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“cross objection”

AppealsSection 253(4)Section 253(4)4,331 judgments

The decision most relied on for cross objection is Sanjay Sawhney v. Principal Commissioner of Income-tax (116 Taxmann.com 701), cited in 87 judgments on BharatTax.

Leading authorities on cross objection

Sanjay Sawhney v. Principal Commissioner of Income-tax
116 Taxmann.com 701 · 2020 · High Court
87
citing judgments

Rule 27 of the ITAT Rules allows a respondent to defend a favourable order of the CIT(A) by raising grounds decided against them, even without filing an appeal or cross-objection. Such issues can be raised orally and for the first time before the Tribunal.

DCIT v. Turquoise Investment & Finance Ltd.
378 ITR 693 · 2015 · High Court
68
citing judgments

An appellate authority can admit additional grounds of appeal, especially when they are legal in nature, and allows for filing cross-objections before the Tribunal where facts are on record.

Pr. CIT v. Sun Pharmaceuticals Industries Ltd.
86 Taxmann.com 148 · 2017 · High Court
54
citing judgments

A respondent in an appeal before the Tribunal can support the order appealed against on any grounds decided against them, even without filing a cross-objection, under Rule 27 of the Income Tax Appellate Tribunal Rules.

Peter Vaz v. Commissioner of Income Tax, Central Circle, Bangalore
128 Taxmann.com 180 · 2021 · High Court
34
citing judgments

An assessee can raise an objection regarding the validity of the Assessing Officer's jurisdiction for reopening a concluded assessment even if the issue was not raised before the CIT(Appeals), by invoking Rule 27 of the Income Tax Appellate Tribunal Rules, 1963. This is permissible if the issue is ancillary to the main issue and does not require additional evidence.

Dahod Sahakari Kharid Vechan Sangh Ltd. v. CIT
282 ITR 321 · 2006 · High Court
31
citing judgments

An assessee-respondent can support an appellate order on any ground available to them, even if they haven't filed cross-objections, provided the new ground is a point of law and doesn't require fresh evidence.

Mavany Brothers v. CIT, Panjim
62 Taxmann.com 50 · 2015 · High Court
25
citing judgments

A delay in filing cross-objections can be condoned if there are bonafide reasons and no mala-fide conduct or lackadaisical approach by the assessee.

CIT v. New India Assurance Company Ltd.
234 ITR 663 · 1998 · High Court
23
citing judgments

A cross objection filed by an assessee against an order of the CIT(A) can be considered as an appeal by the assessee.

CIT(E) v. Jamiatul Banaat Tankaria
168 Taxmann.com 35 · 2024 · High Court
20
citing judgments

The Commissioner of Income-tax (Exemptions) cannot invoke Section 13(1)(b) at the stage of granting registration under Section 12AB, especially when the assessee has a valid registration. Section 13(1)(b) is only attracted after the assessee has crossed the hurdle of being eligible for exemption under Section 11 by obtaining registration.

Judgments citing cross objection

ACIT., Circle-8(1), Hyderabad vs. Vijai Electricals Limited, Hyderabad

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

ITA 273/HYD/2024[2020-21]Status: DisposedITAT Hyderabad29 Jul 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.272 & 273/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2011-12 & 2020-21) Acit, Circle 8(1) Vs. Vijay Electricals Ltd Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) C.O No.4/Hyd/2024 (आ.अपी.सं /Ita Nos.272/Hyd/2024) (िनधा"रण ष"/Assessment Year: 2011-12 Vijay Electricals Ltd Vs. Acit, Circle 8(1) Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri B Srinivasa Rao, Ca राज" व "ारा/Revenue By:: Shri Mookambikeyan, Dr सुनवाई की तारीख/Date Of Hearing: 23/07/2024 घोषणा की तारीख/Pronouncement: 29/07/2024 आदेश/Order Per Laliet Kumar, J.M These Two Appeals Filed By The Revenue Are Directed Against The Order Dated 24.01.2024 Of The Learned Cit (A)- Nfac Delhi, Relating To A.Ys. 2011-12 & 2020-21 & For The A.Y. 2011-12, The Assessee Has Also Filed A Cross Objection.

For Appellant: Shri B Srinivasa Rao, CAFor Respondent: : Shri Mookambikeyan, DR

learned CIT (A)- NFAC Delhi, relating to A.Ys. 2011-12 & 2020-21 and for the A.Y. 2011-12, the assessee has also filed a Cross Objection. Page 1 of 9 ITA Nos 272 273 and CO 4 of 2024 Vijai Electricals Ltd 2. In the present case (ITA No.272/Hyd/2024 ... case and is not applicable to the facts of the case in hand. Accordingly, the appeal filed by the Revenue and the Cross Objection filed by the assessee are treated as allowed for statistical purposes. 8. In the result, the appeal filed by the Revenue and C.O filed

ACIT, Circle 8(1), Hyderabad vs. Vijai Electricals Limited, Hyderabad

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

ITA 272/HYD/2024[2011-12]Status: DisposedITAT Hyderabad29 Jul 2024AY 2011-12

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.272 & 273/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2011-12 & 2020-21) Acit, Circle 8(1) Vs. Vijay Electricals Ltd Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) C.O No.4/Hyd/2024 (आ.अपी.सं /Ita Nos.272/Hyd/2024) (िनधा"रण ष"/Assessment Year: 2011-12 Vijay Electricals Ltd Vs. Acit, Circle 8(1) Hyderabad Hyderabad Pan:Aaacv7259B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri B Srinivasa Rao, Ca राज" व "ारा/Revenue By:: Shri Mookambikeyan, Dr सुनवाई की तारीख/Date Of Hearing: 23/07/2024 घोषणा की तारीख/Pronouncement: 29/07/2024 आदेश/Order Per Laliet Kumar, J.M These Two Appeals Filed By The Revenue Are Directed Against The Order Dated 24.01.2024 Of The Learned Cit (A)- Nfac Delhi, Relating To A.Ys. 2011-12 & 2020-21 & For The A.Y. 2011-12, The Assessee Has Also Filed A Cross Objection.

For Appellant: Shri B Srinivasa Rao, CAFor Respondent: : Shri Mookambikeyan, DR

learned CIT (A)- NFAC Delhi, relating to A.Ys. 2011-12 & 2020-21 and for the A.Y. 2011-12, the assessee has also filed a Cross Objection. Page 1 of 9 ITA Nos 272 273 and CO 4 of 2024 Vijai Electricals Ltd 2. In the present case (ITA No.272/Hyd/2024 ... case and is not applicable to the facts of the case in hand. Accordingly, the appeal filed by the Revenue and the Cross Objection filed by the assessee are treated as allowed for statistical purposes. 8. In the result, the appeal filed by the Revenue and C.O filed

ITO, Cw-1(1), Chennai vs. Inspirisys Solutions Ltd, Kilpauk

The appeals of the Revenue stand dismissed

ITA 9/CHNY/2022[2012-13]Status: DisposedITAT Chennai26 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

Nos.9-11/Chny/2022 & CO Nos. 5-7/Chny/2023 Assessment Years 2012-13, 2014-15 & 2015-2016. The assessee has also filed cross objections for the above assessment years. 2. In three appeals viz; ITA Nos. 9, 10 and 11 of 2022 for AYs 2012-13, 2014- 15 & 2015-16, the Revenue ... that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored’’. 3. In three of the cross objections filed by the Assessee i.e. CO Nos. 5, 6 and 7 of 2023 for AYs 2012-13, 2014-15 & 2015-16 the grounds

ITO, Cw-1(1), Chennai vs. Inspirisys Solutions Ltd, Chennai

The appeals of the Revenue stand dismissed

ITA 11/CHNY/2022[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

Nos.9-11/Chny/2022 & CO Nos. 5-7/Chny/2023 Assessment Years 2012-13, 2014-15 & 2015-2016. The assessee has also filed cross objections for the above assessment years. 2. In three appeals viz; ITA Nos. 9, 10 and 11 of 2022 for AYs 2012-13, 2014- 15 & 2015-16, the Revenue ... that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored’’. 3. In three of the cross objections filed by the Assessee i.e. CO Nos. 5, 6 and 7 of 2023 for AYs 2012-13, 2014-15 & 2015-16 the grounds

ITO, Cw-1(1), Chennai vs. Inspirisys Solutions Limited, Chennai

The appeals of the Revenue stand dismissed

ITA 10/CHNY/2022[2014-15]Status: DisposedITAT Chennai26 Jul 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

Nos.9-11/Chny/2022 & CO Nos. 5-7/Chny/2023 Assessment Years 2012-13, 2014-15 & 2015-2016. The assessee has also filed cross objections for the above assessment years. 2. In three appeals viz; ITA Nos. 9, 10 and 11 of 2022 for AYs 2012-13, 2014- 15 & 2015-16, the Revenue ... that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored’’. 3. In three of the cross objections filed by the Assessee i.e. CO Nos. 5, 6 and 7 of 2023 for AYs 2012-13, 2014-15 & 2015-16 the grounds