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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

ACIT Central Cir6(4), Mumbai vs. M/S. Mariana Infrastructurte Ltd, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 2395/MUM/2021[2017-18]Status: DisposedITAT Mumbai31 Oct 2022AY 2017-18

Bench: Shri Aby T Varkey & Shri Amarjit Singhthe Asstt. Commissioner Vs. Mariana Infrastructure Of Income Tax, Central Limited, M-62 &63, Circle -6(4) 1St Floor, Connaught Room No. 1925, 19Th Place, New Delhi Floor, Air India Building, 110 001 Nariman Point, Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aafcm2619H Appellant .. Respondent Appellant By : Ajay Chandra Respondent By : K. Gopal Date Of Hearing 13.10.2022 Date Of Pronouncement 31.10.2022 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Revenue Is Directed Against The Order Passed By The Ld. Cit(A)-54, Mumbai Which In Turn Arises From The Order Passed By The A.O U/S 143(3) Of The Act. The Revenue Has Raised The Following Grounds Before Us: “1. Whether The Ld.Cit(A) Erred In Allowing The Claim Of Deduction Of Revenue Of Cancelled Transaction Of Rs.27,78,65,132/- Cancelled In Subsequent Year From The Book Profit Though Section 115Jb Is A Self-Contained Code Where Even The Additions & Deductions From The Book Profit Are Specified The Provisions Of Section 115Jb Des Not Allow Any Such Deductions?."

For Appellant: Ajay ChandraFor Respondent: K. Gopal
Section 115JSection 143(3)Section 194I

enabling provision specified in Section 115JB. The appellant has relied upon the decision in the case of Sutlej Cotton Mills Limited vs Assistant Commissioner of Income Tax 45 ITD 22 (Calcutta), wherein Hon'ble Calcutta ITAT has held that what was specifically exempted under section 45 read with section

ITO 11(1)(2), Mumbai vs. Realstone Exports Ltd, Thane

In the result, the appeal of revenue as well as cross-objection of the assessee are dismissed

ITA 2993/MUM/2017[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2993/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2011-12) Ito-11(1)(2) M/S. Realstone Exports बिधम/ Room No.202, Aayakar Limited Vs. Bhavan, M. K. Marg, C-204, 2Nd Floor, Vishal Mumbai-400020. Apartments, Taki Road, Tulij, Nallasopara (E), Thane, Maharashtra- 401209. Cross Objection No. 162/Mum/2019 Arising Out Of I.T.A. No.2993/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2011-12) M/S. Realstone Exports बिधम/ Ito-11(1)(2) Limited Room No.202, Aayakar Vs. C-204, 2Nd Floor, Vishal Bhavan, M. K. Marg, Apartments, Taki Road, Mumbai-400020. Tulij, Nallasopara (E), Thane, Maharashtra- 401209. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr8504K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri S. H. Usmani (Dr) सुनवाई की तारीख / Date Of Hearing: 22/09/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Has Been Filed By The Revenue & Cross-Objection (Co) Of The Assessee Are Against The Order Of The Commissioner Of Income Tax (Appeals)-18, Mumbai Dated 25.01.2017 For A.Y.2011- 12. 2. The Grounds Of Appeal Raised By The Revenue Are As Under: -

For Appellant: NoneFor Respondent: Shri S. H. Usmani (DR)
Section 145(3)Section 68

deposed by the Director of the Company in his statement on oath recorded on 06.01.2010 before the Assistant Commissioner of Sales Tax (Inv-1), Investigation-A, Mumbai. 3. The CIT(A) erred in upholding the action of the Assessing Officer in making an addition of Rs 6,86,466, estimating

Sudharsan Logistics Private Limited, Chennai vs. ACIT, Chennai

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

ITA 809/CHNY/2022[2013-2014]Status: DisposedITAT Chennai28 Oct 2022AY 2013-2014

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.809/Chny/2022 िनधा"रण वष"/Assessment Year: 2013-14 M/S. Sudharsan Logistics Private Ltd., Vs. The Assistant Commissioner Of New No. 24 & 25, S T Tower, Parrys, Income Tax, Chennai 600 001. Non Corporate Circle 18, Chennai. [Pan:Aaacs8428K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate & Shri Saroj Kumar Parida, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 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 25.07.2022 Relevant To The Assessment Year 2013-14. 2. The Appeal Filed By The Assessee Is Delayed By Three Days In Filing The Appeal Before The Tribunal. The Assessee Has Filed A Condonation Petition In The Form Of An Affidavit To Condone The Delay. Since The 2

For Appellant: Shri R. Vijayaraghavan, Advocate &For Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(3)Section 14A

Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.809/Chny/2022 िनधा"रण वष"/Assessment Year: 2013-14 M/s. Sudharsan Logistics Private Ltd., Vs. The Assistant Commissioner of New No. 24 & 25, S T Tower, Parrys, Income Tax, Chennai 600 001. Non Corporate Circle 18, Chennai. [PAN:AAACS8428K] (अपीलाथ"/Appellant

M/S Perfect Stone Limited, Chennai vs. ITO NFAC, Delhi

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

ITA 785/CHNY/2022[2016-17]Status: DisposedITAT Chennai28 Oct 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.785/Chny/2022 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Perfect Stone Limited, Vs. The Assistant Commissioner Of New No. 7, Lvr Centre, Seshadri Income Tax, National Faceless Road, Alwarpet, Chennai 600 006. Assessment Centre, New Delhi. [Pan:Aaacp1931G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Tarun, Advocate For Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 27.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 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 30.08.2022 Relevant To The Assessment Year 2016-17. 2. Brief Facts Of The Case Are That The Assessment Order For The Assessment Year 2016-17 Was Passed Under Section 143(43) Of The Income Tax Act, 1961 [“Act” In Short] On 23.12.2018. Since The Audit

For Appellant: Shri G. Tarun, Advocate for Shri S. Sridhar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(43)Section 271BSection 274Section 44A

Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.785/Chny/2022 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Perfect Stone Limited, Vs. The Assistant Commissioner of New No. 7, LVR Centre, Seshadri Income Tax, National Faceless Road, Alwarpet, Chennai 600 006. Assessment Centre, New Delhi. [PAN:AAACP1931G] (अपीलाथ"/Appellant

S. Kumaragurubaran, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 778/CHNY/2022[2018-19]Status: DisposedITAT Chennai28 Oct 2022AY 2018-19

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner Of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [Pan:Awmpk8844J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Marutha Pandiayan, Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: These Five Appeals Filed By The Assessee Are Directed Two Separate But Identical Orders Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-19, Chennai Dated 03.08.2022 Relevant To The Assessment Years 2012-13 & 2015-16 As Well As Common Order Dated 03.08.2022 For The Assessment Years 2016-17, 2017-18 & 2018-19. 2. When These Appeals Were Taken Up For Hearing, The Ld. Counsel For The Assessee Has Submitted That The Assessee Could Not Appear Before

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Marutha Pandiayan, CIT
Section 144

Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [PAN:AWMPK8844J

S. Kumaragurubaran, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 777/CHNY/2022[2017-18]Status: DisposedITAT Chennai28 Oct 2022AY 2017-18

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner Of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [Pan:Awmpk8844J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Marutha Pandiayan, Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: These Five Appeals Filed By The Assessee Are Directed Two Separate But Identical Orders Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-19, Chennai Dated 03.08.2022 Relevant To The Assessment Years 2012-13 & 2015-16 As Well As Common Order Dated 03.08.2022 For The Assessment Years 2016-17, 2017-18 & 2018-19. 2. When These Appeals Were Taken Up For Hearing, The Ld. Counsel For The Assessee Has Submitted That The Assessee Could Not Appear Before

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Marutha Pandiayan, CIT
Section 144

Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [PAN:AWMPK8844J

S. Kumaragurubaran, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 776/CHNY/2022[2016-17]Status: DisposedITAT Chennai28 Oct 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner Of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [Pan:Awmpk8844J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Marutha Pandiayan, Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: These Five Appeals Filed By The Assessee Are Directed Two Separate But Identical Orders Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-19, Chennai Dated 03.08.2022 Relevant To The Assessment Years 2012-13 & 2015-16 As Well As Common Order Dated 03.08.2022 For The Assessment Years 2016-17, 2017-18 & 2018-19. 2. When These Appeals Were Taken Up For Hearing, The Ld. Counsel For The Assessee Has Submitted That The Assessee Could Not Appear Before

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Marutha Pandiayan, CIT
Section 144

Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [PAN:AWMPK8844J

S. Kumaragurubaran, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 775/CHNY/2022[2015-16]Status: DisposedITAT Chennai28 Oct 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner Of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [Pan:Awmpk8844J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Marutha Pandiayan, Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: These Five Appeals Filed By The Assessee Are Directed Two Separate But Identical Orders Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-19, Chennai Dated 03.08.2022 Relevant To The Assessment Years 2012-13 & 2015-16 As Well As Common Order Dated 03.08.2022 For The Assessment Years 2016-17, 2017-18 & 2018-19. 2. When These Appeals Were Taken Up For Hearing, The Ld. Counsel For The Assessee Has Submitted That The Assessee Could Not Appear Before

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Marutha Pandiayan, CIT
Section 144

Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [PAN:AWMPK8844J

S. Kumaragurubaran, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 774/CHNY/2022[2012-13]Status: DisposedITAT Chennai28 Oct 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner Of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [Pan:Awmpk8844J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Marutha Pandiayan, Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao: These Five Appeals Filed By The Assessee Are Directed Two Separate But Identical Orders Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-19, Chennai Dated 03.08.2022 Relevant To The Assessment Years 2012-13 & 2015-16 As Well As Common Order Dated 03.08.2022 For The Assessment Years 2016-17, 2017-18 & 2018-19. 2. When These Appeals Were Taken Up For Hearing, The Ld. Counsel For The Assessee Has Submitted That The Assessee Could Not Appear Before

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Marutha Pandiayan, CIT
Section 144

Nos.774, 775, 776, 777 & 778/Chny/2022 िनधा"रण वष"/Assessment Years: 2012-13, 2015-16, 2016-17, 2017-18 & 2018-19 Shri S. Kumaragurubaran, The Assistant Commissioner of No. 31, Z/5C, Akash Bhavan, Vs. Income Tax, Kuppusamy Nagar, Thuraiyur Road, Central Circle 1, Perambalur, Tamil Nadu 621 212. Trichy. [PAN:AWMPK8844J

Sanakan Purushothaman, Alappuzha vs. ACIT, Central Circle-1[2], Chennai

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

ITA 383/CHNY/2022[2017-18]Status: DisposedITAT Chennai28 Oct 2022AY 2017-18

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.383/Chny/2022 िनधा"रण वष"/Assessment Year: 2017-18 Shri Sankaran Purushothaman, Vs. The Assistant Commissioner Of Chingumtharayil, Income Tax, Central Circle 1(2), Thirumalabhagom P.O., Investigation Building, Mahatma Gandhi Cherthala, Alappuzha 688 540, Salai, Nungambakkam, Kerala. Chennai 600 034. [Pan:Adqpp2623R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Suresh Kumar Varma, C.A. ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 10.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 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) 18, Chennai Dated 22.03.2022 Relevant To The Assessment Year 2017-18. 2. Facts Are, In Brief, That A Search & Seizure Operation Was Conducted On 19.04.2017 In The Case Of Sree Gokulam Chit & Finance Company Private Limited, Which Is Engaged In The Business Of Chit Fund. During The Course Of Search Operation, Certain Books Of Account Were 2

For Appellant: Shri K. Suresh Kumar Varma, C.AFor Respondent: Shri M. Rajan, CIT
Section 144Section 153ASection 272

Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.383/Chny/2022 िनधा"रण वष"/Assessment Year: 2017-18 Shri Sankaran Purushothaman, Vs. The Assistant Commissioner of Chingumtharayil, Income Tax, Central Circle 1(2), Thirumalabhagom P.O., Investigation Building, Mahatma Gandhi Cherthala, Alappuzha 688 540, Salai, Nungambakkam, Kerala. Chennai