THE PRL COMMISSIONER OF INCOME TAX vs. M/S. AUTOMATIC DATA SOLUTIONS AND TECHNOLOGY

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ITTA/670/2017HC TelanganaHBHC01073604201713 June 2022Bench: SUREPALLI NANDA,UJJAL BHUYAN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The Revenue sought to withdraw the appeal based on written instructions.

What were the issues?

The primary issue was whether the Revenue's appeal should be withdrawn and dismissed due to its coverage under the 'Vivad Se Vishwas' scheme.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD IMONDAY, THE THIRTEENTH DAY OF JUNE TWO THOUSAND AND TWENTY TWO PRESENT THE HON'BLE SRI JUSTICE UJJAL BHUYAN AND THE HON'BLE MRS. JUSTICE SUREPALLI NANDA INCOME TAX TRIBUN AL APPEAL NO: 670 OF 2017 lncome Tax Tribunal Appeal Under Section 260-A of the lncome Tax Act, 1961 against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad in lTA.No.433/Hydl2015 for assessment year 2010-1 1 dated 28.02.2017 preferred against the order of the Additional Commissioner of lncome Tax (Transfer Pricing), Hyderabad PAN No.AAACW2655C dated 29.11.2013 preferred against the order of the Deputy Commissioner of Income Tax, Central Circle-1 (l), Hyderabad PAN. No.AAACW2655C, daled 28.O1 .201 4. Between: The Principal Commissioner Of lncome Tax -1, Hyderabad AND M/s. Automatic Data Solutions & Technology Services lndia Pvt. Ltd., 6-3- 1091lcl1, Fortune 9 Rajbhavan Road, Somajiguda, Hyderabad 500082 ...RESPONDENT Counsel for the Appellant: SRI B. NARASIMHA SARMA, SC for lT DEPT. Counsel forthe Respondent: NONE APPEARED The Court made the following: ORDER ...APPELLANT

THE llON'BLE SRI JUSTICE UJJAL EIHtj)//\l'l AND Heard Mr. B lrlarasimha Sarma learned Standing Counsel for lncome Tax Department for the appellant. None appear : for the respondent Mr. B.Naras nha Sarma, learned Standing Couns,-'l submits on the basis of written inr tructions dated 07.06.2022 lhal the aprteal filed by the Revenue is require< to be withdrawn as the issue is covered under 'Vivad Se Vishwas' scheme. That being th; position, the related appeal is disrnissrxl on withdrawal. lnterlocutory \pplications pending, if any, shall stand closed. No order as to costs. //TRUE COPY// SD/.I(.SRINIVASA RAO JOIUT REGISTRAR ,\ , \ \ . " ;{.\r:2\\\ t " SiE:CTION OFFICER To, . The Chairman, tr :ome Tax Appellate Tribunal Hyderabad Elench 'A" Hvderabad. . T#"d;tI"'"al C, ,mmissioner of lncome Tax (Transfer Prk:ing), Hyderabad' . iii"'rj"prtv com nissioner of lncome Ta1 C1rqlel1 (1 )'-tly'Jerabad' . o"L-c-it"'sii B. Narasimha Sarma, SC for l T' Dept' [oPtjc] . Two CD CoPies . One Spare CoPY br .. \o \.x- 1 2 4 q, b s rHE H( IN',BLE MRS. JUSTTCE SUREPALLT N4NpA |TTA.NO.670 0F 2017 -( : R D E R (Perrhe Hon'ble SriJustice Uiial thuvanl

HIGH COURT DATED: 13106lit022 ORDER lTTA.No.670 o 2017 /.t.,16 )r t! I u S I4 ri-- /;' t' .i ii:, \,' ..\,i ,.:;r iiil l 1.,1 DISMISSING TI{E ITTA AS WITHDRAT [N WITHOUT COI iTS {

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