NATIONAL MINERAL DEVELOPMENT CORPORATION LIMITED vs. DY. COMMISSIONER OF INCOME TAX, BASHEERBAGH

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE FOURTH DAY OF JUNE TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNA L APPEAL NO: 239 OF 2005 lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad in lTA,No.1035/Hyd/2003 for assessment year 2000-2001 dated 11.07.2005 preferred against the Order of the Commissioner of lncome Tax Appeals-lll, Hyderabad, Appeal No.823/DCIT 2 (4)/CIT(A)-lll/02-03 dated 15.07.2003, preferred against the order of the Deputy Commissioner of lncome Tax Circle-2 (4), Hyderabad PAN/GlR No. AAACNTS25A dated 31.01.2003. Between: National Mineral Development Corporation Limited, Khaniz Bhavan' 10-3-311/A, Castle Hills, Masabtank, Hyderabad-500028 ...APPELLANT/APPELLANT AND The Deputy Commissioner of lncome Tax, Circle 2(4), Ayakar Bhavan, Basheerbagh, Hyderabad-500001 ..,RESPONDENT/RESPONDENT Counsel for the Appellant: SRl. N. R. SIVA SWAMY Counsel for the Respondent: SRI J. V. PRASAD (SC FOR INCOME TAX) The Court delivered the following: JUDGMENT

HONOL' l{,\ l}1.I s It I .l L sl-l (' t. ]l.s.l{,\ }1.\( ll.\ \ Dlt.\ Il.\o .\ND I IO\OL' R.\BLh SI{l J [.STICE l'.\'l\OI) Kl-' \1.\ R LT.'l'..\. \o.239 OF 2005 JUDGMENT: (Per Sri Justice M.S.Rtunachandra Rao) Learned counsel for the appellant has a filed a letter seeking withdrawal of 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 Covernment. 2. ln that view ot'the matter, this appeal is clismissed as withclrau'n with liberry to apploach this CoLrrt if there is no settlemcnt unclcr the saicl ,\et. \o co st s. i. I)ending niiscellaneous petitions, it' any, shall also stantl tlismissed //TRUE COPY// Sd/. K.SRINIVASA RAO JOINT REGISTRAR r4\ SECTION OFFICER \ To, 1. The lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad 2. One CC to Sri N. R. Siva Swamy, Advocate IOPUC] 3. One CC to Sri J. V. Prasad (SC FOR INCOME TAX) [OPUC] 4. Two CD Copies 5. One Spare CopY gbr I Y

HIGH COURT DATED: 0410612021 JUDGMENT ITTA.No.239 of 2005 D!SMISSING THE APPEAL AS WITHDRAWN 2 3 jili'l 2021 o 5o (.) .14 S I: H 1 d.'(\ L