B.Narasimha Reddy vs. The Dy. Commissioner of Income Tax

134471 HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY ,THE TWENTY EIGHTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTIGE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO| 514 0F 2012 lncome Tax Tribunal Appeal Under Section 260A of the lncome Tax Act,1961 against the order dated o5to7t2o12 passed in ITA No.410/HYDl2011 for the Aisessment year 2008-2009 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench'A', HYderabad. Between: AND Counsel for the Appellant: SRl. K VASANTKUMAR Counsel for the Respondent: NONE APPEARED The Court made the following: JUDGMENT B.Narasimha Reddy, 10-3- 1521A-101 , Sancher Palace, Hyderabad' ...APPELLANT The Dy. Commissioner of lncome Tax, Central Circle-6, Ayyakar Bhavah L.B.Stadium Rd. HYderabad. ...RESPONDENT

THE HON'BLE SRI JUSTTCE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA ITTA.No.514 oF 20L2 JUDGMENT (per I ton'bLe Si ,lustice p Sc.m Koshy) 1. Today, when the matter is taken up for hearing, learned counsel for the appellant entered appearance and submits that the parties have settled their dispute under the vivad se Vishwas Scheme 2024, therefore, the appeilant does not intend to press the appea,l any further. 2. Recording the above made submission, the appeal is dismissed as not pressed. 3. As a sequel, misceliarreous applications pending if any, shall stand ciosed. No costs. Sd/- K.SHYLESI JOINT REGISTRAR //TRUE COPY/' SECTION OFFICER To, 1. The lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad 2. One CC to SRl. K VASANTKUMAR Advocate [OPUC] 3. Two CD Copies TPK

HIGH COURT DATED:2810412025 '(i"".rii-' rj-"i\ i -: ,,.) ::, 2erl,r 2u5 \,, rl / i -a=1--- - '\.'-).i,.,. - JUDGMENT lTTA.No.514 of 2012 ITTA IS DISMISSED AS NOT PRESSED 1 'y1/ T