SHRI RAM GAUSHALA GAU SEVA SAMITI,NAGAUR vs. CIT(EXEMPTION),, JAIPUR

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ITA 298/JODH/2024Status: DisposedITAT Jodhpur17 March 2025AY 2022-23Bench: Shri Rajpal Yadav, Hon'ble Vice President, Dr. Mitha Lal Meena, Hon'ble (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The learned Counsel of the assessee requested to withdraw the appeals. The Ld. CIT DR had no objection to the request of the AR. Accordingly, all three appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals challenging the rejection of their application for registration under section 12AB of the Income Tax Act. The counsel for the assessee submitted an application for withdrawal of these appeals, stating that the client wished to withdraw the said appeals which were pending.

What were the issues?

Whether the appeals filed by the assessee are to be dismissed as withdrawn on their request.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR.

Before: Shri Rajpal Yadav, Honble, & Dr. Mitha Lal Meena, Honble

CIT (Exemption), Lal Kothi, Tonk Road, Jaipur 302015. Shri Rajesh Kumar Bhawsinghka, Advocate Shri O.P. Meena (CIT-DR) 05.03.2025. 17/3/2025 Dr. Mitha Lal Meena, A.M.: These appeals by the assessee are directed against the separate order of the Commissioner of Income Tax (Exemption), Jaipur (hereinafter referred to "the CIT Exemption"] challenging therein rejection of their application for registration under section 12AB of the Income Tax Act (In short 'the act').

2.

At the outset, the learned Counsel of the assessee, Sh. Rajesh Kumar Bhawsinghka submitted separate application on 05.03.205, for withdrawal of the captioned appeals, stating therein identical facts that "However my client now visits to withdraw the sad appeal which is currently pending before your honourable bench." One of the applications filed in respect of ITA No.296 Jodh 2024 is reproduced for ready reference as under:

To, 05/03/2015- The Assistant Registrar Income Tax Appellate Tribunal Jodhpur Sir, Sub: Withdrawal of Income Tax Appeal. Ref: Appeal No. ITA 296/JOD11/2024 Respected Sir, With reference to the above-mentioned appeal, I have been instructed by my client to submit as follows: Being aggrieved by the impugned rejection order passed by the CIT (Exemption). Jaipur, under Section 12AB of the Income-tax Act, 1961, the appellant institute had preferred an appeal before the Hon'ble ITAT. However, my client now wishes to withdraw the said appeal, which is currently pending before your Hon'ble Bench. Accordingly, this letter may kindly be considered as my client's formal application for the withdrawal of the above mentioned appeal. In light of the above, I respectfully request your Hon'ble Bench to allow the withdrawal and pass the necessary order granting the same. I shall remain ever grateful for this act of kindness. Thanking You, Yours sincerely, (Rajesh Kumar Bhawsinghka) For Shree Jeev Daya Gau Seva Samiti

3.

The Ld. CIT DR has no objection to the request of the AR.

4.

Accordingly, all these three appeals in ITA No. 296, 297 and 298/Jodh/2024 are dismissed as withdrawn. Order pronounced on....1.7. /03/2025 under Rule 34(4) of Income Tax (Appellate Tribunal) Rules 1963. DOC* (DR. MITHA LAL MEENA) ACCOUNTANT MEMBER Dated: 1.7.1 ./03/2025 Copies to: (1) The appellant. (2) The respondent. (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By Oder Assistant Registrar, Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur

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