SIWANA JAIN ORGANISATION SANSTHA,JAIPUR vs. CIT EXEMPTION, JAIPUR, JAIPUR
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal challenging the order rejecting their application for approval under Section 80G. The assessee's counsel, on instructions, sought to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's appeal against the rejection of 80G approval should be allowed to be withdrawn.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR
IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT AND SHRI MAKARAND VASANT MAHADEOKAR, HON’BLE ACCOUNTANT MEMBER ITA No. 67/Jodh/2025 (Assessment Year – NA) Siwana Jain Organisation CIT (Exemption) Sanstha Jaipur C/o. R.S. Poonia, D-82B, Siwad Area, Krishna Marg, Bapu Nagar, Jaipur-302015 PAN No. ABKAS 4009 F Assessee by Shri R.S. Poonia, CA (Virtual) Ms. Shivani Bansal, CIT-DR (Physical) Revenue by Date of Hearing 04 / 08 / 2026. Date of Pronouncement 07 / 08 / 2026. ORDER PER: SHRI SAKTIJIT DEY, V.P.: The present appeal has been filed by the Assessee challenging the order dated 16.04.2024 passed by Ld. CIT Exemption, Jaipur rejecting assessee’s application seeking approval u/s 80G of the Income Tax Act, 1961.
When the appeal was called out, Shri R.S. Poonia, Ld. AR of the assessee, on instructions, sought withdrawal of the appeal.
Ld. DR did not express any objection.
2 ITA No. 67/Jodh/2025 Asst. Year: NA 4. In view of the aforesaid, we permit the assessee to withdraw the present appeal.
In the result, appeal is dismissed as withdrawn.
Order pronounced in the open court on 07/08/2026.
Sd/- Sd/- (MAKARAND VASANT MAHADEOKAR) (SAKTIJIT DEY) ACCOUNTANT MEMBER VICE PRESIDENT Dated : 07/08/2026. Nimisha, Sr. PS True Copy Copies to : (1) The appellant. (2) The respondent. (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File BY ORDER,
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