INDU SANJEEV KHOSLA,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

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ITA 4804/MUM/2026Status: DisposedITAT Mumbai24 July 2026AY 2018-192 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's prayer to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). Subsequently, the assessee filed an application to withdraw the appeal, stating it was due to a technical oversight and double filing.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, VP & SHRI MAKARAND VASANT MAHADEOKAR, AM

For Appellant: Shri Pravin, Shri Ajay Soneji, Sr. DR
Hearing: 24.07.2026Pronounced: 24.07.2026

Per Saktijit Dey, VP:

This is an appeal by the assessee against order dated 20.01.2026 of first appellate

authority, pertaining to assessment year (A.Y.) 2018-19.

2.

The assessee has filed application dated 24.07.2026, seeking permission to

withdraw the appeal. The contents of the said letter are as under:

Respected Sir/Madam, The Appellant in the above mentioned case, had filed an appeal before the Hon'ble ITAT against the order passed by the Ld. Commissioner of Income Tax (Appeals) dated 20-01-2026. The Appeal was filed due to a technical oversight/double filing and we wish to withdraw it. In light of the above, We humbly request the Hon'ble Bench to permit us to withdraw the appeal. We also request the issuance of an Appeal Cancellation letter if required for further departmental submissions. Kindly treat this letter as a formal submission not to press the appeal.

2 ITA No. 4804/Mum/2026 (A.Y.2018-19) Indu Sanjeev Khosla vs. ITO

3.

The learned Departmental Representative (ld. DR for short) has no objection to the

assessee’s prayer.

4.

In view of the aforesaid, we are inclined to permit the assessee to withdraw the

present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed.

Order pronounced in the open court on 24.07.2026

Sd/- Sd/-

(Makarand V. Mahadeokar) (Saktijit Dey) Accountant Member Vice President Mumbai; Dated : 24.07.2026 Roshani, Sr. PS Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The CIT(A) 4. CIT - concerned 5. DR, ITAT, Mumbai 6. Guard File BY ORDER,

(Dy./Asstt. Registrar) ITAT, Mumbai

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