What did the Tribunal hold?

The Tribunal noted that the learned AR of the assessee desired to withdraw the appeals. The learned CIT DR had no objection to this request. Consequently, the Tribunal dismissed the appeals as withdrawn.

The assessee, Institute of Rural Development Programme (IRDP), filed appeals against orders from the CIT(Exemption) for assessment years 2021-22 and 2022-23. The assessee's authorized representative requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the Income Tax Appellate Tribunal.

Institute of Rural Development… vs ITO | ITAT Cuttack 2024

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: BEFORE SHRI GEORGE MATHANMANISH AGARWAL

For Appellant: Dr Sanja Kumar Behura and Ananta Narayan, Dr Sanja Kumar Behura and Ananta Narayan

For Respondent: Shri Saroj Kumar Dubey, CIT, Shri Saroj Kumar Dubey, CIT DR

Hearing: 31/12/20Pronounced: 31/12/20

O R D E R Per Bench Both the appeal appeals filed by the assessee against the separate separate orders of the ld CIT (Exemption) the ld CIT (Exemption) – Hyderabad, dated 05/09/2024 05/09/2024 in Appeal No. ITBA/COM/17/2024 ITBA/COM/17/2024-25/1068388358(1) and and ITBA/COM/17/2024 ITBA/COM/17/2024- 25/1068388336(1) (1) for the assessment years 2021-22 & 2022 22 & 2022-23, respectively.

P a g e 1 | 4 & 523/CTK/2024 Assessment year: 2021-22

At the time of hearing, ld AR of the assessee desires to withdraw the appeals filed before the Tribunal, for which, he has endorsed in the Form No.36 as under:

“

P a g e 2 | 4 & 523/CTK/2024 Assessment year: 2021-22 P a g e 3 | 4 & 523/CTK/2024 Assessment year: 2021-22

Ld CIT DR had no objection to the request of ld AR of the assessee. Hence, we dismiss the appeals of the assessee, as withdrawn.

In the result, both the appeals stand dismissed.

Order dictated and pronounced in the open court on 31/12/2024.

INSTITUTE OF RURAL DEVELOPMENT PROGRAMME, IRDP,BALIDOKAN, PURI vs. INCOME TAX OFFICER, EXEMPTION WARD, BHUBANESWAR

What did the Tribunal hold?

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