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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

DCIT, Circle - 19(1), Delhi vs. Atul Goel, Delhi

In the result, appeal of the Revenue is dismissed being devoid of any merit

ITA 4145/DEL/2024[2012-13]Status: DisposedITAT Delhi30 May 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.4145/िद"ी/2024(िन.व. 2012-13) Deputy Commissioner Of Income Tax, Circle-19(1), 2Nd Floor, C R Building, I.P Estate, ...... अपीलाथ"/Appellant New Delhi 110002 बनाम Vs. Atul Goel, S-33, Panchsheel Park, Hauz Khas, Delhi 110017 ..... "ितवादी/Respondent Pan: Aadpg-2222-P Co No. 111/Del/2024 (A.Y.2012-13) In Ita No. 4145/Del/2024 Atul Goel, S-33, Panchsheel Park, Hauz Khas, Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aadpg-2222-P बनाम Vs. Deputy Commissioner Of Income Tax, Circle-19(1), 2Nd Floor, C R Building, I.P Estate, ..... "ितवादी/Respondent New Delhi 110002 Assessee By : Shri Ved Jain, Advocate & Ms. Uma Upadhyay, Chartered Accountant Department By : Shri Ashish Tripathi, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 06/03/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 30/05/2025

For Appellant: Shri Ved Jain, Advocate & Ms. Uma Upadhyay, CharteredFor Respondent: Shri Ashish Tripathi, Sr. DR
Section 147Section 148

Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as 'the CIT(A)') dated 08.07.2024, for assessment year 2012-13. The assessee has filed Cross Objections in appeal filed by the Revenue. ITA No. 4145/Del/2024 for AY 2012-13 2. The Revenue in appeal has raised following grounds assailing findings ... merit. CO No. 111/Del/2024 for AY 2012-13 9. The ld. Counsel for the assessee made statement at Bar that he has not pressing cross objections filed by the assessee. In light of the statement made by the ld. Counsel for the assessee, the cross objections are dismissed

ACIT, New Delhi vs. M/S Sahara India (Firm), 1, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 2152/DEL/2010[2002-03]Status: DisposedITAT Delhi30 May 2025AY 2002-03

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

ACIT, New Delhi vs. M/S Sahara India (Firm), Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 775/DEL/2009[1999-00]Status: DisposedITAT Delhi30 May 2025AY 1999-00

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

ACIT, New Delhi vs. M/S Sahara India (Firm), Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 2359/DEL/2009[2001-02]Status: DisposedITAT Delhi30 May 2025AY 2001-02

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

DCIT, New Delhi vs. M/S Sahara India (Firm), Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 2017/DEL/2009[2000-01]Status: DisposedITAT Delhi30 May 2025AY 2000-01

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

DCIT CC-6, New Delhi vs. Sahara India, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 3246/DEL/2008[1995-1996]Status: DisposedITAT Delhi30 May 2025AY 1995-1996

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

ACIT CC-6, New Delhi vs. Sahara India (Firm)

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 2502/DEL/2008[1996-1997]Status: DisposedITAT Delhi30 May 2025AY 1996-1997

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

DCIT, CC-1, Lucknow vs. Sahara India, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 669/LKW/2002[1998-99]Status: DisposedITAT Lucknow30 May 2025AY 1998-99

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

DCIT, CC-1, Lucknow vs. Sahara India, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 567/LKW/2002[1997-198]Status: DisposedITAT Lucknow30 May 2025AY 1997-198

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

Sahara India, Lucknow vs. ACIT, CC-1, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 742/LKW/2000[1996-97]Status: DisposedITAT Lucknow30 May 2025AY 1996-97

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

DCIT, Central Circle, Lucknow vs. Sahara India, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 104/LKW/2000[1996-97]Status: DisposedITAT Lucknow30 May 2025AY 1996-97

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals

ACIT, Lucknow vs. Sahara India, Lucknow

In the result, all 11 appeals of the Revenue and 9 cross objections of the respondent/assessee are dismissed

ITA 683/LKW/1999[1995-96]Status: DisposedITAT Lucknow30 May 2025AY 1995-96

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.3246/ िद"ी /2008(िन.व. 1995-96) Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, Ara Centre, ...... अपीलाथ"/Appellant Jhandewalan Extn. New Delhi बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko Co No. 249/Del/2009 (A.Y.1995-96) In Ita No.3246/Del/2008 Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ...... अपीलाथ"/Appellant Pan/Gir No. 19-219-Ft-3005-Cc-I, Lko & 303-S/C-I/Lko बनाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R.No. 334, Ara Centre, ..... "ितवादी/Respondent Jhandewalan Extn. New Delhi आअसं.683/ लखनऊ/1999 (िन.व. 1995-96) Assistant Commissioner Of Income Tax, ...... अपीलाथ"/Appellant Central Circle-1, Lucknow बनाम Vs. Sahara India 1, Kapoorthala Complex, Aliganj, Lucknow, Uttar Pradesh ..... "ितवादी/Respondent Pan/Gir No. 303-S/Cc-I/Lko

3246/Del/2008 (A.Y.1995-96), CO No. 249/DEL/2009 And other Sahara Group Cases आदेश/ORDER PER BENCH: These bunch of 11 appeals by the Revenue and 9 cross objections (COs) by the assessee in appeals filed by the Revenue are taken up together as single issue is involved in these appeals with regard ... Lucknow Benches of the Tribunal and some of these appeals were filed in Delhi Benches. The common factor in all these appeals and the cross objections is that the situs of the Assessing Officers (AOs) who has passed the assessment orders in the respective appeals is in Lucknow. The appeals