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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

Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad vs. Vishnu Mohan Reddy Chintapally, Hyderabad

In the result, the appeal of Revenue is dismissed

ITA 8/HYD/2024[2019-20]Status: DisposedITAT Hyderabad30 Apr 2024AY 2019-20

Bench: Shri Laliet Kumar(Through Virtual Mode) & Shri Madhusudan Sawdia, Accounant Member Assessment Year: 2019-20 Assistant Commissioner Of Vs. Sri Vishnu Mohan Reddy Income Tax, Chintapally, Villa No.A96, Central Circle – 2(3), Sy.No.25, Hill Ridge Villas, Hyderabad. Isb Road, Gachibowli, Hyderabad - 500032. Pan : Agbpc0373K. (Appellant) (Respondent) Assessee By: None Revenue By: Shri Shakeer Ahamed, Sr.Ar Date Of Hearing: 24.04.2024 Date Of Pronouncement: 30.04.2024

For Appellant: NoneFor Respondent: Shri Shakeer Ahamed, Sr.AR
Section 115BSection 127Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 245D(4)Section 271A

TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER (Through virtual mode) AND SHRI MADHUSUDAN SAWDIA, ACCOUNANT MEMBER Assessment Year: 2019-20 Assistant Commissioner of Vs. Sri Vishnu Mohan Reddy Income Tax, Chintapally, Villa No.A96, Central Circle – 2(3), Sy.No.25, Hill Ridge Villas, Hyderabad. ISB Road, Gachibowli ... TYNM/sps Copy to: S.No Addresses 1 Sri Vishnu Mohan Reddy Chintapally, Villa No.A96, Sy.No.25, Hill Ridge Villas, ISB Road, Gachibowli, Hyderabad - 500032. 2 Assistant Commissioner of Income Tax, Central Circle – 2(3), Hyderabad. 3 Pr.CIT(Central), Hyderabad. 4 DR, ITAT Hyderabad Benches 5 Guard File

Syed Waquar Hussain, Kolkata vs. ACIT, Cir. 2(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 206/KOL/2024[2017-18]Status: DisposedITAT Kolkata30 Apr 2024AY 2017-18

Bench: Dr. Manish Borad, Hon’Ble & Shri Pradip Kumar Choubey, Hon’Blei.T.A. No. 206/Kol/2024 Assessment Year: 2017-18 Syed Waquar Hussain Assistant Commissioner Of C/O Sri Jitendra Kaushik, Advocate Vs Income Tax, Circle-2(1), International Taxation, Kolkata 19D, Muktaram Babu Street Kolkata - 700007 [Pan : Adnph9460R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, A/R Revenue By : Shri Swapan Kumar Bera, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 16/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 30/04/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 30/01/2024, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2017- 18. 2. The Only Issue For Our Consideration Is Regarding Addition Of Rs. 15,72,500/- Confirmed By The Ld. Cit(A) Which Was Made By The Ld. Assessing Officer On Account Of Unexplained Cash Deposit During Demonetisation Period. 3. At The Outset, The Ld. Counsel For The Assessee Submitted That The Assessee Is A Non-Resident Indian (Nri) & Prior To The Alleged Cash Deposit, Assessee Had Withdrawn The Amount From Its Bank Account & The Cash In Hand Available With The Assessee Has Been Used For Making

For Appellant: Shri Sunil Surana, A/RFor Respondent: Shri Swapan Kumar Bera, Addl. CIT, Sr. D/R
Section 144Section 250Section 69A

MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI PRADIP KUMAR CHOUBEY, HON’BLE JUDICIAL MEMBER I.T.A. No. 206/Kol/2024 Assessment Year: 2017-18 Syed Waquar Hussain Assistant Commissioner of C/o Sri Jitendra Kaushik, Advocate Vs Income Tax, Circle-2(1), International Taxation, Kolkata 19D, Muktaram Babu Street Kolkata - 700007 [PAN : ADNPH9460R] अपीलाथ

Nugen Engineering, Durgapur vs. ACIT, Cir. I, Durgapur

The appeal of the assessee is allowed for statistical purposes

ITA 1446/KOL/2023[2014-15]Status: DisposedITAT Kolkata30 Apr 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1446/Kol/2023 Assessment Year: 2014-2015 Nugen Engineering,……………………….……….Appellant Matangini Hazra Bithi, Sail Co-Op. Complex, City Center, Benachity, Durgapur-713216, West Bengal [Pan:Aaffn0999Q] -Vs.- Assistant Commissioner Of Income Tax,..…Respondent Circle-1, Durgapur, Aayakar Bhawan, City Center, Durgapur-713216, West Bengal Appearances By: Shri Babul Biswas, Advocate, Appeared On Behalf Of The Assessee Shri B.K. Singh, Jcit, Sr. D.R. Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : April 10, 2024 Date Of Pronouncing The Order : April 30, 2024 O R D E R

Section 143(3)Section 250

Assessment Year: 2014-2015 Nugen Engineering,……………………….……….Appellant Matangini Hazra Bithi, Sail Co-Op. Complex, City Center, Benachity, Durgapur-713216, West Bengal [PAN:AAFFN0999Q] -Vs.- Assistant Commissioner of Income Tax,..…Respondent Circle-1, Durgapur, Aayakar Bhawan, City Center, Durgapur-713216, West Bengal Appearances by: Shri Babul Biswas, Advocate, appeared on behalf ... April, 2024 Copies to :(1 Nugen Engineering, Matangini Hazra Bithi, Sail Co-Op. Complex, City Center, Benachity, Durgapur-713216, West Bengal (2) Assistant Commissioner of Income Tax, Circle-1, Durgapur, Aayakar Bhawan, City Center, Durgapur-713216, West Bengal (3) Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi

Renault Nissan Technology & Business Centre India Private Limited, Kanchipuram vs. ACIT, Corporate Circle 5(1), Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 914/CHNY/2023[2011-12]Status: DisposedITAT Chennai30 Apr 2024AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.913 & 914/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Renault Nissan Technology & Vs. The Assistant Commissioner Of Business Centre India Private Limited, Income Tax, Corporate Circle 5(1), Tp2/1, Ascendas It Park, Natham Main Building, Aayakar Bhavan, Sub Post Office, Mahindra World City, No. 121, M.G. Road, Kanchipuram District, Nungambakkam, Chennai 600 034. Tamil Nadu 603 004. [Pan:Aadcr7253E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ashik Shah, C.A. ""थ" की ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/ Date Of Hearing : 24.04.2024 घोषणा की तारीख /Date Of Pronouncement : 30.04.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Against Separate Orders Both Dated 23.06.2023 Passed By The Nfac [Cit(A)] For The Assessment Year 2010-11 & 2011-12 Respectively.

For Appellant: Shri Ashik Shah, C.AFor Respondent: Shri Nilay Baran Som, CIT
Section 10A

Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.913 and 914/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Renault Nissan Technology & Vs. The Assistant Commissioner of Business Centre India Private Limited, Income Tax, Corporate Circle 5(1), TP2/1, Ascendas IT Park, Natham Main Building, Aayakar Bhavan, Sub Post Office

Renault Nissan Technology& Business Centre India Private Limited, Kanchipuram vs. ACIT, Corporate Circle 5(1), Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 913/CHNY/2023[2010-11]Status: DisposedITAT Chennai30 Apr 2024AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.913 & 914/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Renault Nissan Technology & Vs. The Assistant Commissioner Of Business Centre India Private Limited, Income Tax, Corporate Circle 5(1), Tp2/1, Ascendas It Park, Natham Main Building, Aayakar Bhavan, Sub Post Office, Mahindra World City, No. 121, M.G. Road, Kanchipuram District, Nungambakkam, Chennai 600 034. Tamil Nadu 603 004. [Pan:Aadcr7253E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ashik Shah, C.A. ""थ" की ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/ Date Of Hearing : 24.04.2024 घोषणा की तारीख /Date Of Pronouncement : 30.04.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Against Separate Orders Both Dated 23.06.2023 Passed By The Nfac [Cit(A)] For The Assessment Year 2010-11 & 2011-12 Respectively.

For Appellant: Shri Ashik Shah, C.AFor Respondent: Shri Nilay Baran Som, CIT
Section 10A

Shukla, Accountant Member आयकर अपील सं./I.T.A. Nos.913 and 914/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Renault Nissan Technology & Vs. The Assistant Commissioner of Business Centre India Private Limited, Income Tax, Corporate Circle 5(1), TP2/1, Ascendas IT Park, Natham Main Building, Aayakar Bhavan, Sub Post Office

Tractors and Farm Equipment Limited, Chennai vs. Commissioner of Income Tax Appeals, Chennai

In the result, the appeal filed by the assessee is allowed

ITA 1243/CHNY/2023[AY 2010-11]Status: DisposedITAT Chennai30 Apr 2024

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1243/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 M/S. Tractors & Farm Vs. The Assistant Commissioner Of Equipment Ltd., No. 77, Pottipatti Income Tax, Plaza, Nungambakkam High Road, Corporate Circle 3(1), Chennai 600 034. Chennai 600 034. [Pan: Aaact2761Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaragahavan, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 25.04.2024 घोषणा की तारीख /Date Of Pronouncement : 30.04.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Against The Order Dated 08.09.2023 Passed By The Nfac [Cit(A)] For The Assessment Year 2010-11. 2. The Ld. Ar Shri R. Vijayaraghavan, Advocate Placed On Record Paper Book Containing 14 Pages, Wherein, We Find Order Dated 28.09.2017 Of Ld. Cit(A) For Ay 2010-11, Order Giving Effect Order Dated 28.12.2017 Passed By The Assessing Officer & Order Dated

For Appellant: Shri R. Vijayaragahavan, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1243/Chny/2023 िनधा"रण वष"/Assessment Years: 2010-11 M/s. Tractors and Farm Vs. The Assistant Commissioner of Equipment Ltd., No. 77, Pottipatti Income Tax, Plaza, Nungambakkam High Road, Corporate Circle 3(1), Chennai 600 034. Chennai 600 034. [PAN: AAACT2761Q