AURORA EDUCATIONAL SOCIETY,HYDERABAD vs. ADDL. CIT, CENTRAL RANGE-2, HYDERABAD

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ITA 192/HYD/2023Status: DisposedITAT Hyderabad09 July 2026AY 2018-193 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee society filed appeals against orders passed by the Commissioner of Income Tax (Appeals) which arose from orders passed by the Assessing Officer under Section 271D of the Income Tax Act. The assessee sought to withdraw the appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

Which sections of the Income-tax Act were involved?

Section 271D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD

आयकर अपीलीय अिधकरण, हैदराबाद पीठ�, हैदराबाद INCOME TAX APPELLATE TRIBUNAL, HYDERABAD BENCHES, HYDERABAD BENCH: A SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER ITA 190, 191 & 192/HYD/2023 (िनधा�रण वष�/Assessment Year: 2016-17, 2017-18 & 2018-19) M/s. AURORA ADDL. CIT, EDUCATIONAL SOCIETY CENTRAL RANGE-2 Vs. HYDERABAD, TELANGANA. HYDERABAD, TELANGANA अपीलाथ� Appellant ��थ� Respondent

AAATA8751C Permanent Account Number of Assessee:

अपीलाथ� �ारा/Appellant represented by: Shri P Murali Mohan Rao, CA ��थ� �ारा/Respondent represented by: Ms Seema Meena, CIT-DR सुनवाई की तारीख / Date of conclusion of hearing: 09-July-2026 घोषणा की तारीख / Date of pronouncement: 09-July-2026 आदेश / ORDER PER BENCH: The captioned appeals filed by the assessee society are directed against the respective orders passed by the Commissioner of Income Tax (Appeals)-12, Hyderabad, dated 29/03/2023, which in turn arise from the respective orders passed by the Assessing Officer (for short, “A.O.”) under

ITA 190, 191 & 192/HYD/2023 M/s. AURORA EDUCATIONAL SOCIETY vs. ADIT

Section 271D of the Income Tax Act, 1961 (for short, “the Act”) dated 23/03/2020.

Shri P Murali Mohan Rao, CA, Learned Authorized Representative for 2. the assessee society, at the threshold of the hearing of the appeals, submitted that, as per instructions, he seeks to withdraw the present appeals. The Ld.AR has placed on record a letter dated 09/07/2026 seeking withdrawal of the aforesaid appeals, which reads as under:

3.

Per contra, Ms Seema Meena, Learned CIT-DR, did not raise any objection to the seeking of withdrawal of the appeals by the assessee society/appellant.

ITA 190, 191 & 192/HYD/2023 M/s. AURORA EDUCATIONAL SOCIETY vs. ADIT

4.

Considering the aforesaid facts, we herein grant liberty to the assessee society/appellant to withdraw the captioned appeals.

5.

Resultantly, the appeals filed by the assessee society/appellant are dismissed as withdrawn. Order pronounced in the open court on 09th July, 2026. Sd/- Sd/- Sd/- Sd/- (मधुसूदन साविडया) (रवीश सूद) (MADHUSUDAN SAWDIA) (RAVISH SOOD) लेखासद�/ACCOUNTANT MEMBER �ाियकसद�/JUDICIAL MEMBER Hyderabad Dated: 09th July, 2026. OKK/SPS Copy to: M/s. AURORA EDUCATIONAL SOCIETY , C/O P MURALI & CO, CHARTERED ACCOUNTANTS, 6-3-655/2/3, 1ST FLOOR, 1 SOMAJIGUDA, HYDERABAD-500082, TELANGANA ADDL. CIT, CENTRAL RANGE-2, 2 OFFICE OF THE ADDL. CIT, CENTRAL RANGE-2, HYDERABAD-, TELANGANA 3 THE PCIT, CENTRAL CIRCLE, HYDERABAD. 4 THE D.R., ITAT, HYDERABAD BENCH. 5 GUARD FILE TRUE COPY KAMALA KUMAR Digitally signed by KAMALA KUMAR ORUGANTI ORUGANTI Date: 2026.07.17 11:38:51 +05'30' ASSISTANT REGISTRAR / SR. PRIVATE SECRETARY I.T.A.T., HYDERABAD

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