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Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI
Before: SHRI MAHAVIR SINGH, VICE- & SHRI G.MANJUNATHA
आदेश / O R D E R
PER G. MANJUNATHA, AM: These five appeals filed by the Revenue are directed against common order passed by the learned Commissioner of Income Tax (Appeals)-9, Chennai, dated 28.06.2019 and relevant to assessment years 2010-11 to 2014-15.
At the time of hearing, learned CIT DR present for the Revenue submitted that these appeals filed by the Revenue are duplicate and thus, not maintainable, because Registry of the Tribunal has inadvertently re-numbered the appeals, when the Revenue has filed revised Form 36 along with grounds of appeal. However, the appeals filed by the Revenue for very same assessment years have already been disposed off by the Tribunal vide its order dated 24.06.2022 and thus, these appeals become infructuous and not maintainable.
Therefore, considering arguments of the learned CIT DR, we dismiss these appeals filed by the Revenue as duplicate and not maintainable.