VIVIMED LABS LIMITED,HYDERABAD vs. ACIT, CENTRAL CIRCLE-3(4), HYDERABAD

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ITA 50/HYD/2023Status: DisposedITAT Hyderabad30 April 2026AY 2015-163 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative stated that they did not wish to press the appeals. The revenue's representative had no objection to this.

What were the facts?

The assessee filed two appeals against the consequential orders passed by the Assessing Officer. These appeals were filed in pursuance to earlier orders of the Tribunal.

What were the issues?

The primary issue was whether the assessee wished to withdraw their appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G.

Hearing: 22.04.2026Pronounced: 30.04.2026

PER VIJAY PAL RAO, VICE PRESIDENT :

These two appeals by the Assessee are directed against the consequential Orders passed by the Assessing Officer dated 15.11.2022 in pursuance to the Orders of this Tribunal dated 12.04.2022 for the assessment years 2014- 2015 and 2015-2016, respectively.

2 ITA.TP.Nos.49 & 50/Hyd./2023 2. The learned Authorised Representative of the Assessee has submitted that the assessee does not want to press these appeals and the same may be dismissed as withdrawn.

3.

The learned DR on the other hand has raised no objection if these two appeals of the assessee are dismissed as withdrawn.

4.

Having considered the statement of the learned Authorised Representative of the Assessee at Bar and no objection by the learned DR, these two appeals of the assessee are dismissed being withdrawn.

5.

In the result, both the appeals of the Assessee are dismissed as withdrawn. A copy of this common order be placed in the respective case files.

Order pronounced in the Open Court on 30.04.2026.

Sd/- Sd/- [MANJUNATHA G.] [VIJAY PAL RAO] ACCOUNTANT MEMBER VICE PRESIDENT Hyderabad, Dated 30th April, 2026. VBP

3 ITA.TP.Nos.49 & 50/Hyd./2023 Copy to : M/s. Vivimed Labs Limited, Hyderabad. C/o. P. Murali & Co. Chartered Accountants, 1. 6-3-655/1/3, Somajiguda, Hyderabad - 500 082. 2. The ACIT, Central Circle-3(4), Hyderabad. The Dispute Resolution Panel-1, Kendriya Sadan, 4th 3. Floor, C-Wing, BENGALURU – 560 034. The Addl Commissioner of Income Tax, 4. Central Circle-2, HYDERABAD. 5. The DR, ITAT, “B” Bench, Hyderabad. 6. Guard file. BY ORDER VADREVU Digitally signed by VADREVU PRASADA PRASADA RAO Date: 2026.04.30 RAO 12:12:05 +05'30'

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