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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

Denso International Asia Co., Ltd., Thailand vs. The Assistant Commissioner of Income Tax, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 402/DEL/2025[2022-23]Status: DisposedITAT Delhi08 Oct 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.402/िद"ी/2025(िन.व. 2022-23) Denso International Asia Co. Ltd., 888 Moo 1, Bangna-Trad Road Km 27 5, Bangbo Subdistrict, Samutprakarn Province, Thailand, 10560 ...... अपीलाथ"/Appellant Pan: Aadcd-4652-K बनाम Vs. Assistant Commissioner Of Income Tax, Circle Interantional Taxation 1(2)(2), Civic Centre, ..... "ितवादी/Respondent Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : S/Shri Vishal Kalra, Saumyendra Tomar, Advocates & Ms. Taranjeet Kaur, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Nikhil Kumar Govila, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 10/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 08/10/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 28.11.2024, Passed U/S. 143(3) R.W.S 144C(13) Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). 2. Facts Of The Case In Brief As Emanating From Records Are: The Assessee Is A Tax Resident Of Thailand. The Assessee Acts As Regional Service Centre Of The Denso

For Appellant: S/Shri Vishal Kalra, Saumyendra TomarFor Respondent: Shri Nikhil Kumar Govila, CIT(DR)
Section 143(3)Section 9(1)(vii)

Bangna-trad Road Km 27 5, BangBo Subdistrict, Samutprakarn Province, Thailand, 10560 ...... अपीलाथ"/Appellant PAN: AADCD-4652-K बनाम Vs. Assistant Commissioner of Income Tax, Circle Interantional Taxation 1(2)(2), Civic Centre, ..... "ितवादी/Respondent Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant by : S/Shri Vishal Kalra, Saumyendra Tomar, Advocates ... Delhi Tribunal ruling in the case of Bharti Airtel Ltd. [2016] 67 taxmann.com 223 and GE Precision Healthcare LLC v. Assistant Commissioner of Income Tax, Circle- International Tax -1(3)(1), New Delhi, ITA No.404/Del/2023 Assessment Year: 2020-21 order dated 14.08.2023. 15. Thus, once the assessee raises a claim

ACIT, Circle-24(1), Mumbai vs. Mahavir Associates, Mumbai

In the result, the appeal of the Revenue is partly allowed while CO of the assessee is dismissed

ITA 1134/MUM/2025[2015-16]Status: DisposedITAT Mumbai07 Oct 2025AY 2015-16

Bench: Shri Pawan Singh & Shri Prabhash Shankarassistant Commissioner Of V/S. Mahavir Associates Income Tax, Circle – 24(1), बनाम Gala No. 1, Apollo Chamber, 601, 6Th Floor, Piramal Mogra Pada Road, Andheri Chambers, Mumbai – 400012, East, Mumbai – 400 069, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aakfm0307L Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.83/Mum/2025 (Arising Out Of Ita No. 1134/Mum/2025) (A.Y. 2015-16) Mahavir Associates V/S. Assistant Commissioner Of Gala No. 1, Apollo बनाम Income Tax, Circle – 24(1), Chamber, Mogra Pada 601, 6Th Floor, Piramal Road, Andheri East, Chambers, Mumbai – 400 012, Mumbai – 400 069, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aakfm0307L Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee By : Shri Narendra Patel, Ar Revenue By: Shri Annavaran Kosuri (Sr. Ar) Date Of Hearing 21.08.2025 Date Of Pronouncement 07.10.2025 आदेश / O R D E R Per Prabhash Shankar [A.M.] :- The Instant Appeals Preferred By The Revenue & Cross Objection Of The Assessee Emanate From The Appellate Order Passed By The Learned

For Appellant: Shri Narendra Patel, ARFor Respondent: Shri Annavaran Kosuri (Sr. AR)
Section 133ASection 144Section 41(1)

INCOME-TAX APPELLATE TRIBUNAL“D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assistant Commissioner of v/s. Mahavir Associates Income Tax, Circle – 24(1), बनाम Gala No. 1, Apollo Chamber, 601, 6th Floor, Piramal Mogra Pada Road, Andheri Chambers, Mumbai – 400012, East, Mumbai ... जीआइआर सं./PAN/GIR No: AAKFM0307L Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.83/MUM/2025 (Arising out of ITA No. 1134/MUM/2025) (A.Y. 2015-16) Mahavir Associates v/s. Assistant Commissioner of Gala No. 1, Apollo बनाम Income Tax, Circle – 24(1), Chamber, Mogra Pada 601, 6th Floor, Piramal Road, Andheri East, Chambers, Mumbai

Lummus Technology Heat Transfer B.V, Gurugram vs. The Assistant Commissioner of Income Tax, Int. Tax, Gurugram

In the result, appeal of the assessee is allowed

ITA 3741/DEL/2023[2021-22]Status: DisposedITAT Delhi06 Oct 2025AY 2021-22

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.3741/िद"ी/2023(िन.व. 2021-22) Lummus Technology Heat Transfer B.V, Second Floor, Infinity Tower B, Dlf Cyber City, Sector 25A, Phase Ii, Gurugram, Haryana 122001 ...... अपीलाथ"/Appellant Pan: Aabca-9045-K बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Gurugram, ..... "ितवादी/Respondent Haryana 122001 अपीलाथ" "ारा/ Appellant By : Shri Vishal Kalra, Advocate, Ms. Reema Grewal, Chartered Accountant & Ms. Snigdha Gautam, Advocate "ितवादी"ारा/Respondent By : Shri Nikhil Kumar Govila, Cit सुनवाई क" ितिथ/ Date Of Hearing : 07/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 06/10/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 27.10.2023, Passed U/S. 143(3) R.W.S 144C(13) Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). 2. The Gist Of Grounds Raised By The Assessee In Appeal Assailing The Assessment Order Is As Under:

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Nikhil Kumar Govila, CIT
Section 143(3)Section 40Section 80G

Second Floor, Infinity Tower B, DLF Cyber City, Sector 25A, Phase II, Gurugram, Haryana 122001 ...... अपीलाथ"/Appellant PAN: AABCA-9045-K बनाम Vs. Assistant Commissioner of Income Tax, International Taxation, Gurugram, ..... "ितवादी/Respondent Haryana 122001 अपीलाथ" "ारा/ Appellant by : Shri Vishal Kalra, Advocate, Ms. Reema Grewal, Chartered Accountant & Ms. Snigdha