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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. Thirumagal Alloys Pvt. Ltd., Dharmapuri vs. ACIT, Circle-1, Hosur

In the result, both the appeals filed by the assessee are dismissed

ITA 3243/CHNY/2019[2013-14]Status: DisposedITAT Chennai12 Oct 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No. 2913/Chny/2018 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Principal Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Salem. Sennimalai Gardens, Harur, Tamil Nadu 636 903. [Pan:Aabck1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri M. Murali, Cit सुनवाई की तारीख/ Date Of Hearing : 21.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 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. Principal Commissioner Of Income Tax, Salem, Dated 01.03.2018 Passed Under Section 263 Of The Income Tax Act, 1961

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri M. Murali, CIT
Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263

AABCK1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/s. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से

Thirumagal Alloys Pvt. Ltd., Harur vs. ACIT Circle 1, Hosur

In the result, both the appeals filed by the assessee are dismissed

ITA 2913/CHNY/2018[2013-14]Status: DisposedITAT Chennai12 Oct 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No. 2913/Chny/2018 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Principal Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Salem. Sennimalai Gardens, Harur, Tamil Nadu 636 903. [Pan:Aabck1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/S. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner Of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri M. Murali, Cit सुनवाई की तारीख/ Date Of Hearing : 21.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 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. Principal Commissioner Of Income Tax, Salem, Dated 01.03.2018 Passed Under Section 263 Of The Income Tax Act, 1961

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri M. Murali, CIT
Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263

AABCK1431D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.3243/Chny/2019 िनधा"रण वष"/Assessment Year:2013-14 M/s. Thirumagal Alloys Pvt Ltd., Vs. The Assistant Commissioner of No. 5/95, Cmelbatchhapet, Income Tax, Sennimalai Gardens, Harur, Circle I, Salem. Tamil Nadu 636 903. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से

ACIT 26 (3), Mumbai vs. M/S Shree Laxmi Developers, Mumbai

ITA 7481/MUM/2019[2008-09]Status: DisposedITAT Mumbai10 Oct 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.7480/म ुं/2019(धि.ि. 2007-08) आअसुं.7481/म ुं/2019(धि.ि. 2008-09) Ita No.7481/Mum/2019 (A.Y.2008-09) ..... अपीलाथी /Appellant Assistant Commissioner Of Income Tax-26(3) Room No. 332, 3Rd Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East Mumbai 400 051 बिाम Vs. ..... प्रधििादी/Respondent M/S. Shree Laxmi Developers 407, Gateway Plaza, Hiranandani Garden Powai Mumbai 400 076 Pan No. Abefs7370Q अपीलार्थी द्वारा/Appellant By : None प्रधििादी द्वारा/Respondent By : Shri Brajendra Kumar, Sr. Ar स ििाई की धिधथ/ Date Of Hearing : 12/07/2022 घोषणा की धिधथ/ Date Of Pronouncement : 10/10/2022 आदेश/ Order Per Vikas Awasthy, Jm: These Two Appeals By The Revenue Are Directed Against The Order Of Commissioner Of Income Tax (Appeals) 38-Mumbai [In Short “The Cit(A)] Dated 29/08/2019 Common For The Assessment Years 2007-08 & 2008-09. Ita No.7480 /Mum/2019(A.Y.2007-08)

For Appellant: NoneFor Respondent: Shri Brajendra Kumar, Sr. AR

SHRI M BALAGANESH, ACCOUNTANT MEMBER आअसुं.7480/म ुं/2019(धि.ि. 2007-08) आअसुं.7481/म ुं/2019(धि.ि. 2008-09) ITA NO.7481/MUM/2019 (A.Y.2008-09) ..... अपीलाथी /Appellant Assistant Commissioner of Income Tax-26(3) Room No. 332, 3rd Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East Mumbai 400 051 बिाम Vs. ..... प्रधििादी/Respondent

ACIT 26 (3), Mumbai vs. M/S Shree Laxmi Developers, Mumbai

ITA 7480/MUM/2019[2007-08]Status: DisposedITAT Mumbai10 Oct 2022AY 2007-08

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.7480/म ुं/2019(धि.ि. 2007-08) आअसुं.7481/म ुं/2019(धि.ि. 2008-09) Ita No.7481/Mum/2019 (A.Y.2008-09) ..... अपीलाथी /Appellant Assistant Commissioner Of Income Tax-26(3) Room No. 332, 3Rd Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East Mumbai 400 051 बिाम Vs. ..... प्रधििादी/Respondent M/S. Shree Laxmi Developers 407, Gateway Plaza, Hiranandani Garden Powai Mumbai 400 076 Pan No. Abefs7370Q अपीलार्थी द्वारा/Appellant By : None प्रधििादी द्वारा/Respondent By : Shri Brajendra Kumar, Sr. Ar स ििाई की धिधथ/ Date Of Hearing : 12/07/2022 घोषणा की धिधथ/ Date Of Pronouncement : 10/10/2022 आदेश/ Order Per Vikas Awasthy, Jm: These Two Appeals By The Revenue Are Directed Against The Order Of Commissioner Of Income Tax (Appeals) 38-Mumbai [In Short “The Cit(A)] Dated 29/08/2019 Common For The Assessment Years 2007-08 & 2008-09. Ita No.7480 /Mum/2019(A.Y.2007-08)

For Appellant: NoneFor Respondent: Shri Brajendra Kumar, Sr. AR

SHRI M BALAGANESH, ACCOUNTANT MEMBER आअसुं.7480/म ुं/2019(धि.ि. 2007-08) आअसुं.7481/म ुं/2019(धि.ि. 2008-09) ITA NO.7481/MUM/2019 (A.Y.2008-09) ..... अपीलाथी /Appellant Assistant Commissioner of Income Tax-26(3) Room No. 332, 3rd Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra East Mumbai 400 051 बिाम Vs. ..... प्रधििादी/Respondent

Kokan Mercantila Co Op Bank Ltd, Mumbai vs. ACIT Circle-20(2), Mumbai

In the result we set aside the orders of authorities below and direct to allow the deduction u/s

ITA 651/MUM/2022[2017-18]Status: DisposedITAT Mumbai04 Oct 2022AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalkokan Mercantile Co-Operative Bank Ltd. Harbour Crest, 1St Floor, Mazagaon, Mumbai-400010. Pan: Aaaak2527P ...... Appellant Vs. Acit, Circle-20(2), Room No. 217, 2Nd Floor, Piramal Chambers, Lalbaug, Parel, Mumbai-400012 ..... Respondent Appellant By : Sh. M. Subramanian, Adv. Respondent By : Sh. Tejinder Pal Singh, Sr.Dr Date Of Hearing : 12/07/2022 Date Of Pronouncement : 04/10/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [Hereinafter Referred To As [‘Nfac’] Dated 21.12.2021 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2017-18. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Sh. M. Subramanian, AdvFor Respondent: Sh. Tejinder Pal Singh, Sr.DR
Section 142(1)Section 143(2)Section 234BSection 234CSection 250Section 36(1)

support of our view, we relied on following judicial pronouncements as under: [2019] 104 taxmann.com 205 (Madras) Infrastructure Development Finance Co. Ltd. v. Assistant Commissioner of Income-tax Company Circle 11(3), Chennai The assessee was a public limited company incorporated with the main object of providing long-term finance

The Juhu Vile Parle Development Co Operative Housing Association Ltd, Mumbai vs. Asst. Comm of Income Tax, Circle 25(3), Mumbai

In the result, both appeals by assessee are allowed

ITA 1835/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Sept 2022AY 2018-19

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1834/मुं/2022 ("न.व .2017-18) आअसं. 1835/मुं/2022 ("न.व .2018-19) The Juhu Vile Parle Development Co-Operative Housing Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; Pan: Aabft-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner Of Income-Tax, Circle-25(3), Kautlya, Bkc, Bandra (E), Mumbai – 400 051. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Rajesh Shah ""तवाद" "वारा/Respondent By : Shri Tejinder Pal Singh सुनवाई क" "त"थ/ Date Of Hearing : 10/08/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 29/09/2022 आदेश/ Order

For Appellant: Shri Rajesh ShahFor Respondent: Shri Tejinder Pal Singh
Section 80PSection 80P(2)(d)Section 80P(4)

Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; PAN: AABFT-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner of Income-tax, Circle-25(3), Kautlya, BKC, Bandra (E), Mumbai – 400 051. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri Rajesh Shah ""तवाद" "वारा

The Juhu Vile Parle Development Co Operative Housing Association Ltd, Mumbai vs. Asst. Comm of Income Tax, Circle 25(3), Mumbai

In the result, both appeals by assessee are allowed

ITA 1834/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Sept 2022AY 2017-18

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1834/मुं/2022 ("न.व .2017-18) आअसं. 1835/मुं/2022 ("न.व .2018-19) The Juhu Vile Parle Development Co-Operative Housing Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; Pan: Aabft-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner Of Income-Tax, Circle-25(3), Kautlya, Bkc, Bandra (E), Mumbai – 400 051. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Rajesh Shah ""तवाद" "वारा/Respondent By : Shri Tejinder Pal Singh सुनवाई क" "त"थ/ Date Of Hearing : 10/08/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 29/09/2022 आदेश/ Order

For Appellant: Shri Rajesh ShahFor Respondent: Shri Tejinder Pal Singh
Section 80PSection 80P(2)(d)Section 80P(4)

Association Ltd. Plot No.51, Jai Hind Recreation Club, N.S.Road, No.11, Vile Parle (W), Mumbai 400 056; PAN: AABFT-5293-P ...... अपीलाथ" /Appellant बनाम Vs. Assistant Commissioner of Income-tax, Circle-25(3), Kautlya, BKC, Bandra (E), Mumbai – 400 051. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri Rajesh Shah ""तवाद" "वारा