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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, Central Circle-2(4), Ahmedabad vs. Hiralal Dayaram Thakkar, Ahmedabad

In the result, appeal of the Revenue is partly allowed for statistical purposes and the cross objection of the assessee is dismissed

ITA 157/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 157, 158 & 159/Ahd/2024 & Cross Objection Nos. 39, 40 & 41/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15) बनाम/ Dcit Hiralal Dayaram Thakkar Central Circle-2(4), 1, Nilkanth Complex, Nr. Vs. Ahmedabad Tv-9, Jivraj Park, Gujarat – 380051 Hiralal Dayaram Thakkar & Dcit 1, Nilkanth Complex, Nr. Central Circle-2(4), Tv-9, Jivraj Park, Gujarat Ahmedabad - 380051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanpt3721E (Appellant / Cross Objector) .. (Respondent) Shri Vivek Chavda & Shri Nishit Assessee By : Jesur, A.Rs. Revenue By : Shri Kalpesh Rupavatia, Sr. Dr 06/03/2025 Date Of Hearing Date Of Pronouncement 12/03/2025

For Appellant: Jesur, A.RsFor Respondent: Shri Kalpesh Rupavatia, Sr. DR
Section 250Section 68

TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 157, 158 & 159/Ahd/2024 & CROSS OBJECTION Nos. 39, 40 & 41/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15) बनाम/ DCIT Hiralal Dayaram Thakkar Central Circle ... Ahmedabad, (in short ‘the CIT(A)’), all dated 13.11.2023 for the Assessment Years 2012-13, 2013-14 & 2014-15. The assessee has filed cross objections in respect of all the three appeals of the Revenue. ITA Nos. 157, 158 & 159/Ahd/2024 A/w. CO Nos. 39, 40 & 41/Ahd/2024 - [Hiralal Dayaram Thakkar] A.Ys

Sharp Business Systems (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 717/DEL/2016[2011-12]Status: DisposedITAT Delhi11 Mar 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2011-12 Vs. Sh. Vinay Sharma, Dcit, Central Circle-18, B-373, Swarnajyanti Puram, New Delhi Ghaziabad Pan: Bdqps4406L (Appellant) (Respondent) With C.O. No.60/Del/2019 [Arising Out Of Ita No.712/Del/2019] Assessment Year: 2011-12 Vs. Dcit, Sh. Vinay Sharma, B-373, Swarnajyanti Puram, Central Circle-18, Ghaziabad New Delhi Pan: Bdqps4406L (Appellant) (Respondent) With Ita Nos.716 & 717/Del/2019 Assessment Years: 2011-12 & 2012-13 Vs. Sh. Dheer Chand Sharma, Dcit, Central Circle-18, B-373, Swarnajyanti Puram, New Delhi Ghaziabad Pan: Bdlps0502C (Appellant) (Respondent) With C.O. Nos.64 & 65/Del/2019 [Arising Out Of Ita Nos.716 & 717/Del/2019] Assessment Years: 2011-12 & 2012-13 Vs. Dcit, Sh. Dheer Chand Sharma B-373, Swarnajyanti Puram, Central Circle-18, Ghaziabad New Delhi Pan: Bdlps0502C (Appellant) (Respondent)

Section 144Section 153ASection 37(1)

Vinay Sharma, Sh. Dheer Chand Sharma, Sh. Guru Prasad Sharma and Smt. Geeta Sharma. The Revenues first and foremost appeal ITA No.712/Del/2019 with cross objection C.O. No.60/Del/2019 (for AY: 2011-12); and it’s twin appeals each ITA No. 716 & 717/Del/2019; 721 & 722/Del/2019; 726 & 727/Del/2019 with cross objections ... facts raising identical issue(s) therein. We thus proceed to take up the Revenue’s appeal ITA No.712/Del/2019 with Sh. Vinay Sharma’s cross objection C.O. No.60/Del/2019 as the “lead” cases for the sake of convenience and brevity. 3. Learned CIT(DR) vehemently argues in this factual backdrop that

Income Tax Officer Ward Hingoli Camp at Parbhani, Parbhani vs. Rajaram Ramswarup Jaju, Selu Parbhani

In the result, the cross objection filed by the assessee in C

ITA 1882/PUN/2024[2016-17]Status: DisposedITAT Pune07 Mar 2025AY 2016-17

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1882/Pun/2024 िनधा"रण वष" / Assessment Year : 2016-17 Ito, Ward Hingoli Camp At Vs. Rajaram Ramswarup Parbhani, Parbhani. Jaju, 223, Jaju Industries Atre Nagar, Selu, Parbhani- 431503. Pan : Aakpj4951H Appellant Respondent C.O. No.35//Pun/2024 (Arising Out Of Ita No.1882/Pun/2024) िनधा"रण वष" / Assessment Year : 2016-17 Rajaram Ramswarup Jaju, Vs. Ito, Ward Hingoli 223, Jaju Industries Atre Camp At Parbhani, Nagar, Selu, Parbhani. Parbhani- 431503. Pan : Aakpj4951H Appellant Respondent Revenue By : Shri Basavaraj Hiremath Assessee By : Shri Anand R. Partani & Shri Darshan R. Gattani Date Of Hearing : 09.12.2024 Date Of Pronouncement : 07.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 15.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment

For Appellant: Shri Anand R. Partani &For Respondent: Shri Basavaraj Hiremath
Section 142(1)Section 147Section 148Section 69A

order dated 15.07.2024 passed by Ld. CIT(A)/NFAC for the assessment 2 C.O. No.35/PUN/2024 year 2016-17. The assessee is also in cross objection bearing Cross Objection No.35/PUN/2024. 2. Facts of the case in brief are that the assessee is engaged in the business of extracting cotton seed wash ... aground no.2. It is this order against which the Revenue is in appeal before this Tribunal as well as the assessee has also filed cross objection raising as many as 7 grounds. 4. First we shall take up cross objection filed by the assessee for adjudication. C.O. No.35/PUN/2024 – By Assessee

Income Tax Officer Exemption Ward, Tirupati vs. Sree Ssv Gate Society, Tirupati

In the result, appeal of the Revenue is dismissed and C

ITA 1214/HYD/2024[2016-17]Status: DisposedITAT Hyderabad07 Mar 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1214/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2016-17) Income Tax Officer Vs. Sree Ssv Gate Society Exemption Ward Tirupati Tirupati Pan:Aagts4803D (Appellant) (Respondent) C.O No.1/Hyd/2025 आ.अपी.सं /Ita No.1214/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2016-17) Sree Ssv Gate Society Vs. Income Tax Officer Tirupati Exemption Ward Pan:Aagts4803D Tirupati (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.A. Sai Prasad, Ca राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 05/03/2025 घोषणा की तारीख/Pronouncement: 07/03/2025 आदेश/Order

For Appellant: Shri K.A. Sai Prasad, CAFor Respondent: : Shri Srinath Sadanala, DR
Section 269SSection 269sSection 271DSection 274

/Date of hearing: 05/03/2025 घोषणा की तारीख/Pronouncement: 07/03/2025 आदेश/ORDER Per Vijay Pal Rao, Vice President This appeal filed by the Revenue and Cross Objection by the assessee are directed against the order dated 30/09/2024 Page 1 of 9 ITA No 1214 of 2024 SREE SSV Gate Society ... 271D of the I.T. Act, 1961 for the A.Y.2016-17. 2. The Revenue has raised the follow: 3. The assessee has raised the following cross objections: Page 2 of 9 ITA No 1214 of 2024 SREE SSV Gate Society 4. In the Cross Objection, the assessee has raised the issue