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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

Arvind G. Valvi, Income Tax Officer, Ward-2(1)(3), Surat vs. Sweety Gems Private Limited, Surat

ITA 975/SRT/2024[2014-15]Status: DisposedITAT Surat13 May 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.975/Srt/2024 Assessment Year: (2014-15) (Physical Hearing) The Ito, Vs. Sweety Gems Pvt. Ltd., Ward -2(1)(3), 101, Nishit Diamond Complex, Gujjar Surat Falia, Haripura, Surat - 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aancs4270N (Appellant) (Respondent) Cross Objection No.29/Srt/2024 (Arising In Ita No.975/Srt/2024) Assessment Year: (2014-15) Sweety Gems Pvt. Ltd., Vs. The Ito, 101, Nishit Diamond Complex, Gujjar Ward -2(1)(3), Falia, Haripura, Surat - 395003 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aancs4270N (Appellant) (Respondent)

Section 148Section 148ASection 153ASection 250Section 69A

Gems Pvt. Ltd., Ward -2(1)(3), 101, Nishit Diamond Complex, Gujjar Surat Falia, Haripura, Surat - 395003 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AANCS4270N (Appellant) (Respondent) Cross Objection No.29/SRT/2024 (Arising in ITA No.975/SRT/2024) Assessment Year: (2014-15) Sweety Gems Pvt. Ltd., Vs. The ITO, 101, Nishit Diamond Complex, Gujjar Ward ... Rajeev Bansal and therefore proceeding initiated u/s 147 is time barred.” 11. Since the appeal of the revenue has been dismissed on merit, the Cross Objection filed by the assessee becomes academic in nature and does not require adjudication. 12. In the combined result, the appeal filed by the revenue

Income Tax Officer, Mumbai vs. Bhagwandas Bherumal Adani, Mumbai

In the result, the appeal of the revenue is dismissed, and the cross-

ITA 5026/MUM/2024[2016-17]Status: DisposedITAT Mumbai13 May 2025AY 2016-17

Bench: Shri Sandeep Gosain & Smt. Renu Jauhriआयकर अपील सं./Ita No. 5026/Mum/2024 (निर्धारण वर्ष / Assessment Year :2016-17) Ito Room No. 522A, Kautilya Bhawan, Bkc, Bandra, Maharashtra-400051 V/S. बनाम Bhagwandas Bherumal Adani Flat No. 63, 6Th Floor, Seva View Bldg., Juhu Tara Road, Juhu, Maharashtra- 400054 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Akupa3831H Appellant/अपीलार्थी .. Respondent/प्रतिवादी प्रति आपत्ति सं./ Co No. 273/Mum/2024 (Arising Out Of Ita No. 5026/Mum/2024) (निर्धारण वर्ष / Assessment Year :2016-17) Bhagwandas Bherumal Adani B-302, Sabita Building, 16Th Road, Bandra West, Maharashtra-400050 V/S. बनाम Ito-1.1.1, Mumbai Room No. 522A, Kautilya Bhawan, Bkc, Bandra, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Akupa3831H Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से / Assessee By: Shri Subhash Bains राजस्व की ओर से /Revenue By: Shri Leyaqat Ali Aafaqui सुनवाई की तारीख / Date Of Hearing 18.03.2025 घोषणा की तारीख/Date Of Pronouncement 13.05.2025 Page 2

For Appellant: Shri Subhash BainsFor Respondent: Shri Leyaqat Ali Aafaqui
Section 250Section 69

273/Mum/2024 A.Y. 2016-17 Bhagwandas Bherumal Adani आदेश / ORDER PER RENU JAUHRI [Α.Μ.] :- The above appeal is filed by the revenue, on which cross objections is filed by the assessee, against the order of the Learned Commissioner of Income-tax (Appeals), Mumbai-55 [hereinafter referred ... 5026/Mum/2024 & CO No. 273/Mum/2024 A.Y. 2016-17 Bhagwandas Bherumal Adani 9. In the result, the appeal of the revenue is dismissed, and the cross- objection of the assessee is allowed. Order pronounced in the open court on 13.05.2025. Sd/- SANDEEP GOSAIN (न्यायिक सदस्य/JUDICIAL MEMBER) Sd/- RENU JAUHRI (लेखाकार सदस्य