G.RAMANLAL vs. INCOME TAX OFFICER

Between: G.Ramanlal, Prop:Balaji Jewellers, 748, AS Rao Nagar, Hyderabad' .,,APPELLANT AND lncome Tax Officer, Ward - 11 t4l, Hyderabad' lT Towers' AC Gaurds' Hyderabad ...RESPONDENT For the Appellant : SRI C.V.NARASIMHAM' Advocate For the Respondent : SRI B.NARASIMHA SARMA' Advocate The Court made the following: ORDER t 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 REDOY AND THE HONOURABLE DT' JUSTICE SHAMEEM AKTHER LT.T.A. NO: 351 OF 2008 lncome Tax Tribunal Appeal under section 260-4 of the lncome Tax Act, 1961' against the order of the income Tax Appellate Tribunal, Hyderabad Bench'A', Bench Hyderabad in ITA No.948/Hydt2007, for assessment year 2000-2001 dated 29-08-2008 received by appellant on 2-9-2008 preferred against the Order of the Commissioner of lncome Tax (Appeals)-Vl, 3d Floor, Aayakar Bhavan, Basheerbagh, Hyderabad, Appeal No.0162/0607/lT0/ wD.11 (a)/hyd /clT(A)-vl/2007-08 dated 10-07-2007, preferred against the order of the lncome Tax Officer, ward-'l1(4), Hyderabad 31-03-2006 PAN/ GIR No. ACWPG4404E dated 31.03.2000

HONOTIR.{BLE SRI JUSTICE A. RAJASHEKER REDDY AND HONOURABLE DT.JUSTICE SHAMEEN,I AKTHER I.T.T.A. No.351 O F 2008 JUDGMENT i (pet Hon,bte Sri Justice a, Rajashek& Redrrdy) Learned counsel for the appellant has a filed a letter seeking withdrawal of this appeal on the ground that the appellanr wishes to avail the berrefits under the Direct Tax Vivad Se Vishwas Act, 2020, introduced by the Central Govemment. 2. In thar view of the matter, this appeal is dismissed as withdrawn. No costs. 3. Pending miscellaneous petitions, if any, shall also stand dismissed. ,TRUE COPY// Sd/-M,SANTHI VARDHANI JOINT REGISTRAR t'+t SECTION OFFICER To . The Chairman, lncome Tax Appellate Tribunal' Hyderabad A Bench' Hyderabad , iii; 6;;;i;sibneior rncome-fax (Appeats)-Vl 3rd Floor, Aayakar Bhavan, Basheerbagh, HYderabad-500004' ' lxi iaa;i: ".1% 9xi:?:#.T3.1'i f J;iI3,T?3i11 e 1 . . 6;; dc ii 5ii s.Nirrti.ha Sarma, Advocate (oPUC) 1 2 3 4 5 6 7. Two CD CoPies . One SPare CoPY s. ., d \

HIGH COURT DATED:1210812021 51A1 E OA )o !,\qls O 1t o *i '/,1,,. I a.': j)'' JUDGMENT ITTA.No.351 of 2008 Dismissing the Appeal as withdrawn' q] \ 4 \\.:'-:.