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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

M/S M/S Goyal Construction Company, Raipur, Raipur (Cg) vs. The Income Tax Officer, 3(1), Raipur, Raipur (Cg)

In the result, appeal of the assessee is partly allowed for statistical purposes in terms of my aforesaid observations

ITA 17/BIL/2017[2012-13]Status: DisposedITAT Raipur24 Jan 2023AY 2012-13

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No. 17/Rpr/2017 "नधा"रण वष" / Assessment Year : 2012-13 M/S. Goyal Construction Company Shop No.213-214, Ii Floor, Crystal Arcade, Lodhipara Chowk, Raipur (C.G.) Pan : Aaffg9964N .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-3(1), Raipur (C.G.). ……""यथ" / Respondent

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 4Section 80I

No.1149/Kol/2019 dated 22.01.2020 ( Kolkata Tribunal) 4. OSL Developers (P) Ltd. Vs. Income Tax Officer, ITA No.1909/Kol/2017 dated 03.12.2020 ( Kolkata Tribunal) 5. Balaji Enterprise Vs. Assistant Commissioner of Income Tax, ITA No.354/Gau/2018 dated 13.11.2020 ( Gauhati Tribunal) 6. Income Tax Officer, Ward-13(1) Vs. NVS Builders (P) Ltd. (2018) 91 taxmann.co ... taxmann.com 174 ( Kolkata-Trib) 9. Manish Kumar & Sons HUF Vs. ITO, Ward-1(5), ITA No.1563/Del/2018 dated 22.11.2018 ( Delhi Tribunal) 10. Manoj Kumar Vs. Assistant Commissioner of Income Tax, ITA No.1627/Del/2016 dated 24.02.2020 ( Delhi Tribunal) 11. Hillman Hosiery Mills Pvt. Ltd. Vs. Deputy Commissioner of Income Tax, Circle

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Wellhope Agritech International Limited, Hyderabad

ITA 94/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 92/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 91/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 90/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 89/VIZ/2021[2014-15]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 88/VIZ/2021[2013-14]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 87/VIZ/2021[2012-13]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central

The Assistant Commissioner of Income Tax, Central Circle-, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 86/VIZ/2021[2011-12]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case of Assistant Commissioner of Income tax vs. M/s. Soul Space Projects Ltd., reported in 177 Taxman, 395 (Delhi Tribunal) wherein similar issue was involved ... Nexus Well Hope Agritech International Limited, Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. राज"व/The Revenue – O/o. Assistant Commissioner of Income Tax, Central 2. Circle-1, Shiva Towers, 5th Floor, Danavaipeta, Rajahmundry, Andhra Pradesh – 522103. 3. The Principal Commissioner of Income Tax (Central