SENTHIL KUMAR,THIRUVALLUR vs. COMMISSIONER OF INCOME TAX, NUNGABAKKAM

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ITA 1667/CHNY/2025Status: DisposedITAT Chennai24 November 2025AY 2015-2016Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R.RAGHUNATHA (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal filed was a duplicate and had already been disposed of. Therefore, the appeal was dismissed.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for Assessment Year 2015-16. The appeal bearing ITA No.1667/Chny/2025 was found to be a duplicate appeal.

What were the issues?

Whether the appeal is a duplicate and thus liable for dismissal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI MANU KUMAR GIRI & SHRI S.R.RAGHUNATHA

Hearing: 24.11.2025

आदेश / O R D E R

PER MANU KUMAR GIRI, JM:

1.

This appeal filed by the assessee is directed against the same order of the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi, [CIT(A)] dated 21.03.2025 for Assessment Year 2015-16. Appeal in is a duplicate appeal inadvertently filed by the assessee hence, dismissed as duplicate appeal. Main appeal being ITA (AY 2018-19) M/s. ESAB India Ltd. :: 2 ::

No. 1898/Chny/2025 against the same impugned is already disposed on 24.09.2025.

2.

In the result, appeal filed by the assessee is dismissed being duplicate appeal.

Order pronounced in the open court on 24th day of November, 2025 at Chennai.

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