SAMEER RAMESH VASHI,MUMBAI vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX , MUMBAI

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ITA 191/MUM/2025Status: DisposedITAT Mumbai21 April 2025AY 2018-19Bench: SHRINARENDRA KUMAR BILLAIYA (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)4 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 appeal, as the Ld. DR had no objection. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. The assessee later informed the Tribunal that the appeal was filed twice, both physically and online, and sought permission to withdraw.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal that has been inadvertently filed twice.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: SHRINARENDRA KUMAR BILLAIYA & SHRI ANIKESH BANERJEE

For Respondent: Shri Bhangepatil Pushkaraj Ramesh
Hearing: 09/04/2025Pronounced: 21/04/2025

This is an appeal filed by the assessee against the order of the Ld.PCIT, Mumbai-17, passed U/s 263 of the Income tax Act,1961, for Assessment Year 2018-19, order dated 14/11/2024. 2. The assessee, vide letter dated 03/04/2025 filed on 09/04/2025 has brought to the notice of the Bench that the appeal has been filed twice, both

2 ITA 191/Mum/2025 Sameer Ramesh Vashi physically and online and therefore, the assessee sought permission to withdraw the present appeal. The Ld.DR was heard, who had no objection in allowing the assessee to withdraw the appeal. In view of the agreed proposition, we accede to the request of the assessee and the appeal is dismissed as withdrawn. 3. In the result, the appeal of the assessee bearing

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