INFOTECH ENTERPRISES LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE SECOND DAY OF NOVEMBER TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRIJUSTICE UJJAL BHUYAN AND THE HONOURABLE DR. JUSTICE CHILLAKUR SUMALATHA INCOME TAX TRIBUNAL APPEAL NO: 1 88 o 2010 F lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A' Hyderabad in ITA No.840/H/03 for assessment year 2000-2001 dated 29lO5l2OOg preferred against the order of the Commissioner of lncome Tax (Appeals-lll) Hyderabad in Appeal No.828/DCIT 2(4)lClT (A)-lll/02-03 dated 28/03/2003 preferred against the order of the Deputy Commissioner of lncome Tax, Cirlce-2(4) Hyderabad dated 30/01/2003 in PAN/G lR No.AAACI 4487J/1 -093 Betwee n: lnfotech Enterprises Limited,42, Nagarjuna Hills, Panjagutta, Hyderabad, Rep. by its Director, Smt B.Sucharitha ...A',ELLANT AND Assistant Commissioner of lncome Tax, Central Circle-S, Ayakar Bhavan, Basheerbagh, Hyderabad-50000'1 ...RES'.NDENT For the Appellant : SRI S.CHAKRAPANI, REPRESENTING FOR SRI CHALLA GUNARANJAN, Advocate For the Respondent : SMT MAMATHA, SENIOR STANDING COUNSEL FOR I.T.DEPARTMENT The Court delivered the following: JUDG|\/ENT

HONOURA.BLE SRI JUSTTCE UJJAL BHUYAN AND HONOURABT,E DR.JUSTICE CHILLAKUR SUMALATHA I.T.T.A No.1 88 0F 201 0 JUDGMENT: (P,?r Hon'ble Sri Justice Uiial Bhuyan) Heard Mr. S.Chakrapani, leamed counsel representing Mr.Challa Gunaranjan, leamed counsel for the appellant and Mrs.Mamatha, leamed Senior Standing Counsel for the Income Tax Depafiment fbr the resPondent' 2. Learned counsel lbr the appellant submits that appellant has opted for settlernent under Vivad Se Vishwas scheme Therefore' in terms of the scheme, he is required to withdraw the appeal' Hence' the prayer tbr u'ithdrawal of the appeal' 3. We grant liberty to the appellant to withdraw the appeal so as to pursue the remedy under the Vivad Se Vishwas scheme' 4. The appeal is, accordingly, disposed of' 5. No costs. I /iTRUE COPY// The lncome Tax Appellate Tribunal, Hyderabad Bench'A' Hyderabad The Commissioner of lncome Tax (Appeals-lll) Hyderabad. The Deputy Commissioner of lncome Tax, Circle-2(4), Hyderabad. One CC to Sri Challa Gunaranjan, Advocate (OPUC) One CC to Smt Vamatha, Sr. SC for l.T.Department (OPUC) Two CD Copies One Spare Cop'7 Sd/-IV.SANTHI VARDHANI JOINT REGISTRAR q, SECTION OFFICER To 1. 2. a 4. 6. 7. Kjw I

HIGH COURT DATED:0211112021 JUDGMENT ITTA.No.188 of 2010 DISPOSING OF THE I1-TA AS WITHDRAWN WITHOUT COSTS. 1rE 3 re 14: ( (. l. ) t$lJ"1)2t 5 + I o^ //i ll) llL) r/ ? ,/ \