ADP PVT. LTD., vs. THE DEPUTY COMMISSIONER OF INCOME TAX, HYDERABAD

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ITTA/363/2011HC TelanganaHBHC01031489201122 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted permission to the appellant to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant, ADP Pvt. Ltd., filed an appeal before the High Court against an Income Tax Appellate Tribunal order. The appellant sought to withdraw the appeal to settle the matter under the Vivaad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn for settlement under a specific tax amnesty scheme.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWENTY SECOND DAY OF APRIL TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A' Hyderabad in ITA No.155/Hyd/2009 for assessment year 2004-2005 daled 251021201 1 preferred against the order of the Commissioner of lncome Tax Appeals -ll, Hyderabad Appeal No.lT40061/ClT(A)-lll/08-09 daled 1811112008 preferred against the Order of the lncome Tax Officer Ward -1(2) Hyderabad PAN/GIR No.AAACW 2655ClA-447 dated 1811212006. Between: ADP PVT. LTD., 6-3-1091/C/1 Fortune gTRaj Bhavan Road, Hyderabad ...APPELLANT AND THE DEPUTY COMMISSIONER OF INCOME TAX, HYDERABAD, Circte t (1), Hyderabad ...RESPONDENT For the Appellant : SRI CH.PUSHYAM KIRAN, Advocate For the Respondent : SRI K.RAJI REDDY, SR. SC FOR l.T. The Court made the following: ORDER l.T.T.A. NO:363 OF 2011

HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T.VINOD KUMAR ITTA.No.363 of 2O11 JUDGMENT: per Si Justice M. S. Ramachand-ra Rao) Counsel for the appellant has filed a Memo dt.Og.O4.2027 seeking permission of the Court to withdraw the appeal to settle the matter with the authorities under Vivaad Se Vishwas Act,2O2O. 2. Granting permission as sought for, this Appeal is dismissed as withdrawn. No order as to costs. 3. Consequently, miscelianeous petitions pending, if &ny, shall stand closed. //TRUE COPY' Sd/-K.SREENIVASA RAO JOINT REGISTRAR Ca) SECTION OFFICER To 1. 2. J- 4. Kj. The lncome Tax Appellate Tribunal, 'B' Bench, Hyderabad. One CC to Sri Ch.Pushyam Kiran, Advocate (OPUC) One CC to Sri K.Raii Reddy, Advocate (OPUC) Two CD Copies I 9-

HIGH COURT DATED:2210412O21 ORDER ITTA.No.363 of 2011 DISMISSED AS WITHDRAWN THE ITTA. oo -.ar 1 r)1 LT 2t o 0 * ) d 5 E D t%& C'

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