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Facts
The assessee, Sri Sri Sri Kanaka Durga Temple Trust, filed an appeal against an order passed by the CIT(Exemption), Hyderabad. The assessee did not appear for the hearing, but the Revenue was represented. The assessee submitted a petition to withdraw the appeals.
Held
The Tribunal noted that the assessee had filed a petition to withdraw the appeals and the Revenue had no objection. Therefore, the Tribunal dismissed the appeals as withdrawn.
Key Issues
Withdrawal of appeal by the assessee.
Sections Cited
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Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR
"नधा"रती क" ओर से /Assessee by : N o n e राज"व क" ओर से /Revenue by : Shri Ashim Kr Chakraborthy, Ld CIT DR सुनवाई क" तार"ख / Date of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the order dated 13.3.2025 passed by ld CIT(Exemption), Hyderabad in Appeal No.CIT(Exe), Hyd/2024- 25/12AA/13608 for the assessment year 2024-25.
None appeared for the assessee and Shri Ashim Kumar Chakraborthy, ld CIT DR appeared for the revenue.
Vide petition dated 29.11.2025, copy placed on record, the assessee has sought to withdraw the appeals filed before the Tribunal to which, ld CIT DR did not have any objection.
2 आयकर अपील सं/ITA No.301/CTK/2025 ("नधा"रण वष" / Assessment Year: 2024-25)