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

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ITTA/525/2016HC TelanganaHBHC01046581201613 June 2022Bench: SUREPALLI NANDA,UJJAL BHUYAN3 pages
AI SummaryDismissed

What did the High Court hold?

The Revenue's counsel submitted written instructions to withdraw the appeal. This was because the issue was covered under the 'Vivad Se Vishwas' scheme.

What were the facts?

The Revenue filed an Income Tax Tribunal Appeal against an order of the Income Tax Appellate Tribunal. The appeal was preferred against an order of the Additional Commissioner of Income Tax (Transfer Pricing).

What were the issues?

The primary issue was whether the appeal filed by the Revenue should be withdrawn due to its coverage under the 'Vivad Se Vishwas' scheme.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 IVONDAY, 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 lncome Tax Triburial Appeal Under Section 260-A of the lncome Tax Act, 1961 against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad in lTA.No.'1560/HYDl20'lO for assessment year 2006-07 dated 23.12.2015 preferred against the order of the Additional Commissioner of lncome Tax (Transfer Pricing), Hyderabad PAN/GIR No.AAACW2655C dated 30.10.2009. Between: The Principal Commissioner of lncome Tax-|, Hyderabad. M/s. ADP P\i,t. Ltd.,6-3-1091/C/1 , Fortune 9, Raj Bhavan Road , Hyderabad- 500082. ...RESPONDENT Counsel for the Appellant: SRI B. NARASIMHA SARM Counsel forthe Respondent: NONE APPEARED The Court made the following: ORDER 1 AND INCOME TAX TRIBUNAL APPEAL NO: 525 oF 2016 ...APPELLANT

THE HON'BLE SRI JUSTICE UJJAL BHUYAN AND THE HON'BLE MRS. JUSTICE SUREPALLI NANDA ITTA.NO.525 0F 2016 ORDE lPer the Hon'ble Sri Justice tliial Bhuvan) Heard Mr. B.Narasimha Sarma learned Standing Counsel for lncome Tax Department for the appellant None appears for the respondent. That being the position, the related appeal is dismissed on withdrawal lnterlocutory Applications pending, if any, shall stand closed. No order as t6 costs //TRUE COPY// '1. The Chairman, lncome Tax Appellate Tribunal Hyderabad Bench 'B', Hyderabad. 2. The Additional Commissioner of lncome Tax, Hyderabad. g. On" CC to Sri B. Narasimha Sarma, SC for l.T. Dept. [OPUC] 4. Two CD Copies 5. One Spare CoPY To, gbr \. Mr. B.Narasimha Sarma, learned Standing Counsel submits on the basis of written instructions dated 07.06.2022 that the appeal filed by the Revenue is required to be withdrawn as the issue is covered under'Vivad Se Vishwas' scheme. SD/.K.SRINIVASA RAO JOINT REGISTRAR i\ I t[|- -1,\.t\r l.- SECTION OFFICER \

HIGH COURT DATED: 1310612022 ORDER ITTA.No.S25 of 2016 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS rre Sr4r€ 1 Dr:,; ct 1< kJoo,t [9 Nt]\I 2M i> I I rt , - @dK*

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