M/s. The Singareni Collieries Company Limited, vs. Commissioner of Income tax,

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ITTA/502/2011HC TelanganaHBHC01075160201130 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the settlement of the dispute under the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant, The Singareni Collieries Company Limited, filed an 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 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?

Section 260

AI-generated summary — verify with the full judgment below

THE HONOURABLE SRI JUSTICE M,S.RAMACHANDRA RAO rHE HoNouRABLE sRllfsflcE r,vrNoD KUMAR tNcoME TAX TRIBUNAL APPEALNO:502OF 2011 rncome Tax Tribunar Appear Under Section 260 0f the rncome Tax Act, against the order of the rncome Tax Appeilate Tribunar, Hyderabad ,B, Bench, Hyderabad in lrA.No"l261lHl20o3 for Assessment year 2000-2001 dated 31 .03.20i.r preferred against the order of the commissioner of rncome Tax Appears Vijyawada, Appear No 0114/Kmm/crr(A)A//03-04 dated 24.09.2003 preferred against the order of the Additional commissioner of rncome Tax, Khammam Range, pAN/GrR No.T-101 dated 21.03.2003. Between: IVis. The Singareni coilieries company Limited, A pubric Limited company. rncorporated under the Rep. by its oiairman ano tr,tanaging 6ir;i;;.-Fr;isio'ns of companies Aci, 19s6, Havin! its Registered oniie-ii kotnugi,ll;"diii"ri"r, Kothagudem-507 1 0 1 Khamma-m District- ..,APPELLANT AND 1 . Commissioner of lncome Tax, Vijayawada. 2. Assistant Commissioner of lncome Tax, Circle .1 , Khammam. ...RESPONDENTS Counsel for the Appellant: SRl. K. VIVEK REDDY Counsel for the Respondents: SRI.J. V. PRASAD (SC FOR INCOME TAX) The Court made the following: JUDGMENT IN THE HIGH COURT FOR-T'HE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY ONE PRESENT

THE HONOURABLE SRI JUSTICE M'S'RAMACTIANDRA RAO AND before the Registrar (Judicial), High court of relangana, Hyderabad seeking to withdraw this Appeal stating that the dispute between the appellant and the respondent has beerl settled through Direct Tax Vivad Se Vishwas Scheme' 2020 of the Central Govemment' I.T T.A. No.502of2011 G : (Per Hon'ble Sri Justice M'S Ramachandra Rao) Leamed counsel for the aPPellant filed a letter dt'29-04-2021 Recording the same, this Appeal is dismissed as withCrawn' No costs. THE HONOURABLE SRI JUSTICE T' VINOD KUMAR }-. To, As a sequel, miscelianeous petitions pending' if any' in this Appeal shali stand closed' Sd/. K.SRINIVAS RAO JOINT REGISTRAR ,TRUE COPY' 6, SECTION OFFICER gbr \ 4. Two CD CoPies 1. The lncome Tax Appellate Tribunal' Hyderabad 'B' Bench' Hyderabad' 2. One CC to Sri' K. Vivek Reddy' Advocate [OPUC] 3. one CC to Sri. J. V. Prasad (SC FoR INCOME TAX), Advocate [oPUC]

HIGH COURT DATED: 3010412021 JUDGMENT ITTA,No.502 of 20'11 DISMISING THE ITTA AS WITHDRAWN d 0I iui'i2021 C' }\ IAIA E \-l 1 q ),- \. :v \' @ *d*

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