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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

Tukaram Mahadev Suryavanshi, Mumbai vs. Income Tax Office, Ward 4(5), Pune

In the result, the appeal filed by the assessee stands dismissed

ITA 785/PUN/2024[2020-21]Status: DisposedITAT Pune11 Jul 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.785/Pun/2024 िनधा"रण वष" / Assessment Year : 2020-21 Tukaram Mahadev Vs. Ito, Ward-4(5), Pune. Suryavanshi, 210 Ruby Industrial Premises Soc. Ltd., Chincholi Bandar, Mindspace, Malad West, Mumbai- 400064. Pan : Afops1105F Appellant Respondent Assessee By : Shri Anil Topiwala Revenue By : Shri Akhilesh Srivastava Date Of Hearing : 01.07.2024 Date Of Pronouncement : 11.07.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.03.2024 Passed By Ld Addl./Jacit(A), Kanpur For The Assessment Year 2020-21. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Addl/Jcit(A) Kanpur-Nfac Has Erred In Confirming The Learned Assistant Director Of Income-Tax Cpc- Bangalore Order Disallowing The Sum Of Rs. 55,10,270/- U/S 36 (1)(Va) Of The Income-Tax Act, 1961 Being Employees Contribution To Provident Fund & Esic As Per Tax Audit Report Deposited

For Appellant: Shri Anil TopiwalaFor Respondent: Shri Akhilesh Srivastava
Section 143(1)Section 36Section 36(1)(va)

facts and in the circumstances of the case and in law, the learned ADDL/JCIT(A) KANPUR-NFAC has erred in confirming the learned Assistant Director of Income-Tax CPC- Bangalore order disallowing the sum of Rs. 55,10,270/- u/s 36 (1)(VA) of the Income-tax Act, 1961 being ... facts and in the circumstances of the case and in law, the learned ADDL/JCIT(A) KANPUR-NFAC has erred in confirming the learned Assistant Director of Income-Tax CPC- Bangalore in disallowing Rs.55,10,270/- as per Tax Audit Report being employees contribution to the PF & ESIC which is deposited

Shiva Pharmachem Limited, Vadodara vs. Deputy Commissioner of Income Tax, Circle 2(1)(1), Vadodara

In the result, the appeal of the Assessee is allowed

ITA 698/AHD/2023[2021-2022]Status: DisposedITAT Ahmedabad04 Jul 2024AY 2021-2022

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2021-22 Shiva Pharmachem Limited The Dy.Cit Shiva 12Th Floor, Vs Circle-2(1)91) Opp. Tricolour Hospital Vadodara Genda Circle, Vadodara-390 023 (Gujarat) Pan: Aajcs 3940 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ar Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 01/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 04/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By Assessee Is Filed Against The Order Of Commissioner Of Income Tax (Appeals) – National Faceless Appeal Centre – Delhi [Hereinafter Referred To As “The Ld.Cit(A)”] Passed On 24/07/2023 U/S. 250 Of The Income Tax Act,1961 (Hereinafter Referred To As “The Act”) Instituted Against The Order Dated 19/12/2022 Passed By The Assistant Director Of Income Tax, Cpc, Under Section 154 Of The Income-Tax Act, 1961, For The Assessment Year (Ay) 2021-22. Facts Of The Case: Shiva Pharmachem Liimited Vs. The Dcit Asst. Year 2021-22:

For Appellant: Shri Sunil Talati, ARFor Respondent: Shri Sudhakar Verma, Sr.DR
Section 154Section 230Section 250

24/07/2023 u/s. 250 of the Income Tax Act,1961 (hereinafter referred to as “the Act”) instituted against the order dated 19/12/2022 passed by the Assistant Director of Income Tax, CPC, under section 154 of the Income-tax Act, 1961, for the Assessment Year (AY) 2021-22. Facts of the Case

Hanuman Seva Charitable Trust, Kolkata vs. ADIT, Itd, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 727/KOL/2024[2020-21]Status: DisposedITAT Kolkata04 Jul 2024AY 2020-21

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 727/Kol/2024 Assessment Year: 2020-2021 Hanuman Seva Charitable Trust,……………Appellant 249/H, New G.T. Road, Liluah, Howrah-711204 [Pan:Aaath8190A] -Vs.- Assistant Director Of Income Tax,………….Respondent Centralized Processing Centre, Income Tax Department, Bengaluru, Post Bag No. 2, Electronic City Post Office, Bengaluru-560500, Karnataka Appearances By: Shri N. Kaushik, A.R., Appeared On Behalf Of The Assessee Shri Arun Kumar Meena, Addl. Cit, Sr. D.R. Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: July 02, 2024 Date Of Pronouncing The Order: July 04, 2024 O R D E R

Section 119Section 12ASection 143(1)Section 154

Accountant Member I.T.A. No. 727/KOL/2024 Assessment Year: 2020-2021 Hanuman Seva Charitable Trust,……………Appellant 249/H, New G.T. Road, Liluah, Howrah-711204 [PAN:AAATH8190A] -Vs.- Assistant Director of Income Tax,………….Respondent Centralized Processing Centre, Income Tax Department, Bengaluru, Post Bag No. 2, Electronic City Post Office, Bengaluru-560500, Karnataka Appearances ... President (KZ) Kolkata, the 4th day of July, 2024 Copies to :(1) Hanuman Seva Charitable Trust, 249/H, New G.T. Road, Liluah, Howrah-711204 (2) Assistant Director of Income Tax, Centralized Processing Centre, Income Tax Department, Bengaluru, Post Bag No. 2, Electronic City Post Office, Bengaluru-560500, Karnataka (3) ADDL/JCIT