G.RAMANLAL vs. THE INCOME TAX OFFICER

IN THE HIGH COURT FOR AT HYJ#EABIITE OF TELANGANA THURSDAY, THE TWELFTH DAY OF AUGUST TWO THOUSAND AND TWENTY ONE-- PRESENT THE HONOURABLE SRIJUSTICE A.RAJASHEKER REDDY AND THE HONOURABLE DR. JUSTICE SHAMEEM AKTHER INCOME TAX TRIBUN AL APPEAL NO: 354 OF 2008 lncome Tax Tribunar Appear under Section 260 of the rncome Tax Act, against the order of the lncome Tax Appeilate Tribunar, Hyderabad Bench ,A,, Hyderabad in lrA.No.951/Hyd/2007,1or assessment year 2003-2004 dated 29.08.2008 reached by the Appellant on 02.09.2008 preferred against the order of the commissioner of lncome Tax Appeals-Vl, 3'd Floor, Aayakar Bhavan, Basheerbagh, Hyderabad-500004, Appeal No.0165/06-07/lroMd.11(a)/Hyd/ctr(A)-vt-2007-2008 dated i0.07.2007, preferred against the Order of the lncome Tax Officer, Ward .i1 (4), Hyderabad pAN/GlR No. ACWPG4404E dated 31 .03.2003. Between: G. Ramanlal, Prop: Balaji Jewellers, Olo.748, AS Rao Nagar, Hyderabad. ..,APPELLANT AND The lncome Tax Officer, Ward - 11 [4] Hyderabad, lT Towers, AC Gaurds, Hyderabad ,..RESPONDENT Counsel for the Appellant: SRI C. V' NARASIMHAM Counsel for the Respondent: SRI B. NARASIMHA SARMA The Court delivered the following: JUDGMENT I

HONOT]RABLE SRI JUSTICE A' RAJASHEKER REDDY TIONOI]RABLE DT.JUSTTCE SHAMEEM AKTHIiR T.T.T. ,No s4 0F 20 8 JUDGMENT i (Per Hon'bte S Justice a' Rajasheker Redddv) Learned counsel for the appellant has a filed a letter seeking withdrawal ot this appeal on the ground that the appellant wishes to avail the benefits under the Direct Tax Vivad Se Vishwas Act' 2020' introduced by the Central Government' 2, In that view of the matter, this appeal is dismissed as withdrawn' No costs 3. Pending miscellaneous petitions, if any, shall also stand dismissed. AND //TRUE COPY/i SDi.M,SANTHI VARDHANI JOINT REGISTRAR (i, SECTION OFFICER To, 1. The Chairman, lncome Tax Appellate Tribunal 'A' Bench' Hyderabad' 2. The Commissioner of lncome Tax, Appeal-Vl, 3'd floor' Aayakar Bhavan' Basheerbagh, HYderabad. 3.ThelncomeTaxOfficer,Wardll(4),l.T.Towers,ACGuards'Hyderabad' 4. One CC to Sri C. V. Narasimham, Advocate IOPUC] 5. One CC to Sri B. Narasimha Sarma, Advocate [OPUC] 6. Two CD Copies 7. One Spare Copy obr U \

HIGH COURT DATED: 12lABl2021 JUDGMENT ITTA.No.354 of 2008 DISMISSING THE APPEAL AS WITHDRAWN I E STAT{ 1< '-, o r i,i ? v a,j 25 Auc20t1 .,, * 's{ll-r1-