BONDALAPATI SHIVAJI RAO,CHENNAI vs. DCIT, TAX CENTRAL CIRCLE-1(2), CHENNAI

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ITA 1008/CHNY/2023Status: DisposedITAT Chennai06 February 2024AY 2019-20Bench: HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the appellant's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The appellant's authorized representative filed a letter seeking withdrawal of the appeal. The reason for withdrawal was that the current appeal was a duplicate of another appeal filed on similar grounds.

What were the issues?

The primary issue was whether the appeal, being a duplicate, should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

आयकर अपीलीय अिधकरण “बी” �ायपीठ चे�ई म�। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय �ी महावीर िसंह, उपा ! एवं माननीय �ी मनोज कुमार अ&वाल ,लेखा सद) के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ (िनधा*रण वष* / Assessment Year: 2019-20) Shri Bondalapati Shivaji Rao DCIT बनाम C/o. Durv and Associates LLP, Central Circle-1(2) 10/80, AVM Avenue 3rd Street, Chennai. / Vs. Virugambakkam, Chennai-600 092. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAHPB-0083-D (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Shri S. Dwarakesh (CA) - Ld. AR � थ�कीओरसे/Respondent by : Shri V.Nandakumar (CIT)- Ld. DR सुनवाईकीतारीख/Date of final Hearing : 06-02-2024 घोषणाकीतारीख /Date of Pronouncement : 06-02-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

At the time of hearing of captioned appeal, the Ld.AR filed a letter seeking withdrawal of the appeal. The same reads as under:- “Referring to the subject appeal which is pending before your Honours. In this regard, we hereby submit that the subject appeal is in the form of a duplicate appeal. Another appeal which has been filed on line on similar grounds (ITA 1044/CHNY/2023) is also pending before your Honours. Given that the subject appeal is in the form of a duplicate appeal, we hereby agree to withdraw the same. We request your Honour to take the above on record. We apologize for the inconvenience in this regard.”

The Ld. CIT-DR did not raise any objection. Considering the same, we accept the request of Ld. AR. 2. The appeal stand dismissed as withdrawn. Order pronounced in open court on 06th February, 2024.

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