What did the Tribunal hold?

The Tribunal considered the request of the learned Authorized Representative and allowed the appeal to be withdrawn. Consequently, the appeal was dismissed as withdrawn.

The assessee, MUH Jain Memorial Educational Trust, filed an appeal before the ITAT challenging an order passed by the CIT(Exemption) under Form 10AD. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Muh Jain Memorial Educational… vs Exemptions Ward Rohtak, Haryana | ITAT Delhi 2026

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI SANJAY AWASTHI

For Appellant: Ms. Shruti Khandelwal, Adv

For Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Hearing: 01.06.2026

ITA No.1098/Del/2026 MUH JAIN MEMORIAL EDUCATIONAL TRUST IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A No.1098/Del/2026 Assessment Year: 2027-28 MUH JAIN MEMORIAL EDUCATIONAL TRUST, Vs. CIT(EXEMPTION) 906/9, Kewalganj, Najdik Babra Mohalla, WARD, ROHTAK, Rohtak, Haryana 124001. Chandigarh, Haryana. PAN No. AABTM8460H Appellant Respondent Assessee by Ms. Shruti Khandelwal, Adv. Revenue by Ms. Harpreet Kaur Hansra, Sr. DR Date of hearing: 01.06.2026 Pronouncement on 01.06.2026 O R D E R PER SANJAY AWASTHI, ACCOUNTANT MEMBER:

In this case, the Ld. AR requested that the appeal may be allowed to be withdrawn in terms of letter dated 29.05.2026.

1.1 The ld. AR read out from the letter as under: Date: 29.05.2026 Before the Hon’ble Income Tax Appellate Tribunal, Bench F, Delhi. Subject: Prayer for withdrawal of ITA No.1098/Del/2026 in the case of MUH Jain Memorial Education Trust, for AY 2027-28, listed for hearing on 01.06.2026. Hon’ble Bench, Kindly refer to the captioned appeal fixed for hearing before the Hon’ble Bench on 01.06.2026. The appellant has challenged the 1

ITA No.1098/Del/2026 MUH JAIN MEMORIAL EDUCATIONAL TRUST impugned order passed by Worthy CIT(E) under the Form 10AD of the Act. It is most respectfully submitted that the appellant does not want to pursue this appeal and it intends to withdraw the present appeal. Therefore, it is prayed that the withdrawal of appeal may please be permitted. We shall be highly obliged. Thanking You, Yours Faithfully, Sd/- (Parikshit Aggarwal) Chartered Accountant Counsel for the Appellant 2. Considering the request of the Ld. AR the appeal is allowed to be withdrawn.

Accordingly, the appeal is dismissed, having been withdrawn.

Order pronounced in the open court on 01.06.2026

Sd/- Sd/- (MAHAVIR SINGH) (SANJAY AWASTHI) VICE PRESIDENT ACCOUNTANT MEMBER Dated: 02.06.2026 *Kavita Arora, Sr. P.S. Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI

ITA No.1098/Del/2026 MUH JAIN MEMORIAL EDUCATIONAL TRUST

Sr. No. Particulars Date 1 Date of dictation of Tribunal Order 01.06.2026 2 Date on which typed draft Tribunal Order is placed before the 02.06.2026 Dictation Member 3 Date on which typed draft Tribunal Order is placed before the 02.06.2026 other Member (in the case of DB) 4 Date on which the approved draft Tribunal Order comes to the 02.06.2026 Sr. P.S. /P.S. 5 Date on which the fair Tribunal Order is placed before the 02.06.2026 Dictating Member for sign 6 Date on which the fair Order is placed before the other Member 02.06.2026 for sign (in the case of DB) 7 Date on which the signed order comes back to the Sr. P.S. /P.S 02.06.2026 for uploading on ITAT website 8 Date of uploading, if not, reason for not uploading 02.06.2026 9 Date on which the file goes to the Bench Clerk 02.06.2026 10 Date on which order goes for xerox 11 Date on which the file goes for endorsement 12 Date on which the file goes to the Superintendent/O.S. for checking 13 Date on which the file goes to the Assistant Registrar for signature on the order 14 Date on which the file goes to dispatch section for dispatch the Tribunal Order 15 Date of dispatch of order 16 Date on which file goes to Record Room after dispatch the order

MUH JAIN MEMORIAL EDUCATIONAL TRUST ,HARYANA vs. EXEMPTIONS WARD ROHTAK, HARYANA

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