M/s.Vikrant Investment and Impex Ltd vs. Dy.Commissioner Income Tax

PDF · subscribers
ITTA/376/2012HC TelanganaHBHC01045356201229 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the withdrawal of the appeal. The court granted liberty to the appellant to seek restoration of the appeal if the resolution under the Vivad se Vishwas Act was not satisfactory.

What were the facts?

The appellant sought to withdraw the appeal filed before the High Court. This withdrawal was requested because the appellant had filed an application under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether an appeal can be withdrawn due to an application filed under the Direct Tax Vivad se Vishwas Act, 2020.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

AI-generated summary — verify with the full judgment below

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWENTY NINTH DAY OF APRIL TWO THOUSAND AND TWENTY ONE THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO AND THE HONOURABLE SRI JUSTICE T.VINOD KUMAR INCOME TAX TRIBUNAL PPEAL NO: 376 OF 2012 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 |TA.No.657/HYD/2008, for assessment year 1996-1997 dated 31 .01 .2011 preferred against the Order of the Commissioner of lncome Tax Appeals-l Vishakapatnam, Appeal NO.172ll'lo-W-3(2)IHYD/ClT(A)-1107-08 dated 11.02.2008, preferred against the Order of the lncome Tax Officer 3(2) PAN/G|R.No.AAACV6813 HA/.338 dated 28.12.2006. Between: M/s.Vikrant lnvestment and lmpex Ltd, O/o.Plot No.95 & 96, IDA Extension Program, Gandhi Nagar, Balanagar, Hyderabad. ..,APPELLANT AND Dy. Commissioner lncome Tax, O/o.Circle-1 [2], Hyderabad. ...RESPONDENT Counsel for the Appellant: SRl. A. V. KRISHNA KOUNDINYA Counsel for the Respondent: SRl. B. NARASIMHA SARMA The Court delivered the following: JUDGMENT PRESENT

// TIONOURABILE SRI JUSTICE M.S.RAMACHANDRA RAO AND HONOLIRABLE SRI JUSTICE T.VINOD KUMAR IT'TA.No.376 of 2OL2 JUDGMENT: .eer Si Justtce M.S.Ramachandra Rao) Counsel for the appellant has addressed a letter dt.23.O4.2O2 1 to the Registrar(Judicial), High court for the State of Tr-.langana, 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 appeilant under the Direct Tax Vivaad Se Vishwas Act, 12O2O. 2" Having regard to the said submission, this Appeai is dismissed as withdrawn with liberty to seek restoration of the appeal in the event there is no satisfactorv resolution under the said Act. No order as to costs. 3 Consequeintly, miscellaneous petitions pending, if any, shall stand closed. \ //TRUE COPY// Sd/. K,SRINIVAS RAO JOINT REGISTRAR SECTION OFFICER To, '1 . The lncome Tax Appellate Tribunal Hyderabad 'B' Bench, Hyderabad. 2. One CC to Sri. A. V. Krishna Koundinya, Advocate [OPUC] 3. One CC to Sri. B. Narasimha Sarma, Advocate [OPUC] 4. Two CD Copies \ +,-

HIGH COURT DATED: 2910412021 JUDGMENT ITTA.No.376 of 2012 DISMISSING THE ITTA AS WITHDRA\I/N 1 0 ,l!jl.i 2021 ? o ;'1 Z b ffi \

More judgments on Section 260

All 82 judgments and leading authorities on Section 260 →

Recent GST High Court judgments

Search GST case law →