SHRI BHATTARAK YASHKIRTI DIGAMBER JAIN DHARMARTH TRUST,RISHABDEV vs. CIT(E), JAIPUR

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ITA 393/JODH/2024Status: DisposedITAT Jodhpur13 January 2026AY 2025-26Bench: DR. MITHA LAL MEENA, HON’BLE (Accountant Member), SHRI SUDHIR PAREEK, HON’BLE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Shri Bhattarak Yashkirti Digamber Jain Dharmarth Trust, filed an appeal against the rejection of its application for approval under Section 80G of the Income Tax Act, 1961 by the CIT Exemption, Jaipur. During the proceedings, the assessee decided to withdraw its appeal.

What were the issues?

The primary legal issue was the rejection of the assessee's application for approval under Section 80G. However, the appeal was withdrawn before a decision on the merits.

Which sections of the Income-tax Act were involved?

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

Hearing: 12/01/2026Pronounced: 13/01/2026

Shri Bhattarak Yashkirti vs Commissioner of Income Tax Digamber jain Dharmarth Trust Exemption, Pagliaji Road, Rishabdev, Jaipur Rajasthan - 313802 PAN : AAJTS 6943 B APPELLANT RESPONDENT Present for Assessee Shri Rakesh Lodha, CA (Virtual) Present for Revenue Shri M.K. Jain, Ld. Cit (Virtual) Date of hearing 12/01/2026 Date of pronouncement 13/01/2026 O R D E R Per DR. MITHA LAL MEENA: This appeal by the assessee is filed against the order of the Ld. Commissioner of Income Tax Exemption, Jaipur dated 20.03.2024 challenging therein rejection of its application for approval u/s 80(G) of Income Tax Act, 1961 of the Act.

2.

At the outset, the Ld. Counsel for the assessee Shri Rakesh Lodha, CA stated before the bench that he has been instructed by the assessee to withdraw the appeal in , as the appellant has decided

3.

The Ld. DR has no objection to the request of the assessee for withdrawl of the appeal.

4.

Accordingly, the request of the assessee is accepted and as such the instant appeal of the assessee is dismissed as withdrawn.

5.

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

Order pronounced in the open court on 13th January, 2026

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