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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 Suryateja Constructions, Vijayawada vs. Assistant Commissioner of Income Tax, Circle - 2(1), Vijayawada

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 124/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam24 Jul 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.124/Viz/2024 (निर्धारण वर्ा / Assessment Year :2016-17) Sri Suryateja Constructions, Vs. Deputy / Assistant 30-22-80, Shop No. 6G, Kp Commissioner Of Income Tax, Towers, Eluru Road, Durga Circle-1(1), Agraharam, Vijayawada-520002. Vijayawada. Pan: Acdfs2608B (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A. No.123/Viz/2024 (निर्धारण वर्ा / Assessment Year :2016-17) Sri Suryateja Constructions, Vs. Deputy / Assistant 30-22-80, Shop No. 6G, Kp Commissioner Of Income Tax, Towers, Eluru Road, Durga Circle-2(1), Agraharam, Vijayawada-520002. Vijayawada. Pan: Acdfs2608B (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Assessee By : Sri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Revenue By : Dr. Satyasai Rath, Cit-Dr सुिवधई की तधरीख / Date Of Hearing : 19/06/2024 घोर्णध की तधरीख/Date Of : 24/07/2024 Pronouncement O R D E R Per S. Balakrishnan: Both The Captioned Appeals Are Filed By The Assessee Against The Orders Of The Learned Commissioner Of Income Tax (Appeals)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 142(1)Section 143(3)Section 147Section 148

Assessee – Sri Suryateja Constructions, 30-22-80, 1. Shop No. 6G, KP Towers, Eluru Road, Durga Agraharam, Vijayawada-520002. रधजस्व/The Revenue – Deputy / Assistant Commissioner of Income 2. Tax, Circle-1(1), Vijayawada. 3. The Principal Commissioner of Income Tax, आयकर आयुक्त (अपील)/ The Commissioner of Income

Sri Suryateja Constructions, Vijayawada vs. Assistant Commissioner of Income Tax, Circle - 2(1), Vijayawada

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 123/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam24 Jul 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.124/Viz/2024 (निर्धारण वर्ा / Assessment Year :2016-17) Sri Suryateja Constructions, Vs. Deputy / Assistant 30-22-80, Shop No. 6G, Kp Commissioner Of Income Tax, Towers, Eluru Road, Durga Circle-1(1), Agraharam, Vijayawada-520002. Vijayawada. Pan: Acdfs2608B (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./ I.T.A. No.123/Viz/2024 (निर्धारण वर्ा / Assessment Year :2016-17) Sri Suryateja Constructions, Vs. Deputy / Assistant 30-22-80, Shop No. 6G, Kp Commissioner Of Income Tax, Towers, Eluru Road, Durga Circle-2(1), Agraharam, Vijayawada-520002. Vijayawada. Pan: Acdfs2608B (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Assessee By : Sri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Revenue By : Dr. Satyasai Rath, Cit-Dr सुिवधई की तधरीख / Date Of Hearing : 19/06/2024 घोर्णध की तधरीख/Date Of : 24/07/2024 Pronouncement O R D E R Per S. Balakrishnan: Both The Captioned Appeals Are Filed By The Assessee Against The Orders Of The Learned Commissioner Of Income Tax (Appeals)

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 142(1)Section 143(3)Section 147Section 148

Assessee – Sri Suryateja Constructions, 30-22-80, 1. Shop No. 6G, KP Towers, Eluru Road, Durga Agraharam, Vijayawada-520002. रधजस्व/The Revenue – Deputy / Assistant Commissioner of Income 2. Tax, Circle-1(1), Vijayawada. 3. The Principal Commissioner of Income Tax, आयकर आयुक्त (अपील)/ The Commissioner of Income

Rajendran Malathi, Dharmapuri vs. ACIT, Circle-1, Hosur

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

ITA 1536/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jul 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1536/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Rajendran Malathi, Vs. The Assistant Commissioner Of 447/230, R-5 T.V.K. Nagar, Income Tax, Salem Bye-Pass Road, Harur, Circle 1, Dharmapuri 636 903. Hosur. [Pan: Almpm7027J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkatraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.07.2024 घोषणा की तारीख /Date Of Pronouncement : 24.07.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 5 Grounds Of Appeal, Amongst Which Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.AFor Respondent: Shri Aroon Prasad, Addl. CIT
Section 144Section 69A

Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.1536/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Rajendran Malathi, Vs. The Assistant Commissioner of 447/230, R-5 T.V.K. Nagar, Income Tax, Salem Bye-pass Road, Harur, Circle 1, Dharmapuri 636 903. Hosur. [PAN: ALMPM7027J] (अपीलाथ"/Appellant

ACIT, Circle-1, Tirunelveli vs. Esakkimuthu Muthuvel Iyappan, Tirunelveli

In the result, appeal filed by the revenue stands dismissed

ITA 794/CHNY/2022[2017-18]Status: DisposedITAT Chennai24 Jul 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.794/Chny/2022 (िनधा"रणवष" / Assessment Year: 2017-2018) The Assistant Commissioner Of Vs. Shri Esakkimuthu Muthuvel Iyappan, Income Tax, No.4, Highways Road, Circle 1, Tisayanvilai, Tirunelveli 627 011. Tirunelveli 627 657. [Pan : Arupm 4796J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. T. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri Arv Srinivasan, Irs, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 19.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 24.07.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl.CIT
Section 142(1)Section 143(2)Section 143(3)Section 68

SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.794/Chny/2022 (िनधा"रणवष" / Assessment Year: 2017-2018) The Assistant Commissioner of Vs. Shri Esakkimuthu Muthuvel Iyappan, Income Tax, No.4, Highways Road, Circle 1, Tisayanvilai, Tirunelveli 627 011. Tirunelveli 627 657. [PAN : ARUPM 4796J] (अपीलाथ ... lays down the circumstances in which alone the appellant is entitled to produce additional evidence. Sub-section (4) preserves the power of the Appellate Assistant Commissioner to make further inquiry as contemplated by section 250 of the Act. Thus, it is clear that no part of rule 46A whittles down