, Circle – 1 V. Allappey. Allappey – 688 012. Pan : Aaacv6561E. (Appellant) (Respondent) Appellant By : Sri.R.Krishnan, Ca Respondent By : Sri.Sanjit Kumar Das, Cit-Dr Date Of Pronouncement : 13.08.2024 Date Of Hearing : 13.08.2024 O R D E R Per Bench : These Assessee’S Three Appeals It(Tp)A Nos.500/Coch/2015, 12/Coch/2016 & 505/Coch/2016, For The Assessment Years 2008-2009, 2011-2012 & 2012-2013 Arise Against Dispute Resolution Panel (Drp) Direction Dated 09.09.2015, 23.12.2015 & 03.10.2016, Respectively, In Proceedings U/S. 143(3) R.W.S.92Ca & 144C(1) Of The Income-Tax Act, 1961; In Short “The Act” Hereinafter.

For Appellant: Sri.R.Krishnan, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)

No.500/Coch/2015 : Asst.Year 2008-2009 IT(TP)A No.12/Coch/2016 : Asst.Year 2011-2012 IT(TP)A No.505/Coch/2016 : Asst.Year 2012-2013 M/s.Vallabhdas Kanji Limited The Assistant Commissioner PB No.4621, Waghjees Road of Income-tax, Circle – 1 v. Allappey. Allappey – 688 012. PAN : AAACV6561E. (Appellant) (Respondent) Appellant by : Sri.R.Krishnan, CA Respondent by : Sri.Sanjit Kumar

M/S.Vallabhadas Kanji Ltd, Alappuzha vs. The ACIT, Alappuzha

ITA 12/COCH/2016[2011-12]Status: DisposedITAT Cochin13 Aug 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhit(Tp)A No.500/Coch/2015 : Asst.Year 2008-2009 It(Tp)A No.12/Coch/2016 : Asst.Year 2011-2012 It(Tp)A No.505/Coch/2016 : Asst.Year 2012-2013 M/S.Vallabhdas Kanji Limited The Assistant Commissioner Pb No.4621, Waghjees Road Of Income-Tax, Circle – 1 V. Allappey. Allappey – 688 012. Pan : Aaacv6561E. (Appellant) (Respondent) Appellant By : Sri.R.Krishnan, Ca Respondent By : Sri.Sanjit Kumar Das, Cit-Dr Date Of Pronouncement : 13.08.2024 Date Of Hearing : 13.08.2024 O R D E R Per Bench : These Assessee’S Three Appeals It(Tp)A Nos.500/Coch/2015, 12/Coch/2016 & 505/Coch/2016, For The Assessment Years 2008-2009, 2011-2012 & 2012-2013 Arise Against Dispute Resolution Panel (Drp) Direction Dated 09.09.2015, 23.12.2015 & 03.10.2016, Respectively, In Proceedings U/S. 143(3) R.W.S.92Ca & 144C(1) Of The Income-Tax Act, 1961; In Short “The Act” Hereinafter.

For Appellant: Sri.R.Krishnan, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)

No.500/Coch/2015 : Asst.Year 2008-2009 IT(TP)A No.12/Coch/2016 : Asst.Year 2011-2012 IT(TP)A No.505/Coch/2016 : Asst.Year 2012-2013 M/s.Vallabhdas Kanji Limited The Assistant Commissioner PB No.4621, Waghjees Road of Income-tax, Circle – 1 v. Allappey. Allappey – 688 012. PAN : AAACV6561E. (Appellant) (Respondent) Appellant by : Sri.R.Krishnan, CA Respondent by : Sri.Sanjit Kumar

M/S.Vallabhadas Kanji Ltd, Alappuzha vs. The DCIT, Alappuzha

ITA 500/COCH/2015[2008-09]Status: DisposedITAT Cochin13 Aug 2024AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhit(Tp)A No.500/Coch/2015 : Asst.Year 2008-2009 It(Tp)A No.12/Coch/2016 : Asst.Year 2011-2012 It(Tp)A No.505/Coch/2016 : Asst.Year 2012-2013 M/S.Vallabhdas Kanji Limited The Assistant Commissioner Pb No.4621, Waghjees Road Of Income-Tax, Circle – 1 V. Allappey. Allappey – 688 012. Pan : Aaacv6561E. (Appellant) (Respondent) Appellant By : Sri.R.Krishnan, Ca Respondent By : Sri.Sanjit Kumar Das, Cit-Dr Date Of Pronouncement : 13.08.2024 Date Of Hearing : 13.08.2024 O R D E R Per Bench : These Assessee’S Three Appeals It(Tp)A Nos.500/Coch/2015, 12/Coch/2016 & 505/Coch/2016, For The Assessment Years 2008-2009, 2011-2012 & 2012-2013 Arise Against Dispute Resolution Panel (Drp) Direction Dated 09.09.2015, 23.12.2015 & 03.10.2016, Respectively, In Proceedings U/S. 143(3) R.W.S.92Ca & 144C(1) Of The Income-Tax Act, 1961; In Short “The Act” Hereinafter.

For Appellant: Sri.R.Krishnan, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)

No.500/Coch/2015 : Asst.Year 2008-2009 IT(TP)A No.12/Coch/2016 : Asst.Year 2011-2012 IT(TP)A No.505/Coch/2016 : Asst.Year 2012-2013 M/s.Vallabhdas Kanji Limited The Assistant Commissioner PB No.4621, Waghjees Road of Income-tax, Circle – 1 v. Allappey. Allappey – 688 012. PAN : AAACV6561E. (Appellant) (Respondent) Appellant by : Sri.R.Krishnan, CA Respondent by : Sri.Sanjit Kumar

Ajay Paliwal, Panipat vs. Income Tax Officer, Ward-11(1), Delhi

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 1243/DEL/2024[2017-18]Status: DisposedITAT Delhi13 Aug 2024AY 2017-18

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.1243/िद"ी/2024 (िन.व. 2017-18) Ajay Paliwal, Paliwal Nagar, G.T Road, Panipat, Haryana 132103 ...... अपीलाथ"/Appellant Pan: Acwpp-2890-B बनाम Vs. Income Tax Officer, Ward-11(1), ..... "ितवादी/Respondent C.R Building, Ito, I.P Estate, Delhi 110002 अपीलाथ" "ारा/ Appellant By : Shri Amit Kaushik, Advocate "ितवादी"ारा/Respondent By : Shri Kanv Bali, Sr.Dr सुनवाई क" ितिथ/ Date Of Hearing : 13/08/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 13/08/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 23.02.2024, For Assessment Year 2017-18. 2. The Assessee In Appeal Has Primarily Raised Two Issues. In Ground No. 1 Of Appeal The Assessee Has Assailed The Jurisdiction Of Assessing Officer (Ao) & In Ground No. 2 To 5 Of Appeal The Assessee Has Assailed Addition Of Rs 21,00,000/- U/S. 69A Of The Income Tax Act, 1961(Hereinafter Referred To As 'The Act').

For Appellant: Shri Amit Kaushik, AdvocateFor Respondent: Shri Kanv Bali, Sr.DR
Section 143(3)Section 69A

आयकर अपीलीय अिधकरण िद"ी पीठ “ए”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी नवीन चं", लेखाकार सद" के सम" IN

Sh. Saranjit Singh, Patiala vs. ACIT, Central Circle -2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 384/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh12 Aug 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

Counsel for the assessee in this respect is reproduced as under: “(i) [2021] 126 taxmann.com 158 (Kolkata - Trib.) IN THE ITAT KOLKATA BENCH 'A' Assistant Commissioner of Income Tax, Central Circle-1(3), Kolkata v. Narula Educational Trust* Section 153A of the Income-tax Act, 1961 -Search and seizure - Assessment ... assessee and set aside the impugned order passed by the Ld. CIT(A).[Para 6& 7] (vii) 2021 (7) TMI 671 - ITAT KOLKATA ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 (3), KOLKATA VERSUS M/S. JIS FOUNDATION AND (VICE-VERSA) Assessment u/s 153A - Unexplained investment u/s. 69 - valuation report

Sh. Saranjit Singh, Patiala vs. ACIT, Central Circle -2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 383/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh12 Aug 2024AY 2009-10

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

Counsel for the assessee in this respect is reproduced as under: “(i) [2021] 126 taxmann.com 158 (Kolkata - Trib.) IN THE ITAT KOLKATA BENCH 'A' Assistant Commissioner of Income Tax, Central Circle-1(3), Kolkata v. Narula Educational Trust* Section 153A of the Income-tax Act, 1961 -Search and seizure - Assessment ... assessee and set aside the impugned order passed by the Ld. CIT(A).[Para 6& 7] (vii) 2021 (7) TMI 671 - ITAT KOLKATA ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 (3), KOLKATA VERSUS M/S. JIS FOUNDATION AND (VICE-VERSA) Assessment u/s 153A - Unexplained investment u/s. 69 - valuation report

Sh. Shamsher Singh, Patiala vs. ACIT, Central Circle-2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 382/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh12 Aug 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

Counsel for the assessee in this respect is reproduced as under: “(i) [2021] 126 taxmann.com 158 (Kolkata - Trib.) IN THE ITAT KOLKATA BENCH 'A' Assistant Commissioner of Income Tax, Central Circle-1(3), Kolkata v. Narula Educational Trust* Section 153A of the Income-tax Act, 1961 -Search and seizure - Assessment ... assessee and set aside the impugned order passed by the Ld. CIT(A).[Para 6& 7] (vii) 2021 (7) TMI 671 - ITAT KOLKATA ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 (3), KOLKATA VERSUS M/S. JIS FOUNDATION AND (VICE-VERSA) Assessment u/s 153A - Unexplained investment u/s. 69 - valuation report

Sh. Shamsher Singh, Patiala vs. ACIT, Central Circle-2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 381/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh12 Aug 2024AY 2009-10

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

Counsel for the assessee in this respect is reproduced as under: “(i) [2021] 126 taxmann.com 158 (Kolkata - Trib.) IN THE ITAT KOLKATA BENCH 'A' Assistant Commissioner of Income Tax, Central Circle-1(3), Kolkata v. Narula Educational Trust* Section 153A of the Income-tax Act, 1961 -Search and seizure - Assessment ... assessee and set aside the impugned order passed by the Ld. CIT(A).[Para 6& 7] (vii) 2021 (7) TMI 671 - ITAT KOLKATA ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 (3), KOLKATA VERSUS M/S. JIS FOUNDATION AND (VICE-VERSA) Assessment u/s 153A - Unexplained investment u/s. 69 - valuation report