PR COMMISSIONER OF INCOME TAX, HYD vs. M/S. HYDERABAD MENZIES AIR CARGO PVT LTD., SHAMSHABAD

\ \ IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERA.BAD MONDAY,THE ELEVENTH DAY OF JULY TWO THOUSAND AND TWENTY TWO PRESENT THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HONOURABLE MRS JUSTICE SUREPALLI NANDA INCOME TAX TRIBUNAL APPEAL NO: 622 OF 2017 Appeal Under Section 260 A of the lncome Tax Act, 1961 against the order dated 31-O3-2O17 in l.T.A.No. 1094 / HYD/ 20'16 on the fite of the Court of the lncome Tax Appellate Tribunal , Hyderabad "A" Bench, Hyderabad preferred against the order dated 31-03-2016 in lT A No. 444 / ITO , Ward -2 (3) I 2015 -16 on the file of the Commissioner of lncome Tax ( Appeals )-9 Hyderabad preferred against the order daled 27-02-2015 in PAN / GIR No. AACCC9611N on the file of the lncome Tax Officer, \Nard -2 (3) , Hyderabad. Between: Pr. Commissioner Of lncome Tax -2 , Hyderabad ...APPELLANT/ Respondent AND M/s. Hyderabad lt4enzies Air Cargo Private Limited , Air Cargo Terminal, Rajiv Gandhi lnternational Airport, Shamshabad-500049. ...RESPONDENT/ Appellant Counsel for the Appellant: Ms. K MAMATA CHOUDARY Senior SC for lT / Department Counsel forthe Respondent: NONE APPEARED The Court delivered the following: JUDGMENT I I I

THE HON'BLE THE CHIEF JUSTICE UJJAL BHTIYAN AND THE HON'BLE MRS JUSTICE SUREPALLI NANDA ITTA No.622 of 2OL7 JUDGiMENT: (Per the HotL'bLe the Chief Justice Ujjal Bhugan) Heard Ms. K.Mamta Choudary, learned Senior Standing Counsel for Income Tax Department appearing lor ttLe appellant. 2. This appeal has been {iled against the order dated 31.03.2017 passed by the Income Tax Appellate Tribunal, Hyderabad A' Bench, Hyderabad in I.T.A.No. iO94/ Llydl2016 for the assessment year 2012-13. 3" The appeal was admitted for hearing on 07 .11.2017 . 4. Today learned counsel for the appellant submits that on an application filed by the respondent under the Direct Tax r/ivad Se Vishwas Scheme, 2O2O, the matter has been settk:d between the parties following vrhich full and final settiement dues have been paid by the respondent. Ther:fore, appellant would like to withdrarv the appeal.

-t 5. In view cf the above. t]1is appeai is dismisseci ori u'i ih d raq,al 6. Miscellaleous applications pending, if any, shali stand closed. However, there sball be no order as to costs" // rRUE copy // 5D/-K.SRINIVASA RAO JOINT REGISTRAR CaD SECTION OFFICER TO {#;q5,g;;'+li:*:H,lrtr,t-ffi I;,J;,, +"

I HIGH COJRT DATED: 1L/O7/2022 ORDER ITTA.No ,622o1 2Ol7 DISMISSING THE APPEAT AS WITHDRAWN ,1 22 sEP 2SIl /-Un) I R aA