ALBANY MOLECULAR REASEARCH HYDERABAD vs. ASST COMMISSIONER OF INCOME TAX

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWENTY NINTH 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 t.A.NO.1 0F 2021 IN/AND 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.1625/H12010, tor assessment year 2006-2007 dated 19.04.2013 preferred against the Order of the Commissioner of lncome Tax, Hyderabad, preferred against the Order of the Deputy Commissioner of lncome Tax Transfer Pricing-ll' PAN/GlR.No.AAAFCA1469D dated 25.06.2013. Between: Albany tVlolecular Reasearch Hyderabad, Research Centre Pvt. Ltd, Hyderabad. ...APPELLANT AND The Assistant Commissioner of lncome Tax, Circle-1 (1), Hyderabad. ...RESPONDENT r.A.NO.1 0F 2021 Petition Under Section 151 of cPC praying that in the circumstances stated in the Memorandum of Grounds of ITTA, the High court may be pleased to permit the Appellant company to withdraw the present Appeal for Assessment Year 2006-2007 bearing ITTA.No.478 ol 2013 under the vsv scheme in the interest of Justice and be pleased to pass such other order or orders. Counsel for the Appellant: SRl. Y' RATNAKAR Counsel forthe Respondent: SRl. K. RAJI REDDY (SENIOR SC FOR INCOME TAX DEPT) The Court delivered the following: JUDGMENT INCOME TAX TRIBUNAL APPEAL NO: 478 OF 2013

HONOURABI.,E SRI JUSTICE M.S.RAMACHANDRA RAO AND HONOUIIABLE SRI JUSTICE T.VINOD KUMAR IA.No.1 of 2O2L ln and ITTA.No.478 of 2O13 JUDGMENT: per Si Justice IuL S. Ramachandra Rao) Counsel for the appellant has frled IA.No.l of 2021 seeking permission to withdraw the Appeal on the ground that the Designated Authority has passed order dt.05.04.2021 in Form-3 under Vivaad Se Vishwas Act, 2020. 2. In view of the same, IA.No.I of 2O2L is allowed and consequently, the Appeal is dismissed as withdrarvn. No order as to costs. 3. Miscellaneous petitions pending, if arry, 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 Y. Ratnakar, Advocate IOPUCI 3. One CC to Sri. K. Raji Reddy (Senior SC for lncome Tax Dept) [OPUC] 4. Two CD Copies gbr \ M. )\-.-

HIGH COURT DATED: 2910412021 JUDGMENT !.A.NO.1 0F 2021 IN/AND ITTA.No.4tB of 2013 DISMISSING THE CMA AS WITHDRAWN i 10 JUN 2021 * n rA 14: S E H 1 k ..\' ( oo 5e n t b :i"c