ARUN JYOTHI JANAGAMA,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

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ITA 1074/HYD/2025Status: DisposedITAT Hyderabad14 November 2025AY 2021-22Bench: the Tribunal and has, accordingly, filed a petition seeking withdrawal of the same. For the sake of clarity, the said petition is reproduced as under: BEFORE TH HON'BLE INCOME-TAX APPELLATE TRIBUNAL "B" Bench, Hyderabad4 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal, as the Departmental Representative had no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Arun Jyothi Jangama, filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Appeals) for the assessment year 2021-22. During the hearing, the assessee's counsel submitted a petition expressing the assessee's desire to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal filed before the Income Tax Appellate Tribunal should be granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad “B” Bench, Hyderabad

आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:-

1. 1. निर्धाररती/The Assessee : Arun Jyothi Jangama, Flat No.301, Bhuputra Apartments, Siva Arun Colony, West Marredpally, Hyderabad – 500026, Hyderabad. 2. रधजस्व/ The Revenue : The Assistant Commissioner of Income Tax, Central Circle – 2(4), Hyderabad.

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