KAUSHIK JAICHAND MAISHERI,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(1), HYDERABAD

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.2433/Hyd./2025 Assessment Year 2019-2020 Kaushik Jaichand The ACIT, Maisheri, vs. Central Circle – 2(1), Hyderabad – 500 036. Hyderabad. PAN AIHPM3455E (Appellant) (Respondent) आ.अपी.सं /ITA No.2434/Hyd./2025 Assessment Year 2019-2020 Tejal Kaushik The ACIT, Maisheri, vs. Central Circle – 2(1), Hyderabad – 500 060. Hyderabad. PAN AFGPM2529D (Appellant) (Respondent) For Assessee : MS Hemalatha K. C.A. For Revenue : Sri B Sashi Kanth, Sr. AR Date of Hearing : 06.05.2026 Date of Pronouncement : 06.05.2026 आदेश/ORDER PER BENCH : These two appeals by two related assessees’ are directed against two separate Orders of the learned CIT(A)-

2 ITA.Nos.2433 & 2434/Hyd./2025 12, Hyderabad, both dated 30.10.2025 for the assessment year 2019-2020. 2. At the time of hearing, the learned Authorised Representative of the Assessee has submitted that these two appeals are duplicate appeals of the assessee. Originally the assessees’ also filed appeals which are registered as ITA.No.2211/Hyd./2025 and ITA.No.2210/Hyd./2025 respectively and listed for hearing on 09.06.2026 before “B” Bench. Thus, the learned Authorised Representative of the Assessee has submitted that the assessees’ seeks permission to withdraw these two duplicate appeals. The assessees’ has also filed an application dated 04.05.2026 to withdraw these duplicate appeals. 3. On the other hand, the learned DR has no objection if these two duplicate appeals are dismissed as withdrawn. 4. Accordingly, by considering the submissions of the learned Authorised Representative of the Assessees as well as the learned DR and in view of these two appeals filed by the assessees’ are duplicate appeals as the earlier e-filed appeals

3 ITA.Nos.2433 & 2434/Hyd./2025 are also registered as ITA.No.2211 & 2210/Hyd./2025 respectively and listed for hearing on 09.06.2026 before “B” Bench, therefore, these two appeals are allowed to be withdrawn and consequently dismissed as withdrawn. 5. In the result, both the appeals of the Assessees’ are dismissed as withdrawn. A copy of this common order be placed in the respective case files.

Order pronounced in the open Court at the conclusion of the hearing i.e., on 06.05.2026.

Sd/- Sd/- [MADHUSUDAN SAWDIA] [VIJAY PAL RAO] ACCOUNTANT MEMBER VICE PRESIDENT Hyderabad, Dated 06th May, 2026 VBP Copy to: Kaushik Jaichand Maisheri, 5-39/6, Jain Mandir Road, 1. Amberpet, Sripuram Colony B.O., Hyderabad. Telangana. PIN – 500 036. Tejal Kaushik Maisheri, 5-39/6, Saroornagar, 2. Chaithanyapuri S.O. KV Ranga Reddy, Hyderabad. Telangana. PIN – 500 036. 3. The ACIT, Central Circle-2(1), Hyderabad. The CIT(A)-12, 6th Floor, Aayakar Bhawan, Basheerbagh, 4. Hyderabad – 500 004. 5. The Pr. CIT-(Central), Hyderabad. 6. The DR, ITAT, “A” Bench, Hyderabad. 7. Guard file. BY ORDER VADREVU Digitally signed by VADREVU PRASADA PRASADA RAO Date: 2026.05.07 RAO 15:23:13 +05'30'