RADHEYSHYAM MANDIR TRUST,JAIPUR vs. COMMISSIONER OF INCOME TAX, CIT EXEMPTION, JAIPUR

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ITA 1602/JPR/2025Status: DisposedITAT Jaipur08 June 2026AY 2026-20273 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the learned DR had no objection to the withdrawal of the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Radheyshyam Mandir Trust, filed an appeal against an order passed by the Commissioner of Income Tax (Exemption) under Section 80G(5)(iii) 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The primary issue was whether the appeal filed by the assessee should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 80G(5)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR

Before: SHRI SANJAY GARG & SHRI RATNESH NANDAN SAHAY

Hearing: 25.03.2026Pronounced: 08.06.2026

P a g e | 1 ITA No. 1602/JPR/2025 Radheyshyam Mandir Trust IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “A” BENCH, JAIPUR BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No. 1602/JPR/2025 (Assessment Year:2026-27)

Radheyshyam Mandir Vs. Commissioner of Income Trust, Tax C/o. S. Garg & Company, Exemption, B 6 Pink City Apartment, Jaipur D-24, Akar Marg Bani Park, Jaipur, Jaipur �थायीलेखासं./जीआइआरसं./PAN/GIR No: AAATR4804R Appellant .. Respondent

Appellant by : None Respondent by : Sh. Rajesh Ojha, CIT

Date of Hearing 25.03.2026 Date of Pronouncement 08.06.2026 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Exemption) (hereinafter

P a g e | 2 ITA No. 1602/JPR/2025 Radheyshyam Mandir Trust referred to as “the Ld. CIT(E)”) dated 30.10.2025 u/s 80G(5)(iii) of the Income Tax, Act 1961 (for short “the Act”). 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:-

3.

Ld. DR has no objection to the withdrawal of appeal by the assessee. 4. In view of the above, the appeal of the assessee is dismissed as withdrawn. Order is pronounced under provision of Rule 34 of ITAT Rules, 1963 on 08/06/2026.

Sd/- Sd/- (Ratnesh Nandan Sahay) (Sanjay Garg) Accountant Member Judicial Member Dated 08.06.2026 True Copy

P a g e | 3 ITA No. 1602/JPR/2025 Radheyshyam Mandir Trust Mittali, Sr. PS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT By Order,

Asst. Registrar ITAT, Jaipur

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