BAL KRISHNA CHANSORIYA,BHOPAL vs. ITO, BHOPAL
What did the Tribunal hold?
The Tribunal, considering the submissions of both parties, allowed the assessee to withdraw the present appeal. The Tribunal noted that the assessee's counsel had requested permission to withdraw the appeal due to the inadvertent filing of two appeals against the same order. The revenue's representative had no objection to this request. Therefore, the Tribunal granted permission to withdraw the appeal and dismissed it as withdrawn. The operative direction was to dismiss the appeal as withdrawn. No other issues were decided on merits.
What were the facts?
The assessee, Balkrishan Chansoriya, filed an appeal (ITA No. 942/Indore/2025) before the Income Tax Appellate Tribunal (ITAT), Indore Bench, against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated August 14, 2025. This order stemmed from an assessment order passed under Section 147/144 of the Income Tax Act, 1961, for the assessment year 2013-14. The assessee's counsel submitted that the assessee had inadvertently filed two appeals against the same CIT(A) order. One appeal (ITA No. 942/Indore/2025) was filed before the ITAT, Delhi Bench, and another (ITA No. 965/Indore/2025) was filed before the ITAT, Indore Bench. The assessee wished to withdraw the appeal filed before the Delhi Bench and pursue only the appeal filed before the Indore Bench.
What were the issues?
1. Whether the assessee is permitted to withdraw the present appeal (ITA No. 942/Indore/2025) filed before the ITAT, Indore Bench, on the grounds of inadvertent filing. Assessee's Contention: The assessee's counsel argued that the assessee had mistakenly filed two appeals against the same order of the CIT(A). One appeal was filed before the ITAT, Delhi Bench, and the other before the ITAT, Indore Bench. The assessee does not wish to pursue the appeal filed before the Delhi Bench (which is the present appeal, ITA No. 942/Indore/2025) and wants to withdraw it to proceed only with the appeal filed before the ITAT, Indore Bench (ITA No. 965/Indore/2025). The counsel requested permission to withdraw the present appeal on this ground. Revenue's Contention: The learned Departmental Representative stated that they had no objection if the assessee was permitted to withdraw the present appeal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आयकर अपील�य अ�धकरण, इंदौर �यायपीठ, इंदौर �ी परेश एम. जोशी, �या�यक सद�य तथा �ी अर�वंद सोनी, लेखा सद�य के सम� आ.अ.सं. 942/इंदौर/2025 �नधा�रण वष� : 2013-14 बालकृ�ण चंसो�रया, बनाम आयकर अ�धकार� ई 3/198, अरेरा कॉलोनी भोपाल भोपाल अपीलाथ� ��यथ� �था.ले.सं- एसीवाईपीसी 4724 डी PAN- ACYPC4724D अपीलाथ� क� ओर से �ी स�यम चंसो�रया, एडवोकेट राज�व क� ओर से �ी �बनय कुमार राय, व�र�ठ �वभागीय ��त�न�ध सुनवाई �त�थ 26.10.2026 उ�घोषणा �त�थ 30.10.2026 आदेश �ी परेश म.जोशी, �या�यक सद�य �वारा �नधा�रती क� उपरो�त शीष�क क� अपील �व�वान �व�वान आयकर आयु�त (अपील) नेशनल फेसलेस अपील स�टर (एनएफएसी), �द�ल� के आदेश �दनांक 14.08.2025 के �व��ध �नदे�शत है जो अ�ध�नयम क� धारा 147/144 के अधीन पा�रत �नधा�रण आदेश से उ�भूत है ।
इन अपील� के संबंध म� �नधा�रती के �व�वान अ�धव�ता �वारा �ल�खत �नवेदन के �वारा �नवेदन �कया गया है �क �नधा�रती ने भूलवश �व�वान आयकर आयु�त (अपील) के आ�े�पत आदेश �दनांक 14.08.2025 के �व��ध एक के बजाए दो अपील� दा�खल कर द� थी । इनम� से एक अपील आयकर अपील�य अ�धकरण, �द�ल� �यायपीठ के सम� पावती सं.
आ.अ.सं. 942/इंदौर/2025 2 बालकृ�ण चंसो�रया, भोपाल 1800042365 के �वारा दा�खल क� गई थी जो आ.अ.सं. 942/इंदौर/2025 के �प म� संि�थत है तथा दूसर� अपील आयकर अपील�य अ�धकरण, इंदौर �यायपीठ के सम� पावती सं. 1800042464 के �वारा दा�खल क� गई थी जो आ.अ.सं. 965/इंदौर/2025 के �प म� संि�थत क� गई है । �नधा�रती के �व�वान अ�धव�ता �वारा �नवेदन �कया गया �क �नधा�रती आयकर अपील�य अ�धकरण, �द�ल� �यायपीठ के सम� भूलवश दा�खल आ.अ.सं. 942/इंदौर/2025 का अनुसरण करने का इ�छुक नह�ं है तथा इसे वा�पस लेना चाहता है और केवल आयकर अपील�य अ�धकरण, इंदौर �यायपीठ के सम� दा�खल आ.अ.सं. 965/इंदौर/2025 का अनुसरण करने का इ�छुक है । अतः �नधा�रती के �व�वान अ�धव�ता ने उपरो�त कारण से वत�मान अपील को वापस �लए जाने क� अनुम�त �दान करने का अनुरोध �कया है।
�व�वान �वभागीय ��त�न�ध ने �नवेदन �कया �क उ�ह� कोई आप�� नह�ं है य�द �नधा�रती को वत�मान अपील वा�पस �लए जाने क� अनुम�त द� जाती है ।
दोन� प�� के उपरो�त �नवेदन� क� �ि�ट म� हम इस अपील को वा�पस �लए जाने क� अनुम�त �दान करते ह� तथा इसे वा�पस �लए जाने के कारण खा�रज करते है ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है ।
यह आदेश 30.10.2026 को खुले �यायालय म� उ�घो�षत �कया गया ।
ह�ता/- ह�ता/- (अर�वंद सोनी) (परेश म.जोशी) लेखा सद�य �या�यक सद�य �दनांक : 30.10.2026 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फाईल
Akhilesh Kumar Digitally signed by Akhilesh Kumar Date: 2026.10.30 16:08:59 +05'30'
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