What did the Tribunal hold?

The Tribunal considered the application filed by the assessee. Based on the application, the Tribunal decided to dismiss the appeal as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal. The appeal was listed for hearing. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's application.

Rajvanshi & Associates… vs Exemption Ward 1, Jaipur | ITAT Jaipur 2026

Income Tax Appellate Tribunal, JAIPUR “SMC” BENCH, JAIPUR

Before: SMT. ANNAPURNA GUPTA & SHRI KULDIP SINGH

IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR “SMC” BENCH, JAIPUR (PHYSICAL HEARING) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No: 708/JPR/2026 Assessment Year: 2021-22

Rajvanshi & Associates Exemption Non-Government Ward 1 Vs Organisation Jaipur (Respondent) 11-15, Chitranjan Marg, C-Scheme Jaipur PAN: ABIPR6427K (Appellant)

Assessee Represented: Sh. Ramesh, Staff of ld. AR Revenue Represented: Mrs. Arti Rawat, JCIT Date of hearing : 12-08-2026 Date of pronouncement : 20-08-2026 ORDER PER : KULDIP SINGH, JUDICIAL MEMBER:-

Heard: In view of the application filed be the assessee, the present appeal is hereby dismissed as withdrawn. Order pronounced in the open court on 20-08-2026

Sd/- Sd/- (ANNAPURNA GUPTA) (KULDIP SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER

I.T.A No. 708/JPR/2026 Page No 2 Rajvanshi & Associates Non-Government Organization

Jaipur Dated:- 20/08/2026. *Santosh. Copy of the order forwarded to: 1. The Appellant- 2. The Respondent- 3. CIT 4. CIT(A) 5. DR, ITAT, Jaipur. 6. Guard File By order,

Asst. Registrar

RAJVANSHI & ASSOCIATES NON-GOVERNMENT ORGANISATION,JAIPUR vs. EXEMPTION WARD 1, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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