SHAPOORJI PALLONJI ENERGY (GUJARAT) PRIVATE LIMITED,MUMBAI vs. ASSISTANT DEPUTY COMMISSIONER OF INCOME-TAX, 3(3)(1), MUMBAI

ITA 3910/MUM/2024Status: DisposedITAT Mumbai05 March 2025AY 2017-18Bench: SHRI SAKTIJIT DEY (Vice President), SHRI NARENDRA KUMAR BILLAIYA (Accountant Member)1 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the submission that the appeal was a duplicate and was being withdrawn. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order dated 05.06.2024. During the hearing, the assessee's counsel stated that the appeal was inadvertently filed as a duplicate.

What were the issues?

Whether the appeal, filed as a duplicate and withdrawn by the assessee, should be dismissed?

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘G’ BENCH

Before: SHRI SAKTIJIT DEY & SHRI NARENDRA KUMAR BILLAIYA

For Appellant: Shri. Dharmesh Shah

For Respondent: Shri. Bhangepatil Pushkaraj

Hearing: 05/03/2024Pronounced: 05/03/2025

आदेश / O R D E R

PER NARENDRA KUMAR BILLAIYA (A.M):

This appeal by the assessee is preferred against the order dated 05.06.2024 by NFAC Delhi pertaining to A.Y. 2017-18.

Before us the counsel stated that the appeal is withdrawn being a duplicate appeal inadvertently filed by as withdrawn.

Order pronounced in the open court on 05.03.2025.

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