What did the Tribunal hold?

The assessee's authorized representative stated that the appeals were filed in duplicate and requested their withdrawal. The Tribunal allowed the withdrawal of the appeals.

The assessee's appeals arose from orders dated 04.09.2025 passed by the Ld. CIT(A)-52 Mumbai for AYs 2018-19 and 2019-20. The assessee's authorized representative sought to withdraw these appeals.

What were the issues?

Whether the appeals filed by the assessee can be withdrawn as they were filed in duplicate.

Geema Ram vs DCIT | ITAT Mumbai 2026

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SHRI ARUN KHODPIA

For Appellant: Shri Bharat Kumar

For Respondent: Shri Bhagirath Ramawat SR. DR

Hearing: 16/01/2026Pronounced: 16/01/2026

ORDER Per Bench: The present appeal filed by the assessee arises out of separate orders dated 04.09.2025 passed by Ld. CIT(A)-52 Mumbai for AYs 2018-19 and 2019-20.

The Ld. AR has filed a letter seeking withdrawal of the above referred appeals by stating that they have been filed in duplicate. He submitted that the original appeals which has been filed within

P a g e | AY 2018-19 and 2019-20 Geema Ram the period of limitation is pending before this Tribunal and has not yet been fixed for hearing. For the ---- of convenience the application of withdrawal filed by the Ld. AR is scanned and reproduced as under:

Based on the above submissions, on the Ld. AR present appeals filed by the assessee are allowed to be withdrawn.

P a g e | AY 2018-19 and 2019-20 Geema Ram Registries also directed to fix the appeals in & 7305/Mum/2025 for hearing on 23.02.2026. Accordingly, ground raised by the assessee in the present appeals is dismissed as withdrawn

In the result, appeal of the assessee is dismissed as withdrawn.

GEEMA RAM ,MUMBAI vs. DCIT, CENTRAL CIRCLE 4(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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