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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

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 2901/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

Venkatesan Ravi, Chennai vs. ACIT Non Corporate Circle-7(1), Chennai

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

ITA 2388/CHNY/2019[2011-12]Status: DisposedITAT Chennai02 Dec 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.2388/Chny/2019 िनधा"रण वष"/Assessment Year: 2011-12 Shri Venkatesan Ravi, Vs. The Assistant Commissioner Of 14A, Balu Nagar, Mogappair East, Income Tax, Chennai 600 037. Non Corporate Circle 7(1), Chennai – 34. [Pan:Adwpr8864L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V.S. Jayakumar, Advocate ""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) 7, Chennai Dated 25.06.2019 Relevant To The Assessment Year 2011-12. 2. The Only Ground Raised By The Assessee Before The Tribunal Is That “The Assessing Officer Ought To Have Been Passed Assessment Order Under Section 153C Of The Income Tax Act, 1961 [“Act” In Short] & Not Under Section 144 R.W.S. 147 Of The Act. The Issue Raised

For Appellant: Shri V.S. Jayakumar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 144Section 147Section 148Section 153C

Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.2388/Chny/2019 िनधा"रण वष"/Assessment Year: 2011-12 Shri Venkatesan Ravi, Vs. The Assistant Commissioner of 14A, Balu Nagar, Mogappair East, Income Tax, Chennai 600 037. Non Corporate Circle 7(1), Chennai – 34. [PAN:ADWPR8864L] (अपीलाथ"/Appellant) (""थ"/Respondent

M/S Sun Direct Tv Private Limited, Chennai vs. ITO, NFAC, Chennai

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

ITA 861/CHNY/2022[2015-2016]Status: DisposedITAT Chennai30 Nov 2022AY 2015-2016

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 861/Chny/2022 िनधा"रण वष"/Assessment Year:2015-16 M/S. Sun Direct Tv Private Limited, Vs. The Assistant Commissioner Of 73, Murasoli Maran Towers, Income Tax, Mrc Nagar Main Road, Non Corporate Circle 7(1), Chennai 600 028. Chennai. [Pan:Aaics7671L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Ramakrishnan, Ca ""थ" की ओर से/Respondent By : Shri R. Boopathi, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 24.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 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 26.08.2022 Relevant To The Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Filed Its Original Return Of Income For The Assessment Year 2015-16 On 24.11.2015 Admitting Total Loss At ₹.123,55,22,939/-. Subsequently, The Return Was 2

For Appellant: Shri K. Ramakrishnan, CAFor Respondent: Shri R. Boopathi, Addl. CIT
Section 143(3)

Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No. 861/Chny/2022 िनधा"रण वष"/Assessment Year:2015-16 M/s. Sun Direct TV Private Limited, Vs. The Assistant Commissioner of 73, Murasoli Maran Towers, Income Tax, MRC Nagar Main Road, Non Corporate Circle 7(1), Chennai 600 028. Chennai. [PAN:AAICS7671L] (अपीलाथ"/Appellant

Integrated Finance Company Limited, Chennai vs. ACIT Corporate Circle 2(2), Chennai

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

ITA 910/CHNY/2019[1999-00]Status: DisposedITAT Chennai30 Nov 2022AY 1999-00

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 910/Chny/2019 िनधा"रण वष"/Assessment Year:1999-2000 M/S. Integrated Finance Company Vs. The Assistant Commissioner Of Limited, R-10, Ii Floor, Prem Nagar Income Tax, Colony, South Boag Road, T. Nagar, Corporate Circle 2(2), Chennai 600 017. Chennai. [Pan:Aaaci0876M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 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) 9, Chennai, Dated 20.04.2018 Relevant To The Assessment Year 1999-2000. 2. The Appeal Filed By The Assessee Is Delayed By 281 Days In Filing The Appeal Before The Tribunal. By Way Of Filing An Affidavit For Condonation Of Delay In Filing The Appeal, The Ld. Counsel For The Assessee Has Prayed For Condoning The Delay & Admitting The Appeal For 2

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 391

Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No. 910/Chny/2019 िनधा"रण वष"/Assessment Year:1999-2000 M/s. Integrated Finance Company Vs. The Assistant Commissioner of Limited, R-10, II Floor, Prem Nagar Income Tax, Colony, South Boag Road, T. Nagar, Corporate Circle 2(2), Chennai 600 017. Chennai

ITO TDS Ward, Tirupur vs. Shanthi Fortune (India) Pvt. Ltd., Tirupur

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue and the CO filed by the assessee are dismissed

ITA 2557/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/S. Shanthi Fortune (India) Vs. The Assistant Commissioner Of Private Limited, Income Tax, Door No. 38, Trichy Road, Tds Circle, Coimbatore. Palladam 641 664. [Pan: Aajcs4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 88/Chny/2019 [In I.T.A. No.2557/Chny/2018] The Income Tax Officer, Vs. M/S. Shanthi Fortune (India) Tds Ward, No. 121, Private Limited, Sixty Feet Road, Tirupur 641 602. Door No. 38, Trichy Road, Palladam 641 664. (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri P. Sajit Kumar, Jcit Assessee By : Shri N Arjun Raj, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Dated 25.06.2018 Relevant To The Assessment

For Appellant: Shri N Arjun Raj, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 153(3)Section 254

Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/s. Shanthi Fortune (India) Vs. The Assistant Commissioner of Private Limited, Income Tax, Door No. 38, Trichy Road, TDS Circle, Coimbatore. Palladam 641 664. [PAN: AAJCS4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा ... consider the following Additional Grounds of Appeal. 2. Barred by Limitation - Procedural Law. 2.1 The assessment proceedings and its order dated 30.08.2016 by the Assistant Commissioner is barred by limitation in view of sec.153(3) as amended by the Finance Act, 2016 w.e.f. 01/06/2016. That is, time limit to complete

Shanthi Fortune (India) Private Limited, Tirupur vs. ACIT TDS Circle, Coimbatore

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue and the CO filed by the assessee are dismissed

ITA 2385/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/S. Shanthi Fortune (India) Vs. The Assistant Commissioner Of Private Limited, Income Tax, Door No. 38, Trichy Road, Tds Circle, Coimbatore. Palladam 641 664. [Pan: Aajcs4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 88/Chny/2019 [In I.T.A. No.2557/Chny/2018] The Income Tax Officer, Vs. M/S. Shanthi Fortune (India) Tds Ward, No. 121, Private Limited, Sixty Feet Road, Tirupur 641 602. Door No. 38, Trichy Road, Palladam 641 664. (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri P. Sajit Kumar, Jcit Assessee By : Shri N Arjun Raj, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Dated 25.06.2018 Relevant To The Assessment

For Appellant: Shri N Arjun Raj, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 153(3)Section 254

Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/s. Shanthi Fortune (India) Vs. The Assistant Commissioner of Private Limited, Income Tax, Door No. 38, Trichy Road, TDS Circle, Coimbatore. Palladam 641 664. [PAN: AAJCS4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा ... consider the following Additional Grounds of Appeal. 2. Barred by Limitation - Procedural Law. 2.1 The assessment proceedings and its order dated 30.08.2016 by the Assistant Commissioner is barred by limitation in view of sec.153(3) as amended by the Finance Act, 2016 w.e.f. 01/06/2016. That is, time limit to complete

ACIT, Chennai vs. Tractors and Farm Equipment Ltd., Chennai

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

ITA 151/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.151/Chny/2018 िनधा"रण वष"/Assessment Year: 2010-11 The Assistant Commissioner Of Vs. M/S. Tractors & Farm Income Tax, Corporate Circle 3(1), Equipment Ltd., No. 33, Pottipatti New Block, 4Th Floor, 121, Mahatma Plaza, N.H. Road, Chennai 600 034. Gandhi Road, Nungambakkam, Chennai – 600 034. [Pan: Aaact2761Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Boopathi, Addl. Cit ""थ" की ओर से/Respondent By : Shri R. Vijayaraghavan, Advocate सुनवाई की तारीख/ Date Of Hearing : 21.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-11, Chennai, Dated 28.09.2017 For The Assessment Year 2010-11. 2. The First Ground Raised In The Appeal Of The Revenue Is Relating To Deletion Of Addition Made Towards Provision For Sales Incentive Expenses Included In The Project Promotion Expenses. In The Assessment Order, The Assessing Officer Has Noted That In The Product

For Appellant: Shri R. Boopathi, Addl. CITFor Respondent: Shri R. Vijayaraghavan, Advocate

Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.151/Chny/2018 िनधा"रण वष"/Assessment Year: 2010-11 The Assistant Commissioner of Vs. M/s. Tractors and Farm Income Tax, Corporate Circle 3(1), Equipment Ltd., No. 33, Pottipatti New Block, 4th Floor, 121, Mahatma Plaza

Invesco Asset Management (India) Private Limited, Mumbai vs. PCIT (Central), Mumbai-3, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 700/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Nov 2022AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.700/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2017-18) Invesco Asset Management बिधम/ Pcit (Central), Mumbai- (India) Pvt. Ltd. 3 Vs. 21St Floor, 2101 “A” Wing, Room No. 612, 6Th Floor Marathon Futurex, Lower Aayakar Bhavan, Parel, Mumbai-400013. Maharshi Karve Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccg3908J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Niraj Seth Revenue By: Shri K. C. Salvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 02/11/2022 घोषणा की तारीख /Date Of Pronouncement: 30/11/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Action Of The Ld. Principal Commissioner Of Income Tax-3, Mumbai Dated 07.03.2022 For Assessment Year 2017-18 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Niraj SethFor Respondent: Shri K. C. Salvamani (DR)
Section 143(3)Section 263

section 263 of the Act and directing setting aside of the assessment order passed under section 143(3) of the Act by the Assistant Commissioner of Income Tax, Circle 11(1)(1), Mumbai (“the AO”) dated 3.4.2019 on the alleged ground that the said assessment order was erroneous and prejudicial

Gopal Udaya Kumar, Chennai vs. ACIT Non Corporate Circle-23(1), Chennai

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

ITA 1587/CHNY/2019[2015-16]Status: DisposedITAT Chennai29 Nov 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.1586 & 1587/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Shri Gopal Udaya Kumar, Vs. The Assistant Commissioner Of No. 53, Ellis Road, Mount Road, Income Tax, Chennai 600 002. Non Corporate Circle 23(1), [Pan:Aahpu2336E] Tambaram. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 29.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 10, Chennai Dated 25.03.2019 & Dated 28.03.2019 Relevant To The Assessment Years 2013-14 & 2015-16 Respectively.

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.1586 & 1587/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Shri Gopal Udaya Kumar, Vs. The Assistant Commissioner of No. 53, Ellis Road, Mount Road, Income Tax, Chennai 600 002. Non Corporate Circle 23(1), [PAN:AAHPU2336E] Tambaram. (अपीलाथ"/Appellant) (""थ"/Respondent

Gopal Udaya Kumar, Chennai vs. ACIT Non Corporate Circle-23(1), Chennai

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

ITA 1586/CHNY/2019[2013-14]Status: DisposedITAT Chennai29 Nov 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.1586 & 1587/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Shri Gopal Udaya Kumar, Vs. The Assistant Commissioner Of No. 53, Ellis Road, Mount Road, Income Tax, Chennai 600 002. Non Corporate Circle 23(1), [Pan:Aahpu2336E] Tambaram. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 29.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 10, Chennai Dated 25.03.2019 & Dated 28.03.2019 Relevant To The Assessment Years 2013-14 & 2015-16 Respectively.

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.1586 & 1587/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2015-16 Shri Gopal Udaya Kumar, Vs. The Assistant Commissioner of No. 53, Ellis Road, Mount Road, Income Tax, Chennai 600 002. Non Corporate Circle 23(1), [PAN:AAHPU2336E] Tambaram. (अपीलाथ"/Appellant) (""थ"/Respondent