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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.
Held
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.
Key Issues
Whether the appeals, being duplicate in nature, may be permitted to be withdrawn.
Sections Cited
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Income Tax Appellate Tribunal, “C” BENCH, CHENNAI
Before: HON’BLE SHRI ABY T. VARKEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
(ि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)
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 AR, at the outset, submitted that these are duplicate appeals and therefore the same may be permitted to be withdrawn.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.
Accepting the prayer of Ld. AR, we dismiss both the appeals as withdrawn.
Order pronounced on 9th October, 2024