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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, Circle-1(2)(1), Int. Taxation, New Delhi vs. Cargill Incorporated, New Delhi

In the result, appeal of the Revenue is dismissed being devoid of any merit

ITA 1800/DEL/2021[2017-18]Status: DisposedITAT Delhi24 Dec 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.1800/धिल्ली/2021(नि.व. 2017-18) Assistant Commissioner Of Income Tax, Circle International Tax 1(2)(1), Civic Centre, ...... अपीलार्थी/Appellant Minto Road, New Delhi 110002 बिाम Vs. Cargill Incorporated, B-25, First Floor, Nirlac House Qutub Industrial Area, ..... प्रनिवादी/Respondent Delhi 110016 Pan Aaccc-4786-G अपीलार्थी द्वारा/ Appellant By : Ms. Ekta Jain, Cit(Dr) प्रधिवािीद्वारा/Respondent By : Shri Nikhil Agarwal, Advocate सुिवाई की निथर्थ/ Date Of Hearing : 02/12/2025 घोषणा की निथर्थ/ Date Of Pronouncement : 24/12/2025 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Ms. Ekta Jain, CIT(DR)For Respondent: Shri Nikhil Agarwal, Advocate

TRIBUNAL DELHI BENCH “D”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER आअसं.1800/धिल्ली/2021(नि.व. 2017-18) Assistant Commissioner of Income Tax, Circle International Tax 1(2)(1), Civic Centre, ...... अपीलार्थी/Appellant Minto Road, New Delhi 110002 बिाम Vs. Cargill Incorporated

M/S. Gulbrandsen Technologes (India) Pvt. Ltd, Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

ITA 160/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad23 Dec 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand Vasant Mahadeokarआयकर अपील सं /Ita No. 160/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 M/S Gulbrandsen Additional/Joint/Deputy/ बनाम/ Technologies (India) Private Assistant Commissioner Of V/S. Limited Income Tax/Income-Tax 405, Synergy Square, Krishna Officer- Industrial Estate, Gowra, National Faceless Assessment Vadodara 390 016 Centre, Delhi "थायी लेखा सं./Pan: Aabcg 9006 E (अपीलाथ(/ Appellant) (") यथ(/ Respondent) Assessee By : Shri Mahesh Agarwal, Ar Revenue By : Shri Kalpesh Rupavatia, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30/09/2025 घोषणा की तारीख /Date Of Pronouncement: 23/12/2025 आदेश/O R D E R

For Appellant: Shri Mahesh Agarwal, ARFor Respondent: Shri Kalpesh Rupavatia, Sr. DR
Section 143(3)Section 144CSection 144C(13)

Vasant Mahadeokar, Accountant Member आयकर अपील सं /ITA No. 160/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 M/s Gulbrandsen Additional/Joint/Deputy/ बनाम/ Technologies (India) Private Assistant Commissioner of v/s. Limited Income Tax/Income-tax 405, Synergy Square, Krishna Officer- Industrial Estate, Gowra, National Faceless Assessment Vadodara 390 016 Centre, Delhi "थायी लेखा सं