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“Chief Commissioner”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(15A) / Section 1172,876 judgments

The decision most relied on for Chief Commissioner is Pvt Ltd. v. ACIT (93 Taxmann.com 296), cited in 98 judgments on BharatTax.

Leading authorities on Chief Commissioner

Pvt Ltd. v. ACIT
93 Taxmann.com 296 · 2018 · High Court
98
citing judgments

Approval granted by the Principal Chief Commissioner or Principal Commissioner under Section 151 for reassessment proceedings under Section 148 must reflect due application of mind. A mere endorsement of "approved" without reasons or reference to material is insufficient, as the approval serves as a safeguard and must be meaningful, not ritualistic or formal.

Financial Services Pvt. Ltd. v. Dy. CIT
457 ITR 647 · 2023 · High Court
95
citing judgments

The amended Section 151 of the Income-tax Act, governing the sanction for reassessment proceedings under Sections 148 and 148A, applies to cases initiated under the new reassessment regime. The specified authority for granting such sanction becomes the Principal Chief Commissioner or Principal Director General if more than three years have elapsed from the end of the relevant assessment year.

Ghanshyam K. Khabrani v. ACIT
346 ITR 443 · 2012 · High Court
89
citing judgments

The reassessment proceedings are invalid if the required sanction under Section 151 of the Income Tax Act is not obtained from the statutorily designated authority or if the approval is granted mechanically without due satisfaction. Approval by a higher authority cannot substitute the satisfaction of the authority specified in Section 151.

Mohinder Singh Gill v. Chief Election Commissioner
1 SCC 405 · 1978 · Supreme Court
79
citing judgments

When a statutory authority issues an order based on specific grounds, its validity must be assessed solely by those stated grounds and cannot be supported or improved by additional reasons provided later in affidavits or other means. An order that is invalid at its inception cannot be validated by subsequent justifications.

Sahara India v. CIT & Others
216 CTR 303 · 2008 · Reported
54
citing judgments

The requirement of prior approval from the Chief Commissioner or Commissioner under Section 142(2A) is a crucial safeguard against arbitrary assessment, placing a significant responsibility on the approving authority to ensure its genuine application and prevent it from becoming a mere formality.

New Noble Educational Society v. Chief Commissioner of Income Tax
448 ITR 594 · 2022 · Supreme Court
50
citing judgments

An institution qualifies as an 'educational institution' for tax exemption, including under Section 10(23C)(iiiab), only if it imparts structured, formal education, distinguishing it from general public utility activities under Section 2(15).

Star India Private Limited v. Chief Commissioner of Central Excise
280 ITR 321 · 2006 · Supreme Court
47
citing judgments

The Supreme Court holds that while the Legislature can enact laws retrospectively, this power does not normally extend to creating an offence or penal liability retroactively, nor to withdrawing a benefit already granted under a statute through retrospective amendment.

Oxford Academy for Career Development v. Chief CIT
315 ITR 382 · 2009 · High Court
37
citing judgments

The Commissioner of Income Tax (CIT) has no power to cancel registration granted under Section 12A of the Income Tax Act retrospectively, especially when there is no express provision in the Act for such cancellation and the order is quasi-judicial in nature.

Judgments citing Chief Commissioner

Rashmi Sponge Iron and Power Industries, Raipur vs. Principal Commissioner of Income Tax, Raipur-1, Raipur

In the result, the appeal of the assessee is dismissed

ITA 98/RPR/2022[2017-18]Status: DisposedITAT Raipur20 Jul 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.98/Rpr/2022 (िनधा"रण वष" / Assessment Year: 2017-18) Rashmi Sponge Iron & Power Vs Principal Commissioner Of Income Industries Pvt. Ltd., Tax, 407-408, Ganpati Sadan, Raipur-1, Samta Colony, Raipur Raipur Pan No. : Aaacj2311G (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रतीक"ओरसे /Assessee By : Sh. Rajesh Kumar Chawda, Ca राज"वक"ओरसे /Revenue By : Sh. Simran Bhullar, Cit (Dr) सुनवाईक"तार"ख/ Date Of Hearing : 20.07.2023 घोषणाक"तार"ख/Date Of Pronouncement : 20.07.2023 आदेश / O R D E R Per Arun Khodpia, Am : The Present Appeal By The Assessee Is Directed Against The Order Of The Principal Commissioner Of Income Tax (Pcit), Raipur-1, Dated 23.03.2022 For The Assessment Year 2017-18. 2. At The Outset, Learned Counsel Appearing For The Assessee Submitted That The Assessee Wants To Withdraw The Present Appeal. He Has Also Filed An Application Dated 18.07.2023 For Withdrawal Of The Appeal, Which Is Extracted As Under: “It Is Most Humbly Requested Before This Hon’Ble Bench To Kindly Allow Us To Withdraw The Appeal On Following Facts:- 1) The Proceedings U/S 263 Of The It Act, 1961 Was Started On 09.08.2021 Relating To Ay 2017-18 During The Pendency Of Re- Assessment Proceeding Already Started On 09.06.2021 U/S 148 Of The It Act, 1961 & Accordingly Was Objection Raised On 08.09.2021 Which Was Not Considered By Ld. Pr. Cit, Raipur & Alongwith Request Of Personal Hearing Made On 18.02.2022 Before Deciding The Case & Passed The Order U/S 263 Of The It Act, 1961 Dated 23.03.2023. (Copies Attached)

For Appellant: Sh. Rajesh Kumar Chawda, CAFor Respondent: Sh. Simran Bhullar, CIT (DR)
Section 142(1)Section 144BSection 147Section 148Section 148ASection 153Section 153(3)Section 254Section 263Section 264

expiry of nine months from the end of the financial year in which the order under section 254 is received by the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner or, as the case may be, the order under section 263 or section 264 is passed ... Principal Commissioner or Commissioner: Provided that where the order under section 254 is received by the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner or, as the case may be, the order under section 263 or section is passed by the Principal Commissioner or Commissioner