What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(Exemption). The assessee's counsel requested to withdraw the appeal as it was filed on the same grounds as another pending appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Cultivator Research Foundation vs CIT | ITAT Jodhpur 2026

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

For Appellant: Shri C.S. Gang, CA (Physical), Shri Ajey Malik, CIT-DR

Hearing: 05.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON’BLE ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, HON’BLE JUDICIAL MEMBER ITA No. 548/Jodh/2024 (Assessment Year – NA) Cultivator Research Foundation, CIT Exemption Jodhpur Jaipur Manukhi Nagar Lawas Road, Sangariya-342010 PAN No. AABTA 3172 A Assessee by Shri C.S. Gang, CA (Physical) Shri Ajey Malik, CIT-DR Revenue by Date of Hearing 05.05.2026. Date of Pronouncement 06.05.2026. ORDER DR. MITHA LAL MEENA, A.M.: This appeal by the assessee is filed against the order of the Ld. Commissioner of Income Tax Exemption, Jaipur dated 25.04.2024. 2. At the outset, the Ld. Counsel for the assessee stated before the bench that he has been instructed by the assessee to file an application for withdrawal of the appeal in ITA No. 548/Jodh/2024 as it has been filed on the same ground in ITA No. 535/Jodh/2024 and he has requested for permission of the Bench to allow the appellant assessee to withdraw the present appeal. 3. The Ld. DR has no objection to the request of the assessee for withdrawal of the appeal.

2 ITA No. 548/Jodh/2024 Asst. Year: NA 4. Accordingly, the request of the assessee is accepted and as such the instant appeal of the assessee is dismissed as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 06/05/2026.

Sd/- Sd/- (SUDHIR PAREEK) (DR. MITHA LAL MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 06/05/2026. 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,

CULTIVATOR RESEARCH FOUNDATION,JODHPUR vs. CIT EXEMPTION, JAIPUR, JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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