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“Commissioner (Appeals)”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(16A) / Section 1174,761 judgments

The decision most relied on for Commissioner (Appeals) is Jute Corporation of India Ltd. v. CIT (187 ITR 688), cited in 1,372 judgments on BharatTax.

Leading authorities on Commissioner (Appeals)

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

CIT v. Premkumar Arjundas Luthra (HUF)
297 CTR 614 · 2017 · High Court
659
citing judgments

The Commissioner of Income-tax (Appeals) cannot dismiss an appeal for non-prosecution or default in appearance. Under Section 250(6) of the Income-tax Act, the CIT(A) must decide the appeal on its merits, even in an ex parte proceeding.

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.

CIT v. Kanpur Coal Syndicate
53 ITR 225 · 1964 · Supreme Court
359
citing judgments

The Commissioner (Appeals) holds plenary powers when disposing of an appeal, with their scope being coterminous with the Assessing Officer. This allows the CIT(A) to exercise all powers of the AO, including admitting additional evidence and redetermining income.

CIT v. Shapoorji Pallonji Mistry
44 ITR 891 · 1962 · Supreme Court
278
citing judgments

The Commissioner of Income-tax (Appeals) cannot enhance an assessment by introducing a new source of income or by changing the head of income during appellate proceedings.

Commissioner of Income Tax Madras v. Chenniyappa Mudiliar
1 SCC 591 · 1985 · Reported
225
citing judgments

The appellate tribunal must render a proper decision on both facts and law, disposing of an appeal on its merits rather than dismissing it solely due to the appellant's absence. This obligation is derived from Section 33(4) of the Income Tax Act, 1922, and reflects principles of natural justice.

Mahindra and Mahindra Ltd. v. DCIT
30 SOT 374 · 2009 · ITAT
201
citing judgments

The Commissioner of Income Tax (Appeals) cannot expand the scope of an assessment or improve the Assessing Officer's case in a manner that usurps the revisional power of the Commissioner of Income Tax under Section 263 of the Income-tax Act.

CIT v. Jansampark Advertising & Marketing (P.) Ltd.
56 Taxmann.com 286 · 2015 · High Court
196
citing judgments

The Commissioner of Income-tax (Appeals) has an independent statutory obligation to conduct proper inquiries and verify facts, especially when the Assessing Officer has failed to do so. The CIT(A) must ensure effective inquiry is carried out before deleting additions or accepting additional evidence.

Judgments citing Commissioner (Appeals)

DCIT-14(1)(1), Mumbai vs. Indian Oil Corporation Ltd, Mumbai

In the result, the appeal of the assessee is partly allowed and that of the revenue is dismissed

ITA 2752/MUM/2024[2009-10]Status: DisposedITAT Mumbai31 Dec 2024AY 2009-10

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriindian Oil Corporation V/S. Dcit-14(2)(1), Mumbai Ltd. बनाम Aaykar Bhavan, G-9, Ali Yavar Jung Marg, M.K.Road, Bandra (East), Mumbai-400020 Mumbai-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaci1681G Appellant/अपीलार्थी .. Respondent/प्रतिवादी Dcit-14(2)(1), Mumbai V/S. Indian Oil Corporation Ltd. Aaykar Bhavan, बनाम G-9, Ali Yavar Jung Marg, M.K.Road, Bandra (East), Mumbai-400020 Mumbai-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaci1681G Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri. Niraj D. ShethFor Respondent: Shri Krishna Kumar
Section 115JSection 143(3)Section 244Section 244(1)(au)Section 244ASection 244A(1)(b)Section 250

hereinafter referred to as “Act”] for Assessment Year [A.Y.] 2009-10. 2. The assessee has raised following grounds of appeal: “1. The learned Commissioner (Appeals) erred in dismissing the appeal without appreciating the fact that the appeal has no connection with the application/ declaration filed by the appellant for opting ... Vivad se Vishwas Scheme. 2. The learned Commissioner (Appeals) erred in dismissing the appeal without granting any opportunity of personal hearing to the appellant. 3. The learned Commissioner (Appeals) ought to have appreciated that the appeal was with respect to the interest under section 244A(1)(b) not granted

Indian Oil Corporation Ltd, Mumbai vs. DCIT 14(2)(1), Mumbai

In the result, the appeal of the assessee is partly allowed and that of the revenue is dismissed

ITA 2317/MUM/2024[2009-10]Status: DisposedITAT Mumbai31 Dec 2024AY 2009-10

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriindian Oil Corporation V/S. Dcit-14(2)(1), Mumbai Ltd. बनाम Aaykar Bhavan, G-9, Ali Yavar Jung Marg, M.K.Road, Bandra (East), Mumbai-400020 Mumbai-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaci1681G Appellant/अपीलार्थी .. Respondent/प्रतिवादी Dcit-14(2)(1), Mumbai V/S. Indian Oil Corporation Ltd. Aaykar Bhavan, बनाम G-9, Ali Yavar Jung Marg, M.K.Road, Bandra (East), Mumbai-400020 Mumbai-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaci1681G Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri. Niraj D. ShethFor Respondent: Shri Krishna Kumar
Section 115JSection 143(3)Section 244Section 244(1)(au)Section 244ASection 244A(1)(b)Section 250

hereinafter referred to as “Act”] for Assessment Year [A.Y.] 2009-10. 2. The assessee has raised following grounds of appeal: “1. The learned Commissioner (Appeals) erred in dismissing the appeal without appreciating the fact that the appeal has no connection with the application/ declaration filed by the appellant for opting ... Vivad se Vishwas Scheme. 2. The learned Commissioner (Appeals) erred in dismissing the appeal without granting any opportunity of personal hearing to the appellant. 3. The learned Commissioner (Appeals) ought to have appreciated that the appeal was with respect to the interest under section 244A(1)(b) not granted

Income Tax Officer, Ward-6(1), Pune vs. Sunil Asher, Pune

In the result, appeal of the Revenue is partly allowed

ITA 1289/PUN/2024[2016-17]Status: DisposedITAT Pune24 Dec 2024AY 2016-17

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1289/Pun/2024 िनधा"रण वष" / Assessment Year : 2016-17 The Income Tax Officer, V Sunil Asher, Ward-6(1), Pune. S B-602, Verde Residence Collection, Near Gurunanak Dairy, Kalyaninagar, Maharashtra – 411037. Pan: Acapa1980B Appellant/ Revenue Respondent /Assessee Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 24/12/2024 Date Of Pronouncement 24/12/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] U/Sec.250 Of The Income Tax Act, 1961; Dated 18.04.2024 For The A.Y.2016-17, Emanating From Assessment Order U/Sec.144 Of The Act For A.Y.2016-17, Dated 16.12.2018. The Revenue Has Raised The Following Grounds Of Appeal : “1. On The Facts & In Circumstances Of The Case & In Law, The Id. Cit(A) Has Erred In Deleting The Addition Made U/S 68 Of The Act, By Accepting The Claim Of The Assessee That The Source Of The Investments Of Rs.5.87 Cr. Are Lifetime Accumulations & Savings Of The Assessee Made Out Of Earnings In Canada & Thailand, As Well As In India, Without Appreciating The Fact That Assessee Has Failed To Produce Any Supporting Documentary Evidences During The Assessment Proceedings Before The Ao. While Doing So, The Ld.Cit(A) Also Failed To Actually Examine Whether The Accumulations Claimed To Be Past Savings, Were Disclosed In The Itrs Filed For The Respective Years & Offered To Tax.

Section 142(1)Section 144Section 250Section 250(4)Section 68

Income Tax Rules. The Rule 46A of the Income Tax Rules is reproduced here as under : the 1[Joint Production of additional evidence before Commissioner] (Appeals) and Commissioner (Appeals). 46A. (1) The appellant shall not be entitled to produce before the 1[Joint Commissioner] (Appeals) or, as the case ... Commissioner (Appeals), any evidence, whether oral or documentary, other than the evidence produced by him during the course of proceedings before the Assessing Officer, except in the following circumstances, namely :— (a) where the Assessing Officer has refused to admit evidence which ought to have been admitted ; or (b) where