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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

Central Warehousing Corporation, New Delhi vs. DCIT, Circle-5(2), New Delhi

In the result, appeal of the assessee is dismissed as infructuous

ITA 9597/DEL/2019[2011-12]Status: DisposedITAT Delhi12 Mar 2024AY 2011-12

Bench: Shri Challa Nagendra Prasad & Dr. B.R.R. Kumarआ.अ.सं/.I.T.A No.9597/Del/2019 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Central Warehousing Corporation, Dcit 4/1, Siri Industrial Area, Vs. Circle-5(2), August Kranti Marg, New Delhi. New Delhi. Pan No. Aaacc1206D अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection No. 236/Del/2017 (In I.T.A No.5647/Del/2017) िनधा"रणवष"/Assessment Year: 2011-12 बनाम Central Warehousing Corporation, Acit 4/1, Siri Industrial Area, Vs. Circle-5(2), August Kranti Marg, New Delhi. New Delhi. Pan No. Aaacc1206D अपीलाथ" Appellant ""यथ"/Respondent

Section 115JSection 14A

Corporation, DCIT 4/1, Siri Industrial Area, Vs. Circle-5(2), August Kranti Marg, New Delhi. New Delhi. PAN No. AAACC1206D अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection No. 236/Del/2017 (In I.T.A No.5647/Del/2017) िनधा"रणवष"/Assessment Year: 2011-12 बनाम Central Warehousing Corporation, ACIT 4/1, Siri Industrial Area, Vs. Circle ... तारीख/ Date of hearing: 27.12.2023 12.03.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M. This appeal and cross objection are filed by the assessee against the order of the Ld.CIT(Appeals)-2, New Delhi dated I.T.A.No.9597/Del/2019 & CO No. 236/Del/2017

Income Tax Office, Ward-2(3), Vijayawada vs. Harinadh Ananthaneni, Vijayawada

In the result, appeal filed by the Revenue is dismissed

ITA 168/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam29 Feb 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 168/Viz/2023 ("नधा"रण वष" / Assessment Year : 2017-18) Income Tax Officer, Vs. Sri Harinadh Ananthaneni, Ward-2(3), Vijayawada. Vijayawada. Pan: Ainpa 3860 B (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 28/Viz/2023 (In आयकर अपील सं./ I.T.A. No. 168/Viz/2023) ("नधा"रण वष" / Assessment Year : 2017-18) Ananthaneni Harinadh, Vs. Income Tax Officer, Kolavenu Village, Ward-2(3), Krishna District. Vijayawada. Pan: Ainpa 3860 B (""यथ"/ Respondent) (Cross Objector) अपीलाथ" क" ओर से/ Assessee By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Revenue By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 131Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 69A

Revenue on the issue are dismissed. 7. In the result, appeal filed by the Revenue is dismissed. 8. With respect to the Cross Objection filed by the assessee, the legal ground raised in the CO is not pressed and therefore the same is dismissed. The other cross objections raised ... order of the Ld. CIT(A) and therefore dismissed as infructuous. 9. Ex-consequenti, appeal of the Revenue is dismissed and the Cross Objection raised by the assessee is disposed as indicated herein above. Pronounced in the open Court on 29th February, 2024. (दु"वू" आर.एल रे"डी) (एस

Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Ssnr Projects Pvt Ltd, Visakhapatnam

In the result, appeal filed by the Revenue is dismissed

ITA 161/VIZ/2022[2019-20]Status: DisposedITAT Visakhapatnam28 Feb 2024AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.161/Viz/2022 ("नधा"रणवष"/ Assessment Year : 2019-20) Asst. Commissioner Of Income Vs. M/S. Ssnr Projects Private Tax, Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. Pan: Aarcs 2464 C (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 29/Viz/2023 (In आयकरअपीलसं./ I.T.A. No.161/Viz/2022) ("नधा"रणवष"/ Assessment Year : 2019-20) M/S. Ssnr Projects Private Vs. Asst. Commissioner Of Limited, Income Tax, Circle-3(1), Visakhapatnam. Visakhapatnam. Pan: Aarcs 2464 C (Cross Objector / Respondent In (Appellant In Appeal) Appeal) अपीलाथ"क"ओरसे/ Assessee By : Sri Samuel Nagadesi ""याथ"क"ओरसे/ Revenue By : Dr. Aparna Villuri, Sr. Ar सुनवाईक"तार"ख/ Date Of Hearing : 05/02/2024 घोषणाक"तार"ख/Date Of : 28/02/2024 Pronouncement O R D E R

For Appellant: Sri Samuel NagadesiFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139Section 139(1)Section 143(1)Section 90

filed by the Revenue is dismissed. 8. With respect to C.O. No. 29/Viz/2023, we find that the assessee has raised seven grounds in its cross objections. Ground No.1 & 2 raised by the assessee are supportive in nature to the decision of the Ld. CIT(A)-NFAC. The other five grounds ... adjudicated in favour of the assessee, these grounds are not adjudicated. 9. In the result, appeal filed by the Revenue is dismissed and the Cross Objection filed by the assessee is disposed of as mentioned herein above. Pronounced in the open Court on 28th February, 2024. (दु"वू"आर.एलरे