234 TYREWORLD LLP,MADHAPUR vs. ADDL/JCIT(A)-3, CHENNAI
What did the Tribunal hold?
The Tribunal considered the assessee's request for withdrawal and the absence of objection from the Revenue. Permission was granted to the assessee to withdraw the appeals.
What were the facts?
The assessee filed appeals for assessment years 2021-22, 2022-23, and 2023-24. The assessee sought to withdraw these appeals, stating that identical matters were pending before the Hyderabad Bench of the Tribunal.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeals, given that similar matters were pending elsewhere.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI MANU KUMAR GIRI & SHRIS.R.RAGHUNATHA
आदेश / O R D E R Per Bench:
The present appeals preferred by the assessee arise from the orders passed by the Ld. Commissioner of Income Tax (Appeals), ADDL/JCIT(A)-3, Chennai [‘CIT(A)’], all dated 28.11.2025, pertaining to Assessment Years 2021-22, 2022-23, and 2023-24. 2. None appeared on behalf of the assessee at the time of hearing. However, separate letters dated 03.06.2026 were filed before the
Bench for all three assessment years, seeking permission to withdraw the appeals on the ground that identical matters are already pending before the Hyderabad Bench of the Tribunal in ITA Nos. 377 to 379/HYD/2026. 3. On the other hand, the Ld. Departmental Representative, Ms. M. Subashri, JCIT, appearing for the Revenue, did not raise any objection to the assessee’s request for withdrawal as conveyed through the letters dated 03.06.2026. 4. We have considered the submissions on record and examined the letters dated 03.06.2026 filed by the assessee. In view of the absence of any objection from the Learned Departmental Representative, permission is granted to the assessee to withdraw the present appeals. 5. Accordingly, the appeals filed by the assessee stand dismissed as withdrawn. Order pronounced on the 08th day of June, 2026, in Chennai.
Sd/- Sd/- एस. आर. रघुनाथा) (मनुकुमारिग�र) (S.R.RAGHUNATHA) (MANU KUMAR GIRI) लेखासद)य/ACCOUNTANT MEMBER �या�यकसद)य/JUDICIAL MEMBER
चे�नई/Chennai, *दनांक/Dated: 08th June, 2026. SNDP, Sr. PS आदेशक���त+ल,पअ-े,षत/Copy to:
अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT, Chennai / Madurai / Salem / Coimbatore. 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF
Recent GST High Court judgments
Search GST case law →- Zakir Hussain Ali Khan vs. Additional Commissioner (Appeals), BhubaneswarOrissa · 14 Oct 2026
- M/S Manorama Nayak, Khorda vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar Iv Circle, KhurdaOrissa · 14 Oct 2026
- Chandan Kumar Bathual vs. Superintendent, CGST And Central Excise, Cuttack-Iii Range, CuttackOrissa · 14 Oct 2026
- Manoranjan Sadangi vs. Superintendent, CGST And Central Excise, Gopalpur Range, GanjamOrissa · 14 Oct 2026
- Bijaya Kumar Parekh vs. State Tax Officer, CT And GST Balangir Circle, BalangirOrissa · 14 Oct 2026