GENERATING RESEARCH INSIGHTS FOR DEVELOPMENT COUNCIL,BHUBANESWAR vs. CIT(EXEMPTION), HYDERABAD, HYDERABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee's authorized representative sought to withdraw the appeal. The Tribunal acceded to this request and permitted the withdrawal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT (Exemption). The assessment year under consideration was 2024-25.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
Before: MANISH AGARWAL
IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND MANISH AGARWAL MANISH AGARWAL, ACCOUNTANT MEMBER , ACCOUNTANT MEMBER Assessment Year : 2024-25 Generating Generating Research Research Vs. CIT (Exemption), Hyderabad CIT (Exemption), Hyderabad Insights Insights for for Development Development Council,MIGB Council,MIGB-32, Nayapallo Brit Brit Colony, Colony, Nayapalli, Nayapalli, Bhubaneswar Bhubaneswar PAN/GIR No PAN/GIR No.AAICG 2181 P (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri P.K.Mishra, P.K.Mishra, Adv Revenue by : Shri Sanjay Kumar, CIT : Shri Sanjay Kumar, CIT DR Date of Hearing : 15/0 05/2024 Date of Pronouncement : 15/0 /05/2024 O R D E R Per Bench
This is an appeal filed by the assessee against the ord This is an appeal filed by the assessee against the ord This is an appeal filed by the assessee against the order of the ld CIT(Exemptions), Hyderabad CIT(Exemptions), Hyderabad dated 22.12.2023 for the assessment year for the assessment year 2024-25.
Shri P.K.Mishra, L Shri P.K.Mishra, Ld AR appeared for the assessee and Shri the assessee and Shri Sanjay Kumar, Ld CIT Ld CIT DR appeared for the revenue.
P a g e 1 | 2
At the time of hearing, ld AR of the assessee has sought to withdraw of the appeal filed before the Tribunal, for which, ld CIT DR did not have any objection. Therefore, we accede to the request of ld AR and permit the assessee to withdraw the appeal.
In the result, appeal filed by the assessee stands dismissed as withdrawn.
Order dictated and pronounced in the open court on 15/05/2024.
Sd/- sd/- (Manish Agarwal) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 15/05/2024 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Generating Research Insights for Development Council,MIGB-32, Nayapallo Brit Colony, Nayapalli, Bhubaneswar 2. The Respondent: CIT (Exemption), Hyderabad
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