What did the Tribunal hold?

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

The assessee filed an appeal against the CIT(A) order for AY 2017-18. The assessee's representative stated that a duplicate appeal was filed for the same assessment year and requested to withdraw the current appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed due to a mistake of filing a duplicate appeal.

Sneha Jayendra Padwal vs CIT(A) | 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. 5517/MUM/2026 (AY: 2017-18) (Physical hearing) Sneha Jayendra Padwal ITO, Ward – 41(4(4), Mumbai Room No. 2, Waygankar Chal, New vs Room No. 854D, Kautilya Bhawan, Deepak Wadi Khar East, C-41 to C-43, G Block, Bandra Mumbai – 400051. Kurla Complex, Bandra (East), [PAN: CGUPP8588C] Mumbai – 400051. Appellant / Assessee Respondent / Revenue Assessee by Shri Vishwas Sawant, Advocate Revenue by Ms. Jayshree Thakur, Sr. DR Date of hearing 05.08.2026 Date of pronouncement 05.08.2026 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 30.06.2025 for Assessment Year (AY) 2017-18. 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. 5571/Mum/2026 against the same impugned order. 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. Considering the request of ld. AR of the assessee, this appeal of assessee is dismissed as withdrawn.

ITA No.5517/Mum/2026 (AY: 2017-18) Sneha Jayendra Padwal

In the result, appeal filed by assessee is dismissed as withdrawn. Order was pronounced in open court on 05/08/2026 Sd/- Sd/- JAGADISH PAWAN SINGH ACCOUNTANT MEMBER JUDICIAL MEMBER

MUMBAI, Dated:05/08/2026 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

SNEHA JAYENDRA PADWAL,MUMBAI vs. COMMISSIONER OF INCOME-TAX (APPEALS), MUMBAI, PIRAMAL CHAMBER, MUMBAI

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