M/S. VIMTA LABS LTD., vs. ASST. COMMISSIONER OF INCOME TAX,

ITTA/355/2011HC TelanganaHBHC01028012201108 April 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA4 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the submission of the learned counsel for the appellant that the issues raised in the appeals have been settled under the Vivad se Vishwas Scheme and that the appellant does not wish to press the appeals further. Accordingly, the Court allowed the appellant's prayer. The appeals were dismissed as withdrawn. As a consequence, any pending miscellaneous applications related to these appeals were also closed. No specific findings on the merits of the original tax disputes were made, as the appeals were disposed of on a procedural basis due to settlement under the Vivad se Vishwas Scheme.

What were the facts?

These are three Income Tax Tribunal Appeals (ITTA Nos. 324, 355, and 352 of 2011) filed by M/s. Vimta Labs Ltd. against orders of the Income Tax Appellate Tribunal, Hyderabad Bench 'A'. The appeals pertain to Assessment Years 2002-03, 2004-05, and 2003-04, respectively. The appellant is M/s. Vimta Labs Ltd., and the respondent is the Assistant Commissioner of Income Tax, Circle-3(3), Hyderabad. The appeals were filed under Section 260A of the Income Tax Act, 1961, challenging orders passed by the ITAT on November 12, 2010.

What were the issues?

The Tribunal had to decide the appeals filed by M/s. Vimta Labs Ltd. against the orders of the Income Tax Appellate Tribunal. The primary issue before the High Court was the fate of these appeals. The assessee (M/s. Vimta Labs Ltd.) argued that the issues raised in these appeals have already been settled under the Vivad se Vishwas Scheme. Consequently, the assessee stated that they do not intend to press these appeals any further and prayed for their withdrawal. The revenue's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

13447 | IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE EIGHTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL Nos.324 355 & 352 0F 2011. INCOME TAX TRIBUNAL APPEAL NO: 324 OF 2011 lncome Tax Tribunal Appeal Under Section 2604 of the lncome Tax Act,1961 against the Order dated 12-11-2010 passed in ITA No. 433lHYDl20O7 for the Assessment Year 2002-03 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad. Between: M/S. Vimta labs ltd. provisions of the Companies Act, '1956, having its registered Office at Plot No. 142, IDA Phase-ll, Cherlapally, Hyderabad - 500 051 . rep by its Managing Director, Dr. S.P. Vasi Reddi, R/o. Hyderabad. ...Appellant AND Assistant Commissioner of lncome Tax, HYD, Circle-3(3), Hyderabad. ...Respondent Counsel for the Appellant :Sri Ch Pushyam Kiran Counsel for the Respondent : Sri P Murali Krishna INCOME TAX TRIBUNAL APPEAL NO: 355 OF 2011 lncome Tax Tribunal Appeal Under Section 260,4 of the lncome Tax Act,'1961 against the Order dated 12-11-2010 passed in ITA No.104/HYD/2007 for the Assessment Year 2004-05 on the file of the Income Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad.

Betureen: M/s. Vimta Labs Ltd., Provisions of the Companies Act, 1956, Having its retgistered office at Plot No. 132, IDA Phase-ll, Cherlapally, Hyderabad-S00 051. Rep. by its Managing Director, Dr. S.P.Vasi Reddi, R/o. Hyderabad. ...Appellant AND Assistant Commissioner of lncome Tax, Circle-3(3), Hyderabad. ...Respondent Counsel for the Appellant :SRl CH PUSHYAM KIRAN Counsel for the Respondent : _ _ _ INCOME TAX TRIBUNAL APPEAL NO: 352 OF 2011 lncome Tax Tribunal Appeal Under Section 2604 of the Income Tax Act,1961 against the Order dated 12-11-2010 passed in ITA No.103/HYD/2007 for the Assessment Year 2003-04 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad. Between: M/s Vimta Labs Ltd., Registered Under the provisions of the Companies Act, '1956 having its registred office at Plot No.132,lDA Phase-ll, Cherlapally, Hyderabad-S00 051. Rep. by its Managing Director, Dr. S P Vasi Reddi, R/o Hyderabad. ...Appellant AND Assistant Commissioner of Income Tax, HYD, Circle-3(3), Hyderabad ... Respondent Counsel for the Appellant :SRl CH PUSHYAM KIRAN Counsel for the Respondent : _ _ _ The Court delivered the following: COMMON JUDGMENT

.t :.s:, l THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA I.T.T.A.Nos.324.35s & 352 ()F 2011 COMMON JUDGMENT| (per Hon'ble Si Justice P.Sam Koshg) Today, when the matter is taken up .for hearing, the learned counsel for the appellant submits that the issue raised in these appeals are arready been settled under the vivad se vishwas Scheme and the appellants do not intend 'to press these appeals any further, therefore, prays for withdrawal ofthese appeals. 2. As prayed for, these appeals stand dismissed as withdrawn. As a sequel, miscellaneous applications pending if any, shall stand closed. SD/. M. RAMANA KRISHNA OINT REGISTRAR //TRUE COPY// ECTION OFFICER To, '1 . The lncome Tax Appellate Tribunal, Hyderabad Bench 'A" Hyderabad Z Oi.CC to Sri Ch Fushyam Kiran, Advocate [OPUC] 5. o;" CC to Sri P Murali krishna, Advocate [OPUCI 4. Two CD CoPies ADK/gh W

HIGH COURT DATED:0810412025 f,E SrAl € 1 ( COMMON JUDGMEDNT lTTA.Nos.324 ,355 & 352 ot 2011 2 g + co I Ij 'j 2ffi t lJ tl C .-:- ,: -\ _,/ nr',/ , o DISMISSING ALL THE ITTAS AS WITHDRAWN 1 'L> L ? t I i i I I ! I I

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