ADALA BHANU REKHA,HYDERABAD vs. DCIT., CIRCLE-6(1), HYDERABAD

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ITA 584/HYD/2024Status: DisposedITAT Hyderabad25 September 2024AY 2017-18Bench: SHRI MANJUNATHA G, ACCOUNTNAT MEMBER, SHRI PRAKASH CHAND YADAV (Judicial Member)2 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had filed two identical appeals against the same order of the Ld. CIT(A). Consequently, the present appeal was dismissed as infructuous.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the Ld. CIT(A) for the assessment year 2017-18. The assessee had previously filed a similar appeal for the same assessment year.

What were the issues?

The primary issue was the filing of duplicate appeals by the assessee for the same assessment year and against the same appellate order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘A’ Bench, Hyderabad

Before: SHRI MANJUNATHA G, ACCOUNTNAT MEMBER & SHRI PRAKASH CHAND YADAV

Hearing: 19/09/2024

आदेश/ORDER PER PRAKASH CHAND YADAV, J.M: Present appeal filed by the assessee is arising from the order of Learned Commissioner of Income Tax (Appeal) {Ld. CIT(A)} dated 31.3.2024 and relates to Assessment Year 2017-18 having DIN No.ITBA/NFAC/S/250/2023-24/1063762470(1).

2.

At the outset, it has been noted by us that similar appeal has been e- filed by the same assessee which is registered as ITA No.553/Hyd/2024.

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