Income Tax Appellate Tribunal - Mumbai
Dinesh Jitendra Shah, Mumbai vs Pr Cit -17, Mumbai on 20 April, 2022
ITA No. 1275/Mum/2021 Assessment year: 2015-16 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'D' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Pavan Kumar Gadale (Judicial Member)] ITA No. 1275/Mum/2021 Assessment year: 2015-16 Dinesh Jitendra Shah .......................... Appellant B-1007, RNA Royal Park, M G Road, Off Link Road, Kandivali (W)Mumbai 400067 [PAN: AAOPS4299M] Vs. Principal Commissioner of Income Tax-17 Mumbai ......................Respondent Appearances by Sanjay Parikh for the appellant R.M Madvi for the respondent Date of concluding the hearing : April 18, 2022 Date of pronouncement : April 20, 2022 O R D E R Per Pramod Kumar, VP:
1. By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 09th March 2021, passed by the learned CIT(A) in the matter of assessment u/s. 143 (3) of the Income Tax Act, 1961 for the assessment year 2015-16.
2. When this appeal was called for hearing learned counsel for the assessee Shri Sanjay Parikh pointed out that in the assessment order passed, as a result of the impugned revision order no additions have made. It is thus submitted that no prejudice is caused to the assessee by the impugned revision order. In this view of the matter, according to the learned counsel for the assessee, the appeal is infructuous. Learned Departmental Representative does not dispute the submissions so made by the learned counsel for the assessee and joins the learned counsel in praying that the appeal may be dismissed as infructuous.
3. In view of the above position we deem it fit and proper to dismiss the appeal as infructuous. Ordered, accordingly.ITA No. 1275/Mum/2021
Assessment year: 2015-16 Page 2 of 2
4. In the result, the appeal is dismissed. Pronounced in the open court today on the 20th day of April 2022.
Sd/- Sd/- Pavan Kumar Gadale Pramod Kumar (Judicial Member) (Vice President)
Mumbai, dated the 20 th day of April, 2022 Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File By order True Copy Assistant Registrar Income Tax Appellate Tribunal Mumbai benches, Mumbai