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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

Assistant Commissioner of Income Tax, Tirunelveli vs. Swathikhas Jewellers, Marthandam

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

ITA 2298/CHNY/2025[2017-18]Status: DisposedITAT Chennai24 Oct 2025AY 2017-18

Bench: Shri S.Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./Ita No.: 2298/Chny/2025 यनिाारण वर्ा/Assessment Year: 2017-18 The Assistant Commissioner M/S. Swathikas Jewellers, Of Income Tax, Vs. 6/25/2 Main Road, Circle 1, Marthandam, Tirunelveli Kanyakumari – 629 165 Pan: Aaffp 9089D (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri C.P. Solomon, Cit प्रत्यर्थी की ओर से/Respondent By : None सुनवाई की तारीख/Date Of Hearing : 23.10.2025 घोर्णा की तारीख/Date Of Pronouncement : 24.10.2025

For Appellant: Shri C.P. Solomon, CITFor Respondent: None
Section 143(3)Section 68

SHRI S.BALAGANESH, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं./ITA No.: 2298/CHNY/2025 यनिाारण वर्ा/Assessment Year: 2017-18 The Assistant Commissioner M/s. Swathikas Jewellers, of Income Tax, Vs. 6/25/2 Main Road, Circle 1, Marthandam, Tirunelveli Kanyakumari – 629 165 PAN: AAFFP 9089D (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent ... order of :- 2 -: assessment passed u/s. 143(3) of the Income Tax Act,1961 (hereinafter referred to as the Act) dated 23.12.2019 by the Assistant commissioner of Income Tax, Circle 1, Nagercoil (hereinafter referred to as Ld. AO). 2. None appeared on behalf of the assessee. Hence, we proceed

Vishal Krishna, Chennai vs. ACIT, Ncc-10(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2258/CHNY/2025[2012-13]Status: DisposedITAT Chennai24 Oct 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2258/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 Vishal Krishna, Vs. The Assistant Commissioner Of Old No. T-27, New No. T-3, Income Tax, 12Th Street, Anna Nagar S.O., Non Corporate Circle 10(1), Chennai 600 040. Chennai. [Pan: Aagpv0851L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Vaitheeswaran, Advocate ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 10.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2012-13. 2. We Find That This Appeal Is Filed With A Delay Of 105 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We

For Appellant: Shri K. Vaitheeswaran, AdvocateFor Respondent: Shri C.P. Solomon, JCIT
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 147Section 148

Accountant Member & Shri S.S. Viswanethra Ravi, Judicial Member आयकर अपील सं./I.T.A. No.2258/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 Vishal Krishna, Vs. The Assistant Commissioner of Old No. T-27, New No. T-3, Income Tax, 12th Street, Anna Nagar S.O., Non Corporate Circle 10(1), Chennai

Mr.Mohamed Meera Wahitha, Sivagangai vs. ACIT, Circle-1, Karaikudi

In the result, the appeal filed by the assessee is allowed

ITA 1955/CHNY/2025[2017-18]Status: DisposedITAT Chennai22 Oct 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Ratnesh Nandan Sahayआयकर अपील सं./I.T.A. No.1955/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Mohamed Meera Wahitha, Vs. The Assistant Commissioner Of 13-3/12-H, Bungalow Oorani Street, Income Tax, Puduvayal, Karaikudi Taluk, Circle 1, Sivagangai 630 108. Karaikudi. [Pan:Aajpw6483G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M.K. Rangasamy, C.A. ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 18.09.2025 घोषणा की तारीख /Date Of Pronouncement : 22.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 10 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Addition Made By The Assessing Officer

For Appellant: Shri M.K. Rangasamy, C.AFor Respondent: Ms. E. Pavuna Sundari, Addl. CIT
Section 131Section 133ASection 44ASection 69Section 69A

Member & Shri Ratnesh Nandan Sahay, Accountant Member आयकर अपील सं./I.T.A. No.1955/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Mohamed Meera Wahitha, Vs. The Assistant Commissioner of 13-3/12-H, Bungalow Oorani Street, Income Tax, Puduvayal, Karaikudi Taluk, Circle 1, Sivagangai 630 108. Karaikudi. [PAN:AAJPW6483G] (अपीलाथ"/Appellant) (""थ"/Respondent

Balachandra Builders Pvt. Ltd., Chennai vs. DCIT, Corp. Circle-1(2), Chennai

In the result, appeal of the assessee is allowed

ITA 989/CHNY/2025[2010-11]Status: DisposedITAT Chennai21 Oct 2025AY 2010-11

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 989/Chny/2025 िनधा"रण वष"/Assessment Year : 2010-11 V. Balchandra Builders Private Limited, Deputy Commissioner Of No.10 Venkataratnam Nagar, Adyar, Income Tax, Chennai- 600 020. Corporate Circle 1(2), Chennai. [Pan: Aaacb6727A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.N.Arjun Raj, Advocate, : ""यथ" क" ओर से /Respondent By Ms.R.Anitha, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 28.07.2025 : घोषणा क" तार"ख /Date Of Pronouncement 21.10.2025

Section 143(2)Section 143(3)Section 147Section 148Section 80I

same cannot be taken as opening balance in AY 2009-10. 7. The Hon’ble Jurisdictional High Court in the case of Assistant Commissioner of Income-tax vs. Indian Syntans Investments Pvt Ltd. [2025] 176 taxmann.com 22 (Madras)[19-06-2025] has held as under: - 8. In any case ... change of opinion is not permissible. It has also been reiterated by the Hon’ble Jurisdictional High Court in Indian Syntans Investments Pvt. Ltd. (Assistant Commissioner of Income-tax vs. Indian Syntans Investments Pvt Ltd. [2025] 176 taxmann.com 22 (Madras)[19-06- 2025]) that: "The reasons recorded must disclose

M/S. Avanish Orchardes Pvt. Ltd., Chennai vs. ACIT, CC-1(2), Chennai

In the result, the appeals filed by the assessee’s are partly-allowed

ITA 1796/CHNY/2025[2018-19]Status: DisposedITAT Chennai21 Oct 2025AY 2018-19

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1791/Chny/2025 िनधा"रण वष"/Assessment Year:2018-19 M/S. Anantram Orchards Pvt. The Assistant Commissioner Ltd., Vs. Of Income Tax, No.425, 10Th Cross, 18Th Main, Central Circle 1(2), Chennai. Jp Nagar, 2Nd Phase, Jp Nagar, Bangalore – 560 078. Pan: Aaica 8327R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 1792/Chny/2025 िनधा"रण वष"/Assessment Year:2014-15 M/S. Betelnut Estates Pvt. The Assistant Commissioner Ltd., Vs. Of Income Tax, (Studio N), Sy No.70, Central Circle 1(2), Chennai. Narne Nagar, Beside Lancohills, Manikonda, Hyderabad – 500 075. Pan: Aafcb 7171D (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Rakesh Joshi, CAFor Respondent: Shri Shiva Srinivas, CIT
Section 132Section 153ASection 250Section 68

PRESIDENTAND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1791/CHNY/2025 िनधा"रण वष"/Assessment Year:2018-19 M/s. Anantram Orchards Pvt. The Assistant Commissioner Ltd., Vs. of Income Tax, No.425, 10th Cross, 18th Main, Central Circle 1(2), Chennai. JP Nagar, 2nd Phase, JP Nagar, Bangalore ... AAICA 8327R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.: 1792/CHNY/2025 िनधा"रण वष"/Assessment Year:2014-15 M/s. Betelnut Estates Pvt. The Assistant Commissioner Ltd., Vs. of Income Tax, (Studio N), SY No.70, Central Circle 1(2), Chennai. Narne Nagar, Beside Lancohills, Manikonda, Hyderabad – 500 075. PAN: AAFCB