AJIT CHANDRASHEKHAR DIGHE,THANE vs. CIT(A), DELHI

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ITA 3207/MUM/2023Status: DisposedITAT Mumbai09 May 2024AY 2018-19Bench: Shri Vikas Awasthy (Judicial Member), Shri Amarjit Singh ( (Accountant Member)1 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The assessee requested to withdraw the appeals as they were filed in error and the matter had already been disposed of by another bench of the tribunal.

What were the facts?

The assessee filed two appeals before the ITAT, Mumbai, against orders of the CIT(A) for AY 2019-20 and 2018-19. The assessee's representative informed the tribunal that these appeals were filed in duplication.

What were the issues?

Whether the appeals filed in duplication can be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “SMC” Bench, Mumbai.

Before: Shri Vikas Awasthy (JM) & Shri Amarjit Singh (AM)

For Appellant: Shri Shashank A. Mehta
For Respondent: Shri Krishna Kumar, JCIT
Hearing: 09.05.2024Pronounced: 09.05.2024

Heard together (2 matters)

I.T.A. No. 3205/Mum/2023
I.T.A. No. 3207/Mum/2023

Read from the judgment's own cause title. This page is filed under one of them.

Per Vikas Awasthy (JM) :-

1.

These appeals by the assessee are directed against the orders of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘the CIT(A)’] for Assessment Year 2019-20 & 2018-19, respectively. Both the impugned orders are of even date i.e. 13.6.2023.

2.

Shri Shashank Mehta appearing on behalf of the assessee submitted at the outset that the assessee wishes to withdraw both these appeals as these appeals have been filed in duplication. He furnished an application dated 7.5.2024 for withdrawal of the appeals.

3.

The relevant extract of the aforesaid application filed by authorised representative of the assessee is reproduced herein below :-

“Ref : Shri Ajit Chandrashekar Dighe.

Subject : Application for Withdrawal of Appeal. ITA No : 3207/MUM/2023 & 3205/MUM/2023 AY : 2018-19 & 2019-20 Respected Sir, The captioned appeals bearing ITA No.: 3207/Mum/2023 (AY 2018-19) and (AY 2039-20) were e-filed before this Hon'ble Tribunal.

After e-filing the above referred appeals, the Appellant had also submitted the physical set before the registry. It appears that the said physical filing was lodged as separate appeals and the Appellant had received hearing notice for the same bearing ITA No.: 3335/Mum/2023 (AY 2018-19) and (AY 2019-20). The appeals have already been heard by 'A' bench of this Hon'ble Tribunal on 01.02.2024 and the order was also pronounced on 21.02.2024. Copy of the order is enclosed.

Since the matter is already disposed; we request your Honors to kindly allow us to withdraw the said e-filed appeals which is fixed for hearing on 09.05.2024. The inconvenience cause to your Honors is sincerely regretted”.

4.

The application aforesaid is self explanatory. For the reasons given in the application both these appeals by the assessee are dismissed as withdrawn.

Order pronounced in the open court on Thursday the 9th Day of May, 2024.

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