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“Income-tax Officer”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(25) / Section 1175,006 judgments

The decision most relied on for Income-tax Officer is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on Income-tax Officer

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

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.

222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.
384 ITR 147 · 2016 · High Court
274
citing judgments

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

Paul Mathews & Sons. v. CIT
263 ITR 101 · 2003 · High Court
266
citing judgments

A statement recorded under Section 133A of the Income-tax Act has no evidentiary value because Section 133A does not empower an Income-tax Officer to examine any person on oath.

Navnitlal C. Javeri v. K.K. Sen
56 ITR 198 · 1965 · Supreme Court
230
citing judgments

The Supreme Court holds that circulars issued by the Central Board of Direct Taxes (CBDT) are binding on all officers and persons employed in the execution of the Income-tax Act. These circulars are binding even if they deviate from the provisions of the Act, particularly when issued to relieve hardships.

Judgments citing Income-tax Officer

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 311/RJT/2022[2015-16]Status: DisposedITAT Rajkot21 Apr 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.op. The Income-tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika GIDC, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAABN0532G

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 160/RJT/2021[2016-17]Status: DisposedITAT Rajkot21 Apr 2023AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.op. The Income-tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika GIDC, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAABN0532G

Nano Agro Science Co. Op. Society Ltd., Rajkot vs. The Income-Tax Officer, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 159/RJT/2021[2014-15]Status: DisposedITAT Rajkot21 Apr 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.op. The Income-tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika GIDC, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAABN0532G

Smt Ramilabe Ramji Bhadra, Jamnagar vs. The ITO, Ward 1 (2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 17/RJT/2018[2007-08]Status: DisposedITAT Rajkot21 Apr 2023AY 2007-08

Bench: Mrs. Annapurna Gupta & Ms. Madhumita Royआयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 17/Rjt/2018 अपील Assessment Year : 2007-08 Ramila R. Bhadra, C/O. Laxmi Enterprise, Vs The Income-Tax Officer, C-2-35/2, Gidc, Shankar Tekri, Ward 1(2), Udhyog Nagar, Jamnagar Jamnagar-361004 Pan : Afwpb 3443 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Dushyant Maharshi, Ar Revenue By : Shri B.D. Gupta, Sr Dr सुनवाई क" तारीख/Date Of Hearing : 10/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 21/04/2023 आदेश/O R D E R आदेश आदेश आदेश Per Ms. Madhumita Roy:-

For Appellant: Shri Dushyant Maharshi, ARFor Respondent: Shri B.D. Gupta, Sr DR
Section 143(3)Section 144Section 41(1)

आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 17/Rjt/2018 अपील Assessment Year : 2007-08 Ramila R. Bhadra, C/o. Laxmi Enterprise, Vs The Income-tax Officer, C-2-35/2, GIDC, Shankar Tekri, Ward 1(2), Udhyog Nagar, Jamnagar Jamnagar-361004 PAN : AFWPB 3443 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ ... learned Commissioner of Income-tax (Appeals), Jamnagar (hereinafter referred to as the "CITA"), arising out of the order dated 26.03.2015 passed by the Income-tax Officer, Ward-1(2), Jamnagar under Section 143(3) r.ws. 254 of the Income-tax Act, 1961 (hereinafter referred

Balubhai Brijbhukhandas Choksi, Na vs. Arivs.Principal Commissioner of Income Taxvalsad, Valsad

In the result, appeal of the assessee is allowed

ITA 119/SRT/2022[2017-18]Status: DisposedITAT Surat17 Apr 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.119/Srt/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) Balubhai Brijbhukhandas Principal Commissioner Of Income- Tax-Valsad, Room No. 301, 3Rd Floor, Choksi, Mota Bazar, Vs. Navsari-396445 Income Tax Office, Palak Arcade, Pali Hill, Santinagar, Tithal Road, Valsad-396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaifb 9804 B (अपीलाथ" /Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By : Shri Hiren M. Diwan, C.A राज"व क" ओर से /Respondent By: Shri Ravinder Sindhu, Cit-D.R

For Appellant: Shri Hiren M. Diwan, C.AFor Respondent: Shri Ravinder Sindhu, CIT-D.R
Section 115BSection 143(3)Section 199CSection 263

held that the prerequisite for the exercise of jurisdiction by the Commissioner suo-motu is that the order of the Income-tax Officer is erroneous in so far as it is prejudicial to the interests of the revenue. The Commissioner has to be satisfied of twin conditions, namely ... erroneous; and (ii) it is prejudicial to the interests of the revenue. If one of them is absent - if the order of the Income-tax Officer is erroneous but is not prejudicial to the revenue or if it is not erroneous but is prejudicial to the revenue - recourse cannot