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“Assistant Director”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(9B) / Section 117731 judgments

The decision most relied on for Assistant Director is Vodithala Educational Society v. Assistant Director of Income (20 SOT 353), cited in 50 judgments on BharatTax.

Leading authorities on Assistant Director

Vodithala Educational Society v. Assistant Director of Income
20 SOT 353 · 2008 · ITAT
50
citing judgments

An educational institution that collects money over and above the prescribed rates, essentially acting as a vendor of education for profit, may not be considered a charitable institution under Section 2(15) and may be viewed as operating with a profit motive.

KLM Royal Dutch Airlines v. Assistant Director of Income Tax
304 ITR 264 · 2008 · High Court
35
citing judgments

Reassessment proceedings under Section 148 cannot be initiated if the original assessment proceedings, initiated based on a filed return, are still pending. This includes situations where the time for issuing a notice under Section 143(2) has not expired.

292 ITR 416(SC) Galileo Nederland BV v. Assistant Director of Income-tax, Circle-i(2), (Intl. Tax), New Delhi
367 ITR 319 · 2014 · High Court
28
citing judgments

The principle of consistency requires that the Assessing Officer or First Appellate Authority must follow decisions made in earlier years, unless there are good and sufficient reasons to deviate. An assessee's status should not be altered arbitrarily without assigning reasons or distinguishing facts.

STERLITE INDUSTRIES (INDIA) LTD. v. ASSISTANT COMMISSIONER OF INCOME-TAX AND ANOTHER
302 ITR 275 · 2008 · High Court
26
citing judgments

Information from the Enforcement Directorate indicating inflated purchases can serve as a valid basis for issuing a notice under Section 148 of the Income Tax Act, initiating reassessment proceedings.

Trib.) (v) Flying Fabrication v. Deputy Commissioner of Income-tax
133 Taxmann.com 84 · 2021 · High Court
24
citing judgments

The amendment to Section 36(1)(va) of the Income-tax Act made by the Finance Act, 2021, is prospective in nature, meaning payments made before the amendment are not affected by its retrospective application.

Jabalpur); Gopalkrishna Aswini Kumar v. Assistant Director of Income Tax
192 ITD 562 · 2022 · ITAT
13
citing judgments

Cases cited by this decision often involve assessment years 2018-19 and 2019-20.

Murasoli Trust v. Assistant Director of Income Tax (Exemptions IV), Chennai
65 Taxmann.com 186 · 2016 · Reported
13
citing judgments

A trust engaged in activities that constitute trade, commerce, or business is not entitled to claim its object as charitable if those activities fall foul of the proviso to section 2(15). Running a petrol outlet may not be considered a business incidental to the main object of a trust.

Ashapura Minichem Ltd. v. Assistant Director of Income-tax
40 SOT 220 · 2010 · ITAT
12
citing judgments

Income of a non-resident is deemed to accrue or arise in India if it falls under clauses (v), (vi), or (vii) of section 9(1), irrespective of whether the non-resident has a place of business or connection in India or has rendered services in India, due to the retrospective amendment of Section 9 by the Finance Act, 2010.

Judgments citing Assistant Director

Rameshkumar Kandasamy, Tiruppur vs. ITO, Ward-2(1), Tiruppur

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

ITA 3257/CHNY/2025[2018-19]Status: DisposedITAT Chennai06 Mar 2026AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3257/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Shri Ramesh Kandasamy, The Income Tax Officer, 627/1, Hallmark Knit Fabs, Vs. Ward 2 (1), Rakkiyapalayam, Tiruppur Kangeyam Road, Tiruppur – 641 606. Pan: Ahhpr 4639J (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms.S.P. Sri Harini, Advocate ""यथ" क" ओर से/Respondent By : Shri A.T. Krishnamoorthy, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 05.03.2026 घोषणा क" तारीख/Date Of Pronouncement : 06.03.2026 आदेश/ O R D E R Per George George K: This Appeal Filed By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 02.09.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Year Is 2018-19. :- 2 -: 2. At The Very Outset, We Notice That The Order Passed By The First Appellate Authority (Faa) Is Ex-Parte, Since There Was No Compliance From The Assessee To Five Notices Issued From The Office Of The First Appellate Authority.

For Appellant: Ms.S.P. Sri Harini, AdvocateFor Respondent: Shri A.T. Krishnamoorthy, Addl.CIT
Section 143(3)Section 250Section 68

assessee is doing agricultural activities in the lands owned by him. In support of his claim, he also submitted the certificate from the Assistant Director of Agriculture, Pongalur. The main crops are coconut(tender coconut) and onion. The assessee has uploaded supporting documents for land holdings, crops cultivated along with

Balaji Marbles and Tiles Pvt Limited, Katni vs. DCIT Central Circle 1, Udaipur

In the result, the appeal of the assessee is allowed

ITA 304/JODH/2024[2017-2018]Status: DisposedITAT Jodhpur26 Feb 2026AY 2017-2018

Bench: Dr. Mitha Lal Meena, Hon’Ble & Sudhir Pareek, Hon’Blebalaji Marbles & Tiles Pvt. Ltd. Dcit, Central Circle -1, 12 Dunne Market, Bargawan, Udaipur. Jabalpur Road, Madhya Pradesh – 483501. Pan No. Aaccb 4886 C Assessee By Shri Rahul Bardia, Ca (Virtual) Revenue By Shri P.R. Mirdha, Addl. Cit (Virtual) Date Of Hearing 18.02.2026. Date Of Pronouncement 26.02.2026. Order Dr. Mitha Lal Meena, A.M.: This Appeal Filed By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals), Udaipur–2 [Cit(A)], Dated 28.02.2024 For The Assessment Year 2017–18. 2. The Assessee Has Taken Following Grounds Of Appeal: 1. The Ld Cit Erred In Law & Facts Of The Case In Rejecting The Books Of Account During Appellate Proceedings. 2. The Ld Cit Appeals Erred In Law & Facts Of The Case In Enhancing The Addition On Account Of Gp Addition Of Rs 94,24,706/-. 3. The Ld Cit Appeals Erred In Law & Facts Of The Case In Comparing The Gp Ratio Of Assessee As 2.07% Whereas The Assessee Explained

Section 143(3)Section 145Section 145(3)Section 69A

refer to section 2(7A) of the Act which defines Assessing Officer as follows: - "Assessing Officer" means the Assistant Commissioner or Deputy Commissioner or Assistant Director or Deputy Directoror the Income-tax Officer who is vested with the relevant jurisdiction by virtue of directions or orders issued under subsection

Asst. Director of It (Exemp)-II, Hyderabad vs. Action for Welfare and Awakening in Rural Environment (Aware), Hyderabad

In the result, the C.O. filed by the assessee is partly allowed for statistical purposes

ITA 709/HYD/2012[1995-96]Status: DisposedITAT Hyderabad13 Feb 2026AY 1995-96

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.709/Hyd/2012 ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Shantivanam, Nagarjuna Sagar Road, Hyderabad. Pan: Aaata2338R (Appellant) (Respondent) C.O. No.138/Hyd/2012 (In आ.अपी.सं /Ita No.709/Hyd/2012) ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Pragati Bhavan, D.No.5-9- 24/78, Lake Hill Road, Adarshnagar, Hyderabad- 500463. Pan: Aaata2338R (Respondent/Cross Objector) (Appellant In Appeal) "नधा"रती "वारा/Assessee By: Shri S. Rama Rao, Advocate राज" व "वारा/Revenue By:: Ms. U. Mini Chandran, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing: 08/01/2026 घोषणा क" तार"ख/Pronouncement: 13/02/2026

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Ms. U. Mini Chandran, CIT-DR
Section 11Section 11(2)Section 11(3)Section 143(3)Section 147

Lake Hill Road, Adarshnagar, Hyderabad-500463. (iii) Sri S. Rama Rao, Advocate, Flat No.102, Shriya’s Elegance, Street No.9, Himayatnagar, Hyderabad-500029. Assistant Director of Income Tax (Exemptions)-II, Room No.307A, 3rd 2 Floor, Aayakar Bhavan, Basheerbagh, Hyderabad. 3 Pr. CIT - Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File