What did the Tribunal hold?

The Tribunal noted that the assessee's counsel conceded that there was no case to argue. Therefore, no separate adjudication was required, and the appeal was dismissed.

The assessee filed an appeal against the order of the CIT(A) for AY 2005-06. The assessee's counsel submitted that the issue is covered by a previous decision of the Tribunal in the assessee's own case for AY 2002-03.

What were the issues?

The primary issue was whether the appeal filed by the assessee had any merit, given that it was covered by a previous Tribunal decision and the assessee's counsel conceded the point.

M/S Veeyes Investments Private… vs DCIT | ITAT Hyderabad 2019

Income Tax Appellate Tribunal, HYDERABAD BENCH ‘A, HYDERABAD

Before: SHRI A. MOHAN ALANKAMONY & SHRI V. DURGA RAO

For Appellant: Shri K.C. Devdas

For Respondent: Shri R.S. Arvindakshan

Hearing: 16/10/2019Pronounced: 25/10/2019

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI V. DURGA RAO, JUDICIAL MEMBER ITA No. 112/Hyd/2010 Assessment Year: 2005-06 M/s Veeyes Investments vs. Dy. Commissioner of Pvt. Ltd., Hyderabad. Income-tax, Central Circle – 1, PAN – AABCV6591K Hyderabad. Appellant Respondent Assessee by: Shri K.C. Devdas Revenue by: Shri R.S. Arvindakshan Date of hearing: 16/10/2019 Date of pronouncement: 25/10/2019 O R D E R PER V. DURGA RAO, J.M.:

This appeal filed by the assessee is directed against the order of CIT(A) – I, Hyderabad, dated 06/11/2009 for AY 2005- 06.

When this appeal is taken up for hearing, the ld. Counsel for the assessee submitted that the issue raised in this appeal is squarely covered against the assessee by the decision of the coordinate bench of this Tribunal in assessee’s own case for AY 2002-03 in ITA No. 588/Hyd/2006, order dated 03/08/2018, a copy of which is on record.

The ld. DR on the other hand, conceded with the submission of the ld. Counsel for the assessee.

2 I.T.A. No. 112/Hyd/2010 M/s Veeyes Investments Pvt. Ltd., Hyd. 4. We have considered the rival submissions and perused the material on record. We are of the view that when the ld. Counsel for the assessee himself has submitted that he does not have any case on this appeal, no separate adjudication is required on the same. Therefore, we dismiss the appeal of the assessee.

In the result, appeal of the assessee is dismissed.

Pronounced in the open court on 25th October, 2019.

Sd/- Sd/- (A. MOHAN ALANKAMONY) (V. DURGA RAO) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad, dated 25th October, 2019. kv Copy forwarded to: 1. M/s Veeyes Investments Pvt. Ltd., Fortune Monarch Mall, 3rd Floor, # 306, Plot No. 707-709, Road No. 36, Jubilee Hills, Hyderabad. 2. DCIT, Central Circle – 1, Hyderabad. 3. CIT(A) - 1, Hyderabad. 4. CIT (Central), Hyderabad 5. The DR, ITAT, Hyderabad 6. Guard File

M/S VEEYES INVESTMENTS PRIVATE LIMITED,HYDERABAD vs. DCIT, HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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