JEEVES CONSUMER SERVICES PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 4(1)(1), BANGALORE, BANGALORE

ITA 2130/BANG/2026Status: DisposedITAT Bangalore08 September 2026AY 2017-183 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the original appeal (ITA No. 2130/Bangalore/2026) had become infructuous due to the duplicate filing and was therefore dismissed. The rectified appeal (ITA No. 2383/Bangalore/2026) was admitted without delay.

What were the facts?

The assessee filed an appeal, but a defect notice was issued. After rectification, a portal error caused the corrected appeal to be treated as a separate filing with a new appeal number. This resulted in two appeals for the same subject matter.

What were the issues?

The primary issue was the handling of a duplicate appeal filing caused by a technical error on the Tribunal's portal and its impact on the original appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI KESHAV DUBEY

PER SHRI PRASHANT MAHARISHI, VICE PRESIDENT

1.

This appeal, ITA No. 2130/Bangalore/2026, was filed by Jeeves Consumer Services Private Limited [ the Assessee/ Appellant] for assessment year 2017– 18 against the appellate order dated 6 Marc

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Latest GST High Court judgments

Search GST case law →