INFOTECH ENTER LTD, HYDERABAD. vs. JOINT COMM OF INCOME TAX HYD

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY ,THE TENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE UJJAL BHUYAN THE HONOURABLE DR. JUSTICE CHILLAKUR SUMALATHA INCOME TAX TRIBUNA L APPEAL NO: 102 OF 2002 lncome tax Tribunal Appeal under section 260-A of the lncome tax Act 1961 , against the order dated 31-05-2002 in lrA.No. 51lHydl2}o2 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad he Assessment year 1998- 99, preferred against the order dated 17-11-2001 in Appeat.No. 428/JCR.2/C|T(A) lll/00-01 on the file of the Commissioner of lncome Tax (Appeals lll), Hyderabad preferred against the order dated in GIR 171 on the file of the lncome tax officer , ward Addl CITSR, Hyderabad. Between: lnfotech Enterprises Limited, Hyderabad., represented by its whole time Director, Smt B.Suchitra. AND ...PET|TiONER/APPELLANT The Joint Commissioner of lncome Tax, Range-ll, Aayakar Bhavan, Basheerbagh, Hyderabad-1 ...RESPONDENT/RESPONDENT Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to suspend the operation of the Order in ITA Nos. 51lHydl2002 for the Asst.Year 1998-99 dt 31.05.2002 on the file of lncome Tax Appellate Tribunal, Hyderabad Bench-B and pass such other order or orders as this Hon'ble court may deem fit. Counsel for the Appellant: SRI B. NARASIMHA SHARMA Counsel for the Respondents: K MAMATA CHOWDARY The Court made the following: ORDER coMMoN cT rN |TTA NO.102/2002 AND CMp 21197/2002 cMP 21197 0F 2002:

THE rlON'BLE SRI JUSTICE UJJAL BHUYAN AND THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA ITTA.NO .102 0F 2002 C)RDE R tPer the lton'ble Sri Justice Uiial B Heard learned counsel for the parties 2. This is an appeal under Section 260 A of the lncome Tax Act, 1961 filed by the assessee against the order dated 31.05.2002 passed by the lncome Tax Appellate Tribunal, Hyderabad Bench -'B' in l.T.A. NO.5 1 /Hy d,'2002 lor the assessment year 1 998-99 3. Learned counsel for the appellant submits that appellant has applied for setllement under'Vivad se Vishwas' scheme and, therefore, as required under the scheme, appellant seeks to withdraw the appeal 4. ln vierv of the above, appeal is disposed of on withdrawal 5. lnterlocutory applications pending, if any, shall stand closed. No order as to costs SD/. K.SRINIVAS RAO JOINT REGISTRAR eib ,TRUE COPY// SECTION OFFICER To, 1.The Chairman, lncome Tax Appellate Tribunal, Bench 'B', Hyderabad 1 . The Commissioner of lncome Tax Appellate lll, Hyderabad 2. The lncome Tax Officer (Appeal) ward, Addl' CITSR, Hyderabad. 3 One CC to SRI B. Naasimha Sarma, Advocate [OPUC] 4. One CC to K. fr4amatha Chowdary, Advocate [OPUC] 5. Two CD Copies plp t\,tl. l I

HIGH COURT DATED:1 011112021 ORDER ITTA.No.102 of 2OO2 DISPOSING ITTA AS WITHDRAWN t.e SIa 14 1 e 9 c): 22 N0v'041 j! C6:.Sh'.. I(-l 1 \ -L\ t\s o^ {Jc(, \+ ,\o