SHREE GOLOKA VRINDAVAN,BHARATPUR vs. CIT EXEMPTION, JAIPUR

ITA 1495/JPR/2026Status: DisposedITAT Jaipur15 October 2026AY 2025-262 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application dated 13.10.2026 moved by the Learned Authorized Representative for the appellants. In view of this application, the present appeals (ITA Nos. 1495 & 1496/JPR/2026) were dismissed as withdrawn. The Tribunal did not delve into the substantive grounds of appeal or the merits of the case. The operative direction was to dismiss the appeals as withdrawn. No issue was expressly left undecided, as the appeals were disposed of on a procedural basis.

What were the facts?

The appeals, bearing ITA Nos. 1495 & 1496/JPR/2026, were filed by Shree Goloka Vrindavan (the assessee) against the order of the Commissioner of Income Tax (Exemption), Jaipur. The respondent in these appeals is the CIT Exemption, Jaipur. The appeals were listed for hearing on October 13, 2026, and the order was pronounced on October 15, 2026. The assessee was represented by Sh. Anoop Bhatia, C.A., and Ms. Apeksha Kalra, Adv. The revenue was represented by Sh. Anand Swaroop, CIT. The appeals were dismissed as withdrawn based on an application moved by the assessee's authorized representative.

What were the issues?

1. Whether the appeals filed by the assessee are to be dismissed as withdrawn? (Procedural issue) Assessee's Contention: The assessee, through its authorized representative, moved an application requesting the dismissal of the present appeals as withdrawn. The assessee did not press for a decision on the merits of the case. Revenue's Contention: The judgment records no specific contention from the revenue regarding the withdrawal of the appeals. However, the revenue was represented at the hearing.

AI-generated summary — verify with the full judgment below

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

Before: SMT. ANNAPURNA GUPTA & SHRI KULDIP SINGH

IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR “A” BENCH, JAIPUR (PHYSICAL HEARING) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No: 1495 & 1496/JPR/2026

Shree Goloka Vrindavan CIT Exemption, Jadkhor Via Patel Wada, Khoh Jaipur. Vs (Respondent) B.O., Khoh, Bharatpur. PAN: AARTS6451N (Appellant)

Assessee Represented: Sh. Anoop Bhatia, C.A. Ms. Apeksha Kalra, Adv. Revenue Represented: Sh. Anand Swaroop, CIT Date of hearing : 13-10-2026 Date of pronouncement : 15-10-2026 ORDER Heard:

In view of the application dated 13.10.2026 moved by the Ld. AR for the appellants, present appeals are dismissed as withdrawn. Order pronounced in the open court on 15-10-2026.

Sd/- Sd/- (ANNAPURNA GUPTA) (KULDIP SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Jaipur Dated:- 15/10/2026. *Santosh.

ITA No.1495 & 1496/JPR/2026 Page No 2 Shree Goloka Vrindavan

Copy of the order forwarded to: 1. The Appellant- 2. The Respondent- 3. CIT 4. CIT(A) 5. DR, ITAT, Jaipur. 6. Guard File By order,

Asst. Registrar

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