SHRI PANCHPADRA GOUSHALA SAMITI PACHPADRA,BALOTRA vs. CIT EXEMPTION, JAIPUR, JAIPUR

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. 780/Jodh/2025 (Assessment Year – NA) Shri Panchpadra Goushala CIT Exemption, Samiti Jaipur - 302015 C/o CA R.S. Poonia, D-82-B, Shiwad Area, Krishna Marg, Bapu Nagar, Jaipur - 302015 PAN No. ABETS 6828 B Assessee by Shri Rajat Choudhary, Advocate (Virtual) Shri Anil Kumar Bharadwaj, CIT-DR (Virtual) Revenue by Date of Hearing 28.04.2026. Date of Pronouncement 29.04.2026. 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 08.09.2023 challenging therein rejection of its application for approval u/s 80(G) of Income Tax Act, 1961 of the Act. 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. 780/Jodh/2025, as the appellant-society applied for fresh application for approval u/s 80G on 11.10.2025 having Acknowledgement No.

2 ITA No. 780/Jodh/2025 Asst. Year: NA 104764870111025 and requested to consider this and allow appellant society to withdraw this present appeal. 3. The Ld. DR has no objection to the request of the assessee for withdrawl of the appeal. 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 Accordingly, the request of the assessee is accepted and as such the instant appeal of the assessee is dismissed as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn.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 29/04/2026.

Sd/- Sd/- (SUDHIR PAREEK) (DR. MITHA LAL MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 29/04/2026. 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,