VISAKHAPATNAM INDUSTRIAL WATER SUPPLY COMPANY LIMITED(VIWSCO) vs. THE ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE-15(2),(TDS),HYDERABAD,

PDF · subscribers
ITTA/214/2018HC Andhra PradeshAPHC01033127201808 January 2024Bench: RAVI NATH TILHARI,HARINATH.N4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court permitted the appellant to withdraw the Income Tax Tribunal Appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant, VIWSCO Limited, filed an Income Tax Tribunal Appeal before the High Court. The appellant's counsel subsequently filed a memo of withdrawal for the appeal.

What were the issues?

The primary issue was whether the appellant should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF ANDHRA PRADESH TUESDAY,THE NINTH DAY OF JANUARY TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE RAVI NATH AND honourable SRI JUSTICE N. HARINATH income tax tribunal APPFAi ==~.SSs~~ Hx/Hor K ^ Commissioner of Income Tax Circle-15l'2^ Hyderabad passed in TAN No. HYDV00914E dated 31/0^20 i ’/ ’ Assessment Year 2007-2008. ’ 31/03/2011 for the Between: Limited (VIWSCO) Rnnm M oL I ™Municipai Corporation Room No.204,Tenneti Bhavan, Asilmetta Junction, Visakhapatnam-530 002, Andhra Pradesh AT AMARAVATI TILHARI 214 of 2Q1« Assessment C/o. ■..Appellant AND The Assistant Commissioner of Income Circie-15(2), (TDS), Hyderabad Room No.444, 4»’ Fioor, D-Biock, i.T. Towers, -2-3, A.C. Guards, Hyderabad-500 004. Tax,

...Respondent Counsel for the Appellant: Sri A.V.A. Siva Kartikeya Counsel for the Respondent: Sri A. Radha Krishna, Senior SC for CBIC The Court made the following: JUDGMENT

THE HON’BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON’BLE SRI JUSTICE HARINATH NUNEPALLY INCOME TAX TRIBUNAL APPEAL No.214 OF 2018 JUDGMENT:- (per Hon’ble Sri Justice Ravi Nath Tilhari) Sri A. V. A. Siva Kartikeya, learned counsel for the petitioner has filed a memo of withdrawal vide U.S.R.No.2152 of 2024, dated 05.01.2024, with the prayer to permit the petitioner to withdraw the I.T.T.A.No.214 of 2018. I 2. Sri A. Radha Krishna, learned Senior Standing Counsel for C.B.l.C. for the respondent appears through virtual mode. 3. In view of the above, the Income Tax Tribunal Appeal is dismissed as withdrawn. No order as to costs. As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed. SD/- S.V.S.R.MURTHY JOINT REGISTRAR I ^ECnON OFFICER //TRUE COPY// To 2 Ih'e cZZ- Bench ‘A’, Hyderabad 3 ThB ^ "’7 n (Appeals-ll), Hyderabad, d. I he Deputy Commissioner of Income Tax Hyderabad. 4. One CC to Sri A.V.A. Siva Kartikeya. Advocate 5. One CC to Sri A. Radha Krishna (OPUC) 6. Three CD Copies Circle-15(2), (TDS) [OPUC] Senior Standing Counsel for CBIC MSR vna

HIGH COURT DATED:09/01/2024 JUDGMENT ITTA.No.214 of 2018 O :: o 2 8 MAY 202^1 sj Ho m is.S^spArcV'fSjl^ DISMISSING THE ITTA AS WITHDRAWN

Recent GST High Court judgments

Search GST case law →