GOWRA LEASING AND FINANCE LIMITED, SECUNDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(4), HYDERABAD

ITTA/324/2008HC TelanganaHBHC01045233200821 August 2025Bench: P.SAM KOSHY,SUDDALA CHALAPATHI RAO3 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the submission of the learned counsel for the appellant that the matter had been settled with the Department under the Vivad Se Vishwas Scheme. Consequently, the appellant expressed its intention not to pursue the appeal further. In terms of the settlement reached by the appellant with the Department, the appeal was disposed of. The Court directed that there shall be no order as to costs, and any pending miscellaneous petitions were also closed. No specific findings were made on the merits of the original dispute, as the appeal was withdrawn due to the settlement.

What were the facts?

This matter concerns an appeal filed by Gowra Leasing & Finance Limited (the assessee) against an order dated 08-09-2006 passed by the Income Tax Appellate Tribunal (ITAT), Hyderabad, for the assessment year 1999-2000. The appeal was filed under Section 260A of the Income Tax Act, 1961. The Assistant Commissioner of Income Tax, Circle 1(4), Hyderabad, is the respondent (the revenue). The appeal was heard by the High Court of Telangana at Hyderabad.

What were the issues?

1. Whether the appeal is maintainable in light of the settlement reached between the assessee and the Department under the Vivad Se Vishwas Scheme. The assessee's counsel submitted that the matter had been settled with the Department under the Vivad Se Vishwas Scheme and, therefore, the assessee did not wish to pursue the appeal further. The revenue's counsel did not present any arguments as the matter was settled.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

[ 348e ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT l.T.T.A.No: 324 OF 2008 Appeal under Section 260-,4 of the Income Tax Act, 1961 against the order dated 08-09-2006 in lTA.No.B77lHl2003 for the assessment year 1999-2000 on the file of the Income Tax Appellate Tribunal, Hyderabad. Between: Gowra Leasing & Finance Limited, 1-8-144, 1't Secunderabad. ...RESPONDENT Counsel for the Appellant: Sri S. Ravi Counsel for the Respondent: Ms. B. Sapna Reddy, (sENtoR sc FoR lNcoME TAX) The Court delivered the following: JUDGMENT THURSDAY, THE TWENry FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE SUDDALA CHALAPATHI RAO Floor, Prenderghast Road, ...APPELLANT AND Assistant Commissioner of lncome Tax, Circle 1(4), HyderZtbad.

- THE HONOURABLE SRI .IT]STICF], P.SAM KII iHY AND THE HONOURABLE SRI JUSTICE SI]DDALA CHAL4 PA'THI RAO I.T.T.A No.324 of 2008 JUDGMENT: (per Hon'ble Sri.Justice P.Sam Koshl I{eard Sri S.Ravi. leamed counsel lbr thc Ms.B.Sapna Ileddy. lcarned Senior Standing Counsel lt Depaftment, tbr the rcspondent. 2. Learned counsel for the appellanl subrnits that settled thc matter with the Depa(ment under Vivad Se V r As such, the appellant intcnds not to pursue the appeal an1 3. In terms of the matter having scttled by the I),:1 Appcal has norv stands disposcd of. Thcrc shall be no ortre Consequently, miscellancous petitions pending. slJnd c losed. ppcllant and ' [ncome Tax he appcllant .i as Scheme. further. artment- the ' as to costs. I any. shall SI) - R.KARTHIKEYAN JOINT REGISTRAR //TRUE COPY// sNcroN oFFlcER kam/PSL Y\- To, 1. The lncome Tax Appellate Tribunal, Hyderabad' 2. One CC to Sri S. Ravi, Advocate tOPUCl - - . a. o;" CC to Ms. e. sapna Reddv (SENloR sC lNcoME -AX) [oPUc] 4. Two CD CoPies

HIGH COURT DATED:2110812025 JUDGMENT DISPOSING OF THE ITTA a-:---.-, ,t,:t ,: t :"' !ft. .'l ,, I L.:r- L-l,J :r \cr-<'^l 4r$" lTTA.No.324 ot 2008 '/. *ar, * .,(e): GcPY'

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