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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA
PER G.MANJUNATHA, AM: These two appeals filed by the assessee are directed against separate, but identical orders passed by the learned Principal Commissioner of Income Tax, Chennai-3, both dated 25.03.2021 and pertain to assessment years 2015-16 & 2016- 17.
The learned AR for the assessee, at the time of hearing filed a petition dated 31.03.2022 along with copy of consequential assessment order, passed by National Faceless Assessment Centre (NFAC), Delhi, u/s.143(3) r.w.s 263 r.w.s 144B of the Income Tax Act, 1961, dated 17.03.2022, wherein the Department has accepted income earlier assessed u/s.143(3) by order dated 28.12.2018 without making any further additions. Therefore, the learned AR prayed that both these appeals may be disposed off as infructuous.
The learned DR for the Revenue has no objection to dispose off these appeals.