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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

Uthangarai Sri Vidya Mandir Educational and Social Welfare Trust, Krishnagiri vs. ACIT Circle-1, Hosur

In the result, the appeals filed by the Revenue for the assessment years 2011-12 to 2017-18 in ITA Nos

ITA 644/CHNY/2020[2014-15]Status: DisposedITAT Chennai10 Apr 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manjunatha.Gआयकर अपील सं./Ita Nos.: 370, 371 & 372 /Chny/2020 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13 & 2013-14 & C.O Nos.3, 4 & 5/Chny/2021 [In I.T.A. Nos.370, 371 & 372/Chny/2020] The Assistant M/S. Uthangarai Sri Vidya Commissioner Of Income Vs. Mandir Educational Trust, Tax, No.115, Ramamurthy Nagar, Circle-1, Uthangarai, Hosur. Krishnagiri – 635 207. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent / Cross Objector) & आयकर अपील सं./Ita Nos.: 644, 645, 646 & 647/Chny/2020 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 M/S. Uthangarai Sri Vidya The Assistant Mandir Educational Trust, Vs. Commissioner Of Income No.115, Ramamurthy Nagar, Tax, Uthangarai, Circle-1, Krishnagiri – 635 207. Hosur. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri T. Vasudevan, Advocate &For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)Section 153A

Pronouncement : 10.04.2024 आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT: These appeals by the Revenue in ITA Nos.370 to 372/CHNY/2020 and cross objections by the assessee in CO Nos. 3 to 5/CHNY/2021 are arising out of the common order of the Commissioner of Income Tax (Appeals), Salem ... appeals filed by the Revenue for the assessment years 2011-12, 2012-13 & 2013-14 in ITA Nos.370, 371 & 372/CHNY/2020 are dismissed. Assessee’s Cross Objections in CO Nos.3, 4 & 5/CHNY/2021 8. Coming to assessee’s Cross Objections in CO Nos.3 to 5/CHNY/2021, it is noticed that the cross objections

ACIT, Circle-1, Hosur vs. M/S. Uthangrai Sri Vidya Mandir Educational Trust, Krishnagiri

In the result, the appeals filed by the Revenue for the assessment years 2011-12 to 2017-18 in ITA Nos

ITA 372/CHNY/2020[2013-14]Status: DisposedITAT Chennai10 Apr 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manjunatha.Gआयकर अपील सं./Ita Nos.: 370, 371 & 372 /Chny/2020 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13 & 2013-14 & C.O Nos.3, 4 & 5/Chny/2021 [In I.T.A. Nos.370, 371 & 372/Chny/2020] The Assistant M/S. Uthangarai Sri Vidya Commissioner Of Income Vs. Mandir Educational Trust, Tax, No.115, Ramamurthy Nagar, Circle-1, Uthangarai, Hosur. Krishnagiri – 635 207. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent / Cross Objector) & आयकर अपील सं./Ita Nos.: 644, 645, 646 & 647/Chny/2020 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 M/S. Uthangarai Sri Vidya The Assistant Mandir Educational Trust, Vs. Commissioner Of Income No.115, Ramamurthy Nagar, Tax, Uthangarai, Circle-1, Krishnagiri – 635 207. Hosur. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri T. Vasudevan, Advocate &For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)Section 153A

Pronouncement : 10.04.2024 आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT: These appeals by the Revenue in ITA Nos.370 to 372/CHNY/2020 and cross objections by the assessee in CO Nos. 3 to 5/CHNY/2021 are arising out of the common order of the Commissioner of Income Tax (Appeals), Salem ... appeals filed by the Revenue for the assessment years 2011-12, 2012-13 & 2013-14 in ITA Nos.370, 371 & 372/CHNY/2020 are dismissed. Assessee’s Cross Objections in CO Nos.3, 4 & 5/CHNY/2021 8. Coming to assessee’s Cross Objections in CO Nos.3 to 5/CHNY/2021, it is noticed that the cross objections

ACIT, Circle-1, Hosur vs. M/S. Uthangrai Sri Vidya Mandir Educational Trust, Krishnagiri

In the result, the appeals filed by the Revenue for the assessment years 2011-12 to 2017-18 in ITA Nos

ITA 371/CHNY/2020[2012-13]Status: DisposedITAT Chennai10 Apr 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri Manjunatha.Gआयकर अपील सं./Ita Nos.: 370, 371 & 372 /Chny/2020 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13 & 2013-14 & C.O Nos.3, 4 & 5/Chny/2021 [In I.T.A. Nos.370, 371 & 372/Chny/2020] The Assistant M/S. Uthangarai Sri Vidya Commissioner Of Income Vs. Mandir Educational Trust, Tax, No.115, Ramamurthy Nagar, Circle-1, Uthangarai, Hosur. Krishnagiri – 635 207. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent / Cross Objector) & आयकर अपील सं./Ita Nos.: 644, 645, 646 & 647/Chny/2020 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 M/S. Uthangarai Sri Vidya The Assistant Mandir Educational Trust, Vs. Commissioner Of Income No.115, Ramamurthy Nagar, Tax, Uthangarai, Circle-1, Krishnagiri – 635 207. Hosur. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri T. Vasudevan, Advocate &For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)Section 153A

Pronouncement : 10.04.2024 आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT: These appeals by the Revenue in ITA Nos.370 to 372/CHNY/2020 and cross objections by the assessee in CO Nos. 3 to 5/CHNY/2021 are arising out of the common order of the Commissioner of Income Tax (Appeals), Salem ... appeals filed by the Revenue for the assessment years 2011-12, 2012-13 & 2013-14 in ITA Nos.370, 371 & 372/CHNY/2020 are dismissed. Assessee’s Cross Objections in CO Nos.3, 4 & 5/CHNY/2021 8. Coming to assessee’s Cross Objections in CO Nos.3 to 5/CHNY/2021, it is noticed that the cross objections

ACIT, Circle-1, Hosur vs. M/S. Uthangrai Sri Vidya Mandir Educational Trust, Krishnagiri

In the result, the appeals filed by the Revenue for the assessment years 2011-12 to 2017-18 in ITA Nos

ITA 370/CHNY/2020[2011-12]Status: DisposedITAT Chennai10 Apr 2024AY 2011-12

Bench: Shri Mahavir Singhand Shri Manjunatha.Gआयकर अपील सं./Ita Nos.: 370, 371 & 372 /Chny/2020 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13 & 2013-14 & C.O Nos.3, 4 & 5/Chny/2021 [In I.T.A. Nos.370, 371 & 372/Chny/2020] The Assistant M/S. Uthangarai Sri Vidya Commissioner Of Income Vs. Mandir Educational Trust, Tax, No.115, Ramamurthy Nagar, Circle-1, Uthangarai, Hosur. Krishnagiri – 635 207. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent / Cross Objector) & आयकर अपील सं./Ita Nos.: 644, 645, 646 & 647/Chny/2020 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 M/S. Uthangarai Sri Vidya The Assistant Mandir Educational Trust, Vs. Commissioner Of Income No.115, Ramamurthy Nagar, Tax, Uthangarai, Circle-1, Krishnagiri – 635 207. Hosur. Pan: Aadts 6092D (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri T. Vasudevan, Advocate &For Respondent: Shri Nilay Baran Som, CIT
Section 143(3)Section 153A

Pronouncement : 10.04.2024 आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT: These appeals by the Revenue in ITA Nos.370 to 372/CHNY/2020 and cross objections by the assessee in CO Nos. 3 to 5/CHNY/2021 are arising out of the common order of the Commissioner of Income Tax (Appeals), Salem ... appeals filed by the Revenue for the assessment years 2011-12, 2012-13 & 2013-14 in ITA Nos.370, 371 & 372/CHNY/2020 are dismissed. Assessee’s Cross Objections in CO Nos.3, 4 & 5/CHNY/2021 8. Coming to assessee’s Cross Objections in CO Nos.3 to 5/CHNY/2021, it is noticed that the cross objections

Deputy Commissioner of Income Tax, Chennai, Tamil Nadu vs. Dvara Trust, Chennai, Tamil Nadu

In the result, the appeals filed by the Department in ITA No

ITA 1495/CHNY/2023[2018-19]Status: DisposedITAT Chennai08 Apr 2024AY 2018-19

Bench: Shri Mahavir Singh & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No. 1487/Chny/2023 & C.O. No.09/Chny/2024 (In Ita No.1487/Chny/2023) & Ita No.1495/Chny/2023 िनधा"रण वष" /Assessment Years : 2017-2018 & 2018-2019 The Deputy Commissioner Of Income Dvara Trust Tax, V. (Formerly Known As Ifmr Trust) Phase I, 10Th Floor, Iitm, Non Corporate Circle 19(1) Chennai Research Park, Taramani, Chennai 600 113. Pan: Aaati 5801P (अपीलाथ"/Appellant) (""यथ"/Respondent/ Cross Objector)

For Appellant: Shri. R. Vijayaraghavan, &For Respondent: Shri. D. Hema Bhupal, IRS, JCIT
Section 143(3)Section 57

1487/23) & 1495/CHNY/2023 dated 16.10.2023 for assessment year 2017-2018 and Order No.ITBA/NFAC/S/250/2023-24/1057074019 (1) dated 16.10.2023 for assessment year 2018-2019. Assessee had filed Cross Objection for assessment year 2017-2018. The assessment order for the assessment year 2017-2018 were framed by the Deputy Commissioner of Income ... hence we affirm the order of the ld. CIT(A) on this issue. The appeals of the Revenue stand dismissed. 4. Coming to the Cross objection No.09/CHNY/2024 for assessment year 2017-2018 filed by the assessee arising out of ITA No.1487/CHNY/2023, Ld. 4 ITA Nos1487/2023 & CO 9/2024 (in ITA 1487/23

Deputy Commissioner of Income Tax, Chennai, Tamilnadu vs. Dvara Trust, Chennai, Tamilnadu

In the result, the appeals filed by the Department in ITA No

ITA 1487/CHNY/2023[2017-18]Status: DisposedITAT Chennai08 Apr 2024AY 2017-18

Bench: Shri Mahavir Singh & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No. 1487/Chny/2023 & C.O. No.09/Chny/2024 (In Ita No.1487/Chny/2023) & Ita No.1495/Chny/2023 िनधा"रण वष" /Assessment Years : 2017-2018 & 2018-2019 The Deputy Commissioner Of Income Dvara Trust Tax, V. (Formerly Known As Ifmr Trust) Phase I, 10Th Floor, Iitm, Non Corporate Circle 19(1) Chennai Research Park, Taramani, Chennai 600 113. Pan: Aaati 5801P (अपीलाथ"/Appellant) (""यथ"/Respondent/ Cross Objector)

For Appellant: Shri. R. Vijayaraghavan, &For Respondent: Shri. D. Hema Bhupal, IRS, JCIT
Section 143(3)Section 57

1487/23) & 1495/CHNY/2023 dated 16.10.2023 for assessment year 2017-2018 and Order No.ITBA/NFAC/S/250/2023-24/1057074019 (1) dated 16.10.2023 for assessment year 2018-2019. Assessee had filed Cross Objection for assessment year 2017-2018. The assessment order for the assessment year 2017-2018 were framed by the Deputy Commissioner of Income ... hence we affirm the order of the ld. CIT(A) on this issue. The appeals of the Revenue stand dismissed. 4. Coming to the Cross objection No.09/CHNY/2024 for assessment year 2017-2018 filed by the assessee arising out of ITA No.1487/CHNY/2023, Ld. 4 ITA Nos1487/2023 & CO 9/2024 (in ITA 1487/23

DCIT Non Corporate Circle-4, Coimbatore vs. Navaratna Maaligai, Coimbatore

In the result, appeal filed by the revenue is dismissed

ITA 801/CHNY/2023[2017-18]Status: DisposedITAT Chennai05 Apr 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपीलसं./Ita No.: 801/Chny/2023 & Co No.: 48/Chny/2023 िनधा"रणवष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. Navaratna Maaligai, Income Tax, V. No. 362, Raja Street, Non-Corporate Circle -4, Coimbatore – 641 001. Aayakar Bhavan, [Pan: Aaifn-6257-E] 63, Race Course Road, Coimbatore – 641 018. (अपीलाथ"/Appellant) (Respondent/Cross Objector) : Shri. P. Sajit Kumar, Jcit अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. T. Banusekar, Advocate सुनवाई क" तारीख/Date Of Hearing : 19.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.04.2024

For Respondent: Shri. T. Banusekar, Advocate

तारीख/Date of Pronouncement : 05.04.2024 आदेश /O R D E R PER MANJUNATHA. G, ACCOUNTANT MEMBER: This appeal filed by the revenue and cross objection filed by the assessee are directed against order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated ... identical and issues are common, for the sake of convenience, :-2-: ITA. No:801/Chny/2022 & CO No: 48/Chny/2023 the appeal filed by the revenue and cross objection filed by the assessee are being heard together and disposed off, by this consolidated order. 2. The revenue has raised the following grounds

DCIT Central Circle2(4), Chennai vs. Shri O. Panneerselvam, Chennai

In the result, the cross-objections stands dismissed

ITA 582/CHNY/2023[2017-18]Status: DisposedITAT Chennai05 Apr 2024AY 2017-18

Bench: Hon’Ble Shri V. Durga Rao, Jmand Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.581/Chny/2023 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.582/Chny/2023 (िनधा"रण वष" / Assessment Year: 2017-18) Dcit Shri O. Panneerselvam बनाम Central Circle-2(4), No.70, South Agraharam, / Vs. Chennai. Tenkarai, Periakulam-625 601. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amapp-6689-A (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 3. Cross Objection No.5/Chny/2024 (In Ita No.581/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 4. Cross Objection No.6/Chny/2024 (In Ita No.582/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18) Shri O. Panneerselvam Dcit बनाम No.70, South Agraharam, Central Circle-2(4), / Vs. Tenkarai, Periakulam-625 601. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Amapp-6689-A (अपीलाथ"/Appellant/Cross Objector) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri V. Nanda Kumar (Cit) - Ld. Dr !"थ"कीओरसे/Assessee By : Shri G. Baskar (Advocate)- Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 18-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 05-04-2024

For Appellant: Shri G. Baskar (Advocate)- Ld.ARFor Respondent: Shri V. Nanda Kumar (CIT) - Ld. DR
Section 132(4)Section 153C

Circle-2(4), No.70, South Agraharam, / Vs. Chennai. Tenkarai, Periakulam-625 601. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AMAPP-6689-A (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 3. Cross Objection No.5/Chny/2024 (In ITA No.581/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 4. Cross Objection No.6/Chny/2024 (In ITA No.582/Chny/2023) (िनधा"रण वष" / Assessment Year ... evident, the sole issue that arises for our consideration is additions made by revenue based on search findings. The assessee has preferred cross-objections and also filed a reply under Rule 27 of ITAT Rules, 1963. The same shall be taken up subsequently. Arguments before

DCIT Central Circle2(4), Chennai vs. Shri O. Panneerselvam, Chennai

In the result, the cross-objections stands dismissed

ITA 581/CHNY/2023[2016-17]Status: DisposedITAT Chennai05 Apr 2024AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao, Jmand Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.581/Chny/2023 (िनधा"रण वष" / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.582/Chny/2023 (िनधा"रण वष" / Assessment Year: 2017-18) Dcit Shri O. Panneerselvam बनाम Central Circle-2(4), No.70, South Agraharam, / Vs. Chennai. Tenkarai, Periakulam-625 601. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amapp-6689-A (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 3. Cross Objection No.5/Chny/2024 (In Ita No.581/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 4. Cross Objection No.6/Chny/2024 (In Ita No.582/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18) Shri O. Panneerselvam Dcit बनाम No.70, South Agraharam, Central Circle-2(4), / Vs. Tenkarai, Periakulam-625 601. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Amapp-6689-A (अपीलाथ"/Appellant/Cross Objector) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri V. Nanda Kumar (Cit) - Ld. Dr !"थ"कीओरसे/Assessee By : Shri G. Baskar (Advocate)- Ld.Ar सुनवाईकीतारीख/Date Of Hearing : 18-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 05-04-2024

For Appellant: Shri G. Baskar (Advocate)- Ld.ARFor Respondent: Shri V. Nanda Kumar (CIT) - Ld. DR
Section 132(4)Section 153C

Circle-2(4), No.70, South Agraharam, / Vs. Chennai. Tenkarai, Periakulam-625 601. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AMAPP-6689-A (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 3. Cross Objection No.5/Chny/2024 (In ITA No.581/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 4. Cross Objection No.6/Chny/2024 (In ITA No.582/Chny/2023) (िनधा"रण वष" / Assessment Year ... evident, the sole issue that arises for our consideration is additions made by revenue based on search findings. The assessee has preferred cross-objections and also filed a reply under Rule 27 of ITAT Rules, 1963. The same shall be taken up subsequently. Arguments before

M/S. Patanjali Foods Ltd (Formerly Known As Ruchi Soya Industries Ltd), Mumbai vs. Dy Comm of Income Tax- Central Circle-7(2), Mumbai

In the result, the appeal and cross objections of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 320/MUM/2023[2012-13]Status: DisposedITAT Mumbai05 Apr 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T. A. No. 1172/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 1175/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 1176/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13)

For Appellant: Shri S. S. Nagar & Shri BFor Respondent: Dr. Mahesh Akhade (DR)
Section 132Section 143(2)Section 153A

Floor, (Formerly known as Vs. Aayakar Bhavan, M. K. Ruchi Soya Industries Road, Mumbai-400020. Ltd) 616, Tulsiani Chambers, Nariman Point, Mumbai- 400021. Cross objection No.51/Mum/2023 (Arising out of I.T. A. No. 1172/Mum/2023) (निर्धारण वर्ा / Assessment Year: 2010-11) M/s. Patanjali Foods Ltd बिधम/ DCIT, Central Circle-7(2) Room ... आदेश / O R D E R PER ABY T. VARKEY, JM: These are appeals preferred by the revenue and the assessee, as well as cross objection [CO] filed by assessee arise out of the orders of the Ld. Commissioner of Income Tax (Appeals)-49, Mumbai [hereinafter referred