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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

ACIT, Circle, Bhilwara vs. M/S. Suraj Fabrics Industries Ltd., Kolkata

In the result appeal of the revenue is dismissed

ITA 475/JODH/2017[2010-11]Status: DisposedITAT Jodhpur11 Aug 2023AY 2010-11

Bench: Shri Pavan Kumar Gadale & Dr. Dipak P. Ripoteassessment Year: 2010-11 Assistant Commissioner M/S Suraj Fabrics Industries Of Income-Tax, Circle, Vs Ltd., 224A, Elegant Tower, Bhilwara A.J.C. Bose Road, Kolkata, West Bengal Pan: Aabcs8988B Appellant / Revenue Respondent / Assessee Revenue By Smt. Alka Rajvanshi Jain, Cit-Dr Assessee By None Date Of Hearing 11.08.2023 Date Of Pronouncement 11.08.2023 Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Department Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Ajmer Dated 06.09.2017 Deleting The Penalty Under Section 271(1)(C) Of The Act For A.Y. 2010-11. The Assessee Has Raised Following Grounds Of Appeal As Under:- “1. Cancelling The Penalty Levied For Addition Of Unexplained Cash Credit On A/C Of Share Capital Of 10,00,00,000/- Without Appreciating The Facts That The Quantum Addition Made By The Ao Was Confirmed By The Ld.Cit(A) As The Identity & M/S Suraj Fabrics Industries Ltd.

Section 271(1)(c)Section 40A(3)Section 50CSection 68

APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER Assessment Year: 2010-11 Assistant Commissioner M/s Suraj Fabrics Industries of Income-tax, Circle, Vs Ltd., 224A, Elegant Tower, Bhilwara A.J.C. Bose Road, Kolkata, West Bengal PAN: AABCS8988B Appellant / Revenue Respondent

C.G. Ispat Pvt. Ltd., Raipur vs. Assistant Commissioner of Income Tax, Circle-1(1), Raipur

In the result, appeal filed by the assessee partly allowed for fresh adjudication in terms of our observations hereinabove

ITA 54/RPR/2023[2010-11]Status: DisposedITAT Raipur11 Aug 2023AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.54/Rpr/2023 निर्धारण वर्ष /Assessment Year: 2010-11 V. M/S.C.G.Ispat Pvt.Ltd., The Assistant Commissioner- Raipur Gram Bahesar, Of Income Tax, Near Siltara Industrial Area, Circle-1(1), Raipur, Raipur. Chhattisgarh-492 001. [Pan: Aaccc 4876 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.R.B.Doshi, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash Sharma, Sr.Dr सुनवाई ई की तारीखरीख/Date Of Hearing : 07.08.2023 घोषणा की तारीखरीख /Date Of Pronouncement : 11.08.2023

For Respondent: Mr.Satya Prakash Sharma
Section 143(3)Section 147Section 148Section 2Section 271Section 4

SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.54/RPR/2023 निर्धारण वर्ष /Assessment Year: 2010-11 v. M/s.C.G.Ispat Pvt.Ltd., The Assistant Commissioner- Raipur Gram Bahesar, of Income Tax, Near Siltara Industrial Area, Circle-1(1), Raipur, Raipur. Chhattisgarh-492 001. [PAN: AACCC 4876 B] (अपीलार्थीर्थी/Appellant

C G Ispat Private Limited, Raipur vs. Assistant Commissioner of Income Tax-1(1), Raipur

In the result, appeal filed by the assessee is partly allowed in terms of our observations

ITA 264/RPR/2022[2009-10]Status: DisposedITAT Raipur11 Aug 2023AY 2009-10

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.264/Rpr/2022 निर्धारण वर्ष /Assessment Year: 2009-10 V. M/S.C.G.Ispat Pvt.Ltd., The Assistant Commissioner- Mata Vaishnav Devi Bhawan, Of Income Tax-1(1), Near Railway Crossing, Raipur. Telghani Naka Chowk, Raipur, Chhattisgarh-492 001. [Pan: Aaccc 4876 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.R.B.Doshi, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash Sharma, Sr.Dr सुनवाई ई की तारीखरीख/Date Of Hearing : 08.08.2023 घोषणा की तारीखरीख /Date Of Pronouncement : 11.08.2023

For Respondent: Mr.Satya Prakash Sharma
Section 144Section 148Section 148(2)

SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.264/RPR/2022 निर्धारण वर्ष /Assessment Year: 2009-10 v. M/s.C.G.Ispat Pvt.Ltd., The Assistant Commissioner- Mata Vaishnav Devi Bhawan, of Income Tax-1(1), Near Railway Crossing, Raipur. Telghani Naka Chowk, Raipur, Chhattisgarh-492 001. [PAN: AACCC

The Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam vs. Tirumala Steel Enterprises, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 73/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.73/Viz/2021 ("नधा"रण वष" / Assessment Year: 2017-18) Asst. Commissioner Of Income Vs. Sri Tirumala Steel Enterprises, Tax, Circle-1(1), 26-8-62, Rajaram Mohan Roy Visakhapatnam. Road, Velampeta, Visakhapatnam. Pan: Aalfs 6152 N (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 22/Viz/2023 (In आयकर अपील सं./ I.T.A. No.73/Viz/2021) ("नधा"रण वष" / Assessment Year: 2017-18) Sri Tirumala Steel Enterprises, Vs. Asst. Commissioner Of 26-8-62, Rajaram Mohan Roy Income Tax, Circle-1(1), Road, Velampeta, Visakhapatnam. Visakhapatnam. Pan: Aalfs 6152 N (Cross Objector) (Appellant In Appeal) अपीलाथ" क" ओर से/ Assessee By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri GVN Hari, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 115BSection 133ASection 142(1)Section 143(2)Section 143(3)

रती/ The Assessee – Sri Tirumala Steel Enterprises, 26-8-62, 1. Rajaram Mohan Roy Road, Velampeta, Visakhapatnam – 530001, Andhra Pradesh. राज"व/The Revenue – Assistant Commissioner of Income Tax, 2. Circle-1(1), Prathyakshakar Bhavan, Sector-8, MVP Double Road, Visakhapatnam – 530017, Andhra Pradesh. 3. The Principal Commissioner of Income