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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

Shri Bhaktinagar Co-Operative Housing Society Ltd., Rajkot vs. The ITO 3 (1) (1), Rajkot

In the result the appeal filed by the assessee (ITA No

ITA 200/RJT/2024[2014-15]Status: DisposedITAT Rajkot08 May 2025AY 2014-15

Bench: Dr. Arjun Lal Saini. & Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.200/Rjt/2024 िनधा"रणवष"/ Assessment Year: (2014-15) (Hybrid Hearing) Shri Bhakti Nagar Co Operative Housing Vs. Income Tax Officer, Ward 3(1)(1) Society Ltd. (Bhaktinagar Circle, Meghani Rang Bhavan, Aaykar Bhawan, Race Course Rajkot) Rong Road, A D Vyas & Co, Charted Accounts, Kotecha Rajkot - 360001 Nagar Main Road, Opp Kotecha Girl’S School, Off Kalawad Road. Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaas2363M (Appellant) (Respondent)

For Appellant: ShriGautam Acharya, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(3)Section 263Section 271(1)(c)Section 80PSection 80P(2)(c)

Accounts, Kotecha Rajkot - 360001 Nagar Main Road, Opp Kotecha Girl’s School, Off Kalawad Road. Rajkot - 360001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAAAS2363M (Appellant) (Respondent) Cross Objection (CO): 03/RJT/2024 िनधा"रणवष"/ Assessment Year: (2014-15) (Hybrid Hearing) Income Tax Officer, Vs. Shri Bhakti Nagar Co Operative Housing Ward ... 03/RJT/2024 (AY 2014-15) आदेश / O R D E R PER DINESH MOHAN SINHA JM; Captioned appeal filed by assessee and Cross Objection filed by the revenue, pertaining to same Assessment Year (AY) 2014-15, are directed against orders passed by Commissioner Of Income Tax (Appeal), vide order dated 29/01/2024

Assistant Commissioner of Income Tax Circle 12, Pune vs. Varun Jain, Pune

In the result, Cross Objection appeal filed by the assessee is allowed

ITA 2720/PUN/2024[2018]Status: DisposedITAT Pune07 May 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamorecross Objection No.14/Pun/2025 (Arising Out Of Ita No.2720/Pun/2024) िनधा"रण वष" / Assessment Year: 2018-19 Varun Jain, The Acit, P-024, Forest County, Kharadi, V Circle-12, Pune. Pune – 411014. S. Maharashtra. Pan:Aexpj0171J Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita No.2720/Pun/2024 िनधा"रण वष" / Assessment Year: 2018-19 The Acit, Varun Jain, Circle-12, Pune. Vs. P-024, Forest County, Kharadi, Pune – 411014. Maharashtra. Pan:Aexpj0171J Appellant / Revenue Respondent / Assessee Assessee By Shri Fenil Bhatt – Ar(Virtual) Revenue By Shri Abhinay Kumbhar - Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 07/05/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: In This Case, Revenue Has Filed An Appeal Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under C.O.No.14/Pun/2025 [A] & Ita No.2720/Pun/2024 [R]

Section 10(35)Section 133ASection 143(3)Section 144BSection 147Section 148ASection 250Section 253(4)

यपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Cross Objection No.14/PUN/2025 (arising out of ITA No.2720/PUN/2024) िनधा"रण वष" / Assessment Year: 2018-19 Varun Jain, The ACIT, P-024, Forest County, Kharadi, V Circle ... A.Y.2018-19 dated 24.10.2024 emanating from the Assessment Order under section 147 r.w.s. 144B dated 19.03.2024. The Assessee has also filed the Cross Objection Appeal in C.O.No.14/PUN/2025 under section 253(4) of the Act. 1.1 Revenue has raised the following Grounds of appeal “a. Whether on facts and circumstances

Income Tax Officer, Ward-1(3)(1), Surat, Anavil Business Centre vs. Navinbhai Himatlal Shah, Diwali Baug Athwalines

In the result, appeal of the revenue is dismissed

ITA 115/SRT/2025[2007-08]Status: DisposedITAT Surat06 May 2025AY 2007-08

Bench: Shri T. R. Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.107 To 109/Srt/2025 Assessment Years:(2010-11 To 2012-13) (Hybrid Hearing) The Ito, Vs. Hiteshbhai Popatbhai Sakariya, Ward – 1(2)(6), 17, Hetal Nagar Society, Rander Road, Surat Near Navyug College, Surat - 395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Akvps5306G (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025 आयकर अपील सं./Ita No.115/Srt/2025 Assessment Year:(2007-08) The Ito, Vs. Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Cross Objection No.1/Srt/2025 [Arising In Ita No.115/Srt/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The Ito, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat - 395001 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Appellant By Shri Mitul R. Mehta, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025

Section 271(1)(c)

Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFSPS3575H (Appellant) (Respondent) Cross Objection No.1/SRT/2025 [Arising in ITA No.115/SRT/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The ITO, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat ... restored and penalty order by Ld. Assessing Officer be quashed. e. The respondent prays to add, alter, delete any of cross objections.” ITA No.107/SRT/2025 (AY.2010-11): 5. The facts of the case in brief are that against returned income of Rs.2,99,217/-, the Assessing Officer (in short, ‘AO’) assessed

Income Tax Officer, Ward-1(2)(6), Surat vs. Hiteshbhai Popatbhai Sakariya, Surat

In the result, appeal of the revenue is dismissed

ITA 109/SRT/2025[2012-13]Status: DisposedITAT Surat06 May 2025AY 2012-13

Bench: Shri T. R. Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.107 To 109/Srt/2025 Assessment Years:(2010-11 To 2012-13) (Hybrid Hearing) The Ito, Vs. Hiteshbhai Popatbhai Sakariya, Ward – 1(2)(6), 17, Hetal Nagar Society, Rander Road, Surat Near Navyug College, Surat - 395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Akvps5306G (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025 आयकर अपील सं./Ita No.115/Srt/2025 Assessment Year:(2007-08) The Ito, Vs. Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Cross Objection No.1/Srt/2025 [Arising In Ita No.115/Srt/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The Ito, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat - 395001 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Appellant By Shri Mitul R. Mehta, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025

Section 271(1)(c)

Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFSPS3575H (Appellant) (Respondent) Cross Objection No.1/SRT/2025 [Arising in ITA No.115/SRT/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The ITO, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat ... restored and penalty order by Ld. Assessing Officer be quashed. e. The respondent prays to add, alter, delete any of cross objections.” ITA No.107/SRT/2025 (AY.2010-11): 5. The facts of the case in brief are that against returned income of Rs.2,99,217/-, the Assessing Officer (in short, ‘AO’) assessed

Income Tax Officer, Ward-1(2)(6), Surat vs. Hiteshbhai Popatbhai Sakariya, Surat

In the result, appeal of the revenue is dismissed

ITA 108/SRT/2025[2011-12]Status: DisposedITAT Surat06 May 2025AY 2011-12

Bench: Shri T. R. Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.107 To 109/Srt/2025 Assessment Years:(2010-11 To 2012-13) (Hybrid Hearing) The Ito, Vs. Hiteshbhai Popatbhai Sakariya, Ward – 1(2)(6), 17, Hetal Nagar Society, Rander Road, Surat Near Navyug College, Surat - 395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Akvps5306G (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025 आयकर अपील सं./Ita No.115/Srt/2025 Assessment Year:(2007-08) The Ito, Vs. Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Cross Objection No.1/Srt/2025 [Arising In Ita No.115/Srt/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The Ito, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat - 395001 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Appellant By Shri Mitul R. Mehta, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025

Section 271(1)(c)

Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFSPS3575H (Appellant) (Respondent) Cross Objection No.1/SRT/2025 [Arising in ITA No.115/SRT/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The ITO, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat ... restored and penalty order by Ld. Assessing Officer be quashed. e. The respondent prays to add, alter, delete any of cross objections.” ITA No.107/SRT/2025 (AY.2010-11): 5. The facts of the case in brief are that against returned income of Rs.2,99,217/-, the Assessing Officer (in short, ‘AO’) assessed

Income Tax Officer, Ward-1(2)(6), Surat vs. Hiteshbhai Popatbhai Sakariya, Surat

In the result, appeal of the revenue is dismissed

ITA 107/SRT/2025[2010-11]Status: DisposedITAT Surat06 May 2025AY 2010-11

Bench: Shri T. R. Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.107 To 109/Srt/2025 Assessment Years:(2010-11 To 2012-13) (Hybrid Hearing) The Ito, Vs. Hiteshbhai Popatbhai Sakariya, Ward – 1(2)(6), 17, Hetal Nagar Society, Rander Road, Surat Near Navyug College, Surat - 395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Akvps5306G (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025 आयकर अपील सं./Ita No.115/Srt/2025 Assessment Year:(2007-08) The Ito, Vs. Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Cross Objection No.1/Srt/2025 [Arising In Ita No.115/Srt/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The Ito, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat - 395001 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afsps3575H (Appellant) (Respondent) Appellant By Shri Mitul R. Mehta, Ca Respondent By Ms Neerja Sharma, Sr. Dr Date Of Hearing 05/05/2025 Date Of Pronouncement 06/05/2025

Section 271(1)(c)

Navinbhai Himatlal Shah, Ward – 1(3)(1), 7/Swashray Society, Diwali Baug, Surat Athwalines, Surat - 395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFSPS3575H (Appellant) (Respondent) Cross Objection No.1/SRT/2025 [Arising in ITA No.115/SRT/2025] Assessment Year:(2007-08) Navinbhai Himatlal Shah, Vs. The ITO, 7/Swashray Society, Diwali Baug, Ward – 1(3)(1), Athwalines, Surat ... restored and penalty order by Ld. Assessing Officer be quashed. e. The respondent prays to add, alter, delete any of cross objections.” ITA No.107/SRT/2025 (AY.2010-11): 5. The facts of the case in brief are that against returned income of Rs.2,99,217/-, the Assessing Officer (in short, ‘AO’) assessed

DCIT, Circle-1, Burdwan vs. Katwa-Kalna Co-Operative Agricultural and Rural Development Bank Limited, Burdwan

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

ITA 156/KOL/2024[2020-21]Status: DisposedITAT Kolkata05 May 2025AY 2020-21

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.153-156/Kol/2024 (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E & Cross Objections No.28, 29 & 31/Kol/2024 (Arising Out Of Ita Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Nicholas Murmu, Sr. Dr निर्धाररती की ओर से /Assessee By : None (Adjournment Application Filed) सुनवाई की तारीख / Date Of Hearing : 05/05/2025 घोषणा की तारीख/Date Of Pronouncement : 05/05/2025

For Appellant: None (Adjournment Application filed)For Respondent: Shri Nicholas Murmu, Sr. DR
Section 80P(2)(a)

Burdwan Vs Katwa-Kalna Cooperative Agricultural and Rural Development Bank Limited, Udyog Bhaban, KG Bose Sarani Katwa-713130 PAN No. :AACAK 8053 E AND Cross Objections No.28, 29 & 31/KOL/2024 (Arising out of ITA Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 to 2017-18 & 2020-21) DCIT, Circle ... Appeal Centre (NFAC), all dated 15.11.2023 for assessment years 2015-2016, 2016-2017, 2017-2018 and 2020-2021, respectively. The assessee has also filed cross objections arising out of the appeals filed by the revenue in ITA Nos.153-155/Kol/2024. 2 ITA Nos.153-156/KOL/2024 CO Nos.28-29 & 31/KOL/2024 There is no cross objection filed

DCIT, Circle - 1, Burdwan vs. Katwa Kalna Cooperative Agricultural and Rural Development Bank Limited, Burdwan

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

ITA 155/KOL/2024[2017-18]Status: DisposedITAT Kolkata05 May 2025AY 2017-18

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.153-156/Kol/2024 (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E & Cross Objections No.28, 29 & 31/Kol/2024 (Arising Out Of Ita Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Nicholas Murmu, Sr. Dr निर्धाररती की ओर से /Assessee By : None (Adjournment Application Filed) सुनवाई की तारीख / Date Of Hearing : 05/05/2025 घोषणा की तारीख/Date Of Pronouncement : 05/05/2025

For Appellant: None (Adjournment Application filed)For Respondent: Shri Nicholas Murmu, Sr. DR
Section 80P(2)(a)

Burdwan Vs Katwa-Kalna Cooperative Agricultural and Rural Development Bank Limited, Udyog Bhaban, KG Bose Sarani Katwa-713130 PAN No. :AACAK 8053 E AND Cross Objections No.28, 29 & 31/KOL/2024 (Arising out of ITA Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 to 2017-18 & 2020-21) DCIT, Circle ... Appeal Centre (NFAC), all dated 15.11.2023 for assessment years 2015-2016, 2016-2017, 2017-2018 and 2020-2021, respectively. The assessee has also filed cross objections arising out of the appeals filed by the revenue in ITA Nos.153-155/Kol/2024. 2 ITA Nos.153-156/KOL/2024 CO Nos.28-29 & 31/KOL/2024 There is no cross objection filed

DCIT, Circle-1, Burdwan vs. Katwa-Kalna Co-Operative Agricultural and Rural Development Bank Limited, Burdwan

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

ITA 154/KOL/2024[2016-17]Status: DisposedITAT Kolkata05 May 2025AY 2016-17

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.153-156/Kol/2024 (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E & Cross Objections No.28, 29 & 31/Kol/2024 (Arising Out Of Ita Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Nicholas Murmu, Sr. Dr निर्धाररती की ओर से /Assessee By : None (Adjournment Application Filed) सुनवाई की तारीख / Date Of Hearing : 05/05/2025 घोषणा की तारीख/Date Of Pronouncement : 05/05/2025

For Appellant: None (Adjournment Application filed)For Respondent: Shri Nicholas Murmu, Sr. DR
Section 80P(2)(a)

Burdwan Vs Katwa-Kalna Cooperative Agricultural and Rural Development Bank Limited, Udyog Bhaban, KG Bose Sarani Katwa-713130 PAN No. :AACAK 8053 E AND Cross Objections No.28, 29 & 31/KOL/2024 (Arising out of ITA Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 to 2017-18 & 2020-21) DCIT, Circle ... Appeal Centre (NFAC), all dated 15.11.2023 for assessment years 2015-2016, 2016-2017, 2017-2018 and 2020-2021, respectively. The assessee has also filed cross objections arising out of the appeals filed by the revenue in ITA Nos.153-155/Kol/2024. 2 ITA Nos.153-156/KOL/2024 CO Nos.28-29 & 31/KOL/2024 There is no cross objection filed

DCIT, Circle-1, Burdwan vs. Katwa-Kalna Co-Operative Agricultural and Rural Development Bank Limited, Burdwan

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

ITA 153/KOL/2024[2015-16]Status: DisposedITAT Kolkata05 May 2025AY 2015-16

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.153-156/Kol/2024 (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E & Cross Objections No.28, 29 & 31/Kol/2024 (Arising Out Of Ita Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 To 2017-18 & 2020-21) Dcit, Circle-1, Burdwan Vs Katwa-Kalna Cooperative Agricultural & Rural Development Bank Limited, Udyog Bhaban, Kg Bose Sarani Katwa-713130 Pan No. :Aacak 8053 E (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Nicholas Murmu, Sr. Dr निर्धाररती की ओर से /Assessee By : None (Adjournment Application Filed) सुनवाई की तारीख / Date Of Hearing : 05/05/2025 घोषणा की तारीख/Date Of Pronouncement : 05/05/2025

For Appellant: None (Adjournment Application filed)For Respondent: Shri Nicholas Murmu, Sr. DR
Section 80P(2)(a)

Burdwan Vs Katwa-Kalna Cooperative Agricultural and Rural Development Bank Limited, Udyog Bhaban, KG Bose Sarani Katwa-713130 PAN No. :AACAK 8053 E AND Cross Objections No.28, 29 & 31/KOL/2024 (Arising out of ITA Nos.153, 154 & 155/Kol/2024) (निर्धारण वर्ा / Assessment Year : 2015-16 to 2017-18 & 2020-21) DCIT, Circle ... Appeal Centre (NFAC), all dated 15.11.2023 for assessment years 2015-2016, 2016-2017, 2017-2018 and 2020-2021, respectively. The assessee has also filed cross objections arising out of the appeals filed by the revenue in ITA Nos.153-155/Kol/2024. 2 ITA Nos.153-156/KOL/2024 CO Nos.28-29 & 31/KOL/2024 There is no cross objection filed