← All Phrases

“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 Circle- 1, New Delhi vs. Sahara India Commercial Corporation, Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2369/DEL/2018[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 1893/DEL/2018[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5534/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5505/DEL/2017[2013-2014]Status: DisposedITAT Delhi23 Dec 2025AY 2013-2014

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5504/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

ACIT, Central Circle-1, New Delhi vs. Sahara India Commercial Corp. Ltd, Lucknow

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4855/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4731/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4730/DEL/2017[2013-14]Status: DisposedITAT Delhi23 Dec 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4729/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4728/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India Commercial Corpn. Ltd., Kolkata vs. ACIT, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2795/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Dec 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

DCIT, New Delhi vs. M/S. Sahara India Commercial Corporation Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2620/DEL/2013[2009-10]Status: DisposedITAT Delhi23 Dec 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Sahara India, Kolkata vs. DCIT, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 1977/DEL/2013[2009-10]Status: DisposedITAT Delhi23 Dec 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055 2 Sahara India Commercial Corporation ... 5534/Del/2017 (A.Ys. 2010-11, 2012-13 to 2014-15) आअसं.2369/धिल्ली/2018(नि.व. 2015-16) Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ...... अपीलार्थी/Appellant Jhandewalan Extn. New Delhi 110055 बिाम Vs. Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare

Deputy Commissioner of Income Tax, Central Circle vs. Maruti Enterprise, Rajkot

ITA 228/RJT/2023[2019-20]Status: DisposedITAT Rajkot22 Dec 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhasr. It(Ss)A No Assessment Assessee Name Respondent Name No. Year 1. 12/Rjt/2024 2014-15 Deputy Commissioner Shri Chetan Dhirajlal Rokad Of Income-Tax, Central 1, Pearl Plaza, 150 Ft Ring Circle-1, Rajkot, Road, Near G.T. School “Amruta Estate” 2Nd Rajkot-360 001 Floor, M.G. Road, Rajkot-360 001 Pan.:Afkpr4637P 2. 13/Rjt/2024 2014-15 Deputy Commissioner Shri Nikhilbhai Jamnadas Of Income-Tax, Central Patel Circle-1, Rajkot, P-1, Decora Highland, “Amruta Estate” 2Nd Avadh Main Road, Opp. Floor, M.G. Road, Classic Party Plot Rajkot- Rajkot-360 001 360 005 Pan No.: Agipp 1294 K 3. 17/Rjt/2024 2013-14 Deputy Commissioner Shri Dhirajlal Ravji Rokad Of Income-Tax, Central 1, Pearl Plaza, 150 Ft Ring Circle-1, Rajkot, Road, Near G.T. School “Amruta Estate” 2Nd Rajkot-360 001 Floor, M.G. Road, Rajkot-360 001 Panno.:Abopr5408A 19 & 2017-18 & Deputy Commissioner Shri Rohitkumar Maganlal 4. 20/Rjt/2024 2018-19 Of Income-Tax, Central Sanepara Circle-1, Rajkot, Kangshiyani Road, Opp. “Amruta Estate” 2Nd Sundaram Vidhyalaya, Floor, M.G. Road, Dholra Chokdi, Kothariya, Rajkot-360 001 Rajkot-360 004 Panno.:Aaopp4848H 5. 59-60/Rjt/2023 2017-18 & Deputy Commissioner M/S Maruti Enterprise 2018-19 Of Income-Tax, Central Decora West Hills, Near Classic Party Plot, Opp. Circle-1, Rajkot, Kalawa Road, Rajkot-360 “Amruta Estate” 2Nd 005 Floor, M.G. Road, Rajkot-360 001 Panno.:Abdfm3140K 6. 228/Rjt/2023 2019-20 Deputy Commissioner M/S Maruti Enterprise Of Income-Tax, Central

Section 250

Amruta Estate” 2nd Classic Party Plot, Rajkot- Floor, M.G. Road, 360005 Rajkot-360 001 PAN No.:AABPP6811F 11. ITA- 2017-18 Shri Jamnadas The Assistant Commissioner 60/RJT/2025 Purshottam Patel of Income Tax Central, P-1, Decora Highland, Circle-1, Avadh Main Road, Income Tax Office, Amruta Opp. Classic Party Estate

ACIT-CC-7(3), Mumbai vs. Infratech Builders and Agro Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2362/MUM/2025[2009-10]Status: DisposedITAT Mumbai22 Dec 2025AY 2009-10

Bench: Shri Sandeep Gosain & Shri Girish Agrawalassessment Year: 2009-10 Asst. Commissioner Of Income Vs Infratech Builders & Agro Pvt. Tax Central Circle 7(2), Ltd. Mumbai 216 Shah & Nahar Industrial E, Room No.655, 6Th Floor Dr. E Moses Road Worli Aayakar Bhavan M.K. Road Mumbai 400018, Maharashtra Mumbai, Mumbai India, Mumbai Pan: Aabci7392B Appellant Respondent Present For: Appellant By : Shri Niraj Sheth, Advocate Respondent By : Shri Virabhadra S. Mahajan, Sr. Dr (Virtually Appeared) Date Of Hearing : 29.09.2025 Date Of Pronouncement : 22.12.2025 O R D E R Per Girish Agrawalthis Appeal Filed By The Revenue Is Arising Out Of The Order Cit(A),- 49, Itba/Apl/S/250/2024-25/1072911991(1) Mumbai Vide Order Dated 04.02.2025 Against The Assessment Order Passed U/S 143(3)/147 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 13.12.2016 For A.Y. 2009-10. 2. Grounds Taken By The Revenue Are As Under: 1."On Facts & Circumstances Of The Case & In Law, The Ld.Cit(A) Erred In Holding That The Reopening Of The Assessment Under Section 147 Of The Income Infratech Builders & Agro Pvt. Ltd. A.Y.2009-10 Tax Act, 1961 Is Bad In Law Without Considering The Fact That The Assess Had Failed To Provide 1 The Details Of Payments Made To M/S. Bovis India Pvt. Ltd. & M/S. Bovis Lend Lease India Pvt. Ltd. & No Service Tax Was Charged On The Payments Made To These Companies, Unlike Other Similar Payments.”

For Appellant: Shri Niraj Sheth, AdvocateFor Respondent: Shri Virabhadra S. Mahajan, Sr. DR
Section 143(3)Section 147Section 80

pursuant to the query raised by the assessee are extracted below for ready reference: Infratech Builders & Agro Pvt. Ltd. A.Y.2009-10 “24th November, 2011 The Assistant Commissioner of Income Tax, Central Circle-42, Mumbai Aaykar Bhavan, Room No.655, M. K. Road, Mumbai-400020, Sub:-Assessment proceeding Assessment Year 2009-10 P.A.No