PADMAKAR BHIWAJI DESHPANDE,THANE vs. INCOME TAX OFFICER 42(3)(1), BANDRA KURLA COMPLEX

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ITA 669/MUM/2026Status: HeardITAT Mumbai06 March 2026AY 2017-18Bench: SHRI SAKTIJIT DEY (Vice President), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)1 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 assessee's application for withdrawal was based on the ground that the appeal was erroneously filed in duplicate and the assessee wished to pursue the original appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the first appellate authority for AY 2017-18. Subsequently, the assessee filed an application to withdraw the appeal.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J (SMC

For Appellant: Shri Meet Dangarwala
For Respondent: Shri Krishna Kumar, Sr. DR
Hearing: 06.03.2026Pronounced: 06.03.2026

O R D E R Per Saktijit Dey, VP: This is an appeal by the assessee against order dated 29.11.2025 of first appellate authority, pertaining to assessment year (A.Y.) 2017-18.

2.

The assessee has filed an application dated 02.03.2026, seeking permission to withdraw the appeal. The contents of the said letter are as under: Sub: Withdrawal of Appeal We refer to the captioned Appeal No 669/MUM/2026 slated for hearing on 10 March 2026. We wish to inform you that this appeal has erroneously filed in duplicate and the appellant wishes to withdraw this appeal. The appeal will pursue the original appeal filed bearing ITA 289/MUM/2026. Inconvenience caused is deeply regretted. Thanking you, Yours faithfully.

1.

Padmakar Bhiwaji Deshpande vs. ITO Padmakar Bhiwaji Deshpande Sd/- (Appellant) 3. The learned Departmental Representative (ld. DR for short) for the Revenue 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 Accordingly, the appeal is dismissed as withdrawn.

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