← All Phrases

“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

Aruneswar Mukhopadhyay, Kolkata vs. ACIT, Circle 1(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1057/KOL/2025[2015-2016]Status: DisposedITAT Kolkata14 Oct 2025AY 2015-2016

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1057/Kol/2025 Assessment Year: 2015-2016 Aruneswar Mukhopadhyay,……………….……Appellant 64, Rajni Mukherjee Road, Sahapur, Kolkata-700038, West Bengal [Pan:Adspm1879J] -Vs.- Assistant Commissioner Of Income Tax,…..Respondent Circle-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Rajesh Kumar Mishra, Advocate, Appeared On Behalf Of The Assessee Shri Mrinmay Basak, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: August 25, 2025 Date Of Pronouncing The Order: October 14, 2025 O R D E R

Section 154Section 271(1)(c)Section 56(2)

President (KZ) I.T.A. No. 1057/KOL/2025 Assessment Year: 2015-2016 Aruneswar Mukhopadhyay,……………….……Appellant 64, Rajni Mukherjee Road, Sahapur, Kolkata-700038, West Bengal [PAN:ADSPM1879J] -Vs.- Assistant Commissioner of Income Tax,…..Respondent Circle-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Rajesh Kumar Mishra, Advocate, appeared ... President (KZ) Kolkata, the 14th day of October, 2025 Copies to :(1) Aruneswar Mukhopadhyay, 64, Rajni Mukherjee Road, Sahapur, Kolkata-700038, West Bengal (2) Assistant Commissioner of Income Tax, Circle-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 (3) CIT(A, Kolkata-22; (4) CIT - , Kolkata

Thanaraj Sumathi, Mayiladuthurai vs. ITO, Ward-1, Kumbakonam

In the result, appeal filed by the assessee is allowed

ITA 2031/CHNY/2025[2019-20]Status: DisposedITAT Chennai14 Oct 2025AY 2019-20

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2031/Chny/2025 यनिाारणवर्ा / Assessment Year:2019-20 Thanaraj Sumathi, Income Tax Officer, No.3/25, North Street, Vs. Ward-1 Moovalur, Kumbakonam. Mayiladuthurai – 609806. Tamil Nadu. [Pan:Knyps-1061-J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Mr. N. Arjun Raj, Advocate. प्रत्यर्थीकीओरसे/Respondent By : Ms. R. Anitha, Cit. सुनवाईकीतारीख/Date Of Hearing : 13.10.2025 घोर्णाकीतारीख/Date Of Pronouncement : 14.10.2025

For Appellant: Mr. N. Arjun Raj, AdvocateFor Respondent: Ms. R. Anitha, CIT
Section 144BSection 147Section 148Section 148ASection 151Section 151A

Kankanala Ravindra Reddy v. Income-tax Officer High Court of Telangana - 156 taxmann.com 178 :-4-: ITA. No:2031/Chny/2025 3 03.05.2024 Hexaware Technologies Ltd. v. Assistant Commissioner of Income-tax High Court of Bombay - 464 ITR 430 4 20.05.2024 Ram Narayan Sah v. Union of India - High Court of Gauhati ... other judicial precedents cited supra and in this regard notes that the impugned notice shows that they were all issued by JAO/Shri Punyakoti Venkatesan, Assistant Commissioner of Income Tax, Non-Corporate Circle-3(1), Chennai, thereafter, the NFAC is noted to have framed the re- assessment order on 16.03.2023 after

Ashish Kalra, New Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, the appeal of the assessee for Assessment Year 2008-09 in ITA

ITA 4309/DEL/2019[2009-10]Status: DisposedITAT Delhi14 Oct 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Manish Agarwalita No.4309/Del/2019 (Assessment Year 2009-10) Mr. Ashish Kalra Acit, C-3/313, Mig Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. Pan-Aippk0526N (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Department By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 14/10/2025 O R D E R Per Manish Agarwal, Am: These Two Appeals Are Filed By The Assessee Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [Cit(A), In Short] Dated 28.01.2019 In Appeal No. 159/2016-17 & 3/2017-18 For Asst. Years 2008-09 & 2009-10 Respectively, Both Arising Out Of Order Passed U/S 147 R.W.S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. Since, Both The Appeals Are Having Identical Issues, Therefore, They Are Adjudicated By A Common Order. First We Take Up The Appeal For Assessment Year 2008-09 In Ita No.4308/Del/2019. Ashish Kalra Vs. Acit

Section 139(1)Section 147Section 148Section 153CSection 251

material is not a thing to be considered by the courts. This vie view is reaffirmed by Hon'ble.SC, in case of Assistant Commissioner of Income Tax Vs. Rajesh Jhaveri Stock Brokers Pvt. 291 ITR 500(SC). The Hon'ble SC has stated as under: "This is so because

Ashish Kalra, New Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, the appeal of the assessee for Assessment Year 2008-09 in ITA

ITA 4308/DEL/2019[2008-09]Status: DisposedITAT Delhi14 Oct 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Manish Agarwalita No.4309/Del/2019 (Assessment Year 2009-10) Mr. Ashish Kalra Acit, C-3/313, Mig Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. Pan-Aippk0526N (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Department By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 14/10/2025 O R D E R Per Manish Agarwal, Am: These Two Appeals Are Filed By The Assessee Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [Cit(A), In Short] Dated 28.01.2019 In Appeal No. 159/2016-17 & 3/2017-18 For Asst. Years 2008-09 & 2009-10 Respectively, Both Arising Out Of Order Passed U/S 147 R.W.S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. Since, Both The Appeals Are Having Identical Issues, Therefore, They Are Adjudicated By A Common Order. First We Take Up The Appeal For Assessment Year 2008-09 In Ita No.4308/Del/2019. Ashish Kalra Vs. Acit

Section 139(1)Section 147Section 148Section 153CSection 251

material is not a thing to be considered by the courts. This vie view is reaffirmed by Hon'ble.SC, in case of Assistant Commissioner of Income Tax Vs. Rajesh Jhaveri Stock Brokers Pvt. 291 ITR 500(SC). The Hon'ble SC has stated as under: "This is so because

M/S. Pgf Ltd., Chandigarh vs. DCIT, New Delhi

ITA 4457/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner of Income Tax, Central Circle-4, R.No. 318, 3rd Floor, ARA Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम

Pgf Ltd., Chandigarh vs. ACIT, New Delhi

ITA 4273/DEL/2013[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner of Income Tax, Central Circle-4, R.No. 318, 3rd Floor, ARA Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम

ACIT, New Delhi vs. M/S. Pgf Ltd., Chandigarh

ITA 2024/DEL/2012[2008-09]Status: DisposedITAT Delhi13 Oct 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner of Income Tax, Central Circle-4, R.No. 318, 3rd Floor, ARA Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम

ACIT, New Delhi vs. M/S Pgf Ltd., Chandigarh

ITA 1322/DEL/2011[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner of Income Tax, Central Circle-4, R.No. 318, 3rd Floor, ARA Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम

Shahid Jamal Ansari, Hyderabad vs. ACIT., Circle-12(1), Hyderabad

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

ITA 1252/HYD/2025[2023-24]Status: DisposedITAT Hyderabad10 Oct 2025AY 2023-24

Bench: the due date of filing return of income under Section 139(1) of the Income Tax Act, 1961. The assessee has filed a petition under Section 154 of the Income Tax Act, 1961 along with relevant Form No. 67 filed on 21-05-2024, and the A.O. passed the order under Section 154 of the Act, on 10-01-2025 and denied FTC on the ground of delayed filing of Form No. 67 in terms of Rule 128(9) of the Income Tax Rules, 1962.

Section 139(1)Section 143(1)Section 154

VICE PRESIDENT AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1252/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2023-24) Shahid Jamal Ansari, Vs. The Assistant Commissioner R/o.Hyderabad. of Income Tax, Circle 12(1), PAN : ADFPA9956K Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Ms. Sai Keerthana, C.A. Assessee Represented by राजस्व ... Assessee : Shri Shahid Jamal Ansari, Flat No.1905, A-Block, Aditya Empress Towers, Shaikpet, Golconda - 500008, Hyderabad, Telangana, India, Hyderabad. 2. रधजस्व/ The Revenue : The Assistant Commissioner of Income Tax, Circle 12(1), Hyderabad. 3. The Addl CIT, Hyderabad / Pr.CIT, Hyderabad. 4. नवभधगीयप्रनतनिनर्, आयकर अपीलीय अनर्करण, हैदरधबधद / DR, ITAT, Hyderabad