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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

M/S. Chittaswarup Agro Farming Pvt. Ltd., Chennai vs. ACIT, CC-1(2), Chennai

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

ITA 1794/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

M/S. Betelnut Estates Pvt. Ltd., Hyderabad vs. ACIT, CC-1(2), Chennai

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

ITA 1792/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Oct 2025AY 2014-15

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

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

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

ITA 1791/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

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Aman Feed Industries, Khanna

In the result, appeals of the assessee for A

ITA 457/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh16 Oct 2025AY 2019-20

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1252, 1253,1254,1255/Chd/2024 "नधा"रण वष" / A.Y.: 2015-16, 2017-18, 2018-19,2019-20 M/S Aman Feed Industries, The Dcit, E-2, Focal Point, Vs Central Circle-1, Khanna. Ludhiana. "थायी लेखा सं./Pan No: Aacfa3624L अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 116,181,457/Chd/2025 "नधा"रण वष" / A.Y.: 2017-18, 2018-19, 2019-20 The Dcit, Vs M/S Aman Feed Industries, Central Circle-1, E-2, Focal Point, Ludhiana. Khanna. "थायी लेखा सं./Pan No: Aacfa3624L अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ashwani Kumar, Shri Kulbhushan Goyal & Ms, Deepali Aggarwal, Cas Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 28.07.2025 Date Of Pronouncement : 16.10.2025

For Appellant: Shri Ashwani Kumar, Shri Kulbhushan Goyal &For Respondent: Shri Manav Bansal, CIT DR
Section 145(3)Section 153ASection 153DSection 250Section 68

OFFICE OF THE ADDL. COMMISSIONER OF INCOME TAX, 3 Floor, Range-1, Bhubaneswar No. Addl. CIT/R-l/BBSR/SD/2010-11/5350 Dated, Bhubaneswar, the 30th December, 2010 To The Assistant Commissioner of Income Tax, Circle-1(2), Bhubaneswar. Sub: Approval u/s 153D-in the case of M/s Serajuddin & Co., 19A, British India Street, Kolkata-Matter

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. M/S Afi Agro Pvt. Ltd., Khanna

In the result, all the appeals of the assessee are allowed and all the appeals of the Revenue are dismissed

ITA 373/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh16 Oct 2025AY 2019-20

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1256, 1257,1258/Chd/2024 "नधा"रण वष" / A.Y.: 2017-18, 2018-19, 2019-20 Afi Agro Private Limited, The Dcit, A-1, Focal Point, Vs Central Circle-1, Khanna. Ludhiana. "थायी लेखा सं./Pan No: Aaeca6479L अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 179,180,373/Chd/2025 "नधा"रण वष" / A.Y.: 2017-18, 2018-19, 2019-20 The Dcit, Vs Afi Agro Private Limited, Central Circle-1, A-1, Focal Point, Ludhiana. Khanna. "थायी लेखा सं./Pan No: Aaeca6479L अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ashwani Kumar, Shri Kulbhushan Goyal & Ms. Deepali Aggarwal, Cas Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 28.07.2025 Date Of Pronouncement : 16.10.2025 Physical Hearing O R D E R Per Raj Pal Yadav, Vp

For Appellant: Shri Ashwani Kumar, Shri Kulbhushan Goyal &For Respondent: Shri Manav Bansal, CIT DR
Section 132Section 139(1)Section 139(4)Section 143(2)Section 153ASection 153D

Floor, Range-1, Bhubaneswar No. Addl. CIT/R-l/BBSR/SD/2010-11/5350 ITA Nos.1256 to 1258/CHD/2024 & ITA Nos.179, 180 & 373/CHD/2025 16 Dated, Bhubaneswar, the 30th December, 2010 To The Assistant Commissioner of Income Tax, Circle-1(2), Bhubaneswar. Sub: Approval u/s 153D-in the case of M/s Serajuddin & Co., 19A, British India Street, Kolkata-Matter