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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

R.K.Infracorp Private Limited, Hyderabad vs. DCIT., Central Circle-2(4), Hyderabad

ITA 363/HYD/2025[2020-2021]Status: DisposedITAT Hyderabad25 Feb 2026AY 2020-2021

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner Of Vs. M/S. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. Pan: Aaecr0071P (Respondent) निर्धारिती द्वारा /Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: Dr. Narendra Kumar Naik, Cit-Dr (Hybrid Mode) आ.अपी. सं/Ita No.363/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) M/S. R.K. Infracorp Private Vs. Deputy Commissioner Limited, Hyderabad. Pan: Aaecr0071P (Appellant) निर्धारिती द्वारा / Assessee By: राजस्व द्वारा / Revenue By: Of Income Tax, Central Circle-2(4), Hyderabad. (Respondent) Shri M V Prasad, Ca Shri K. Vinoth Kannan, Sr. Ar सुनवाई की तारीख /Date Of Hearing: 07/01/2026 घोषणा की तारीख / Date Of 25/02/2026 Pronouncement: 2

For Appellant: Shri M V Prasad, CAFor Respondent: Dr. Narendra Kumar Naik
Section 132Section 143(3)Section 153BSection 37(1)Section 69A

Hyderabad Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member आ.अपी.सं /ITA No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner of Vs. M/s. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. PAN: AAECR0071P (Respondent) निर्धारिती द्वारा /Assessee by: Shri

ACIT., Central Circle-2(4), Hyderabad vs. R.K.Infracorp Private Limited, Hyderabad

ITA 235/HYD/2025[2020-21]Status: DisposedITAT Hyderabad25 Feb 2026AY 2020-21

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner Of Vs. M/S. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. Pan: Aaecr0071P (Respondent) निर्धारिती द्वारा /Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: | Dr. Narendra Kumar Naik, Cit-Dr (Hybrid Mode) आ.अपी. सं/Ita No.363/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) M/S. R.K. Infracorp Private Vs. Deputy Commissioner Limited, Hyderabad. Pan: Aaecr0071P (Appellant) Of Income Tax, Central Circle-2(4), Hyderabad. (Respondent) निर्धारिती द्वारा / Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: Shri K. Vinoth Kannan, Sr. Ar सुनवाई की तारीख /Date Of Hearing: 07/01/2026 घोषणा की तारीख / Date Of 25/02/2026 Pronouncement: 2

For Appellant: Shri M V Prasad, CAFor Respondent: Dr. Narendra Kumar Naik
Section 132Section 143(3)Section 153BSection 37(1)Section 69A

Hyderabad Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member आ.अपी.सं /ITA No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner of Vs. M/s. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. PAN: AAECR0071P (Respondent) निर्धारिती द्वारा /Assessee by: Shri

Labh Ventures India Private Limited, Mumbai vs. ACIT, Circle 15(1)(2), Mumbai

In the result, the Assessee’s Appeal is allowed for Statistical purposes

ITA 7008/MUM/2025[2015-16]Status: DisposedITAT Mumbai25 Feb 2026AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Jagadishassessment Year: 2015-16 Labh Ventures India Private Assistant Commissioner Limited, Labh Ventures Of Income Tax, Circle India Private Limited Officer 15(1)(2), Mumbai, 211, 2Nd Floor, Flying Aayakar Bhavan, Vs. Clolors, Pr. Din Dayal Maharshi Karve Road, Upadhyay Marg, Lbs Cross New Marine Lines, Road, Mulund (W), Mumbai Mumbai – 400020. – 400 080. (Appellant) (Respondent) Pan: Aaafl 6787 B Present For: Assessee By : Shri Sagar Momaya (Tax Consultant) Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 25.02.2026 Date Of Pronouncement : 25.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Have Been Preferred By The Assessee Against The Order Dated 27.08.2025, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) [In Short Ld. Commissioner] U/S 250 Of The Income Tax Act, 1961 [In Short ‘The Act’] For The A.Y. 2015-16. 2. In The Instant Case, Though The Assessee Has Filed An Application For Adjournment, However During The Course Of Hearing

For Appellant: Shri Sagar Momaya (Tax Consultant)For Respondent: Shri Surendra Mohan (Sr. DR)
Section 147Section 250

MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER And SHRI JAGADISH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Labh Ventures India Private Assistant Commissioner Limited, Labh Ventures of Income Tax, Circle India Private Limited Officer 15(1)(2), Mumbai, 211, 2nd Floor, Flying Aayakar Bhavan, Vs. Clolors