RAMNAGAR SUBURBAN SOCIETY,COIMBATORE vs. ITO, TDS WARD 2, COIMBATORE

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ITA 2021/CHNY/2024Status: DisposedITAT Chennai09 October 2024AY 2013-14Bench: HON’BLE SHRI ABY T. VARKEY (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (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 tribunal acknowledged the submission of the AR regarding the duplicate nature of the appeals. The Senior Departmental Representative (Sr. DR) raised no objection to the withdrawal.

What were the facts?

The appeals were filed by Ramnagar Suburban Society against the Income Tax Officer, TDS Ward-2, Coimbatore for the Assessment Years 2013-14 and 2014-15. The authorized representative (AR) for the appellant submitted that these were duplicate appeals and requested permission to withdraw them.

What were the issues?

Whether the appeals, being duplicate in nature, may be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI ABY T. VARKEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Heard together (2 matters)

ITA No.2021/Chny/2024
ITA No.2022/Chny/2024

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

(िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ (िनधा*रण वष* / Assessment Year: 2014-15) Ramnagar Suburban Society ITO बनाम/ #101, Rajaji Road, Ramnagar, TDS Ward-2 Vs. Coimbatore-641 009. Coimbatore. �थायीलेखासं./जीआइआरसं./TAN/GIR No. CMBTO-3008-F (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Shri Saroj Kumar Parida (Advocate) – Ld.AR � थ�कीओरसे/Respondent by : Ms. R. Anita (Addl.CIT) - Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 24-09-2024 घोषणाकीतारीख /Date of Pronouncement : 09-10-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The Ld. AR, at the outset, submitted that these are duplicate appeals and therefore the same may be permitted to be withdrawn. The Ld. Sr. DR did not raise any objection against the same.

2.

Accepting the prayer of Ld. AR, we dismiss both the appeals as withdrawn.

Order pronounced on 9th October, 2024

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