What did the High Court hold?

The High Court granted the appellant's request to withdraw the appeal. The withdrawal was permitted with liberty to revive the appeal if relief was not obtained under the Direct Tax Vivad se Vishwas Scheme, 2020.

The Commissioner of Income Tax filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was related to assessment year 2000-01.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal with liberty to revive it under a specific scheme.

CIT vs Kasila Farm Limited | Telangana High Court 2021

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD - TUESDAY, THE SEVENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY ONE PRESENT HONOURABLE THE ACTING CHIEF JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNAL AP PEAL NO: 193 OF 2008 llncLrrnc'l rrr lrrhLrnll \lrpcll L.ntlcr Scetiorr l(r0 .\ ot'll:c Irreonrc llrr.,\et. li-glLinsl lhc (rr(l(r (rl llrc lrcorne lur \plr.llltc lrihLrnrrl. llYdcrlrhlrri llcnch' ..\ '. Ilr,,ier.lrl.,rtl tn ll \ \,r 6S0 'llvrl 1001 Iirr ilsscsslltrtlt YeuI l()()S -t)t) rlltcrl l-s-0-.1-l(X).i lrfclct.rc(l itsltinsl lltc ()r(lcr ol tlte ( onttrtissiotrer ot IneorrcTar 1Appcnls III )ll),dcrabad irr.\ppell \o. 1.1 JtSIl.l ( lT' (,\) III 0l-01 <latcrl li-ll-2{)01 prclirTcti agail)st thc (lrder ol'lhc ,\riclitionrrl ( (r'nnrissi(,f(r (,1 I|rc.rnc l'ar ( ASSTS ) SPh('IAL ItANCIE -2. IIYI)ER.{BAD dalc(l lS-01-1001 i, I)..\\ (itR \o. K-li l) Between: The Commissioner of lncome Tax -ll, Hyderabad. AND Kasila Farm Limited, 1-8-439, Begumpet, Hyderabad. ...APPELLANT Street No.3, Lane No.1, lndian Airlines Colony, .,.RESPONDENT Counsel for the Appellant: SMT K. MAMATA CHOUDARY Counsel for the Respondent: SRI S. RAVI The Court made the following: ORDER

HONOURABLE THE ACTING CHIEF JUSTICE SRI M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T.VINOD KUMAR I.T.T.A. No.193 oF 2008 JUDGMENT the Acting Chief Justice Si M.S.Ramecho.nclra Raa) Learned counsei for the appellant seeks permission to urthdraw the appeal with liberty to the appellant to revive the appeal in the event it does not get favourable relief under the Diltrct 'l'ax \,'it acl sc Vishu as Scherne. 2020. l. ilavrng r-cgarcl to the saicl plea. this l.l-TA rs <li:;nttssecl as ri rthclrirrr n ir ith libe rtv as prtu..eri lbr. Pt r-rding rniscellancous petitions, if ar-r-r., in this appeal //TRUE COPY// SD/- M. SANTHI VARDHANI JOINT REGISTRAR Go SECTION OFFICER To 1. The lncome Tax Appellate Tribunal, Hyderabad Bench A, Hyderabad 2. The Commissioner of lncome Tax (Appeals - lll), Hyderabad. 3. The Additional Commissioner of lncome tax (Assts)-special Range-2, Hyderabad. 4. One CC to SN/T. K,MAMATA CHOUDARY, Advocate tOpUCl 5 One CC to Sri. S. Ravi, Advocate [OPUC] 6. Two CD Copies k Lrl I l-) shall also stand dismissecl. $.-

HIGH COURT DATED: 0710912021 ORDER ITTA.No.193 of 2008 DISMlSSING THE ITTA,AS WITHDRAWN. d rZl SiP2021 c ( E S iA, ir{ * * .i { :..a I 4r" i.r?. 3+ \ Vr, \b\ lx\

The Commissioner of Income Tax -II, vs. Kasila Farm Limited

What did the High Court hold?

What were the facts?

What were the issues?

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