ASHA NIMMAGADDA,HYDERABAD vs. DCIT, CIRCLE - 2(2), HYDERABAD.

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ITA 2468/HYD/2025Status: DisposedITAT Hyderabad14 July 2026AY 2016-173 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and the Revenue's lack of objection. Consequently, the Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee requested to withdraw the appeal. This request was made because a rectification petition filed under Section 154 was pending adjudication.

What were the issues?

Whether an appeal can be withdrawn by the assessee when a rectification petition under Section 154 is pending adjudication.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad

For Appellant: Ms. Seema Meena, CIT-DR

PER MANJUNATHA G., A.M : This appeal filed by the assessee is directed against the order of the learned Commissioner of Income Tax (Appeals) – NFAC, Delhi, dated 09.10.2025 and pertains to the A.Y. 2016-17. 2

2.

At the time of hearing, the learned counsel for the assessee, Shri K.A. Sai Prasad, C.A., submitted that the assessee seeks to withdraw the present appeal, as a rectification petition filed under section 154 of the Income-tax Act, 1961 before the National Faceless Appeal Centre (NFAC), Delhi, against the impugned appellate order is pending for adjudication. He, therefore, requested that the appeal may be permitted to be withdrawn. The learned CIT-DR for the Revenue, Ms. Seema Meena, raised no objection to the said request.

3.

We have heard both the parties and considered the request of the assessee. Since the assessee seeks to withdraw the appeal in view of the pendency of the rectification proceedings before the National Faceless Appeal Centre (NFAC), Delhi, and the Revenue has no objection, we permit the assessee to withdraw the appeal.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 14th July, 2026. श्री विजय पाल राि (मंजूनाथ जी) (VIJAY PAL RAO) (MANJUNATHA G.) उपाध्यक्ष /VICE PRESIDENT लेखा सदस्य/ACCOUNTANT MEMBER

Hyderabad, dated 14.07.2026. TYNM/sps

3 आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:- 1. निर्धाररती/The Assessee : Asha Nimmagadda, C/o. Katrapati & Associates, 1-1- 298/2/B/3, Sowbhagya Avenue Apts, 1st Floor, Ashok Nagar, Street No.1, Hyderabad – 500020. 2. रधजस्व/ The Revenue : The Deputy Commissioner of Income Tax, Circle - 2(2), Hyderabad.

3.

The Principal Commissioner of Income Tax, Hyderabad. 4. नवभधगीयप्रनतनिनर्, आयकर अपीलीय अनर्करण, हैदरधबधद / DR, ITAT, Hyderabad 5. गधर्ाफ़धईल / Guard file

आदेशधिुसधर / BY ORDER TIRUPATI YAMINI NAGA MALLESWARI Date: 2026.07.16 16:39:07 MALLESWARI +05'30' Sr. Private Secretary ITAT, Hyderabad

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