J APPA RAO vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

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ITTA/319/2014HC TelanganaHBHC01020621201418 March 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted permission to the appellant to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant sought to withdraw the appeal filed before the High Court against an order of the Income Tax Appellate Tribunal. The respondent did not appear.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal filed under Section 260-A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

,N THE HIGH COURT i ^f8.lrHlBrA rE oF TELANGANA THURSDAY IHE E^'9IIiF}T H DAY OFMARCH rwo rHousAND AND rwEruiioru.f^ rHE HoNouRABLE sRrr'rtti.tJil . RAMA.HANDRA RAo rHE HoNouRor.r r$Ior.rcE T.vrNoD KUMAR I I.T.T.A. NO: 319 oF 2014 lncome Tax Tribunar Appear under Section 260-4 of the rncome Tax Act, 1961 , against the order of the Income Tax Apperate Tribunar, Hyderabad Bench-B, Hyderabad in ITA No.1519 rHydt2o1o for Assessment year 200B-09 dated 2gr11r2o13. Between: J.Appa Rao AND ..,APPELLANT The Assistant Commissioner of Income Tax, Central Circle_3, Hyderabad ,..RESPONDENT For the Appellant : SRI CH.PUSHYAM KIRAN, Advocate For the Respondent : NONE APPEARED The Court made the following: ORDER

HONOURABLE SRI JUSTICE M.S'RAMACHANDRA RAO AND H ON O U RAll t. !l S ti I'i U S1' I C Fl't' V I N O D KU N'l A R l.'l'.'1 .A. No.319 of 2011 J I.] DG\1EN'I': i/,rr Sri../rrrlri,: i,,.-\ /lrriir,r, /r,r,;rl.r /?,r,, I-calneci counsel lbr thc appellaut sccl'.s lo \\ itll(llLl\\ the appeal 2. Perm ission is accorclccl 4. Pending miscellar.reous petitions, il any, shall also stand dismissed. No costs ,TRUE COPY// Sd/-B.S.CHIRANJEEVI JOINT REGISTRAR SECTION OFFICER To 1. 2. |) 4. Kj The lncome Tax Appellate Trib_unal, Hyderabad -B Bench, Hyderabad. Ihe Assistant Commissioner of lncome Tax, Central Circle_3, Hyderabad One CC to Sri Ch.Pushyam Kiran, Advocate (OPUC) Two CD Copies h{\ I 3. Accordingly, the I.1'. l'.r\. is clismissed as rt'ithclt'atvt.t.

HIGH COURT DATED:18/03/2021 * $E SrAr6 D59 p5iC + o k Joo 0r APB 2021 o .L * JUDGMENT lTTA.No.319 ol 2014 ITTA DISMISSED AS WITHDRAWN NO COSTS. n-r, IL\l-l r,, \ \r.r\7 b\ \x\x-

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