OM PRAKASH AGARWAL CHARITABLE FOUNDATION,JAIPUR vs. CIT EXEMPTION, JAIPUR

ITA 1643/JPR/2026Status: DisposedITAT Jaipur22 October 2026AY 2026-272 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed an application for withdrawal of the appeal. The revenue representative had no objection to this request. Consequently, the Tribunal allowed the assessee to withdraw its appeal. The appeal filed by the assessee was dismissed as withdrawn. No decision was made on the merits of the case.

What were the facts?

The assessee, Om Prakash Agarwal Charitable Foundation, filed an appeal against the order of the Commissioner of Income Tax (Exemptions), Jaipur, dated March 18, 2026, for the assessment year 2026-27. The appeal was heard on October 21, 2026. During the hearing, the assessee's authorized representative submitted an application to withdraw the appeal.

What were the issues?

1. Whether the assessee's appeal against the order of the CIT(E) dated March 18, 2026, for AY 2026-27 is maintainable for withdrawal. Assessee's Contention: The assessee, through its authorized representative, filed an application to withdraw the appeal. Revenue's Contention: The Departmental Representative raised no objection to the assessee's request for withdrawal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, JAIPUR

Before: Shri T.R. Senthil Kumar & Shri Prakash

PER : PRAKASH, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is directed against the order of the learned Commissioner of Income Tax (Exemptions), Jaipur [hereinafter referred to as “CIT(E)”] dated 18.03.2026. 2. During the course of hearing, the learned Authorized Representative submitted an application for withdrawal of the above appeal dated 21.10.2026 for which, learned Departmental Representative has no objection. Hence, we allow the assessee to withdraw its appeal.

ITA No. 1643-JPR-2026 Om Prakash Agarwal Charitable Foundation

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 22.10.2026 (T.R. SENTHIL

The order continues below.

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