What did the Tribunal hold?

The tribunal acknowledged the request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn by the tribunal.

The assessee's authorized representative, who is also the husband of the assessee, appeared before the tribunal. He sought to withdraw the present appeal filed by the assessee.

What were the issues?

The primary issue was the assessee's representative seeking to withdraw the appeal.

Angha Anand Warang, Badlapur West vs ITO | ITAT Mumbai 2026

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

Before: HON’BLE SHRI SANDEEP GOSAIN & HON’BLE PRABHASH SHANKAR

For Appellant: Shri Anand Shantaram Warang (Husband)

For Respondent: Ms. Bhoomika Patel

Hearing: 24.06.2026Pronounced: 07.07.2026

आदेश / ORDER PER SANDEEP GOSAIN, JM: Mr. Anand Shantaram Warang, Ld. Authorized Representative appearing on behalf of the assesse who is having power of attorney and is also the husband of the assessee seeks to withdraw the present appeal.

2 ITA No.2675/Mum/2026 (Angha Anand Warang)

In view of the above, the present appeal stands dismissed as withdrawn.

Order pronounced in the open court on 07.07.2026

Sd/- Sd/- (PRABHASH SHANKAR) (SANDEEP GOSAIN) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 07/07/2026 Z.U., PS आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : अपीलार्थी / The Assessee 1. प्रत्यर्थी / The Respondent. 2. संबंधित आयकर आयुक्त / The CIT(A) 3. आयकर आयुक्त(अपील) / Concerned CIT 4. धिभागीय प्रधतधिधि, आयकर अपीलीय अधिकरण,मुम्बई/ DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file. 6.

आदेशानुसार/BY ORDER, सत्याधपत प्रधत //True Copy//

उि/सहायक िंजीकार ( Asst. Registrar) आयकर अिीिीय अतिकरण, मुम्बई / ITAT, Mumbai

ANGHA ANAND WARANG,BADLAPUR WEST vs. INCOME TAX OFFICER, KALYAN WEST

What did the Tribunal hold?

What were the facts?

What were the issues?

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