PRL COMMR OF INCOME TAX-2, HYDERABAD vs. M/S HYD MENZIES AIR CARGO [P] LTD., RANGA REDDY DIST

) MONDAY,THE ELEVENTH DAY OF JULY TWO THOUSAND AND TWENTY TWO PRESENT THE HONOURABLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HONOURABLE MRS JUSTICE SUREPALLI NANDA INCOME TAX TRIBUNAL APPEAL NO: 420 OF 2017 Appeal under Section 260 A of the lncome Tax Act, 1961 against order dated 06-10-2016 in l.T.A. No. 422 lhydl2015 on the file of the Court of the lncome Tax Appellate Tribunal Hyderabad "B' Bench, Hyderabad , Assessment Year 2010-2011 preferred against the order dated 23-02-2015 in lT.A.No. 0148lAC-2(2) /ClT (A) -2 12012-13 on the file of the Commissioner of lncome Tax ( Appeals )-2, Hyderabad preferred against the order of the Assistant Commissioner of lncome Tax Circle 2 (2) , Hyderabad dated 3'1-01-2013 in PAN /GlR No. AACCC961 1N Between: Pr. Commissioner of lncome Tax -2 , Hyderabad ...APPELLANT AND M/s. Hyderabad Menzies Air Cargo lnternational Airport, Shamshabad, [P] Ltd., , Air Cargo Terminal, Rajiv Gandhi Ranga Reddy District. ...RESPONDENT Counsel for the Appellant: Ms. K MAMATA CHOUDARY S.C FOR INCOME-TAX DEPT Counsel forthe Respondent: Mr. CHALLA GUNARANJAN The Court delivered the following: Judgment IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

THE HON'BLE THE CHIEF JUSTICE UJJAL BHIIYAN AND THE HON'BLE MRS JUSTICE SUREPALLI NANDA ITTA No.42O of 2OL7 JUDGMENT: eer thc Hon,bte the Chief Justice Ujjat Bhugotl) Heard Ms. K.Mamta Choudary, learned Senior Standing Counsel for Income Tax Department appearing for the appellant and Mr. Challa Gunaranjan, learned counsel for the respondent. 2. This appeal has been filed against the order dated O6.LO.2O|6 passed by the Income Tax Appellate Tribunal, Hyderabad Bench ,8,, Hyderabad in I.T.A.No.422 /Hyd/2015 for the assessment year 2010-11. 3. The appeal lr,as admitted for hearing on IO.OZ.2OI7. 4. Today learned counsel for the appellant submits that on an application liled by the respondent under the Direct Tax Vivad Se Vishwas Scheme, 2O2O, the matter has been settled between the parties follorving which fuli and final

2 settlemellt dues have been paid by the respondent' Therefore, appellant would like to withdraw the appeal' 5. In view of the above, this appeal is dismissed on withdrawal. 6. Miscellaneous applications pending, if any, shall stand closed. However, thcre shall be no order as to costs' SD/-B.S.CHIRANJEEVI \ //TRUE COPY// To 1. The lncome Tax Appellate Tribunal Hyderabad "B" Bench, Hyderabad. 2. The Commissioner of lncome Tax ( Appeals )-2, Hyderabad 3. The Assistant Commissioner of lncome Tax Circle 2 (2) , Hyderabad 4. One CC to Ms. K MAMATA CHOUDARY, S.C for lncome -tax Dept [OPUC] 5. One CC to Mr. CHALLA GUNARANJAN Advocate [OPUC] 6. Two CD Copies 7. One Spare Copy \\ff JOINT REGISTRAR .. 4P1+\..\, ' SECTTON OFFICER bs

HIGH COURT DATED:1110712022 JUDGMENT ITTA.No.420 of 2017 DISMISSING THtl I,fTA AS WITHDRAWN. /\ i .l:: k .il. $ r,i1 Joo [ [ riir la:l .iL {. \ z ?)e