KISHOR NAMDEO JADHAV,PUNE vs. INCOME-TAX OFFICER, WARD - 6(3), PUNE

ITA 2083/PUN/2017Status: DisposedITAT Pune28 June 2021AY 2013-143 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 accepted the assessee's contention that the appeal was filed in duplicate. Consequently, the appeal was dismissed on this ground.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). However, the assessee's representative submitted that this appeal was wrongly filed in addition to a similar appeal already filed against the same order.

What were the issues?

The primary issue was whether the appeal was maintainable as it was filed in duplicate.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri B.C. Malakar

For Respondent: Shri Sudhedu Das

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune Date 1. Draft dictated on 28-06-2021 Sr.PS 2. Draft placed before author 28-06-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

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