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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, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2691/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Apr 2023AY 2012-13

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2690/DEL/2017[2011-12]Status: DisposedITAT Delhi20 Apr 2023AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2689/DEL/2017[2010-11]Status: DisposedITAT Delhi20 Apr 2023AY 2010-11

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2688/DEL/2017[2009-10]Status: DisposedITAT Delhi20 Apr 2023AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2687/DEL/2017[2008-09]Status: DisposedITAT Delhi20 Apr 2023AY 2008-09

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2686/DEL/2017[2007-08]Status: DisposedITAT Delhi20 Apr 2023AY 2007-08

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2382/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Apr 2023AY 2013-14

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2381/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Apr 2023AY 2012-13

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2380/DEL/2017[2011-12]Status: DisposedITAT Delhi20 Apr 2023AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2379/DEL/2017[2010-11]Status: DisposedITAT Delhi20 Apr 2023AY 2010-11

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2378/DEL/2017[2009-10]Status: DisposedITAT Delhi20 Apr 2023AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2377/DEL/2017[2008-09]Status: DisposedITAT Delhi20 Apr 2023AY 2008-09

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

M/S. U.K. Paints India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 2376/DEL/2017[2007-08]Status: DisposedITAT Delhi20 Apr 2023AY 2007-08

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

Date of Hearing: 20.01.2023 Date of Pronouncement: 20.04.2023 CO No. 64/Del/2020 CO Nos. 4 to 8, 11 to 16/Del/2022 ORDER The present appeals and Cross Objections have been filed by assessees and the Revenue against separate orders of ld. CIT(A)-24, New Delhi. The appeals deal with unaccounted interest

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 142/RPR/2019[2012-13]Status: DisposedITAT Raipur20 Apr 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) PAN No. :AAAJM 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) AND Cross Objection Nos.09 to 12/RPR/2019 (Arising out of ITA Nos.139 to 142/RPR/2019) (Assessment Year :2009-2010 to 2012-2013) Maharshi Mahesh Yogi Vedic Vs ACIT (Exemption ... passed by the CIT(A)-1, Jabalpur, all dated 29.03.2019 for the assessment years 2009-2010 to 2012-2013. The assessee has also filed cross objections arising out of the appeals filed by the revenue for the relevant assessment years under consideration. 2 ITA Nos.139-142/RPR/19 & CO Nos.09-12/RPR/19 2. First

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 141/RPR/2019[2011-12]Status: DisposedITAT Raipur20 Apr 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) PAN No. :AAAJM 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) AND Cross Objection Nos.09 to 12/RPR/2019 (Arising out of ITA Nos.139 to 142/RPR/2019) (Assessment Year :2009-2010 to 2012-2013) Maharshi Mahesh Yogi Vedic Vs ACIT (Exemption ... passed by the CIT(A)-1, Jabalpur, all dated 29.03.2019 for the assessment years 2009-2010 to 2012-2013. The assessee has also filed cross objections arising out of the appeals filed by the revenue for the relevant assessment years under consideration. 2 ITA Nos.139-142/RPR/19 & CO Nos.09-12/RPR/19 2. First

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 140/RPR/2019[2010-11]Status: DisposedITAT Raipur20 Apr 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) PAN No. :AAAJM 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) AND Cross Objection Nos.09 to 12/RPR/2019 (Arising out of ITA Nos.139 to 142/RPR/2019) (Assessment Year :2009-2010 to 2012-2013) Maharshi Mahesh Yogi Vedic Vs ACIT (Exemption ... passed by the CIT(A)-1, Jabalpur, all dated 29.03.2019 for the assessment years 2009-2010 to 2012-2013. The assessee has also filed cross objections arising out of the appeals filed by the revenue for the relevant assessment years under consideration. 2 ITA Nos.139-142/RPR/19 & CO Nos.09-12/RPR/19 2. First

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 139/RPR/2019[2009-10]Status: DisposedITAT Raipur20 Apr 2023AY 2009-10

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) PAN No. :AAAJM 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) AND Cross Objection Nos.09 to 12/RPR/2019 (Arising out of ITA Nos.139 to 142/RPR/2019) (Assessment Year :2009-2010 to 2012-2013) Maharshi Mahesh Yogi Vedic Vs ACIT (Exemption ... passed by the CIT(A)-1, Jabalpur, all dated 29.03.2019 for the assessment years 2009-2010 to 2012-2013. The assessee has also filed cross objections arising out of the appeals filed by the revenue for the relevant assessment years under consideration. 2 ITA Nos.139-142/RPR/19 & CO Nos.09-12/RPR/19 2. First

Ciba India Ltd, Mumbai vs. DCIT (OSD) RG 8(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1381/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2023AY 2009-10
Section 143(3)Section 14ASection 234DSection 244ASection 40Section 43B

date of receipt of the refund order. The respondents crave leave to add, to amend alter, vary, omit or substitute the above ground of cross objection or add a new ground or grounds at any time before or at the time of hearing, as they may be advised

ITO Ward - 2(5), Noida vs. Vidya Sagar Tyagi, New Delhi

In the result, the captioned appeal is allowed for statistical purpose

ITA 1184/DEL/2020[2009-10]Status: DisposedITAT Delhi19 Apr 2023AY 2009-10

Bench: Sh. N. K. Billaiya & Sh. Anubhav Sharmaassessment Year: 2009-10 Ito Vidhyasagar Tyagi Ward- 2 (5) Vs K-1/25, Lgf, Noida Chitranjan Park, New Delhi Pan No.Acopt7099J (Appellant) (Respondent)

Section 268ASection 268A(1)

Ghaziabad to decide afresh in accordance with law by providing an opportunity of being heard to the assessee / revenue. Consequently aforesaid appeals / cross objections are allowed for statistical purposes. 4. On finding parity in the dispute, respectfully following the decision of the coordinate Bench we set aside the captioned appeal

DCIT, Hisar vs. M/S. the Hisar Distt. Primary Coop, Hisar

ITA 1313/DEL/2017[2013-14]Status: DisposedITAT Delhi19 Apr 2023AY 2013-14

Bench: Sh. N. K. Billaiya & Sh. C.N. Prasadassessment Year: 2013-14 Dy. Cit, M/S. The Hisar Distt. Hisar Vs Primary Coop. Agri. & Rural Development Bank Ltd.,Lajpat Nagar, Hisar-125001 Pan No.Aaeft2419C (Appellant) (Respondent) Cross Objection No.111/Del/2017 ( In Ita No.1313/Del/2017) Assessment Year: 2013-14 M/S. The Hisar Distt. Coop. Dy. Cit, Agrl. & Rural Dev. Bank Vs Hisar Ltd., Lajpat Nagar, Hisar-125001 Pan No.Aaeft2419C (Appellant) (Respondent)

Section 36

Hisar Distt. Hisar Vs Primary Coop. Agri. & Rural Development Bank Ltd.,Lajpat Nagar, Hisar-125001 PAN No.AAEFT2419C (APPELLANT) (RESPONDENT) Cross Objection No.111/Del/2017 ( In ITA No.1313/Del/2017) Assessment Year: 2013-14 M/s. The Hisar Distt. Coop. Dy. CIT, Agrl. & Rural Dev. Bank Vs Hisar Ltd., Lajpat Nagar, Hisar-125001 PAN No.AAEFT2419C (APPELLANT ... Rajkumar, Advocate Respondent by Ms. Maninder Kaur, Sr DR Date of hearing: 13/04/2023 Date of Pronouncement: 19/04/2023 ORDER PER N. K. BILLAIYA, AM: and Cross Objection No.111/Del/2017 are appeal and the cross objection by the revenue and the assessee preferred against the order of the CIT(A), Rohtak dated