TARIGONDA SHAVATHALI KHAN,KALAKADA vs. ITO., WARD-1(1), TIRUPATI

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ITA 79/HYD/2024Status: HeardITAT Hyderabad14 February 2024AY 2017-18Bench: Shri R.K. Panda (Vice President), Shri K. Narasimha Chary (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 a duplicate appeal had been filed and, in the absence of objection from the revenue, considered the present appeal infructuous.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee's counsel submitted that a duplicate appeal against the same first appellate order had already been filed.

What were the issues?

Whether the appeal is maintainable when a duplicate appeal has already been filed.

AI-generated summary — verify with the full judgment below

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

Before: Shri R.K. Panda, Vice- & Shri K. Narasimha Chary

Hearing: 14/02/2024

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member आ.अपी.सं / (िनधा�रण वष�/Assessment Year: 2017-18) Shri Tarigonda Shavathali Vs. Income Tax Officer Khan, Chittoor Ward 1(1) PAN:ALBPT1206F Chittoor (Appellant) (Respondent) िनधा��रती �ारा/Assessee by: Shri Pradeep Raj Kuna, CA राज� व �ारा/Revenue by:: Shri R. Kumaran, DR सुनवाई की तारीख/Date of hearing: 14/02/2024 घोषणा की तारीख/Pronouncement: 14/02/2024 ORDER

Per R.K. Panda, Vice-President.

1.

This appeal filed by the assessee is directed against the order dated 23.11.2023 of the learned CIT (A)-NFAC, Delhi, relating to A.Y.2017-18.

2.

At the time of hearing, the learned Counsel for the assessee submitted that the assessee has already e-filed the appeal against the very same first appellate order before the Tribunal and therefore, prayed that this appeal has to be withdrawn being a duplicate appeal. In absence of any objection from the side of the learned DR, this appeal filed by the ITA 79 of 2024 Tarigonda Shavathali Khan assessee, being a duplicate appeal, becomes infructuous and accordingly dismissed.

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