GOWRA LEASING AND FINANCE LTD., PRENDERGHAST ROAD, SEC-BAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(4), HYDERABAD

INCOME TAX TRIB INCOME T i AX TRIBU NAL APP Hyderabad Bench'B', HYderabad Between: AND Counsel for the {PPellant: Counsel for the ResPondent: 13447 7 UNAL APPEAL NOS: 227 AND326 0F 2008 EAL NO: 2270F 2008 SRI S RAVI SRI J V PRASAD (Sr. SC FoR INCoME TAX) HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY ,THE TENTH DAY OF APRIL TWO THOUSAND AND T$/ENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI .TUSiICE NARSING RAO NANDIKONDA lncome Tax Tribunal Appeal Under Section 260A of the lncome Tax Act'1961 aoainst the Order dated 'ddlogtzOoO passed in ITA No'507/H/200'1 for the ir.lililrlfi vl"i'rse6-_1eg7"; td fite of the tncome Tax Appellate Trlbunal, GOWRA LEASING AND FINANCE LTD '1-8-144' 1st Floor' Prenderghast Road, Secunderabad ...APPELLANT ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(4)' HYDERABAD. ...RESPONDENT

[1glg Tax Tribunat npp.:1.^Ul99t-section 2604 of the tncome Tax Act..tg6.l agarnst the order dated 0810912006 passed in rrA No. soSt+r2ool foi ttre ffi ::;[:T 1.""""?' J : flil:..:i fJ tn e ri rE- oi ?e " i n "o'" i,,- 6 # r h*;' riii,,.i, r, INCOME TAX TRIBUNAL APPEAL NO: 326 oF 2008 Between: AND 3,:HHr*iA:i::r.ttRrIAXtXB. L'M'rED,, 1-8-144, 1st f,oor, ...APPELLANT ASSISTANT COMMISSIONER OF INCOME TAX Circle 1 [4], Hyderabad, ...RESPONDENT Counsel for the Appefiant: SRI S RAVI Counsel for the Respondent: SRI J V PRASAD (Sr. SC FOR INCOME TAX) The Court made the following: COMMON JUDGMENT

THE HON,BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA AX TRIBUNAL APPEAL Nos.227 & 326 0F 2008 INCOME T COMMON JUDGMENT'. ber Hon'bte Sri Jlstice P'Sam Koshg) Today, when these matters are taken up for hearing' learned counsel for the appellant submits that the dispute between the parties has been settled al1d they do not intend to pursue these appeals arty further, therefore, prays for withdrawal ofthese appeals' 2. As prayed for, these appedls are dismissed as withdrawn' As a sequel, miscellaneous applications pending if any' shall stand closed, ,ITRUE COPY" SD/. K. SHYLESHI .totur RectsrRAn SECTION OFFICER To, 1. 2. 3 4 The lncome Tax Appellate Tribunal' Hyderabad Bench '8" Hyderabad' One CC to SRI' S RAVI Advocate [OPUC] One CC to SRI J V PRASAD (Sr' SC FOR INCOME TAX) Advocate [OPUCI Two CD CoPies TPK/ghw I

HIGH COURT DATED:10t04t2l?,s ,.-.2:::'_i- '--.- -- ,/ . |.\ \' - ., i.^- \,1 ' \' ,_r \S. ' ).' 22 tlJB 26 '-. li COMMON JUDGMENT ITTA.No.22t ot 2008 AND ITTA.No.326 of 2008 ITTAS ARE DISMISSED AS WTHDRAWN \,?+ \. 6rq1*. ffi*