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

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ITA 1643/JPR/2026Status: DisposedITAT Indore22 October 2026AY 2026-272 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw its appeal. The reasoning was based on the assessee's application for withdrawal and the absence of any objection from the revenue. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 18.03.2026, for the assessment year 2026-27. The appeal was heard on 21.10.2026. During the hearing, the assessee's Authorized Representative filed an application seeking withdrawal of the appeal. The Departmental Representative had no objection to this request.

What were the issues?

1. Whether the assessee is permitted to withdraw its appeal. (Question of procedure) Assessee's contention: The assessee, through its Authorized Representative, filed an application for withdrawal of the appeal. Revenue's contention: The learned Departmental Representative had no objection to the assessee's application 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

IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, JAIPUR (PHYSICAL HEARING) Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Prakash, Accountant Member ITA No: 1643/JPR/2026 Assessment Year: 2026-27 Om Prakash Agarwal CIT (Exemption), Charitable Foundation Jaipur D 43 Amba Bari, Jaipur Vs (Respondent) PAN: AAAT04195N (Appellant)

Assessee Represented: Sh. Tarun Mittal, CA Revenue Represented: Sh. Shravan Kumar Meena, CIT Date of hearing : 21-10-2026 Date of pronouncement : 22-10-2026 आदेश/ORDER 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

Sd/- Sd/- (T.R. SENTHIL KUMAR) (PRAKASH) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated 22 /10/2026 *Ganesh Kr., Sr. PS आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT 6. Guard file. By order/आदेश से,

सहायक पंजीकार आयकर अपील�य अ�धकरण, t;iqj

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