What did the Tribunal hold?

The ITAT granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against the order of the CIT(A) for Assessment Year 2013-14. The assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Pooliah Thevar Krishnaveni… vs ITO | ITAT Chennai 2026

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI INTURI RAMA RAO & SHRI MANU KUMAR GIRI

आदेश / O R D E R

PER MANU KUMAR GIRI, JM:

This captioned Appeal filed by the Assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeals), CIT(A), Chennai-18 [‘CIT(A)’] dated 19.09.2025 for Assessment Year 2013- 14. 2. At the outset, the ld.AR seeks permission to withdraw the present appeal by filing letter dated 02.07.2026 on appeal record. The Ld.

ITA No. 3284/Chny/2025 (AY 2013-14) Pooliah Thevar Krishnaveni Vs ITO NCW 2(3) :: 2 :: DR has no objection to the prayer made by the Ld. AR for the assessee. 3. Hence, we grant permission to withdraw the captioned appeal filed by the assessee as prayed. 4. In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on the 03rd day of August, 2026 in Chennai.

Sd/- Sd/- (इंतूरी रामा राव) (मनु कुमार िग�र) (INTURI RAMA RAO) (MANU KUMAR GIRI) लेखा सद*य/ACCOUNTANT MEMBER �या�यक सद*य/JUDICIAL MEMBER

चे�नई/Chennai, +दनांक/Dated: 03rd August, 2026. SNDP, Sr. PS

आदेश क! ��त,ल-प अ.े-षत/Copy to: 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT, Chennai / Madurai / Salem / Coimbatore. 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF SANDE Digitally signed by SANDEEP EP KUMAR Date: 2026.08.05 KUMAR 16:55:25 +05'30'

POOLIAH THEVAR KRISHNAVENI,MADURAI vs. ITO, NCW-2(3), MADURAI

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