What did the Tribunal hold?

The withdrawal was sought on the grounds that a similar appeal challenging the same order had already been disposed of by a co-ordinate bench. The Ld. D.R. did not refute this claim.

The assessee filed an appeal against an order passed by the National Faceless Appeal Centre (NFAC). The assessee's counsel sought withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn as it is duplicate and/or infructuous due to a prior disposal of a similar appeal.

Alka Ashok Jagtap, Kalyan vs CIT(A) | ITAT Mumbai 2026

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

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI JAGADISH

For Appellant: Shri Pritesh Jain, Ld. A.R

For Respondent: Shri Surendra Mohan, Sr. D.R

Hearing: 11.02.2026Pronounced: 11.02.2026

O R D E R

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 24.09.2025, impugned herein, passed by the National Faceless Appeal Centre (NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2009-10.

The Ld. C.A. Shri Pritesh Jain on behalf of Assessee has sought for withdrawal of appeal on the ground that another appeal i.e. challenging the same impugned order as involved in this case, has already been disposed of, by the Hon’ble Co-ordinate Bench of the Tribunal, vide order dated 27.01.2026.

The Ld. D.R. did not refute the said claim of the Assessee.

Thus, in view of above facts, instant appeal is dismissed as withdrawn, being duplicate and/or infructuous.

Order pronounced in the open court on 11.02.2026.

ALKA ASHOK JAGTAP,KALYAN vs. THE COMMISSIONER OF INCOME TAX (APPEALS), NATIONAL FACELESS APPEAL CENTRE

What did the Tribunal hold?

What were the facts?

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Which sections of the Income-tax Act were involved?

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