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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

Subbu Chettiyar Manickam Hariganesan, Salem vs. ITO, Ward-1(2), Salem

In the result, the delay of 958 days and 288 days in ITA Nos

ITA 1978/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Nov 2025AY 2017-18

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1978/Chny/2025, Assessment Years: 2017-18 आयकर अपील सं./Ita No.1979/Chny/2025, Assessment Years: 2018-19 Subbu Chettiyar Manickam Income Tax Officer, Hariganesan, Ward-1(2), No.34, 35-A, Peria Eluthukara Street, Salem. Salem, Tamil Nadu-636 002. [Pan: Absph5947E] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.T.S.Lakshmi Venkataraman, Fca, प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit

For Appellant: Mr.T.S.Lakshmi Venkataraman, FCAFor Respondent: Mr.Shiva Srinivas, CIT

support of its conclusion. But, in failing to record reasons, when the Appellate Tribunal fully agrees with the view expressed by the Appellate Assistant Commissioner and has no other ground to record in support of its conclusion, it does not act illegally or irregularly, merely because it does not repeat ... grounds of the Appellate Assistant Commissioner on which the decision was given against the assessee or the department. The criticism made by the High Court that the Tribunal had “failed to perform its duty in merely affirming the conclusion of the Appellate Assistant Commissioner” is apparently unmerited

M/S. Mahindra Orchards Pvt. Ltd., Bangalore vs. ACIT, CC-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1793/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Nov 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/s. Ojas Plantations Private Limited, Vs. The Assistant Commissioner of No. 51, Park View Street, Near Gandhi Income Tax/DC, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [PAN:AABCO1853F] (अपीलाथ ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Pippala Leaf Developers Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [PAN: AAHCP2411J] (अपीलाथ

M/S. Tatva Clean Energies Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1772/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/s. Ojas Plantations Private Limited, Vs. The Assistant Commissioner of No. 51, Park View Street, Near Gandhi Income Tax/DC, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [PAN:AABCO1853F] (अपीलाथ ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Pippala Leaf Developers Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [PAN: AAHCP2411J] (अपीलाथ

M/S. Tatva Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1771/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/s. Ojas Plantations Private Limited, Vs. The Assistant Commissioner of No. 51, Park View Street, Near Gandhi Income Tax/DC, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [PAN:AABCO1853F] (अपीलाथ ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Pippala Leaf Developers Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [PAN: AAHCP2411J] (अपीलाथ

M/S. Pippala Leaf Developers Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1770/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/s. Ojas Plantations Private Limited, Vs. The Assistant Commissioner of No. 51, Park View Street, Near Gandhi Income Tax/DC, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [PAN:AABCO1853F] (अपीलाथ ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Pippala Leaf Developers Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [PAN: AAHCP2411J] (अपीलाथ

M/S. Ojas Plantations Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1769/CHNY/2025[2014-15]Status: DisposedITAT Chennai14 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/s. Ojas Plantations Private Limited, Vs. The Assistant Commissioner of No. 51, Park View Street, Near Gandhi Income Tax/DC, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [PAN:AABCO1853F] (अपीलाथ ... /Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/s. Pippala Leaf Developers Private Vs. The Assistant Commissioner of Limited, (Studio N) Sy No. 70, Narne Income Tax/DC, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [PAN: AAHCP2411J] (अपीलाथ

Tiruchitambalam Projects Limited, Nagercoil vs. Assistant Commissioner of Income Tax, Nagercoil

In the result, the appeal of the assessee is dismissed

ITA 1689/CHNY/2025[2013-14]Status: DisposedITAT Chennai14 Nov 2025AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1689/Chny/2025 Assessment Years: 2013-14 Tiruchitambalam Projects Limited, Assistant Commissioner Of No.126, K.P.Road, Income Tax, Chettikulam Junction, Circle-1, Nagercoil, Kanyakumari, Nagercoil. Tamil Nadu-629 002. [Pan: Aaact6980B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : None प्रत्यर्थी की ओर से /Revenue By : Ms.Gouthami Manivasagam, Jcit सुनवाई की तारीख/Date Of Hearing : 03.11.2025 घोषणा की तारीख /Date Of Pronouncement : 14.11.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: NoneFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 143(3)

SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1689/Chny/2025 Assessment Years: 2013-14 Tiruchitambalam Projects Limited, Assistant Commissioner of No.126, K.P.Road, Income Tax, Chettikulam Junction, Circle-1, Nagercoil, Kanyakumari, Nagercoil. Tamil Nadu-629 002. [PAN: AAACT6980B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ... support of its conclusion. But, in failing to record reasons, when the Appellate Tribunal fully agrees with the view expressed by the Appellate Assistant Commissioner and has no other ground to record in support of its conclusion, it does not act illegally or irregularly, merely because it does not repeat