KINETA GLOBAL LIMITED,HYDERABAD vs. DCIT., CIRCLE-2(1), HYDERABAD
What did the Tribunal hold?
The Tribunal noted that the appeal was indeed a duplicate. Considering the assessee's request for withdrawal and the Departmental Representative's no-objection, the Tribunal allowed the appeal to be withdrawn and consequently dismissed it as withdrawn.
What were the facts?
M/s. Kineta Global Ltd filed a duplicate appeal (ITA No.912/Hyd/2025) for Assessment Year 2018-19 against an order of the CIT(A), having already filed another appeal (ITA No.800/Hyd/2025) for the same assessment year. The assessee's counsel informed the Tribunal about the duplicate filing and sought to withdraw the present appeal.
What were the issues?
Whether a duplicate appeal filed by the assessee for the same assessment year and impugned order should be allowed to be withdrawn and dismissed.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, Hyderabad ‘ SM/DB- ‘ Bench, Hyderabad
Before: Shri Vijay Pal Rao, Vice-Shri Madhusudan Sawdia
Per Vijay Pal Rao, Vice President
This appeal by the assessee is directed against the order dated 3/3/2025 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2018-19.
At the time of hearing, the learned Counsel for the assessee has stated that this is a duplicate appeal filed against the impugned order of the learned CIT (A) as the assessee has Page 1 of 4 already filed an appeal in which is also listed for hearing today itself. He has filed a letter of the assessee for withdrawal of the appeal as under:
Thus, the learned AR has submitted that the assessee may be allowed to withdraw the present appeal.
On the other land, the learned DR has raised no objection if this being a duplicate appeal to be dismissed as withdrawn.
Having considered the submission of the parties as well as the request of the assessee, we find that this appeal is a duplicate appeal filed by the assessee as the assessee has already filed an appeal against the impugned order in ITA No.800/Hyd/2025. Accordingly, this appeal of the assessee is allowed to be withdrawn and consequently dismissed being withdrawn.
In the result, appeal filed by the assessee is dismissed being withdrawn.
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