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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

Hp India Sales Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, ground 14 is allowed for statistical purposes

ITA 283/BANG/2022[2017-18]Status: DisposedITAT Bangalore07 Dec 2022AY 2017-18

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.283/Bang/2022 : Asst.Year 2017-2018 M/S.Hp India Sales Private Ltd. The Assistant Commissioner No.24, Salarpuria Arena Of Income-Tax, Circle 3(1)(1) V. Bangalore. Hosur Main Road Adugodi Bengaluru – 560 030. Pan : Aaacc9862F. (Appellant) (Respondent) Appellant By : Sri.Ajay Vohra, Advocate Respondent By : Sri.Arun Kumar, Cit(Tp)-2-Dr Date Of Pronouncement : 07.12.2022 Date Of Hearing : 06.12.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 28.02.2022 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2017-2018. 2. The Assessee Has Raised 13 Grounds In Its Memorandum Of Appeal Dated 22.06.2022. The Learned Ar During The Course Of Hearing, Did Not Raise Any Specific Plea With Regard To Grounds 1 To 5, 10, 12 & 13 (Also Sub-Grounds), Hence, The Same Are Dismissed. The Surviving Grounds, Namely, Grounds 6 To 9, 11 & Its Sub-Grounds, Read As Follows:-

For Appellant: Sri.Ajay Vohra, AdvocateFor Respondent: Sri.Arun Kumar, CIT(TP)-2-DR
Section 143(3)Section 37Section 92B

Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.283/Bang/2022 : Asst.Year 2017-2018 M/s.HP India Sales Private Ltd. The Assistant Commissioner No.24, Salarpuria Arena of Income-tax, Circle 3(1)(1) v. Bangalore. Hosur Main Road Adugodi Bengaluru – 560 030. PAN : AAACC9862F. (Appellant) (Respondent) Appellant

Jt. CIT(OSD)-2(3)(1), Mumbai vs. M/S Tata Capital Ltd., Mumbai

In the result, appeal by Revenue is dismissed appeal by the assessee is partly allowed

ITA 2109/MUM/2019[2015-16]Status: DisposedITAT Mumbai05 Dec 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 7060/मुं/ 2017 ("न.व. 2014-15) आअसं. 1515/मुं/ 2019("न.व. 2015-16) Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1), Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं/ 2018 ("न.व. 2014-15) आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1),/Jcit (Osd) 2(3)(1) Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ..... ""तवाद"/Respondent

For Respondent: Shri Prakash Mane
Section 14ASection 56(2)(viia)

11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 PAN:AADCP-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner of Income-tax, Circle – 2(3)(1), Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं ... आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner of Income-tax, Circle – 2(3)(1),/JCIT (OSD) 2(3)(1) Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg

Tata Capital Limited, Mumbai vs. Assistant Commissioner of Income Tax 2(3)(1), Mumbai

In the result, appeal by Revenue is dismissed appeal by the assessee is partly allowed

ITA 1515/MUM/2019[2015-16]Status: DisposedITAT Mumbai05 Dec 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 7060/मुं/ 2017 ("न.व. 2014-15) आअसं. 1515/मुं/ 2019("न.व. 2015-16) Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1), Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं/ 2018 ("न.व. 2014-15) आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1),/Jcit (Osd) 2(3)(1) Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ..... ""तवाद"/Respondent

For Respondent: Shri Prakash Mane
Section 14ASection 56(2)(viia)

11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 PAN:AADCP-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner of Income-tax, Circle – 2(3)(1), Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं ... आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner of Income-tax, Circle – 2(3)(1),/JCIT (OSD) 2(3)(1) Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeal by Revenue is dismissed appeal by the assessee is partly allowed

ITA 7060/MUM/2017[2014-15]Status: DisposedITAT Mumbai05 Dec 2022AY 2014-15

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 7060/मुं/ 2017 ("न.व. 2014-15) आअसं. 1515/मुं/ 2019("न.व. 2015-16) Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1), Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं/ 2018 ("न.व. 2014-15) आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner Of Income-Tax, Circle – 2(3)(1),/Jcit (Osd) 2(3)(1) Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11Th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 Pan:Aadcp-9147-P ..... ""तवाद"/Respondent

For Respondent: Shri Prakash Mane
Section 14ASection 56(2)(viia)

11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg, Lower Parel,Mumbai – 400 013 PAN:AADCP-9147-P ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner of Income-tax, Circle – 2(3)(1), Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent आअसं. 61/मुं ... आअसं. 2109/मुं/ 2019("न.व. 2015-16) The Assistant Commissioner of Income-tax, Circle – 2(3)(1),/JCIT (OSD) 2(3)(1) Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ" /Appellant बनाम Vs. Tata Capital Limited, 11th Floor, Tower A, Peninsula Business Park, Ganpatrao Kadam Marg

Kontoor Brands India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-4(3)(1), Bangalore

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

ITA 214/BANG/2022[2017-18]Status: DisposedITAT Bangalore05 Dec 2022AY 2017-18

Bench: Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, Am It(Tp)A No.214/Bang/2022 : Asst.Year 2017-2018 M/S.Kontoor Brands India Private The Assistant Commissioner Limited, (Formerly Known As Vf Of Income-Tax, Circle 4(3)(1) V. Bangalore. Brands India Private Limited) Awfis, 1St Floor, Shabari Complex Field Marshal Cariappa Road Ashok Nagar, Bangalore North Richmond Town S.O. Bangalore – 560 025. Pan : Aaccv2727L. (Appellant) (Respondent) Appellant By : Sri.Nageswar Rao, Advocate Respondent By : Sri.K.Sankar Ganesh, Jcit-Dr Date Of Pronouncement : 05.12.2022 Date Of Hearing : 28.11.2022 O R D E R Per Laxmi Prasad Sahu , Am : This Is An Appeal Filed By The Assessee Against The Final Assessment Order Passed By The Assessing Officer On 02.02.2022 U/S 143(3) R.W.S. 144C(13) R.W.S. 144B Of The I.T.Act. For The Relevant Assessment Year 2017-2018. 2. The Assessee Has Raised As Many As 34 Grounds, But During The Course Of Hearing, The Learned Ar Confined His Argument Only To Ground No.1, Challenging The Legal Issue, Which Is As Under:-

For Appellant: Sri.Nageswar Rao, AdvocateFor Respondent: Sri.K.Sankar Ganesh, JCIT-DR
Section 13Section 143(2)Section 143(3)Section 144CSection 144C(1)Section 144C(13)Section 92C

BENCHES “A”, BANGALORE Before Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, AM IT(TP)A No.214/Bang/2022 : Asst.Year 2017-2018 M/s.Kontoor Brands India Private The Assistant Commissioner Limited, (Formerly known as VF of Income-tax, Circle 4(3)(1) v. Bangalore. Brands India Private Limited) Awfis, 1st Floor, Shabari Complex Field

Dr Axion India Private Limited, Thiruvallur vs. ACIT, NFAC, Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 301/CHNY/2022[2018-19]Status: DisposedITAT Chennai02 Dec 2022AY 2018-19

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.301/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Dr Axion India Private Limited, Vs. The Assistant Commissioner Of No. 7, Othappai Village, Uthukottai, Income Tax, Thiruvallur, Tamil Nadu 602 023. Corporate Circle 1(1), Chennai. [Pan:Aaccd5071D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Dr. Abishek Murali, F.C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 04.04.2022 Relevant To The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2018-19 On 21.11.2018 Declaring Total Income Of ₹.9,90,18,014/-. The Case Was Selected For Complete

For Appellant: Dr. Abishek Murali, F.C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 142(1)Section 143(1)Section 143(3)Section 144BSection 2(24)(x)Section 36(1)(va)Section 40Section 40A(2)Section 41Section 43B

Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.301/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 DR Axion India Private Limited, Vs. The Assistant Commissioner of No. 7, Othappai Village, Uthukottai, Income Tax, Thiruvallur, Tamil Nadu 602 023. Corporate Circle 1(1), Chennai. [PAN:AACCD5071D] (अपीलाथ"/Appellant) (""थ"/Respondent

DCIT, Ltu(Appeal)-1, Chennai vs. Turbo Energy Pvt. Ltd., Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 3044/CHNY/2019[2016-17]Status: DisposedITAT Chennai02 Dec 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

AAACT-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner of Turbo Energy Private Limited, Income Tax, v. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai

DCIT, Ltu(Appeal)-1, Chennai vs. Turbo Energy Pvt. Ltd., Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 3043/CHNY/2019[2015-16]Status: DisposedITAT Chennai02 Dec 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

AAACT-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner of Turbo Energy Private Limited, Income Tax, v. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai

Turbo Energy Pvt. Ltd., Chennai vs. DCIT, Ltu(Appeal)-1, Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 2902/CHNY/2019[2016-17]Status: DisposedITAT Chennai02 Dec 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

AAACT-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner of Turbo Energy Private Limited, Income Tax, v. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai