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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

Konecranes P.Ltd, Pune vs. Asst CIT Cir 3(2)(2), Mumbai

In the result, appeal by the assessee is allowed

ITA 1497/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 Dec 2022AY 2012-13

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 1497/मुं/ 2017 ("न.व. 2012-13) Konecranes Private Limited Pan:Aaacw0328C(Pan Of Merged Entity) Pan Of Old Entity Aacck9930E Being Konecranes India Private Limited) 19, Level -2, Muttha Towers, Don Bosco Road,Yerwada, Dist. Pune – 411 006. ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner Of Income-Tax, Circle 3(2)(2), Mumbai. Room No.608, 6Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Dhanesh Bafna With S/Shri Amol Mahajan & Hardik Nirmal ""तवाद" "वारा/Respondent By : Ms. Samrudhi Dhananjay Hande सुनवाई क" "त"थ/ Date Of Hearing : 15/12/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 15/12/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 31/01/2017 Passed U/S. 143(3) R.W.S. 144C(13) R.W.S. 92Ca(3) Of The Income Tax Act, 1961 [ In Short ‘The Act’], For The Assessment Year 2012-13. 2 2. The Assessee Has Filed Additional Ground Of Appeal Vide Application Dated 29/08/2019 Assailing The Validity Of Assessment Order Passed In The Name Of A Non-Existing Entity. The Additional Ground Raised By The Assessee Reads As Under:

For Appellant: Shri Dhanesh Bafna with S/Shri Amol Mahajan & Hardik NirmalFor Respondent: Ms. Samrudhi Dhananjay Hande
Section 143(3)Section 144C(5)Section 92C

entity AACCK9930E Being Konecranes India Private Limited) 19, Level -2, Muttha Towers, Don Bosco Road,Yerwada, Dist. Pune – 411 006. ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner of Income-tax, Circle 3(2)(2), Mumbai. Room No.608, 6th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant

Shri Ramakrishnan Senthil Kumar, Chennai vs. ACIT, Non-Corporate Circle - 14, Chennai

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

ITA 754/CHNY/2022[2015-2016]Status: DisposedITAT Chennai14 Dec 2022AY 2015-2016

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.754/Chny/2022 िनधा"रण वष"/Assessment Year: 2015-16 Shri Ramakrishnan Senthil Kumar, Vs. The Assistant Commissioner Of New No. 80, Old No. 25, I Avenue, Income Tax, Ashok Nagar, Chennai 600 083. Non Corporate Circle 14, Chennai. [Pan:Ammps5348D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Dr. Abhisek Murali, C.A. ""थ" की ओर से/Respondent By : Shri R. Mohan Reddy, Cit सुनवाई की तारीख/ Date Of Hearing : 05.12.2022 घोषणा की तारीख /Date Of Pronouncement : 14.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax, Chennai-3, Chennai, Dated 15.03.2021 Relevant To The Assessment Year 2015-16 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Dr. Abhisek Murali, C.AFor Respondent: Shri R. Mohan Reddy, CIT
Section 263

Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.754/Chny/2022 िनधा"रण वष"/Assessment Year: 2015-16 Shri Ramakrishnan Senthil Kumar, Vs. The Assistant Commissioner of New No. 80, Old No. 25, I Avenue, Income Tax, Ashok Nagar, Chennai 600 083. Non Corporate Circle 14, Chennai. [PAN:AMMPS5348D] (अपीलाथ