M/S THE SINGARENI COLLIERIES COMPANY LTD., vs. COMMISSIONER OF INCOME TAX AND ANOTHER
What did the High Court hold?
The High Court noted the settlement of the dispute through the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The appellant filed an appeal before the High Court against an Income Tax Appellate Tribunal order. The dispute between the appellant and the respondent has been settled under the Direct Tax Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the settlement of the tax dispute under a government scheme, leading to the withdrawal of the appeal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY ONE THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNA L APPEAL NO: 499 OF 2011 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.490/H/2007, for assessment year 2000-2001 dated 31.03.2011 preferred against the Order of the Commissioner of lncome Tax Appeals Vi.jayawada, Appeal No.204lKMlt//ClT(AyV/05-06, preferred against the Order of lhe Assistant Commissioner of lncome Tax Circle-'l , Khammam. PAN/GlR.No.AACTBB73 F/T 101 dated 27.01 .2006. Between: M/s. The Singareni corrieries c_ompany Ltd., A pubric Limited company, lncorporated under the Rep. by its chairmin and Managing oireiioi. Frwisrohs or companies Act, 1956,,Hbvin!; its Registered ont" zi "x"iniduJem-66iieries, Kothagudem-sO7 10't, Khamma-'m Olstricl ...APPELLANT J. Commlssioner of lncome Tax, Vijayawada. 2. Assistant Commissioner of lncome Tax, Circle 1, Khammam ...RESPONDENTS Counsel for the Appellant: SRI. K VIVEK REDDY Counsel for the Respondents: SRt. J V PRASAD (SC FOR INCOME TAX) The Court delivered the following: JUDGMENT \ PRESENT AND
/( THE HONOUI{ABLE SRI JUSTICE M.S.RAMACHANDR,{ RAO ANI) .THE HONOURABLE SRI JUSTICE T. VINOD KUMAR t.T.T.A. o.499 of 20l l JUDG MENT: (I'er Hon'ble Sri Justice M.S. Ramachandra Rao) Leamed counsel for 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 the respondent has been settled through Direct Tax Vivad Se Vishrvas Scheme, 2020 of the Central Government' Ilecorcling the sarne' this Appeal is dismissed as withdlarvn No c osts. App As a sequel, miscellaneous petitions pending' if any' in this eal shall stanri closed' sdl. K.SRINIV JOINT REG //TRUE COPY/I SECTION OFFICER AS RAO ISTRAR To, The rncome Tax Appelrate Tribunal Hyderabad 'B' Bench' Hyderabad One CC to Sri l" Vivek ReddY' Advocate [OPUCI One CC to Sri J U. ''"tud tt" FOR INCOME TAX) [OPUCI Two CD CoPies 1. 2. 3. 4 gbr \ \jF,-
HIGH COURT DATED: 3010412021 JUDGMENT lTTA.No.499 of 2011 DISMISSING THE ITTA AS WITHDRA\ryN HE 9IA 1 c+ t- )? n I )) 10 iijl! 202,l -{r. O5: -r,:,j''' t \r,). \ ..t\r\ .\: @
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