NEULAND LABORATORIES LTD., vs. DEPUTY COMMISSIONER OF INCOME TAX-II, HYDERABAD

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ITTA/655/2017HC TelanganaHBHC01011316201730 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court recorded the appellant's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant, Neuland Laboratories Limited, filed an appeal before the High Court against an Income Tax Tribunal order. The dispute between the appellant and the respondent has been settled through the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the settlement of the tax dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 260

AI-generated summary — verify with the full judgment below

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNAL APPEAL NO: 655 OF 2017 lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad in lTA.No.1515/HYD/2016 for assessment year 1998-1999 dated 18.08.2013 preferred against the Order of the Commissioner for lncome Tax (Appeals)-V Hyderabad, Appeal No.056/DC-16(1!CIT(A)-V/2009-10 24.09.2010, prefened against the Order of the Deputy Commissioner of lncome Tax Circle-'16 (1 ) PAN/GlR.No.N-1 19/AAACN9513E dated 31.12.2008. Betwee n: Neuland Laboratories Limited, Rep. by its Chairman& Managing Director, DR.D.R.Rao S/o. D.Subba Rao R/o. Hyderabad ...APPELLANT AND The Deputy Commissioner of lncome Tax-ll, Hyderabad. .,,RESPONDENTS Counsel for the Appellant: SRl. K. VIVEK REDDY Counsel for the Respondent: SRl. J. V. PRASAD (SC FOR INCOME TAX) The Court delivered the following: JUDGMENT

THE HONOURABLI, SRI JUSTICE M.S.RAMACHANDRA RAO THE HONIfURABLE SRI JUSTICE T, VINOD KUMAR ,tt D(i\l[.\'I: (Per I'lon'ble Sri Jr"rstice M.S. Ramachandra Rao) l.earned counsel tbr the appellant filed a letter d1.29-04-2021 belore the Registrar (Judicial), High Court of Telangana, Hyderabad seeking to rvithdraw this Appeal stating that the dispute benveen the appellant and the respondent has beeu settled through Direct Tax Vivad Se Vishwas Scheme, 2020 of the Central Govemment. Recording the same, this Appeal is dismissed as withdrawn. No costs. As a sequel, miscellaneous petitions pending, il any. in this AND Appeal shall stand closed. //TRUE COPY// Sd/. K.SRINIVAS RAO JOINT REGISTRAR G SECTION OFFICER I I.T.T.A. No.655 of 2017 \ To, '! . The lncome Tax Appellate Tribunal, Hyderabad Bench '8" Hyderabad' 2. One CC to Sri. K. Vivek Reddy, Advocate [OPUC] 3. One CC to Sri. J.\,/ Prasad (SC FOR INCOIUE TAX) IOPUCI 4 Two CD CoPies ubr \ \)b/--- I

HIGH COURT DATED: 30104111021 JUDGMENT ITTA.No.655 ol'2017 DISMISSING THE ITTA AS WITHDRAWN . +': + .i i'.E sIA /{: 1 0 illi'l 202'l ( q o '1.,, --:.)-" * ./z 6)

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