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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

The Assistant Commissioner of Income-Tax-Central Circle-2, Raipur, Raipur (Cg) vs. M/S Devi Iron & Power Pvt Ltd., Raipur, Raipur (Cg)

ITA 101/BIL/2017[2013-14]Status: DisposedITAT Raipur30 Mar 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

Near Varun Honda, G.E. Road, Raipur (C.G.) PAN : AAECA3704G ……""यथ" / Respondent आयकर अपील सं. / ITA No.101/RPR/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. M/s. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area

D.C.I.T. Central Cricle, Raipur vs. Devi Iron & Power Pvt Limited, Raipur

ITA 268/BIL/2014[2012-13]Status: DisposedITAT Raipur30 Mar 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

Near Varun Honda, G.E. Road, Raipur (C.G.) PAN : AAECA3704G ……""यथ" / Respondent आयकर अपील सं. / ITA No.101/RPR/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. M/s. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area

D.C.I.T. Central Cricle, Raipur vs. Devi Iron & Power Limited, Raipur

ITA 267/BIL/2014[2011-12]Status: DisposedITAT Raipur30 Mar 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

Near Varun Honda, G.E. Road, Raipur (C.G.) PAN : AAECA3704G ……""यथ" / Respondent आयकर अपील सं. / ITA No.101/RPR/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. M/s. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area

Assistant Commissioner of Income Tax, Cenrtalcircle-1, Visakhapatnam vs. Vijaynagar Food and Nutraceuticals Pvt Ltd, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 246/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam29 Mar 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 246/Viz/2022 ("नधा"रण वष" / Assessment Year : 2018-19) Assistant Commissioner Of Vs. Vijaynagar Food & Income Tax, Nutraceuticals Pvt Ltd, Central Circle-1, Visakhapatnam. Visakhapatnam. Pan: Aadcv 9495 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142(1)Section 153ASection 2(22)(e)Section 2(32)

JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No. 246/Viz/2022 ("नधा"रण वष" / Assessment Year : 2018-19) Assistant Commissioner of Vs. Vijaynagar Food and Income Tax, Nutraceuticals Pvt Ltd, Central Circle-1, Visakhapatnam. Visakhapatnam. PAN: AADCV 9495 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 2/Viz/2023 ... आयकर अपील सं./ I.T.A. No. 246/Viz/2022) ("नधा"रण वष" / Assessment Year : 2018-19) Vijaynagar Food and Vs. Assistant Commissioner of Nutraceuticals Pvt Ltd, Income Tax, Visakhapatnam. Central Circle-1, PAN: AADCV 9495 L Visakhapatnam. (अपीलाथ"/ Cross Objector) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee by : Sri GVN Hari, Advocate ""याथ

Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Vijaynagar Investment and Infra Developers Pvt Ltd, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 201/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam29 Mar 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.201/Viz/2022 ("नधा"रण वष" / Assessment Year :2017-18) Assistant Commissioner Of Vs. M/S. Vijaynagar Investment Income Tax & Infra Developers Private Central Circle-1, Limited, Visakhapatnam. Flat No. 403, 4Th Floor, Vijay Jyothi Arcade, Opp. Nhai Office, Hanumanthawaka, Visakhapatnam-530043. Pan: Aadcv 9521 F (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142(1)Section 153ASection 50C

REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.201/Viz/2022 ("नधा"रण वष" / Assessment Year :2017-18) Assistant Commissioner of Vs. M/s. Vijaynagar Investment Income Tax, and Infra Developers Private Central Circle-1, Limited, Visakhapatnam. Flat No. 403, 4th Floor, Vijay Jyothi Arcade ... Appellant) (""यथ"/ Respondent) C.O. No.25/Viz/2022 (In आयकर अपील सं./ I.T.A. No. 201/Viz/2022) ("नधा"रण वष" / Assessment Year :2017-18) M/s. Vijaynagar Investment and Vs. Assistant Commissioner of Infra Developers Private Limited, Income Tax, Flat No. 403, 4th Floor, Vijay Central Circle-1, Jyothi Arcade, Opp. NHAI Office, Visakhapatnam. Hanumanthawaka, Visakhapatnam