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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

Deputy Commissioner of Income Tax, Non Corporate Circle 2, Coimbatore vs. Vijayakumar Banumathy, Coimbatore

Appeal stands dismissed

ITA 1268/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1268/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2017-18) Dcit Smt. Vijayakumar Banumathy बनाम Non- Corporate Circle-2 130-B, Cross Cut Road, Gandhipuram / Vs. Coimbatore. Coimbatore-641 012. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.55/Chny/2023 (In Ita No. 1268 /Chny/2023) (िनधा9रण वष9 / Assessment Year: 2017-18) बनाम/ Smt. Vijayakumar Banumathy Dcit 130-B, Cross Cut Road, Vs. Non- Corporate Circle-2 Gandhipuram, Coimbatore-641 012. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri Ar V Sreenivasan (Addl.Cit)- Ld. Dr " थ"कीओरसे/ Assessee By : Shri T. Banusekar (Ca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 01-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri T. Banusekar (CA)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)- Ld. DR
Section 143(3)

Cross Cut Road, Gandhipuram / Vs. Coimbatore. Coimbatore-641 012. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGJPB-2250-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.55/Chny/2023 (In ITA No. 1268 /Chny/2023) (िनधा9रण वष9 / Assessment Year: 2017-18) बनाम/ Smt. Vijayakumar Banumathy DCIT 130-B, Cross Cut Road, Vs. Non- Corporate Circle ... matter of an assessment framed by the Ld. Assessing Officer [AO] u/s.143(3) of the Act on 27-12-2019. The assessee has preferred cross-objection which is merely supportive in nature. The sole grievance of the revenue is deletion of addition of Rs.233.64 Lacs as made

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers Pvt. Ltd, Chennai

Appeal stand dismissed which make assessee’s cross-objections infructuous

ITA 1043/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1043/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2.Cross Objection No.11/Chny/2024 (In Ita No.1043/Chny/2023) (िनधा*रण वष* / Assessment Year: 2017-18) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V. Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V. Nandakumar (CIT) –Ld. DR
Section 153ASection 153C

matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 153A of the Act on 29-09-2021. The assessee has filed cross-objections against the appeal of the revenue. 1.2 The grounds raised by the revenue read as under: - 1. The order of the learned Commissioner of Income ... been transferred only to advance book fee received account for FY 2016-17 relating to AY 2017- 18. 1.3 The grounds of assessee’s cross objection read as under: - 1.1 The CIT(A) ought to have annulled the assessment framed u/s.153A of the Income Tax Act as the materials

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers (P) Ltd, Chennai

In the result, the appeal of the revenue stand dismissed

ITA 1042/CHNY/2023[2015-16]Status: DisposedITAT Chennai03 Jun 2024AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1042/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.10/Chny/2024 (In Ita No.1042/Chny/2023) (िनधा*रण वष* / Assessment Year: 2015-16) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V.Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V.Nandakumar (CIT) –Ld. DR
Section 132Section 132(4)Section 153ASection 153C

बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCP-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.10/Chny/2024 (In ITA No.1042/Chny/2023) (िनधा*रण वष* / Assessment Year: 2015-16) बनाम/ M/s. Pearl Printers and Publishers (P) Ltd. DCIT 8/16, Mogappair West, Vs. Central Circle ... matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 153A of the Act on 29-09-2021. The assessee has filed cross-objections against the appeal of the revenue. 1.2 The grounds raised by the revenue read as under: - 1. The order of the learned Commissioner of Income

Deputy Commissioner of Income Tax -19(3), Mumbai vs. Ranjeet Kumar Mohanlal Jain, Mumbai

In the result, the appeal of the learned Assessing Officer is 12

ITA 3681/MUM/2023[2017-18]Status: DisposedITAT Mumbai31 May 2024AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm Dy. Commissioner Of Income Ranjeet Kumar Mohanlal Jain Tax 19(3) 11/13, Shop No.4, Room No.513, Fifth Floor, Shaik Memon Street, Vs. Piramal Chambers, Lalbaug, Kalba Devi, Parel, Mumbai-400 012 Mumbai-400 002 (Appellant) (Respondent) Pan No. Aabpj8735A Co No. 34/Mum/2024 (Arising In Ita No. 3681/Mum/2024 For A.Y. 2017-18) Shirish Ranjeetkumar Jain L/H Of Late Ranjeet Kumar Dy. Commissioner Of Income Mohanlal Jain Tax 19(3) 11/13, Shop No.4, Room No.513, Fifth Floor, Vs. Shaik Memon Street, Piramal Chambers, Lalbaug, Kalba Devi, Parel, Mumbai-400 012 Mumbai-400 002 (Appellant) (Respondent) Pan No. Aabpj8735A Assessee By : Shri Dharan Gandhi, Ar : Smt. Mahita Nair, Dr Revenue By Date Of Hearing: 28.05.2024 Date Of Pronouncement : 31.05.2024 Co No. 34/Mum/2024 Ranjeet Kumar Mohanlal Jain; A.Y. 17-18 O R D E R

For Appellant: Shri Dharan Gandhi, AR
Section 143(3)Section 144Section 68

issue on merit as it is filed against the deceased assessee without mentioning anything about legal heir and also in incomplete manner. Consequently, the cross objection filed by the assessee also 13. stands dismissed. The assessee is also given a liberty that if the learned Assessing Officer files an appeal ... assessee will have Co No. 34/Mum/2024 Ranjeet Kumar Mohanlal Jain; A.Y. 17-18 the right this Cross Objection substituted or may file a fresh Cross Objection. Hence, the CO of the assessee is dismissed. In the result, both, the appeal of the learned Assessing Officer