SUCHETA KRIPLANI SHIKSHA NIKETAN,MANAKLAO vs. ITO EXEMPTION, JODHPUR

ITA 126/JODH/2026Status: HeardITAT Jodhpur17 September 2026AY 2023-20242 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the Ld. DR had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(E) under Section 12AB(1)(b) of the Income Tax Act. During the hearing, the assessee's counsel filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal against the CIT(E)'s order.

Which sections of the Income-tax Act were involved?

Section 12AB(1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, “DB” BENCH, JODHPUR

Before: SMT. ANNAPURNA GUPTA & SHRI SUDHIR PAREEK

For Respondent: DR (though V.C.)
Hearing: 09.09.2026Pronounced: 17.09.2026

Per Annapurna Gupta, AM:- The present appeal has been filed by the assessee against the order passed by the CIT Exemption, Jaipur (hereinafter referred to as “Ld. CIT(E)”), dated 13.03.2026 under Section 12AB(1)(b) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

P a g e | 2 Sucheta Kriplani Shiksha Niketan

2.

During the course of hearing before us, learned counsel for the assessee filed an application in writing seeking withdrawal of the appeal. The contents of the application read as under:-

In view of the above referred case, the appellant does not wish to press the present appeal and humbly requests to withdraw the captioned appeal and dismi

The order continues below.

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