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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

Help Us Help Them, Kolkata vs. Asstt. Director of Income Tax, CPC, Bengaluru

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1914/KOL/2024[2013-14]Status: DisposedITAT Kolkata17 Mar 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1914/Kol/2024 Assessment Year: 2013-2014 Help Us Help Them,…………………….………Appellant 4, Mukti Chambers, Clive Road, Kolkata-700001, West Bengal [Pan:Aaath5108C] -Vs.- Assistant Director Of Tax,…………………...Respondent Cpc, Bengaluru, Bangalore, Karnataka Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Assessee Shri Kallol Mistry, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: February 27, 2025 Date Of Pronouncing The Order: March 17, 2025 O R D E R

Section 11Section 143(1)Section 2

I.T.A. No. 1914/KOL/2024 Assessment Year: 2013-2014 HELP US HELP THEM,…………………….………Appellant 4, Mukti Chambers, Clive Road, Kolkata-700001, West Bengal [PAN:AAATH5108C] -Vs.- Assistant Director of Tax,…………………...Respondent CPC, Bengaluru, Bangalore, Karnataka Appearances by: Shri Siddharth Agarwal, Advocate, appeared on behalf of the assessee Shri Kallol Mistry, JCIT ... Kolkata, the 17th day of March, 2025 Copies to :(1) HELP US HELP THEM, 4, Mukti Chambers, Clive Road, Kolkata-700001, West Bengal (2) Assistant Director of Tax, CPC, Bengaluru, Bangalore, Karnataka (3) Addl,/JCIT(Appeals)-2, Guwahati; (4) CIT - , Kolkata; (5) The Departmental Representative; (6) Guard FileBy order

DCIT Central Circle 2(1), Chenai vs. C.Vijaya Baskar, Pudukottai

In the result, ITA Nos.695 to 702/Chny/2023 stands dismissed

ITA 700/CHNY/2023[2016-17]Status: DisposedITAT Chennai28 Feb 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.695/Chny/2023 (िनधा(रणवष( / Assessment Year: 2011-12) & 2. आयकरअपील सं. / Ita No.696/Chny/2023 (िनधा(रणवष( / Assessment Year: 2012-13) & 3. आयकरअपील सं. / Ita No.697/Chny/2023 (िनधा(रणवष( / Assessment Year: 2013-14) & 4. आयकरअपील सं. / Ita No.698/Chny/2023 (िनधा(रणवष( / Assessment Year: 2014-15) & 5. आयकरअपील सं. / Ita No.699/Chny/2023 (िनधा(रणवष( / Assessment Year: 2015-16) & 6. आयकरअपील सं. / Ita No.700/Chny/2023 (िनधा(रणवष( / Assessment Year: 2016-17) & 7. आयकरअपील सं. / Ita No.701/Chny/2023 (िनधा(रणवष( / Assessment Year: 2017-18) & 8. आयकरअपील सं. / Ita No.702/Chny/2023 (िनधा(रणवष( / Assessment Year: 2018-19) Dcit Shri C. Vijayabaskar बनाम/ Central Circle-2(1) #14/28-1, Sowrastra Street, Chennai. Illupur, Pudukottai-622 102. Vs.

For Appellant: S/Shri Nithyaesh Natraj, Vaibav R. VenkateshFor Respondent: Shri A.P. Srinivas (Sr. Standing Counsel for department)- Ld. Sr. Counsel
Section 143(3)

Tamil Nadu Minor Mineral Concession Rules after conducting the necessary enquiries and verification. Pursuant to same, the RDO requested the Assistant Director (Land Survey), Puddukottai District to constitute a five-member committee headed by Land Survey Inspector to carry out survey of the quarry land of Shri SA Subbaiah. Based ... land survey conducted by the said committee, the Assistant Director furnished his report dated 18.02.2019. The said report contained the details of the minerals and gravel found stacked in the quarry land. Based on the said report, the RDO requested the Assistant Director (Geology & Mines), Puddukottai to calculate the measurements

DCIT Central Circle 2(1), Chenai vs. C.Vijaya Baskar, Pudukottai

In the result, ITA Nos.695 to 702/Chny/2023 stands dismissed

ITA 697/CHNY/2023[2013-14]Status: DisposedITAT Chennai28 Feb 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.695/Chny/2023 (िनधा(रणवष( / Assessment Year: 2011-12) & 2. आयकरअपील सं. / Ita No.696/Chny/2023 (िनधा(रणवष( / Assessment Year: 2012-13) & 3. आयकरअपील सं. / Ita No.697/Chny/2023 (िनधा(रणवष( / Assessment Year: 2013-14) & 4. आयकरअपील सं. / Ita No.698/Chny/2023 (िनधा(रणवष( / Assessment Year: 2014-15) & 5. आयकरअपील सं. / Ita No.699/Chny/2023 (िनधा(रणवष( / Assessment Year: 2015-16) & 6. आयकरअपील सं. / Ita No.700/Chny/2023 (िनधा(रणवष( / Assessment Year: 2016-17) & 7. आयकरअपील सं. / Ita No.701/Chny/2023 (िनधा(रणवष( / Assessment Year: 2017-18) & 8. आयकरअपील सं. / Ita No.702/Chny/2023 (िनधा(रणवष( / Assessment Year: 2018-19) Dcit Shri C. Vijayabaskar बनाम/ Central Circle-2(1) #14/28-1, Sowrastra Street, Chennai. Illupur, Pudukottai-622 102. Vs.

For Appellant: S/Shri Nithyaesh Natraj, Vaibav R. VenkateshFor Respondent: Shri A.P. Srinivas (Sr. Standing Counsel for department)- Ld. Sr. Counsel
Section 143(3)

Tamil Nadu Minor Mineral Concession Rules after conducting the necessary enquiries and verification. Pursuant to same, the RDO requested the Assistant Director (Land Survey), Puddukottai District to constitute a five-member committee headed by Land Survey Inspector to carry out survey of the quarry land of Shri SA Subbaiah. Based ... land survey conducted by the said committee, the Assistant Director furnished his report dated 18.02.2019. The said report contained the details of the minerals and gravel found stacked in the quarry land. Based on the said report, the RDO requested the Assistant Director (Geology & Mines), Puddukottai to calculate the measurements

Ankul Construction Co., Rajkot vs. The Assit. Director of Income Tax, CPC Bengluru/ITO WD-1(2)(1), Rajkot

In the result, this appeal of the assessee is allowed for statistical purposes, in above terms

ITA 484/RJT/2024[2020-21]Status: DisposedITAT Rajkot17 Feb 2025AY 2020-21

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपीलसं./Ita No. 484/Rjt/2024 Assessment Year: (2020-21) (Hybrid Hearing) Anukul Constriction Co. Vs. Asstt. Director Of Income 901, Aalap-B, Opp. Shastri Ground, Tax, Cpc Bangaluru / Ito Limda Chowk, Ward 1(2)(1), Rajkot – 360001 Aayakar Bhavan, Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakfa2385E (Appellant) (Respondent) Appellant By : Shri Jay Kathrani, Ld. A.R. Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 04/02/2025 Date Of Pronouncement : 17/02/2025

For Appellant: Shri Jay Kathrani, Ld. A.RFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 139Section 143(1)Section 154Section 154(3)Section 28Section 28(1)Section 30Section 38Section 40Section 40a

assessee are as follows; 1. On the facts and in the circumstances of the case as well as law on the subject, the Assistant Director of Income Tax, CPC (hereinafter referred as Learned AO) has erred in passing the order u/s 154 of the Income Tax Act without providing ... filled his return of income for Assessment Year 2020-21 on 27.03.2021 u/s. 139 declaring total income of Rs. 11,46,740/-. The Learned Assistant Director of Income Tax, CPC Bangaluru has determined demand of Rs. 83,10,320/-. That the Ld. CPC rejecting the claim of the assessee without

Late Chhotalal Vallabhadas Doshi L/H. Heir Smt. Prabhavatiben Chhotalal Doshi, Jamnagar vs. The ITO Ward-1(3), Jamnagar

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 698/RJT/2024[2008-09]Status: DisposedITAT Rajkot22 Jan 2025AY 2008-09

Bench: Dr. Arjun Lal Saini, Am. & Diesh Mohan Sinha, Jm आयकर अपीलसं./Ita No.698/Rjt/ 2024 ("नधा"रण वष" / Assessment Year: (2008-09) (Hybrid Hearing) Late Chhotalal Vallabhdas Doshi Vs. Ito Ward-1(3), Jamnagar. (Legal Heir Smt. Prabhavatiben Chhotalal Doshi). 505 Ajitnath Apartment, Near Indraprasth Tower, Jamnagar. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acdpd9371Q (Appellant) (Respondent) Appellant By : Shri Dushyant Maharshi, Ld. Ar Respondent By : Shri Shramdeep Sinha, Ld. Cit(Dr) सुनवाईक"तार"ख/ Date Of Hearing :23/12/2024 घोषणाक"तार"ख/Date Of Pronouncement :22/01/2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By The Assessee Is Directed Against The Order Passed By The National Faceless Appeal Centre [(In Short “Nfac/Ld. Cit(A)”] Vide Order Dated 24/07/204, Which In Turn Assessment Order Passed By Assessing Officer Vide Order Dated 22/03/2016 Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”). 2. Grounds Of Appeal Raised By The Assessee Are As Under: 1. Hon. Cit(A) Erred In Law As Well As On Facts In Dismissing The Appeal By Contending That No Response Has Been Received From Assessee Although The Response Has Been Submitted Through Samadhan.Faceless.Appeal@Incometax.Gov.In As There Was No Income Tax Registration Due To Death Of The Assessee I.E. Chhotalal Doshi On Ita-698/Rjt/2024 (Ay-2008-09) Late Chhotalal Doshi Vs. Ito Ward-1(3), Jamnagar.

For Appellant: Shri Dushyant Maharshi, Ld. ARFor Respondent: Shri Shramdeep Sinha, Ld. CIT(DR)
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151

17/02/2016 at 11:30 A.M. In response, assessee neither attended nor furnished any reply. 5. In this case, information was received from the Assistant Director of Income Tax (Inv.), Jamnagar vide Letter No. ADIT (Inv.)/Jam/CLD/2014-15 dated 24/03/2015 alongwith it's enclosure. As per above information, Late Shri Chhotalal Doshi