PRL COMMISSIONR OF INCOME TAX-2 vs. M/S.KENEXA TECHNOLOGIES PRIVATE LIMITED

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT THE HON'BLE THE ACTING CHIEF JUSTICE M.S,RAMACHANDRA RAO AND THE HON'BLE SRI JUSTICE T.VINOD KUMAR lncome Tax Tribunal Appeal under Section 260-4 of the lncome Tax Act, 1961 against the order dated 14.11.2014 in l.T.A.No.243lHydl2014, Assessment Year 2009- 2010 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A' Hyderabad the Assessment Year 2009-2010, preferred against the order dated 05.12.2013 in Appeal. No. AACCK 1647 A, 2009-2010 on the file of the Deputy Commissioner of lncome Tax, Appeals (V), Hyderabad preferred against the order in GIR No..AACCK 1647 A, on the file of the lncome Tax Officer, Circle 2 (1), Hyderabad. Between: Pr. Commissioner of lncome f ax -2, fi Towers, A.C. Guards, Hyderabad ...APPELLANT AND M/s. Kenexa Technologies Private Limited ,8-2-502111AG,3rd Floor, Uma Aishwarya House, Road No.7, Banjara Hills, Hyderabad. ...RESPONDENT TUESDAY, THE SEVENTH DAY OF SEPTEIMBER TWO THOUSAND AND TWENTY ONE INCOME TAX TRIBUNAL APPEAL NO: 230 OF 2015 Counsel for the Appellant: SRI B. NARASIMHA SARMA, Senior Standing Counsel for l.T. Dept., SRI K. AJAY KUMAR, Junior Standing Counsel for l.T. Dept. Counsel forthe Respondent: SRI S. RAGHUNATHAN The Court delivered the following: JUDGMENT

HONOURABLE THE ACTING CHIEF JUSI'ICE SRI M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T. VINOD KUMAR I.T.T.A. No.230 OF 2015 JUDGMENT: (Per the Hon'ble The Acting ChiefJustice Sri M.S.Ramach'1ndra Rao) Learned counsel for the appellant filed letter dated 3I.08.2021 seeking to withdraw the Appeal with liberty to the appellant to revive the appeal in the event it does not let favourable reiief under the Direct Tax Vii,ad se Vishwas Scheme, 2020. 2. Having regard to the said plea, this ITTA is dismissed as withdrawn with liberty as prayed for. 3. Pending miscellaneous petitions, if any, in this Appeal shall also stand disrnissed. No costs. //TRUE COPY// 1. The Chairman, lncome Tax Appellate Tribunal Bench 'A" Hyderabad' 2. The Deputy Commissioner of lncome Tax (Appeal-V)' Hyderabad' 3. The lncome Tax Officer, Circle -2(1), Hyderabad' 4. One CC to Sri B. Narasimha Sarma, Advocate [OPUC] 5. One CC to Sri S. Raghunathan, Advocate [OPUC] 6. Two CD CoPies 7. One Spare CoPY gbr SD/. M.SANTHI VARDHANI JOINT REGISTRAR (.. tr) SECTION OFFICER To, x\)

HIGH COURT JUDGMENT ITTA.No.230 of 2015 DISMISSING THE ITTA AS WITHDRAWN co 25 SEP202I 1aE STAIA t)ss r, ..-i o ( I 6)5 q\1-\ . \{.r DATED: 0710912021