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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

Vertical Aviation No. 1 Limited, Ireland vs. ACIT Int. Tax. Circle 3(1)(1) New Delhi, New Delhi

In the result, this issue is decided in favour of the appellant assessees and against the Revenue

ITA 1350/DEL/2025[2022-2023]Status: DisposedITAT Delhi31 Oct 2025AY 2022-2023

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraita No.1350/Del./2025, A.Y. 2022-23 Vertical Aviation No. 1 Ltd., Assistant Commissioner Of Dolmen House, 3Rd Floor, Income Tax, 4 Earlsfort Terrace, Vs. Circle Int. Tax. - 3(1)(1), Dublin 2, Ireland Do2E024 Civic Centre, Minto Road, Pan: Aafcv8726N New Delhi-110002 (Appellant) (Respondent) Ita No.1351/Del./2025, A.Y. 2022-23 The Milestone Aviation Assistant Commissioner Of Asset Holding Group No. 25 Income Tax, Ltd., Vs. Circle Int. Tax. - 3(1)(1), Dolmen House, 3Rd Floor, Civic Centre, Minto Road, 4 Earlsfort Terrace, New Delhi-10002 Dublin 2, Ireland D02E024 Pan: Aahct8009N (Appellant) (Respondent) Both Appellant By Sh. Sachit Jolly, Sr. Advocate Ms. Rashi Khanna, Advocate Ms. Viyushti Rawat, Advocate (Vc) Sh. Devansh Jain, Advocate Ms. Disha Jham, Advocate Sh. Soham Dua, Advocate, Sh. Hardeep Singh, Advocate & Sh. A. S. Bajpai, Advocate Both Respondent By Shri Indruj S. Rai, Spl. Counsel, Sh. Sanjeev Menon, Jr. Sc, Sh. Rahul Singh, Jr. Sc, Sh. Gaurav Kumar, Adv. Ms. Rini Handa, Jcit (Intl. Tax) Date Of Hearing 12/09/2025 Date Of Pronouncement 31/10/2025 Common & Identical.

Section 143(3)Section 153Section 194LSection 9(1)(vii)

BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.1350/Del./2025, A.Y. 2022-23 Vertical Aviation No. 1 Ltd., Assistant Commissioner of Dolmen House, 3rd Floor, Income Tax, 4 Earlsfort Terrace, Vs. Circle Int. Tax. - 3(1)(1), Dublin 2, Ireland DO2E024 Civic Centre, Minto ... Road, PAN: AAFCV8726N New Delhi-110002 (Appellant) (Respondent) ITA No.1351/Del./2025, A.Y. 2022-23 The Milestone Aviation Assistant Commissioner of Asset Holding Group No. 25 Income Tax, Ltd., Vs. Circle Int. Tax. - 3(1)(1), Dolmen House, 3rd Floor, Civic Centre, Minto Road, 4 Earlsfort Terrace, New Delhi-10002 Dublin

Indravadan Gamanlal Gandhi, Surat vs. Assistant Commissioner of Income Tax, Central Circle - 2(1)(1), Surat

In the result, appeal of the assessee is allowed for statistical purposes

ITA 142/SRT/2024[2017-18]Status: DisposedITAT Surat30 Oct 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.142/Srt/2024 Assessment Year: (2017-18) (Physical Hearing) Indravadan Gamanlal Gandhi बनाम/ Assistant Commissioner Of Income- Vs. At: Areth, Post. Areth, Tal: Tax, Central Circle-2(1)(1), Surat, Mandvi, Surat-394 010 Aayakar Bhawan, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aajpn 9673 M (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Shaunak Zaveri, Ca राज" की ओर से/Respondent By Shri Ajay Uke, Sr. Dr सुनवाई की तारीख /Date Of Hearing 10/09/2025 उद्घोषणा की तारीख /Date Of Pronouncement 30/10/2025

Section 115BSection 143(2)Section 143(3)Section 144(3)Section 250Section 253(3)Section 271ASection 69A

MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.142/SRT/2024 Assessment Year: (2017-18) (Physical hearing) Indravadan Gamanlal Gandhi बनाम/ Assistant Commissioner of Income- Vs. AT: Areth, Post. Areth, Tal: tax, Central Circle-2(1)(1), Surat, Mandvi, Surat-394 010 Aayakar Bhawan, Majura Gate, Surat

ACIT, Vapi Circle, Vapi vs. M/S Payal Properties Private Limited, Vapi

In the result, appeal of revenue is dismissed

ITA 51/SRT/2018[2006-07]Status: DisposedITAT Surat30 Oct 2025AY 2006-07

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.51/Srt/2018 Assessment Year: 2006-07 (Hybrid Hearing) Assistant Commissioner M/S Payal Properties Pvt. Ltd. बनाम/ Plot No. C-7/67, Fortune Of Income-Tax, Vapi Vs. Park, Galaxy, N.H. 8, Gidc, Circle, Fortune Square-Ii, Vapi-396 195 7Th Floor, Room No.704, Daman Road, Chala, Vapi--396 191 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccp 0053 H (अपीलाथ"/Appellant) (""थ"/Respondent) ""या"ेप सं /Co No.05/Srt/2021 (A/O Ita No.51/Srt/2018/(Ay 2006-07) M/S Payal Properties Pvt. Ltd. Assistant Commissioner Of बनाम Plot No. C-7/67, Fortune Income-Tax, Vapi Circle, / Park, Galaxy, N.H. 8, Gidc, Fortune Square-Ii, 7Th Vs. Vapi-396 195 Floor, Room No.704, Daman Road, Chala, Vapi-- 396 191 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccp 0053 H (""यथ"/Respondent) (Co-Objector)

Section 143(2)Section 143(3)Section 250

SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.51/SRT/2018 Assessment Year: 2006-07 (Hybrid hearing) Assistant Commissioner M/s Payal Properties Pvt. Ltd. बनाम/ Plot No. C-7/67, Fortune of Income-tax, Vapi Vs. Park, Galaxy, N.H. 8, GIDC, Circle, Fortune ... AACCP 0053 H (अपीलाथ"/Appellant) (""थ"/Respondent) ""या"ेप सं /CO No.05/SRT/2021 (A/o ITA No.51/SRT/2018/(AY 2006-07) M/s Payal Properties Pvt. Ltd. Assistant Commissioner of बनाम Plot No. C-7/67, Fortune Income-tax, Vapi Circle, / Park, Galaxy, N.H. 8, GIDC, Fortune Square-II, 7th Vs. Vapi

Sanjay De, Hooghly vs. A.C.I.T., Circle - 23(1), Hooghly

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1791/KOL/2025[2017-2018]Status: DisposedITAT Kolkata30 Oct 2025AY 2017-2018

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1791/Kol/2025 Assessment Year: 2017-2018 Sanjay De,………………………………………….,…Appellant 3/172, Mahesh Colony Sreerampur, Hooghly-712202, West Bengal [Pan:Agspd3726E] -Vs.- Assistant Commissioner Of Income Tax,...Respondent Circle-23(1), Hooghly, Roop Mahal, Khadina More, Station Road, Chinsurah, Hooghly-712101, W.B. Appearances By: Shri Miraj D. Shah, A.R., Appeared On Behalf Of The Assessee Shri Sanat Kumar Raha, Cit(D.R.) & Shri S.B. Chakraborty, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 13, 2025 Date Of Pronouncing The Order: October 30, 2025 O R D E R

Section 115BSection 142(1)Section 143(2)Section 144

Kumar, Accountant Member I.T.A. No. 1791/KOL/2025 Assessment Year: 2017-2018 Sanjay De,………………………………………….,…Appellant 3/172, Mahesh Colony Sreerampur, Hooghly-712202, West Bengal [PAN:AGSPD3726E] -Vs.- Assistant Commissioner of Income Tax,...Respondent Circle-23(1), Hooghly, Roop Mahal, Khadina More, Station Road, Chinsurah, Hooghly-712101, W.B. Appearances by: Shri Miraj D. Shah ... Member Vice-President Kolkata, the 30th day of October, 2025 Copies to :(1) Sanjay De, 3/172, Mahesh Colony Sreerampur, Hooghly-712202, West Bengal (2) Assistant Commissioner of Income Tax, Circle-23(1), Hooghly, Roop Mahal, Khadina More, Station Road, Chinsurah, Hooghly-712101, W.B. (3) CIT(Appeals), NFAC, Delhi