G.RAMANLAL vs. THE INCOME TAX OFFICER

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWELFTH DAY OF AUGUST TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SRI JUSTICE A.RAJASHEKER REDDY THE HONOURABLE DT. JUSTICE SHAMEEM AKTHER INCOME TAX TRIBUNAL APPEAL NO: 358 OF 2008 lncome Tax Tribunal Appeal Under Section 260 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench, Hyderabad in lTA.No.995/Hyd/2007 Dept (Hyderabad A Bench), for assessment year 2002-2003 dated 29.08.2008 preferred against the Order of the Commissioner of lncome Tax Appeals-Vl, Appeal No.01 64106-07 lft OMd.1 1 (4)/Hyd/ClT(A)-Vl-2007-2008 preferred against the Order of the lncome Tax Officer, Ward 11 (4), Hyderabad PAN/GIR No. ACWPG4404E dated 31 .03.2006. Between: G. Ramanlal, Prop: Balaji Jewellers, Olo.748, AS Rao Nagar, Hyderabad. ,..APPELLANT AND The lncome Tax Officer, Ward - 11 [4], Hyderabad, lT Towers' AC Gaurds, Hyderabad ...RESPONDENT Counsel for the Appellant: SRI C. V' NARASIMHAM Counsel for the Respondent: SRI B. NARASIMHA SARMA The Court delivered the following: JUDGMENT

/, HONOURAIILE SRI.IUSTICE A. RAJASHEKER REDDY AND HONOURABLE DT.JUSTICE SHAMEEM AKTHER I.T.I'.A. No.358 C)F 2008 JUDGMENT: (per Hon,bte sti Justice a, Ralasheker Red.rdy) Learned counsel for the appellant has a filed a letter seeking withdrawal of this appeal on the ground that the appellant wishes to avail the benelits under the Direct Tax Vivad Se Vishwas Act, 2020, int!'oduced by the Central Govemment. 2 In that vierv of the matter, this appeal is dismissed as withdrawn. No costs. 3. Pending miscellaneous petitions, if any, shall also stand dismissed. To, ,TRUE COPY// Sd/. K.SRINIVASA RAO JOINT REGISTRAR r ll') SECTION OFFICER '1 . The Chairman, lncome Tax Appellate Tribunal Hyderabad ,A, Bench, l.T. Buildings, AC Guards, Hyderddad. 2. The Commissioner of lncome Tax Appeals-Vl, Hyderabad, Adarshnaoar. 3'o f toor, Aaya ka r Bhava n, sirn";ij[!6'lxvoi,Li.io. 3. The lncome Tax Officer, Ward _ 1.1 [4], Hyderabad 4. One CC to Sri C. V. Narasimham, Advocate IOPUC] 5. One CC to Sri B. Narasimha Sarma, Advocate [OpUC] 6. Two CD Copies 7. One Spare Copy gbr uG- \

HIGH COURT DATED: 1210812021 JUDGMENT ITTA.No.358 of 2008 DISMISSING THE APPEAL AS WITHDRAWN 9,9 g'f ATE o n' '. (.) r) N$$11 25 +^J/, ,. r (.'r ':-