NAVCHAITTANNYA FOUNDATION,JODHPUR vs. CIT(EXEMPTION), JAIPUR

PDF · subscribers
ITA 302/JODH/2025Status: DisposedITAT Jodhpur09 April 20262 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeals. The learned DR had no objection to this request. Therefore, the Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals challenging the rejection of its applications for registration u/s 12AB and approval u/s 80G of the Income Tax Act. The assessee later applied to withdraw the appeals, stating they had applied for fresh registration and approval.

What were the issues?

Whether the assessee is permitted to withdraw its appeals against the rejection of registration and approval applications.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: DR. MITHA LAL MEENA, HON’BLE & SHRI SUDHIR PAREEK, HON’BLE

For Appellant: Shri Mohit Soni, CA (Physical)
For Respondent: Smt. Runi Pal, CIT-DR (Virtual)
Hearing: 07.04.2026

ORDER DR. MITHA LAL MEENA, A.M.: These appeals are filed by assessee against the order of Ld. CIT Exemption, Jaipur even dated 30.01.2025 challenging therein rejection of its applications for registration u/s 12AB and approval u/s 80G of the Income Tax Act.

2.

At the time of hearing, the Ld. Counsels for the assessee has stated that the appellant assessee has already applied for fresh registration u/s 12AB and approval u/s 80G of the Income Tax Act. The AR has further stated that he has been instructed by the appellant to file an application stating therein that appellant does not wish to press the present appeals and seeking permission

1.

Asst. Year: NA of the Bench to withdraw the same. Accordingly, the AR has requested vide Para 3 of the application filed on 01.04.2026 with the prayer before the Bench to kindly permit withdrawal of the appeal and to treat these appeals dismissed as withdrawn. The Ld. DR has no objection to the request of the assessee.

3.

Accordingly, the appeals in & 303/Jodh/2025 are dismissed as withdrawn.

Order pronounced in the open court on 09/04/2026.

More judgments on Section 12AB

All 5,972 judgments and leading authorities on Section 12AB →

Recent GST High Court judgments

Search GST case law →