INFOTECH ENTERPRISES LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX

HIGH COURT FOR THE ST AT HYDECfJiDOF TELANGANA '' i%';l3t sifi S xR Sirgfi i"oJfi y,. * PRESENT THE HoNouRaeLe sir JUsircE uJJAL BHUyAN rHE HoNouRABLE DR. rrtYll. .HTLLAKUR .,MALATHA TAX lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act, against the order of the Income Tax Appeilate Tribunar, Hyderabad Bench ,A, Hyderabad in rrA No.492lH/03 for assessment year 1999-2000 dated 2grosr2oog preferred against the Order of the lncome Tax (Appeals)-il1, Hyderabad in tTA No.609/DCtT _2(4yCtT (A)_ lll/02-03 daled 1711212002 preferred against the order of the Deputy commissioner of lncome Tax, Circle -2(4) Hyderabad in pAN/GtR No.t.79 dated 13tO3l2OO2. INCOM E TRIBU NAL APPEAL NO : 205 OF 2010 Between: lnfotech Enterl:rises Limited,42, Nagarjuna Hills, panjagutta, Hyderabad, Rep. by its Director, Smt B.Sucharitha AND ...APPELLANT Assistant Commissioner of lncome Tax, Central Circle-S, Ayakar Bhavan, Basheerbagh, Hyderabad-500001 . ...RESPONDENT For the Appellant : SRI S.CHAKRAPANI, LEARNED cOUNSEL FOR REPRESENTING FOR SRI CHALLA GUNARANJAN For the Respondent : SMT MAMATHA SENIOR STANDING COUNSEL The Court delivered the following: JUDGIVENT

HON()URABLE SRI JUSTICE UJJAL BHUYA\ AND HONOIIRABLE DR.JUSTICB CHILLAKUR SUMAI,ATHA I.T.T.A No.205 OF 2010 JIJDGMENT I tPe r Hon'ble Sri.lustice ujjal Bhuyan) Heard Mr. S.Chakrapani, leamed counsel representing Mr.Challa Gunaranjan, learned counsel for the appellant and Mrs.Mamatha. lear'ned Senior Standing Counsel for the Income Tax Depafiment fol the respor-rdent. 2. Learnecl counsel for the appellant subrnits that appellant has opted for settlement under Vivad Se Vishwas scheme. Therefbre, in terms of the scheme, he is required to withdraw the appeal. [{ence, the player for withdrawal of the appeal. 3. We granr liberty to the appellant to withdraw the appeal so as to pursue the rem{ldy under the Vivad Se Vishwas scheme. 4. The appi:al is, accordingly, disposed of. 5. No costs. Sd/-K.SRINIVASA RAO JOINT REGIS //TRUE COPY' { SECTION OFFICER The lncome Tax Appellate Tribunal, Hyderabad Bench 'A' Hyderabad The Commissioner of lncome Tax (Appeals)-lll, Hyderabad. The Deputy Commrssioner of lncome Tax, Circle-2(4), Hyderabad. One CC to Sri Challa Gunaranjan, Advocate (OPUC) One CC to Smt l\4amatha, Senior Standing Counsel (OPUC) Two CD Copies One Spare Copy I To 1. 2. 3. 4. 5. 6. 7. Kj \ AIY

HIGH COURT DATED:0211112021 JUDGMENT ITTA.No.205 ol 2010 DISPOSING OF THE ITTA AS WITHDRAWAL WITHOUT COSTS. :Jc q) !.i .1 \ .1$ tnritit \ C, '\'),4Nt" ;{fr-ry