M/S. THE SINGARENI COLLIERIES COMPANY LTD., vs. COMMISSIONER OF INCOME TAX AND ANOTHER

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ITTA/498/2011HC TelanganaHBHC01036422201130 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the appellant's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant filed an Income Tax Tribunal Appeal before the High Court. The dispute between the appellant and the respondent has been settled through the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 260

AI-generated summary — verify with the full judgment below

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad in lTA.No.465/H/2005, for the assessment year 2000-2001 dated 31 .03.201 1 preferred against the Order of the Commissioner of lncome Tax, Vijayawada, Appeal No.249/H/2008, preferred against the Order of the Assistant Commissioner of lncome Tax Circle-|, Khammam, PAN/GlR.No.AACTB873F/T101. Between: M/s. The Singareni Collieries Company Ltd., A Public Limited Company, lncorporated under the Provisions of Companies Act, 1956, Having its Registered Offic6 at Kothagudem Collieries, Kothagudem-S07 101 Khammam District. Rep. by its Chairman and Managing Director. ...APPELLANT AND 1. The Commissioner of lncome Tax, Vijayawada 2. The Assistant Commissioner of lncome Tax, Circle 1, Khammam. ...RESPONDENTS Counsel for the Appellantt SRl. K. VIVEK REDDY Counsel for the Respondents: SRl. J. V. PRASAD (SC FOR INCOME TAX) The Court delivered the following: JUDGMENT FRIDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY ONE INCOME TAX TRIBUNAL APPEAL NO: 498 OF 2011

THE HONOUR\BLE SRI JUSTICE M'S'RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T' VINOD KUMAR I.T.T.A. No.498of 20ll JUT)G}IENT: (Per Hon'ble Sli Justice M'S' Ramachandra Rao) Leamed counsel fol the appellant filed a letter dt'29-04-2021 before the Registrar (Judicial), High Court of Telangana' Hyderabad seeking to withdraw this Appeal stating that the dispute between the appellant and r.he respondent has been settled through Direct Tax Vivad Se Vishrvas Scheme,2020 of the Central Govemment' Recording the same, this Appeal is dismissed as withdrawn No costs. As a sequel, miscellaneous petitions pending, if any' in this Appeal shatl stand closed. //TRUE COPY// Sd/. K.SRINIVAS RAO JOINT REGISTRAR SECTION OFFICER To, 1 2 e 4 gbr The lncome Tax Appellate Tribunal Hyderabad Bench 'B', Hyderabad. One CC to Sri. K. Vivek Reddy, Advocate [OPUC] One CC to Sri. J. V. Prasad (SC FOR INCOME TAX) [OPUC] Two CD Copies \ \"\,-=

HIGH COURT DATED: 30l04li'.021 JUDGMENT .*' I 1 t{E STA )c O 10 iiill 2X21 t) J- t" ITTA.No.498 o12011 DISMISSING TI.IE ITTA AS WITHDRAWN \ q,\u l) @

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