What did the Tribunal hold?

The Tribunal considered the submission that the appeal was a duplicate and the Revenue did not dispute this. Therefore, the appeal was dismissed as withdrawn.

The Assessee filed an appeal against an order passed by the National Faceless Appeal Centre. The Assessee's counsel submitted that the present appeal was a duplicate of another appeal already listed for hearing.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to being a duplicate of another pending appeal.

Greeshma Shridhar Kulkarni, Thane vs ITO | ITAT Mumbai 2026

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: HON’BLE NARENDER KUMAR CHOUDHRY & HON’BLE PRABHASH SHANKAR

Pronounced: 31.08.2026

आदेश / ORDER

PER: NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER:

This appeal has been preferred by the Assessee against the order dated 27.01.2026, impugned herein, passed by the National Faceless Appeal Centre/Ld. Commissioner of Income Tax (Appeals) (in short, “Ld. Commissioner”) u/s 250 of the Income Tax Act, 1961 (in short, “the Act”), for the A.Y. 2020-21.

ITA No.3775/MUM/2026 Greeshma Shridhar Kulkarni

Considering the submission of the Ld. Counsel for the Assessee that the present appeal is a duplicate of ITA No.3803/Mum/2026, which is also fixed for hearing today before the same Bench, and therefore, the present appeal may be dismissed as withdrawn being a duplicate appeal, and further considering that the Ld. DR did not dispute the aforesaid factual position, the appeal filed by the Assessee is dismissed as withdrawn being a duplicate appeal.

In the result, the appeal filed by the Assessee stands dismissed as withdrawn.

Order pronounced in the open court on 31.08.2026.

Sd/- Sd/- PRABHASH SHANKAR NARENDER KUMAR CHOUDHRY ACCOUNTANT MEMBER JUDICIAL MEMBER (Tarun Kushwaha) Sr. Private Secretary

Copy to: The Appellant The Respondent The CIT, Concerned, Mumbai The DR Concerned Bench

//True Copy// By Order

Dy/Asstt. Registrar, ITAT, Mumbai.

GREESHMA SHRIDHAR KULKARNI,THANE vs. INCOME TAX OFFICER - WARD 34(2)(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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