JAMNA LAL KANI RAM BAJAJ TRUST,SIKAR,SIKAR vs. CIT EXEMPTION, JAIPUR, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR
Per Annapurna Gupta, AM:-
P a g e | 2 Jamna Lal Kani Ram Bajaj Trust 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 21.03.2026 under Section 80G of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).
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:-
That the Appellant above named had filed an appeal, being ITA No. 873/JPR/2026, before this Hon'ble Tribunal against
The order continues below.
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