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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

Sri Lakshminarayan Educational Trust, Dharmapuri vs. ACIT(Exemptions), Coimbatore

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

ITA 1435/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Aug 2024AY 2018-19

Bench: Shri Mahavir Singh, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1435/Chny/2024 िनधा"रणवष" / Assessment Year: 2018-19 Sri Lakshminarayan Assistant Commissioner Of Educational Trust, V. Income Tax (Exemptions), 14/1, Bye Pass Road Coimbatore. Dharmapuri, Dharmapuri – 636 701. [Pan: Aahts-0652-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. H. Yeshwanth Kumar, Ca : Smt. M.S. Deeptha, Jcit ""यथ"क"ओरसे/Respondent By सुनवाई क" तारीख/Date Of Hearing : 08.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.08.2024 आदेश /O R D E R

For Appellant: Shri. H. Yeshwanth Kumar, CA
Section 11Section 119Section 119(2)Section 12ASection 143Section 143(1)

SINGH, HON’BLE VICE PRESIDENT AND SHRI S.R.RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 1435/Chny/2024 िनधा"रणवष" / Assessment Year: 2018-19 Sri Lakshminarayan Assistant Commissioner of Educational Trust, v. Income Tax (Exemptions), 14/1, Bye Pass Road Coimbatore. Dharmapuri, Dharmapuri – 636 701. [PAN: AAHTS-0652-B] (अपीलाथ"/Appellant) (""यथ"/Respondent

Ms Amala Rathi Rayen, Mr. John Rosary Rayen, Mr Swamathia Rosario Rayen, Ms Ani Roselin Rayen All Le, Mumbai vs. Assistant Commissioner of Income Tax - Circle 26(1), Mumbai

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

ITA 2851/MUM/2024[2017-18]Status: DisposedITAT Mumbai09 Aug 2024AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2017-18 Amala Rathi Rayen, Assistant Commissioner Of John Rosary Rayen, Income Tax – Circle 26(1), Swamathia Rosario Rayen & Mumbai Ani Roselin Rayen (All Legal Heirs Vs. Of Albert Swamathia Rayen) 3-A, Saurabh Apartments, P.K. Road, Mulund West, Mumbai – 400 080 (Pan : Aeapr6369F) (Appellant) (Respondent) Present For: Assessee : Ms. Vinita Nara Revenue : Shri Manoj Kumar Sinha, Sr. Dr

For Appellant: Ms. Vinita NaraFor Respondent: Shri Manoj Kumar Sinha, Sr. DR
Section 115BSection 143(3)Section 234BSection 250Section 271(1)(c)Section 69A

TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Amala Rathi Rayen, Assistant Commissioner of John Rosary Rayen, Income Tax – Circle 26(1), Swamathia Rosario Rayen & Mumbai Ani Roselin Rayen (all legal heirs Vs. of Albert Swamathia Rayen ... National Faceless Appeal Centre (NFAC), Delhi, vide order no. ITBA/NFAC/S/250/2023- 24/1062537274(1), dated 13.03.2024 passed against the assessment order by Assistant Commissioner of Income Tax, Circle 26(1), u/s. 143(3) of the Income-tax Act (hereinafter referred to as the “Act”), dated 27.12.2019 for Assessment Year

Assistant Commissioner of Income Tax, Circle - 7(1), Kolkata vs. Ashiana Housing Limited, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1390/KOL/2023[2017-2018]Status: HeardITAT Kolkata08 Aug 2024AY 2017-2018

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1390/Kol/2023 Assessment Year: 2017-2018 Assistant Commissioner Of Income Tax,…….Appellant Circle-7(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 -Vs.- Ashiana Housing Limited,………………………Respondent 5F, Everest House, 46/C, Chowringhee Road, Kolkata-700071 [Pan: Aadca9093P] Appearances By: Shri Manoj Kumar Pati, Addl. Cit, Appeared On Behalf Of The Revenue Shri Rajat Agarwal, A.R., Appeared On Behalf Of The Assessee Date Of Concluding The Hearing : August 08, 2024 Date Of Pronouncing The Order : August 08, 2024 O R D E R

Section 43C

APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Rajesh Kumar, Accountant Member I.T.A. No. 1390/KOL/2023 Assessment Year: 2017-2018 Assistant Commissioner of Income Tax,…….Appellant Circle-7(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 -Vs.- Ashiana Housing Limited,………………………Respondent 5F, Everest House ... open Court on 08/08/2024. (Rajesh Kumar) (Rajpal Yadav) Accountant Member Vice-President (KZ) Kolkata, the 8th day of August, 2024 Copies to :(1) Assistant Commissioner of Income Tax, Circle-7(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (2) Ashiana Housing Limited, 5F, Everest House, 46/C, Chowringhee Road

M/S Indovision Commodities Ltd., Kolkata vs. ITO, Ward-6(2), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 500/KOL/2024[2012-13]Status: DisposedITAT Kolkata06 Aug 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Sanjay Awasthii.T.A. No.500/Kol/2024 Assessment Year: 2012-13 M/S Indovision Commodities Ltd. .....……………………....………....Appellant Block-B, Suit No.1A Mangalam, 24 & 26 Hemanta Basu Sarani, Dalhousie, Kol-1. [Pan: Aabcm8943Q] Vs. Ito, Ward-6(2), Kolkata…...................................................…..…..... Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Shri Abhijit Kundu, Cit- Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 30, 2024 Date Of Pronouncing The Order : August 06, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 23.02.2024 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. For That The Notice U/S 148 & The Reassessment Completed By Ito Wd 6(4) Was Without Jurisdiction, Invalid & Bad In Law & Therefore The Entire Reassessment Is Liable To Be Quashed. 2. For That The Proceedings Initiated U/S 147 On Vague Reasons Without Any Tangible Material Or Independent Application Of Mind Simply On Borrowed Satisfaction, Suspicion & Surmises Were Bad In Law & Therefore The Entire Reassessment Is Liable To Be Quashed.

Section 120Section 143(2)Section 147Section 148Section 250Section 68

assessee submitted that as per Board Instruction No. 1/2011 [F. No. 187/12/2010-IT(A-I)], dt. 31/01/2011, the jurisdiction of the assessee is with the Assistant Commissioner of Income Tax, Circle-1, Durgapur, as the assessee is a non-corporate assessee and the income returned is above Rs.15

M/S.Muthoot Bankers, Trivandrum vs. The ACIT, Circle-1(2), Trivandrum, Trivndrum

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

ITA 249/COCH/2023[2014-15]Status: DisposedITAT Cochin06 Aug 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.Muthoot Bankers Acit, Circle - 1(2) Punnen Road Aayakar Bhavan Vs. Trivandrum 695034 Kowdiar Pan – Aaefm0671P Trivandrum 625003 (Appellant) (Respondent) Assessee By: Shri Sreenivasan, Ca Revenue By: Shri V. Swarnalatha, Sr. Dr Date Of Hearing: 10.07.2024 Date Of Pronouncement: 06.08.2024 O R D E R Per: Soundararajan K., J.M. This Appeal Filed By The Assessee Challenges The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 21.03.2023 Passed Under Section 250 Of The Income Tax Act, 1961 (The Act) In Respect Of Assessment Year (Ay) 2014-15. 2. The Brief Facts Of The Case Are That The Assessee Is A Financial Institution Lending & Accepting Deposits. During Course Of Their Business They Received Dividend Income Of Rs.1,49,12,212/- Which Is Exempt Income & Claimed No Expenditure Incurred Towards Earning Of Exempt Income. The Assessing Officer (Ao) Not Accepted The Case Of The Assessee, Had Invoked S.14 Of The Income Tax Act, 1961 (The Act) & Disallowed The Expenditure Incurred In Connection With Exempted Income & Applied Rule 8D Of The I.T. Rules & Made A Disallowance Of Rs.1,07,06,276/- As Per S. 14A R.W.R. 8D. As Against The 2 Muthoot Bankers Said Order The Assessee Filed Appeal Before The Cit(A) & Contended That The Disallowance U/S. 14A Of The Act Is Not Correct, Which Was Rejected By The Ld. Cit(A) And, Therefore, The Assessee Had Filed This Appeal Before The Tribunal.

For Appellant: Shri Sreenivasan, CAFor Respondent: Shri V. Swarnalatha, Sr. DR
Section 14ASection 250

following grounds of appeal and also a written submissions and another supplementary written submission in the paper book :- “Grounds of Appeal 1) The Assistant Commissioner of Income Tax is not justified in invoking the provisions of section 14A r.w Rule 8D having regard to the nature of the business ... been done may be considered for deletion.” “WRITTEN SUBMISSIONS: 1. This appeal arises against the assessment for the year 2014/15 dated 2/12/16 by the Assistant Commissioner of Income-tax, Circle-1(2), Trivandrum. 2. The only addition made in the assessment is disallowance U/s. 14A r.w Rule 8D to tune

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 468/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

dated 29.12.2023 passed by the Learned Commissioner of Income Tax (Appeals) - 18, Chennai (Ld.CIT(A)") upholding the Assessment Order dated 05.03.2022 passed by the Assistant Commissioner of Income Tax, Central Circle - 1 (3), Chennai (Assessing Officer") for the Assessment Year 2018-19 is contrary to law, facts and in circumstances

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 467/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

dated 29.12.2023 passed by the Learned Commissioner of Income Tax (Appeals) - 18, Chennai (Ld.CIT(A)") upholding the Assessment Order dated 05.03.2022 passed by the Assistant Commissioner of Income Tax, Central Circle - 1 (3), Chennai (Assessing Officer") for the Assessment Year 2018-19 is contrary to law, facts and in circumstances

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 466/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

dated 29.12.2023 passed by the Learned Commissioner of Income Tax (Appeals) - 18, Chennai (Ld.CIT(A)") upholding the Assessment Order dated 05.03.2022 passed by the Assistant Commissioner of Income Tax, Central Circle - 1 (3), Chennai (Assessing Officer") for the Assessment Year 2018-19 is contrary to law, facts and in circumstances

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 465/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

dated 29.12.2023 passed by the Learned Commissioner of Income Tax (Appeals) - 18, Chennai (Ld.CIT(A)") upholding the Assessment Order dated 05.03.2022 passed by the Assistant Commissioner of Income Tax, Central Circle - 1 (3), Chennai (Assessing Officer") for the Assessment Year 2018-19 is contrary to law, facts and in circumstances