THE COMMR OF INCOME TAX-IV, HYDERABAD vs. M/S NMDC LIMITED, HYDERABAD

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ITTA/398/2015HC TelanganaHBHC01072176201513 December 2021Bench: T.MADHAVI DEVI,UJJAL BHUYAN3 pages
AI SummaryAllowed

What did the High Court hold?

The High Court noted that the matter was settled under the Vivad se Vishwas Scheme. Consequently, the Income Tax Department sought to withdraw its appeal.

What were the facts?

The Income Tax Department filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The respondent-assessee had settled the matter under the Vivad se Vishwas Scheme.

What were the issues?

Whether the appeal filed by the revenue should be withdrawn in light of the settlement under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

rN THE HIGH COURT FORDTTIEAST{TE OF TELANGANA M o N DAy, -T H E JSLI^',ss XIB tt" 31.P5 SE * " * t1t35!l'"t uJJAL BH,YAN THE HONOURABLE SI rHE HoNouRo""''Hi'sTlcE P'MADHA'I DEvl i.T.T.A. NO: 398 OF 2015 lncome Tax Tribunal Appeal under Section 26:A of the lncome Tax Act' 1961' against the order of tn" l,iJo-m" Tax Appellate Tribunal' Hyderabad Bench 'B' Hyderabad in lrA No'288/';;;;;;t for assessment vear 2009-'10 dated 18/07/20'13 preferred against the OrOer of the Commission"' of lncome Tax (Appeals)-V' Hyderabad in lrA No.o3ri]ioo, "'a-1u,",T-(A) v/2011-12 dated 311212012 preferred against the Order of tne nOOltionat Commissioner of lncome Tax' Range-16' Hyderabad ,n"rO* *o.OOOCN7325A dated 3Ot 121201 1 Between: tr//s NMDC Limited, Khanij Bhavan' ThecommissioneroflncomeTax-lV'Hyderabad "'APPELLANT/RESPoNDENT AND 1O-3-311/A Castle Hills' Masab Tank' Hyderabad' ...RESPONDENT/APPELLANT For the Appellant : SRI J'V'PRASAD' SC FOR INCOME TAX DEPARTMENT For the Respondent : SRI P'KARTHIK RAMANA'^R.EPRESENTING FOR SRI S'DWARAKANATH' Advocate The Court delivered the following: JUDGMENT

HONOT RABLE SRI JUSTICE U.IJAL I}HU\'AN AND HONOUR \BLtr SMT..,USTICE P. MADHAVI DE\ I LT.T.A.No.39 tt oF 20ls JUDGMENT: tt. H..,. t.t..\ttJt.tt:-. t ,t.,t Btltt.,.t,1. l-{eard Mr..l. V.Prasad. learned Standing Counsel fbr the appellant- Income Tax Dep rtlnent and Mr.P.Karthik I{arrana. Iearned counsel representing Mr.S Dwarakanath. Iearned counsel lor the respondent- 2. This appeal by the revenue under Section 2604. of the lncome Tax Act, 196 1 j ; directed against the order of the Income Tax Appellate Tribunr I in ITA No.288 lHydl2)l3 dated 18 07'2014 lor the assessment Ye Lr 2009- i 0. 3. It is submi ted the respondent-assessee has settled the matter under the Vivad ! e Vishwas Scheme which has bcen approved by the Income Tax DePz ftment. 4. In that vit w of the matter, appellant seeks to withdrarv the appeal. 5. Appeal is, rccordingly, disposed of on withdlarval' 6. Misccllant or-rs applications, ilan--v pending' shall stand closed' 1. No costs. sd/-Io?SXSsr$EiR //TR'E coPY// sEcrloN oFFtcER i ffi"'*fi r- m**iu':p;lt*ius$ # imt*"".* s,\- Ki To ASS C SSCC.

HIGH COURT DATED:1311212)21 JUDGMENT lTTA.No.398 of :1015 .\ \-l E, STA l'€ a+ t ('. -) J 3 0 DEllz,[n Disposing of tht iTTA as withdrawn, with >ut costs' u) 's ;i

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