DEEPAK DHANRAJ MURPANA,MUMBAI vs. ACIT CIRCLE - 23(1),, MUMBAI

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ITA 2341/MUM/2026Status: DisposedITAT Mumbai03 July 2026AY 2015-164 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 request to withdraw the present appeal. The appeal was dismissed as withdrawn because a similar appeal on the same issue had already been decided.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). However, the assessee realized that an identical appeal against the same order had already been filed and disposed of by a coordinate bench of the Tribunal.

What were the issues?

Whether an appeal can be withdrawn if an identical appeal on the same subject matter has already been disposed of by the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI

Before: SHRI VIKRAM SINGH YADAV & SHRI SIDDHARTHA NAUTIYAL

PER SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER: This appeal is filed by the Assessee against the order of Ld. National Faceless Appeal Centre, Delhi vide DIN: ITBA/NFAC/S/250/2025- 26/1079361007(1) dated 07-Aug-2025 for the Assessment Year 2015-16.

2.

Before us, the ld. Counsel for the assessee, at the outset submitted that assessee has mistakenly filed the present appeal, since an identical appeal filed by the assessee against the same order dated 07.08.2025 passed by the ld. CIT(A) has been disposed of by the Coordinate Bench of the Mumbai Tribunal in ITA no. 2327/Mum/2026 vide order dated 27.05.2026.

ITA 2341/MUM/2026 DEEPAK DHANRAJ MURPANA

3.

Accordingly, the ld. Counsel for the assessee has sought permission to withdraw the present appeal, since appeal against the same order passed by ld. CIT(A) dated 07.08.2025 already stands disposed of. The ld. Counsel for the assessee has also placed on record the order passed by the ITAT Mumbai Bench in ITA No. 2327/Mum/2026 (dated 27.05.2026) for ready reference.

4.

Accordingly, we hereby dismiss the appeal of the assessee in light of the request of the ld. Counsel for the assessee for withdrawal of the present appeal.

5.

In the result, the appeal of the assessee is dismissed as “withdrawn”.

Order pronounced in the open court on 03.07.2026

Sd Sd/- VIKRAM SINGH YADAV SIDDHARTHA NAUTIYAL ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai Dated: 03.07.2026 KRK, Sr. PS

ITA 2341/MUM/2026 DEEPAK DHANRAJ MURPANA

Copy to: DEEPAK DHANRAJ MURPANA, GROUND FLOOR, JEWEL ARCADE, 1 WATERFIELD ROAD, BANDRA(W),, MUMBAI-400050, MAHARASHTRA

ACIT CIRCLE - 23(1),, ROOM NO.511, 5TH FLOOR, PIRAMAL 2 CHAMBER, LALBAGH, PAREL, MUMBAI-400012, MAHARASHTRA

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

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