NAYA SAWERA EK PRAYAS FOUNDATION,JAIPUR vs. ITO, WARD 6(2), JAIPUR

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ITA 472/JPR/2024Status: DisposedITAT Jaipur13 January 2025Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the learned AR of the assessee prayed for withdrawal of the appeal and the learned DR had no objection. Therefore, the Bench allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the Learned Commissioner of Income Tax (Exemption). During the hearing, the assessee's authorized representative applied for withdrawal of the appeal.

What were the issues?

Whether the assessee is permitted to withdraw the appeal during the course of hearing.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 472/JPR/2024

Hearing: 12/12/2024

vkns'k@ORDER PER: DR. S. SEETHALAKSHMI, J.M.

This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax (Exemption), Jaipur [ hereinafter referred to as ld. “CIT(E)”] dated 23.03.2024 in the matter of Section 80G of the Income Tax Act.

Naya Sawera Ek Prayas Foundation vs. ITO 2. During the course of hearing, it is noted that the ld AR of the assessee vide his application dated 11.12.2024 prayed for withdrawal of the appeal for which ld. DR has not objection. Hence, the Bench allow the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 13/ 01/2025.

Sd/- Sd/- ¼ xxu xks;y ½ ¼MkWa-,l-lhrky{eh½ (GAGAM GOYAL) (Dr. S. Seethalakshmi) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 13 /01/2025 *Santosh * आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Naya Sawera Ek Prayas Foundation, Jaipur. 2. izR;FkhZ@ The Respondent- ITO, Ward-6(2), Jaipur. 3. vk;djvk;qDr@ The ld CIT 4. विभागीय प्रतिनिधि] आयकरअपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZQkbZy@ Guard File vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेजज. त्महपेजतंत

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