JAFAR ALI ANWARULLAH KHAN,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

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ITA 2712/MUM/2026Status: DisposedITAT Mumbai20 August 2026AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against the order of the NFAC for Assessment Year 2011-12. The assessee's authorized representative stated at the outset that they wished to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: SHRI SANDEEP GOSAIN & SHRI PRABHASH SHANKAR

Pronounced: 20.08.2026

PER SHRI SANDEEP GOSAIN, JUDICIAL MEMBER:

This appeal is filed by the Assessee against the order of Ld. NFAC DELHI vide DIN: ITBA/NFAC/S/250/2025-26/1086525432(1) dated 25- Feb-2026 for the Assessment Year 2011-12.

2.

At the outset, Ld. AR appearing on behalf of the assessee stated at the bar that he wants to withdraw the present appeal.

ITA 2712/MUM/2026 JAFAR ALI ANWARULLAH KHAN

3.

Considering the said fact, the present appeal stands dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee stands dismissed.

Order pronounced in the open court on 20.08.2026.

Sd/- Sd/- PRABHASH SHANKAR SANDEEP GOSAIN ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai Dated: 20.08.2026 RY-SrPS

ITA 2712/MUM/2026 JAFAR ALI ANWARULLAH KHAN

Copy to: JAFAR ALI ANWARULLAH KHAN, ROOM NO.6 UDAY NARAYAN CHAWL ,IMAM AHMED MARG SAKINA ANDHERI 1 EAST, MUMBAI-400072, MAHARASHTRA

INCOME TAX OFFICER, 2 KAUTILYA BHAVAN, MUMBAI-400051, MAHARASHTRA

3 THE PCIT / CIT, 4 THE D.R., ITAT, MUMBAI BENCH 5 GUARD FILE

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