What did the High Court hold?

The High Court granted the appellant liberty to revive the appeal if the Sabka Vishwas Scheme did not yield a satisfactory result. The appeal was dismissed as withdrawn.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal to pursue an alternative dispute resolution scheme.

D.S. Karunakar Reddy, Hyd vs DCIT | Telangana High Court 2020

Q: What were the facts?

The appellant sought to withdraw the Income Tax Appellate Tribunal Appeal to initiate proceedings under the Sabka Vishwas Scheme. The appeal was filed against an order of the Income Tax Appellate Tribunal.

Income Tax Appellate Tribunal, Hyderabad Bench B

rN rHE H|GH .ou*If3|o',J*=ot"t#E oF TELANGANA THURSDAY ,THE SEVENTEENTH DAY OF DECEMBER ' N,VOIHOUSAND AND TWENTY Between: D.S. KARUNAKAR REDDY, Flat No 302' Nagar, HYderabad. PRESENT lNcoMETAX TRIBUNAL APPEAL NO: 44 0F 2014 Sri Lakshmi Nilayam Apartments' Rajeev THE HONOURABLE SRI JUSTICE M'S'RAMACHANDRA RAO AND THE HONOURABLE SRIJiJ.TICE T.AMARNATH GOUD (lncorne Tax Tribunal Appeal under Section 260 A ofthe Income Tax Act 1961' agatnst the order of the Income Tax Appellate Tribunal' Hyderabad Bench ' B " Hyderabad in ITANo..T56lHYDl2oltlorAssessmentYear2006-07dated30-11-201lprefened against the Order of the Cornmissioner of Income Tax ( Appeals ) - I' Hyderabad' in ITA No. OgTglCC-6, HYD/CIT ( A) - I / 09-10 dated 23-02-2011 preferred against the Order of the Deputy Commissioner of Income Tax' Central Circle - 6 ' Hyderabad' PAN/GIR No.AHCPC 0573 C dated 3l-12-2009 ) ,..APPELLANT AND Deputy Commissioner of lncome Tax' Central Circle - 6' Hyderabad' ...RESPONDENT Counsel for the Appellant: SRI A' V' RAGHU RAM Counsel for the Respondent: SRI B' NARASIMHA SARMA "'''#au6ir'iii ibUrlsrr- ron lNcoME rAx DEPARTMENT The Court delivered the following: Judgment

THE HONOURABLE SRI JUSTICE M'S'RAMACHANDRA RAO THE HONOURABLE SRI JUSTICE T' AMARNATH GOUD t.T.T o.44 of 20t4 JUDGMENT : (Per Hon'ble Sri Justice M'S' Ramachandra Rao) Learned counsel for appellant seeks to withdraw this Appeal to initiate proceedings under the Sabka Vishwas Scheme declared by the Government of lndia' Granting liberty to revive the Appeal in the event the appeilant does not get satisfactory resuh in the said Scheme' this appeal is clismissed as withdrawn' No costs' As a sequel, miscellaneous petitions pending' il any' shall stand I closed. //TRUE COPY// SECTION OFFICER To 1. The Incorne Tax Appellate Tribunal' Hyderabad Bench ' B '' Hyderabad 2. The Commissioner ot '"t"'"t'it-l'e'pltatt t - I' Hvderabad' t,tr#,ffi{i#!#:w#tl#:qr[qi]-;i;lli'"Tl ANT) sD/-K G6rt?t?HsrElR $e"'

HIGH COURT MSRJ & TAJ DATED:1711212020 ORDER |TTA.No.4A of 20'14 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS sN- t --1 -\'' n4 , )? aa\or \-' 2 3 JAl| ?U21 :.f: 14 s e H 1 (< co J

D.S. KARUNAKAR REDDY, HYD vs. DEPUTY COMMISSIONER OF INCOME TAX, HYD

What did the High Court hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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