CHANDRA KATARIA,BHOPAL vs. INCOME TAX OFFICER 3(3), BHOPAL

The captioned two appeals have been filed by assessee against the very same order of first-appeal passed by learned Commissioner of Income-tax (Appeals), Addl/JCIT(A)-2, Mumbai [“CIT(A)”] u/s 250 of the Income-tax Act, 1961 [“the Act”], which in turn arise out of assessment-order dated 26.12.2017 passed by ITO-3(3), Bhopal [“AO”] u/s 143(3) r.w.s. 147 of the Act for Assessment-Year [“AY”] 2010-11.

The brief facts are such that the assessee-individual filed her return of income of AY 2010-11 u/s 139 on 29.03.2011 declaring a total income of Rs. 2,29,230/- which was assessed. Subsequently, the AO, based on certain

Ld. AR for assessee submitted that the assessee/appellant has due to oversight filed two appeals against the very same order of CIT(A). Therefore, one of these two captioned appeals may be dismissed straightaway. Ld. DR for revenue instantly agreed. In view of this, we dismiss the 2nd appeal being ITA No. 655/Ind/2024.

In so far this appeal is concerned, Ld. AR submitted that the issue relates to the addition of Rs. 12,87,000/- made by AO on account of ‘notional interest income’. Ld. AR pointed out that in the impugned order of first-appeal which is passed ex-parte to assessee, the CIT(A) has upheld the addition made by AO but subsequently the assessee has filed a rectification application u/s 154 to CIT(A) and the Ld. CIT(A) has passed a very recent order dated 24.03.2025 u/s 154 r.w.s. 250 deleting the addition of Rs. 12,87,000/- in entirety and giving full relief to assessee. Ld. AR has filed a Page 2 of 5 & 655/Ind/2024 AYs: 2010-2011 copy of the order passed by CIT(A). For reference, the first page and last page of the order passed by CIT(A) are scanned and re-produced below:

Therefore, Ld. AR submitted that there is no surviving grievance to assessee. Ld. AR prayed this bench to close this appeal accordingly. Ld. DR for revenue instantly agreed.

Resultantly, both of these appeals are dismissed.