ACIT NON CORPORATE CIRCLE - 8 , CHENNAI vs. M/S CHOLAMANDALAM FINANCIAL HOLDINGS LTD , CHENNAI

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.

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

2 ITA Nos.633 to 637/Chny/2022

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.

we dismiss these appeals filed by the Revenue as duplicate

and not maintainable.