PEGASYSTEMS WORLDWIDE INDIA PRIVATE LIMITED,HYDERABAD, TELANGANA vs. ACIT CIRCLE-5(1), HYDERABAD

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad �ी �वजय पाल राव, उपा� य� एवं �ी मधुसूदन साव�डया, लेखा सद� य के सम� । Before Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No. 1114/Hyd/2026 (िनधा�रण वष�/Assessment Year: 2022-23) Pegasystems Worldwide Vs. ACIT India Private Limited Circle 5(1) Hyderabad Hyderabad PAN: AAECP3453F (Appellant) (Respondent) िनधा�रती �ारा/Assessee by: CA Deepak Kudapa राज� व �ारा/Revenue by: Smt. B.K. Vishnu Priya, CIT (DR) सुनवाई की तारीख/Date of hearing: 25/06/2026 घोषणा की तारीख/Pronouncement: 25/06/2026 आदेश/ORDER Per Madhusudan Sawdia, A.M.:

This appeal is filed by Pegasystems Worldwide India Private Limited (“the assessee), feeling aggrieved by the order passed by the Learned Assessing Officer under section 143(3) read with section 144C(13) and 144B of the Income Tax Act, 1961 dated 22.01.2026 for the A.Y.2022-23. 2. At the outset, the Learned Authorized Representative (“Ld. AR”) submitted that the assessee is seeking permission to withdraw the present appeal. The

application of the assessee for withdrawal of appeal is reproduced as under:

consideration, is also covered by the said agreement. The assessee has placed on record a copy of the BAPA. 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submitted that the assessee does not wish to pursue the present appeal and prayed that the same may be permitted to be withdrawn. 4. The Learned Departmental Representative fairly submitted that the Revenue has no objection if the assessee is permitted to withdraw the present appeal. 5. We have considered the submissions of both the parties and perused the material available on record. Since the assessee has entered into a BAPA with the CBDT covering the assessment year under consideration and has expressed its intention not to pursue the present appeal, we find no reason to decline the request for withdrawal. The assessee has placed on record a copy of the BAPA. Accordingly, the request made by the assessee for withdrawal of the appeal is accepted. 6. In the result, the appeal of the assessee is dismissed as withdrawn.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 25th June, 2026. Sd/- Sd/- (VIJAY PAL RAO) (MADHUSUDAN SAWDIA) VICE PRESIDENT ACCOUNTANT MEMBER Hyderabad, dated 25th June, 2026. Vinodan/sps

Copy to:

S.No Addresses 1 Pegasystems Worldwide India (P)Ltd, Building No.12 A, 13th Office Level, Mindspace, Cyberabad Madhapur, Hyderabad 500081 2 ACIIT Circle 5(1) IT Towers, Professor Elyas Burney Road, AC Guards, Masab Tank, Hyderabad 500057 3 Pr. CIT,Hyderabad/Director of Income Tax (International Taxation), Hyderabad 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: 2026.06.29 11:52:52 +05'30'