What did the Tribunal hold?

The Tribunal considered the submissions of both parties. Since the Revenue had no objection to the withdrawal, the assessee's request was accepted.

The assessee filed an appeal before the ITAT against an order of the CIT(A). At the outset, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal.

Ceo Secretary Cherukuru Pacs No O… vs ITO | ITAT Hyderabad 2026

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

Before: Shri Ravish SoodShri Madhusudan Sawdia

Hearing: 07/07/2026

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad �ी रिवश सूद,�ाियक सद� एवं �ी मधुसूदन साविड़या लेखा सद� सम� | Before Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No. 1034/Hyd/2025 (िनधा�रण वष�/Assessment Year: 2018-19) CEO Secretary, Vs. ITO Cherukuru PACS NO O R Ward -1 242, Cherukuru, Prakasam ONGOLE PAN: AABAC9630Q (Appellant) (Respondent) िनधा�रती �ारा/Assessee by: CA C.S. Subrahmanyam राज� व �ारा/Revenue by: Shri Mohan Babu, Sr. AR सुनवाई की तारीख/Date of hearing: 07/07/2026 घोषणा की तारीख/Pronouncement: 07/07/2026 आदेश/ORDER Per Madhusudan Sawdia, A.M.:

This appeal is filed by CEO Secretary, Cherukuru PACS NO O R 242 (“the assessee), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 25.09.2024 for the A.Y.2018-19. 2. At the outset, the Learned Authorized Representative (“Ld. AR”) submitted that the assessee is seeking permission to withdraw the present appeal. In view of the same, the Ld. AR submitted that the assessee does not wish to pursue the present appeal and prayed that the same may be permitted to be withdrawn. The application of the assessee for withdrawal of the appeal is reproduced as under:

3 3. The Learned Departmental Representative fairly submitted that the Revenue has no objection if the assessee is permitted to withdraw the present appeal.

We have considered the submissions of both the parties and perused the material available on record. Since the Ld. DR has no objection, if the assessee is permitted to withdraw its appeal, accordingly, the request made by the assessee for withdrawal of the appeal is accepted.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on the conclusion of hearing i.e. on 7th July, 2026. Sd/- Sd/- (RAVISH SOOD) (MADHUSUDAN SAWDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, dated 7TH July, 2026. Vinodan/sps Copy to: S.No Addresses 1 Cherukuru PACS, Cherukuru, Prakasam, Parchur S.O 523169, A.P 2 Income Tax Officer Ward-1 ONGOLE 3 PCIT Guntur 4 DR, ITAT Hyderabad Benches 5 Guard File

By Order TUMMALACHARLA Digitally signed by TUMMALACHARLA LAKSHMI NARAYANA DN: cn=TUMMALACHARLA LAKSHMI LAKSHMI NARAYANA, c=IN, o=INCOME TAX APPELLATE TRIBUNAL, ou=INCOME TAX NARAYANA APPELLATE TRIBUNAL, CHENNAI BENCH Date: 2026.07.13 10:38:54 +05'30'

CEO SECRETARY CHERUKURU PACS NO O R 242,CHERUKURU vs. ITO., WARD-1, ONGOLE

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