BHUBANESWAR DEVELOPMENT AUTHORITY,BHUBANESWAR vs. DCIT (EXEMPTION), BHUBANESWAR

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ITA 328/CTK/2025Status: DisposedITAT Cuttack25 August 2025AY 2026-27Bench: Before Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Bench granted the permission to withdraw the appeal as sought by the assessee. Since the D.R. had no objection, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Bhubaneswar Development Authority, filed an appeal against an order of the Commissioner of Income Tax (Exemption), Hyderabad. During the proceedings, the Finance & Accounts Member of the assessee filed a petition seeking permission to withdraw the appeal.

What were the issues?

Whether the appeal could be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-CUTTACK ‘e-COURT’, KOLKATA

Per Duvvuru RL Reddy, Vice-President (KZ):- The present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Exemption), Hyderabad dated 13th March, 2025.

2.

Finance & Accounts Member of Bhubaneswar Development Authority filed a petition dated 16th August, 2025 before us seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Finance & Accounts Member of Bhubaneswar Development Authority is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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