THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. M/S. ADP PVT.LTD.,

PDF · subscribers
ITTA/632/2016HC TelanganaHBHC01049899201613 June 2022Bench: SUREPALLI NANDA,UJJAL BHUYAN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the Revenue to withdraw the appeal. The withdrawal was permitted as the issue was covered under the 'Vivad Se Vishwas' scheme.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was related to an assessment year and involved transfer pricing issues.

What were the issues?

Whether the appeal filed by the Revenue could be withdrawn as the issue was covered under the 'Vivad Se Vishwas' scheme.

Which sections of the Income-tax Act were involved?

Section 206-A

AI-generated summary — verify with the full judgment below

MONDAY, 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 TRIBUNAL APPEAL NO: 632 OF 2016 lncome Tax Tribunal Appeal Under Section 206-A of the lncome Tax Act, '1961 against the order of the lncome Tax Appellant Tribunal, Hyderabad Bench 'B', Hyderabad in lTA.No.171 1/Hydl2011 for Assessment Year 2007-08 dated 23.12.2015 preferred against the Order of the Additional Commissioner of lncome Tax (Transfer Pricing) Hyderabad PAN No.AAACW2655C dated 31.08.2010 preferred against the order of the Deputy Commissioner of lncome Tax, Circle-1 (1), Hyderabad PAN No.AAACW2655C dated 25.08.2011. AND M/s. ADP P!,1. Ltd.,6-3-1091/C/1 , Fortune9, Raj Bhavan Road, Hyderabad- 500 082. ...RESPONDENT counsel for the Appell"rfr snt B. NARASIMHA SARMA, SC FOR l.T. DEPT. Counsel for the Respondent: NONE APPEARED The Court made the following: ORDER IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD Between: The Principal Commissioner of lncome Tax-|, Hyderabad. ...APPELLANT

THE: ]ON'BLE SRI JUSTICE UJJAL BHUYAl'I AND THE H( N'BLE MRS. JUSTICE SUREPALLI NI\\IDA |TTA.NO.632 0F 2016 (. R D E R (per the Hon'ule SriJustice Uiial Blgfqll Heard ltrlr. B \arasimha Sarma learned Standlng Cr>rrr sel for lncome Tax Department for he appellant. None appear ;for the respondent. lvlr. B.Narasi nha Sarma, learned Standing Counsr:l submits on the basis of writlen ins ructions dated 07.06.2022 that the al)l)eal filed by the Revenue is requirer to be withdrawn as the issue is covered under'Vivad Se Vishwas' scheme. That being th r position, the related appeal is disrnisstxl on withdrawal. Interlocutory \pplications pending, if any, shall stanrl closed. No order as to costs. To, SD,+"?s+wt?$[iR //rRuE coPY// t/LUlZ\i\>- SiECTION OFFICER The Chairman, lr come Tax Appellate Tribunal Hyderaba,J []ench .B', Hvderabad. TilETx$'J,",:s['fi$.iHff tinTrcllq.$''flTli[[ii"3]n**"*'"' onL cc to Sri B Narastmr iwo CD CoPies One SPare CoP 1. 2. J. 4.( b sbr \-y \

HIGH COURT DATED: 13/06 2022 ORDER ITTA.No.632 c f 2016 DISMISSING ''HE ITTA AS WITHDRA WN 1\ , a s iAIe: o.(. tt // ,<. 9. [ 9 ti0! 2u o r. ,J DESP+ oV> .-'=:a- d\ B-\ \

Recent GST High Court judgments

Search GST case law →