What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal due to the duplicate filing. The Revenue did not oppose this request.

The assessee mistakenly filed a duplicate appeal for the same assessment year. Another appeal for the same assessment year and impugned order has already been filed and relief granted.

What were the issues?

Whether the assessee should be allowed to withdraw a duplicate appeal when another appeal for the same matter has already been decided.

Anas Mohammed Asif Teli vs DCIT | ITAT Mumbai 2026

IN THE INCOME TAX APPELLATE TRIBUNAL“J(SMC)” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER ITA No. 5673/MUM/2026 (AY: 2019-20) (Physical hearing) Anas Mohammed Asif Teli DCIT,Central Circle – 4(2), Mumbai Plot No. 1329, 1330 BI Flat No. vs Kautilya Bhavan BKC, Bandra East, 1701, 17th Floor, Mumbai Central, Mumbai – 400051. Nagpada, Mumbai – 400008. [PAN: BYLPT3376A] Appellant / Assessee Respondent / Revenue Assessee by Shri Hiren Raut, Advocate Revenue by Ms. Jayshree Thakur, Sr. DR Date of hearing 07.08.2026 Date of pronouncement 07.08.2026 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order of ld. CIT(A) dated 11.10.2025 for Assessment Year (AY) 2019-20. 2. The learned Authorised Representative (ld. AR) of the assessee submits that by mistake, the assessee has filed duplicate appeal for same assessment year. The other appeal is registered as ITA No. 8585/Mum/2025 against the same impugned order, wherein relief is allowed to the assessee. Hence, the assessee may be allowed to withdraw the appeal. 3. On the other hand, the learned Senior Departmental Representative (ld. Sr. DR) for the Revenue not opposed the request of ld. AR of the assessee. 4. Considering the request of ld. AR of the assessee, this appeal of assessee is dismissed as withdrawn.

ITA No.5673/Mum/2026 (AY: 2019-20) Anas Mohammed Asif Teli 5. In the result, appeal filed by assessee is dismissed as withdrawn.

Order was pronounced in open court on 07/08/2026 at the time of hearing

Sd/- Sd/- JAGADISH PAWAN SINGH ACCOUNTANT MEMBER JUDICIAL MEMBER

MUMBAI, Dated:07/08/2026 Biswajit Copy of the order forwarded to: (1) The Assessee; (2) The Revenue; (3) The PCIT / CIT (Judicial); (4) The DR, ITAT, Mumbai; and (5) Guard file. By Order

Assistant Registrar ITAT, Mumbai

ANAS MOHAMMED ASIF TELI,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI

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