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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 (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 29/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (APCRDA), 1-1 UDA Complex Vijayawada Governorpet, Vijayawada [PAN : AAALV0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 to 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 to 2018-19) M/s Andhra Pradesh Capital Region Vs. Deputy Commissioner of Development Authority ... therefore, inclined to uphold the order of the Ld.CIT(A) and dismiss the appeal of the revenue. 33. The assessee filed cross objections in support of the order of the Ld.CIT(A). Since the appeal of the revenue is dismissed, the cross objections filed by the assessee become infructuous, hence

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 28/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (APCRDA), 1-1 UDA Complex Vijayawada Governorpet, Vijayawada [PAN : AAALV0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 to 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 to 2018-19) M/s Andhra Pradesh Capital Region Vs. Deputy Commissioner of Development Authority ... therefore, inclined to uphold the order of the Ld.CIT(A) and dismiss the appeal of the revenue. 33. The assessee filed cross objections in support of the order of the Ld.CIT(A). Since the appeal of the revenue is dismissed, the cross objections filed by the assessee become infructuous, hence

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 27/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (APCRDA), 1-1 UDA Complex Vijayawada Governorpet, Vijayawada [PAN : AAALV0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 to 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 to 2018-19) M/s Andhra Pradesh Capital Region Vs. Deputy Commissioner of Development Authority ... therefore, inclined to uphold the order of the Ld.CIT(A) and dismiss the appeal of the revenue. 33. The assessee filed cross objections in support of the order of the Ld.CIT(A). Since the appeal of the revenue is dismissed, the cross objections filed by the assessee become infructuous, hence

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 26/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (APCRDA), 1-1 UDA Complex Vijayawada Governorpet, Vijayawada [PAN : AAALV0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 to 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 to 2018-19) M/s Andhra Pradesh Capital Region Vs. Deputy Commissioner of Development Authority ... therefore, inclined to uphold the order of the Ld.CIT(A) and dismiss the appeal of the revenue. 33. The assessee filed cross objections in support of the order of the Ld.CIT(A). Since the appeal of the revenue is dismissed, the cross objections filed by the assessee become infructuous, hence