THE COMMISSIONER OF INCOME TAX-IV vs. M/S NMDC LIMITED

MONDAY, THE THIRTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE UJJAL BHUYAN AND THE HONOURABLE SMT JUSTICE P.MADHAVI DEVI lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act, '1961, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B' Hyderabad, in ITA No.287lHydl2013 the assessment year 2008-09 dated 1810712014 preferred against the Order of the Commissioner of lncome Tax (Appeals)-V, Hyderabad in ITA No.0450/DCIT-16(1yClT(A)-V) 201 1-12 dated O3t12t2012 preferred against the order of the Assistant Commissioner of lncome Tax, circle-16(1 ), Hyderabad in PAN No.AAACN7325A dated 1711212012. Between: The Commissioner of lncome Tax-lV, Hyderabad. ...APPELLANT AND M/s NMDC Limited, Khanij Bhavan, 10-3-31 1/A, Castle Hills, Masab Tank, Hyderabad. ...RESPONDENT For the Appellant : SRI J.V.PRASAD, SC for l.T,Department For the Respondent : SRI P.KARTHIK RAMANA, REPRESENTING FOR SRI S.DWARAKANATH, ADVOCATE The Court delivered the following: JUDGMENT IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD LT.T.A. NO: 297 OF 2015

r tro\oL l .\llt.l'- sl{t lL s'Il( l. L''l'l'\t' l}llt \',\\ ,\N t) tlONOUli.,/ lll-[' SNI'|-' 'lL'S I l( [ P' ]lAt)tl'\\'l l)11\ I l.T.l'..\.\o.297 o F 2015 .I U D(; Heard Mr..l V.Prasad' learned Starrdirlg Cotlllsel lirr the appellant- lncome Tax Del artment and Mr'P Karthik llamana' learned counsel representlng Mr. ,.Dwarakanath, learned counsel tbr the respondent- MENT: rl', . ll,u blL Srt.lLt\l1t,'L ttttl liltr\'tt)) ASSCSSCC. 2 This apper I by the revenue under Section 260A of the Income Tax Act, 1961 isdiectedagainsttheorderofthelncotrreTax,Appellate Tribunal in ITA No 287/Hyd/2013 dated 18 07 201:1 tbr the assessment vear 2008-09 3. lt is sub nittcd thc rcspotlclent-assessce hus scttlecl the Inatter under the Viva i Se Vishwas Schemc u'hich has bccrr approved by the lnconrc I rrx [) Partrrlctlt' -l' lrl tllat 'ic* oi'the ll'lilttcl' iillntilallt seeks trt uithclrau' the appeal Appeal is, accor<1ingl1'. disposcd of on rvithclrawal' Miscel aneous applications, if any pending' shall s-tand closed' 5 6 7 No cos :s. //TRUE COPY// srl/-K.SRINIVASA RAO -- JOINT REGISTRAR (io SECTION OFFICER To iii:g"*:$rLilifl $#:1}:di:}i3j[ifl+iiill","l,l ? lx: !'{ il!}i i",[fl {:'ffi iirij.,,rrueial oP U c s. One CC to Sri S Dwarak 6. Two CD CoPit s 7. One SPare Cr PY Kj)Iv I I

HIGH COURT DAf ED:1311212021 JUDGMENT ITTA.No.297 of 2015 DISPOSING OF THE II TA AS WITHDRAWN, WITHOUT COSTS. \ #\' Y . r^l 4C /4) - ^ rhQl