NAVDURGA ADVISORY PVT LTD,NAGPUR vs THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), NAGPUR

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Rajesh Loya

For Respondent: Shri Kailash C. Kanojiya

Date of Hearing – 08/08/2024 Date of Order – 14/08/2024

O R D E R PER BENCH

When these appeals were taken up for hearing, the learned A.R. submitted that the assessee had filed appeals in electronic mode as well as filed appeals physically also as a measure of abundant caution. Upon perusal of the submissions of the learned A.R. for the assessee, we find that the filing of appeals have taken twice i.e., one by physical mode and another by on– line mode. With the acquiescence of both the Counsels, we dismiss all the appeals filed physically being infructuous without delving upon the issues on merits.

In the result, all the seven appeals filed by the assessee are dismissed in limine. Order pronounced in the open Court on 14/08/2024

NAVDURGA ADVISORY PVT LTD,NAGPUR vs. THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), NAGPUR