VARIMAN GLOBAL ENTERPRISES LIMITED,HYDERABAD vs. ITO., WARD-17(1), HYDERABAD

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ITA 461/HYD/2025Status: DisposedITAT Hyderabad10 June 20264 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's representative sought to withdraw the appeals. The Department did not object to the withdrawal. The Tribunal granted the assessee liberty to withdraw the appeals.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for AY 2016-17 and 2017-18. The appeals arose from assessment orders passed by the Assessing Officer under Section 147 read with Section 144B of the Act.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed before the tribunal.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 144

AI-generated summary — verify with the full judgment below

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

For Appellant: Ms Uppaluri Meena, Sr-AR

PER BENCH: “A.O.”) for the Assessment Year (AY) 2016-17 and 2017-18. The details of the CIT(A) orders and assessment orders are as under:

Sl ITA No. Asst. Date of CIT Date of assessment Order No Year (A) order & order passed under section 1 460/Hyd/2025 2016-17 23/01/2025 Dt: 10/05/2023, U/s.147 r.w.s 144B of the Act 2 461/Hyd/2025 2017-18 23/01/2025 Dt: 22/05/2023, U/s.147 r.w.s 144 r.w.s 144B of the Act

2.

Shri Abhiroop Bhargav K, CA, Learned Authorised Representative (for short, “Ld. AR”) for the assessee, 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 NIL seeking withdrawal of the aforesaid appeals, which reads as under :

3.

Per contra, the Ld. Sr-DR did not raise any objection to the seeking of withdrawal of the appeals by the assessee appellant.

4.

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

5.

Resultantly, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the Open Court on 10th June, 2026. S / (मधुसूदन साव"डया) (रवीश सूद) (MADHUSUDAN SAWDIA) (RAVISH SOOD) लेखासद"य/ACCOUNTANT MEMBER "या"यकसद"य/JUDICIAL MEMBER d/- Hyderabad, dated 10/06/2026 OKK/sps आदेशक"""त"ल"पअ"े"षत/ Copy of the order forwarded to:-

1.

"नधा"रती/The : Variman Global Enterprises Limited 1-2-217/10/1, Street No.10, Lane No.1, Near Assessee GHMC Muncipal Office, Domalguda, Gagan Mahal, Telangana-500029. 2. राज"व/ The Revenue : Income-tax Officer, Ward 17 (1), Hyderabad Signature Towers, Kondapur, Telangana- 500084

3.

The Principal Commissioner of Income Tax, Hyderabad.

4.

"वभागीय""त"न"ध, आयकरअपील"यअ"धकरण /DR,ITAT, Hyderabad.

5.

The Commissioner of Income Tax 6. गाड"फ़ाईल / Guard file आदेशानुसार / BY ORDER KAMALA KUMAR ORUGANTI KUMAR ORUGANTI Date: 2026.06.12 14:26:07 +05'30' Sr. Private Secretary ITAT, Hyderabad.

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