RAJARAM PRASAD YALAMADDI,KHAMMAM vs. ITO WARD-1, KHAMMAM

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ITA 1738/HYD/2025Status: DisposedITAT Hyderabad11 February 2026AY 2023-24Bench: 1 ITA.No.1738/Hyd./2025 आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad 'A' Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA.No.1738/Hyd/2025 Assessment Year 2023-2024 Rajaram Prasad The Income Tax Officer, Yalamaddi, Barugudem, Ward-1 Khammam. Telangana. VS. KHAMMAM. Telangana. PIN - 507 163. PAN ASQPY4615H (Respondent) (Appellant) निर्धिरिति द्वारा/Assessee by : -None- राजस्व द्वारा/Revenu1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Addl/JCIT(A)-5. Subsequently, the assessee filed an application to withdraw the present appeal before the tribunal.

What were the issues?

Whether the assessee is allowed to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 253

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIJAY PAL RAO & SHRI MADHUSUDAN SAWDIA

Hearing: 11.02.2026

1 ITA.No.1738/Hyd./2025 आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA.No.1738/Hyd/2025 Assessment Year 2023-2024 Rajaram Prasad The Income Tax Officer, Yalamaddi, Barugudem, Ward-1 vs. Khammam. Telangana. KHAMMAM. PIN - 507 163. Telangana. PAN ASQPY4615H (Appellant) (Respondent) िनधा�रती �ारा/Assessee by : -None- राज� व �ारा/Revenue by : MS Payal Gupta, Sr. AR सुनवाई की तारीख/Date of hearing: 11.02.2026 घोषणा की तारीख/Pronouncement: 11.02.2026 आदेश/ORDER PER VIJAY PAL RAO, VICE PRESIDENT :

This appeal by the Assessee is directed against the Order dated 25.08.2025 of the learned Addl/JCIT(A)-5, Mumbai, for the assessment year 2023-2024. 2. The assessee filed an application dated 09.02.2026 for withdrawal of the present appeal.

2 ITA.No.1738/Hyd./2025 3. The learned DR has no objection if the present appeal of the assessee is dismissed as withdrawn.

4.

Considering the request of the assessee vide letter dated 09.02.2026 which reads as under:

3 ITA.No.1738/Hyd./2025 5. We allow the assessee to withdraw the present appeal and consequently, the appeal of the assessee is dismissed being withdrawn.

6.

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

Order pronounced in the open Court at the conclusion of hearing i.e., on 11.02.2026.

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