RAMNIK SUSHIL CHAUDHRY,THANE vs. ASST. CIT CIRCLE (3), THANE, THANE

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ITA 3734/MUM/2023Status: DisposedITAT Mumbai15 December 20232 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed duplicate appeals and, upon the assessee's request, dismissed both appeals as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for AY 2010-11 and 2011-12. The assessee later filed a petition seeking withdrawal of these appeals, stating they were duplicate filings.

What were the issues?

The primary issue was the withdrawal of duplicate appeals filed by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “D” Bench, Mumbai.

Before: Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM)

For Respondent: Smt. Mahita Nair
Hearing: 15.12.2023Pronounced: 15.12.2023

Heard together (2 matters)

I.T.A. No. 3721/Mum/2023
I.T.A. No. 3734/Mum/2023

Read from the judgment's own cause title. This page is filed under one of them.

Both these appeals filed by the assessee are directed against the order dated 19.6.2023 passed by the learned CIT(A), National Faceless Appeal Centre, Delhi and they relate to A.Y. 2010-11 & 2011-12.

2.

None appeared on behalf of the assessee. However, the assessee has filed a petition seeking withdrawal of both these appeals. In the petition, it is stated that the assessee had already filed appeals for the above said years manually before the ITAT against the very same orders of the learned CIT(A) and they have been numbered as & 2821/Mum/2023 respectively. However, on the advice of some friend, the impugned two appeals have been again filed by the assessee in electronic mode, which has resulted in filing of duplicate appeals. Accordingly, it is 2 Ramnik Sushil Chaudhry prayed that the Tribunal may permit the assessee to withdraw both these appeals filed for second time.

3.

We heard learned DR. Having regard to the submission made by the assessee, we dismiss both the impugned appeals as withdrawn.

4.

In the result, both the appeals filed by the assessee are dismissed.

Order pronounced on 15.12.2023.

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