DELOITTE CONSULTING INDIA PRIVATE LIMITED vs. THE DEPUTY COMMISSIONER OF INCOME TAX

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ITTA/492/2011HC TelanganaHBHC01001516201129 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court permitted the appellant to withdraw the appeal. This was based on the appellant's application to the CBDT under the Direct Tax Vivad se Vishwas Act, 2020.

What were the facts?

The appellant, Deloitte Consulting India Private Limited, filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was preferred against orders from lower appellate authorities concerning assessment year 2004-2005.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal due to an application filed under the Direct Tax Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

HrGH couRr t?T I?BSIIrEoF TELANGANA THURSDAY, THE IWENTY NINTH DAY-OFAPRIL '' ,-' }WO THOUSAND AND TWENTY ONE t'[tt?5$'t' -AM Ac H AN D RA RAo THE HONOURABLE SRTJI THE HoNouRor., 'f'l''utrlcE r'vlNoD KUMAR lncome Tax Tribunal Appeal under Selction 260-A of the lncome Tax Act' against theorderofthelncomeTaxAppellateTribunal,HyderabadBench.A'HyderabadinlTA No'1084/Hyd/20l0forassessmentyear2oo4-2oosdaled22lOTl2ollpreferredagainst the order of the Commissioner of lncome Tax (Appeals)-lll' Hyderabad' Appeal No.0062/ClT (A)-lll/08-09 dated 31/05/2010' preferred against the order of the Dy.Commissioner of lncome Tax, Circle -1(2)' PAN/GIR NoAABCD0476H dated 28t1212006. t.T.T.A. NO: 4920 F 2011 For the Appellant : SRI J.V.RAO, Advocate For the Respondent : SRI J.V.PRASAD, SC FOR INCOME TAX The Court made the following: ORDER ,"\ Between: DELOITTE CONSULTTNG tNDtA PRIVATE LIMITED, O/o.7th Floor, Lingapur House' Amrutha Estate, Himayath Nagar, Hyderabad ...A''ELLANT AND THE DEPUTY COIMMISSIoNER OF INCOME TAX, Circle 1 [2], lT Towers, Hyderabad ...RESPONDENT

HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND HONOITRABLE SRI JUSTICE T.VINOD KUMAR ITTA.No.492 of 20Lt 1 I JUDGMENT: per Si Justice M.S.Ramachandra Rao) counsei for the appellant has addressed a ietter dt.22.04.2021 to the Registrar(Judicial), High court for the State of Telangana, Hyderabad, seeking permission to withdraw the Appeal on the ground that an application has been made to the Central Board of Direct Taxes (CBDT) by the appellant under the Direct Tax Vivaad. Se Vishwas Acl,2O2O. 2. I{aving rr:gard to the said submission, this Appeal is dismissed as trithdrawn with liberty to seek restoration of the appeal in t-he event there is no satisfactory resolution 3. Consequr:ntly, miscellaneous petitions pending, il any, shall stzLnd closed. Sd/.K.SREENIVASA RAO JOINT REGIS R ,TRUE COPY' SF-CTION OFFICER To 1. The lncome Tax Appellate Tribunal, Hyd-erabad "A" Bench' Hyderabad' Z. One CC to Sri 'J.V.Fiao, Advocate (OPUC) - 5. Onu CC to Sri .J.V.Prasad, Advocate (OPUC) 4. Two CD Copies Kj. j under the said Act. No order as to costs. \

HIGH COURT DATED:29t04t2021 JUDGMENT ITTA.No.492 of 2011 HE Sra ,t 0 S .iili 2021 ( ,} z .)l Jc Lr DISD. AS WITHDRAWN THE ITTA. ?1 \ Ir 6,

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