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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA
आदेश / O R D E R
Per V. Durga Rao, Judicial Member:
This appeal filed by the Revenue is directed against the order of the learned Commissioner of Income Tax (Appeals)-15, Chennai in & 329/2016-17/CIT(A)-15 dated 27.08.2018 relevant to the Assessment Year 2009-10.
2 -: 2. When this appeal is taken up for hearing, the ld. Departmental Representative has submitted that the Ld. CIT(A) has passed a common order for Assessment Years 2009-10 and 2010-11. The Department has filed only single appeal and the Registry of ITAT objected for that. He further submitted that subsequently, the Department has filed two appeals and both are separately numbered and submitted that this appeal may be treated as infructuous.
On the other hand, the ld. Authorized Representative has not raised any objection.
We have heard both the sides and find that in view of the submissions made by the Ld. D.R, this appeal becomes infructuous and the same is dismissed. Thus, the appeal filed by the Revenue is dismissed.
In the result, the appeal filed by the Revenue is dismissed.
Order pronounced on 08th October, 2021 in Chennai.