KAKATIYA CEMENT SUGAR AND INDUSTRIES LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

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ITTA/33/2011HC TelanganaHBHC01019948201112 June 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA3 pages
AI SummaryDismissed

What did the High Court hold?

The appellant informed the court that the dispute with the department has been settled under the Vivad se Vishwas scheme. Consequently, the court allowed the withdrawal of the appeal.

What were the facts?

The appellant filed an appeal before the High Court against an Income Tax Appellate Tribunal order. The appellant had previously filed an appeal before the Tribunal against an order of the Commissioner of Income Tax (Appeals).

What were the issues?

The primary issue was the appellant's request to withdraw the appeal due to settlement under the Vivad se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 260

AI-generated summary — verify with the full judgment below

HIGH COURT FOR THL STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWELFTHDAYrcF JUNE TwoTHCi#'tN' oNo TwENTY FlvE PRESENT THE HONOURABLE SRI JUSTICE P'SAM KOSHY AND rHE HoNouRABLE'o' J""ti Koot'*" RAo NANDIK.NDA IncomeTax Tribuna1A eal No.33 o 2011, f Income Tax Tribunal Appeal Under Sectio n 260 of the Income Tax Act' against the order of the lncome Tax Appellate Tribunal' Hyderabad Bench "B"' Hyderabad in ITA No 718 lHyD/[OO5for the assessment years 1999-2000 to 2001- 2002 dated 24'04 z[Ogpreferred against the Order of the Commissioner of Income Tax (Appeais-Ill), Hyderabad' Appeal No'232' 233 & B4 / DCTTIO)HYD/ CIT(A)III/ 04-05 dated 31'03'2005' ?:fl:til Cement sugar and Industries Ltd' Hyderabad - 500 020' 1-10-1.40 I 1,, GurukruPa' Ashok Nagar' ..APPellant. Circle-2 [1], 8tr' Floor, IT Towers' AC Guards' ..ResPondent AND DeouW Commissioner of Income Tax' Hyherauaa. Counsel for the Appellant: Sri C V'Narasimham' Counsel for the Respondent: Sri P'Murali Krishna' The Court made the following: IUDGMENT

THE HON' HON,BLE SRI THE stand closed. JCK/I'SL //TRUECOPY/ / KOSHY ITANDIKO as shall SD/- MOHD.ISMAIL DEPUTY REGISTRAR r{ AND CEP SING .SAM RAO BLE SRI JUSTICE NAR INCOME TRIB No.330F 20tt MENT: (per Hon'ble Sri Justice p.Srrm Kosh.A) Today, when the matter is taken up for hearing, learned counsel for the appe'ant submits that the apperant has settled the dispute with the department under the Vivad Se vishwass scheme and hence prays for withdrawal of the instant appeal. 2. As prayed for, withdrawn. NDA the present appeal stands dismissed As a sequel, miscellaneous applications pending if any, f SECTION OFFICER To, 1 Il" Il.o-g Tax Appellate Tribunal, Hyderabad Bench,,B,,, Hyderabad 2. The Commissioner of Income Tax (Appeats-Ill), Hyderabad ' 3. One CC to Sri C.V.Narasimham, Advocate tOirUC] 4. One CC to Sri P.Murali Krishna, Advocate [OPUC] 5. Two CD Copies. (A- \

HIGHCOURT DATED:L2/06/2025 JUDGMENT ITTA.No.33 of 2O7t Dismissing the I.T.T.A. as withdrawan &s )-\ l:'-) t a') 10 i'UE M o e ,6 R1H€ Sr; (- t< t S,' ^ rr. \'.:-:__:-:z/ (t- T

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