What did the Tribunal hold?

The Tribunal heard both parties and accepted the assessee's request for withdrawal. Consequently, the appeal was dismissed as withdrawn.

The assessee firm filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Vaishnovi and Tbpr Jv vs ACIT | ITAT Hyderabad 2026

Income Tax Appellate Tribunal, Hyderabad “B” Bench, Hyderabad

For Appellant: Dr. Sachin Kumar, Sr. A.R

PER MANJUNATHA G., A.M :

This appeal filed by the assessee firm is directed against the order of the learned Commissioner of Income Tax (Appeals),

2 Vaishnovi and TBPR JV

National Faceless Appeal Centre [in short “NFAC”], Delhi, dated 01.12.2023, pertaining to the assessment year 2011-12. 2. On the date of hearing, the learned counsel for the assessee firm, Shri P. Murali Mohan Rao, C.A. has filed a letter and requested to allow the assessee to withdraw the appeal.

The learned Senior A.R., Dr. Sachin Kumar, on the other hand, has not objected to the request of the assessee firm for withdrawal of the appeal.

We have heard both parties and perused the material available on record. In view of the above, the request of the assessee firm for withdrawal of the appeal is accepted. Accordingly, the appeal filed by the assessee firm is dismissed as “withdrawn”.

In the result, the appeal filed by the assessee firm is dismissed as withdrawn.

Order pronounced in the Open Court on 20th May, 2026. (श्री रवीश सूद) (मंजूिधथ जी) (RAVISH SOOD) (MANJUNATHA G.) न्यायिक सदस्य/JUDICIAL MEMBER लेखा सदस्य/ACCOUNTANT MEMBER

3 Vaishnovi and TBPR JV

Hyderabad, dated 20.05.2026. TYNM/sps आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:- 1. निर्धाररती/The : Vaishnovi and TBPR JV, Hyderabad, C/o. P. Murali and Co., Chartered Accountants, 6-3- Assessee 655/2/3, Somajiguda, Hyderabad, Telangana – 500082. 2. रधजस्व/ : The Assistant Commissioner of Income The Tax, Circle – 8(1), Hyderabad. Revenue

The Principal Commissioner of Income Tax, Hyderabad. 4. नवभधगीयप्रनतनिनर्, आयकर अपीलीय अनर्करण, हैदरधबधद / DR, ITAT, Hyderabad 5. गधर्ाफ़धईल / Guard file

आदेशधिुसधर / BY ORDER TIRUPATI YAMINI NAGA MALLESWARI Date: 2026.05.20 MALLESWARI 17:18:14 +05'30' Sr. Private Secretary ITAT, Hyderabad

VAISHNOVI AND TBPR JV,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments