ADP PRIVATE LIMITED, HYDERABAD. vs. THEDEPUTY COMMISISONER OF INCOME TAX, CIRCLE 1 [1] , HYDERAB

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ITTA/334/2011HC TelanganaHBHC01027452201122 April 2021Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO4 pages
AI SummaryWithdrawn

What did the High Court hold?

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The appellant, ADP Private Limited, filed an Income Tax Tribunal Appeal before the High Court. The appeal was against an order of the Income Tax Appellate Tribunal. The appellant sought to withdraw the appeal to settle the matter under the Vivaad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal to pursue settlement under a specific tax scheme.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad Bench B Hyderabad in ITA

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWENTY SECOND 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.T.A. NO: 334OF 2011 lncome Tax Tribunal Appeal under Section 260-A of the lncome Tax Act, against the order of the Income Tax Appellate Tribunal, Hyderabad Bench 'B' Hyderabad in ITA No.106/Hyd/2009 for assessment year 2004-2005 daled 251021201 1 preferred against the order of the Commissioner of lncome Tax (Appeals)-lll, Hyderabad, Appeal No.0061/ClT(A)-lll/08-09 dated 1811112008 preferred against the Order of the lncome Tax Officer, Ward 1(2) PAN/GlR No.AAACW 2655C/A 447 daled 1811212006. Between: ADP PRIVATE LIMITED, 6-3-1091/C/1, Fortune 9, Raj Bhavan Road, Hyderabad. ...APPELLANT AND THE DEPUTY COMMTSTSONER OF INCOME TAX, CIRCLE 1 [1], HYDERABAD. ,..RESPONDENT For the Appellant : SRI K.RAJI REDDY, Advocate For the Respondent : The Court made the following: ORDER

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR ITTA.No.334 of 2O11 JUDGMEN T: (Per Si Justice M.S.Ramachandra Rao) for the appellant has filed a Memo dt.O9.O4.2O2l seeking permission of the Court to withdraw the appeal to settle the matter with the authorities under Vivaad Se Vishwas Act,2O2O. 2 Granting permission as sought for, this Appeal is dismissed as withdrawn. No order as to costs. 3 Consequently, miscellaneous petitions pending, if any, shall stand closed. Counsel //TRUE COPYII Sd/-K.SREENIVASA RAO JOINT REGISTRAR @ SECTION OFFICER To 1. 2. 3. Kj The lncome Tax Appellate Tribunal, Hyd_erabad ,8, Bench, Hyderabad. 9n" 99 to Sri K.Raji Reddy, Advocatdiopucf - -" Two CD Copies ' IIONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

HIGH COURT DATED:2210412021 ORDER ITTA.No.334 ol 2011 DISMISSED AS WITHDRAWN THE ITTA. 1 t'tE sTArF /< I ,j 01JllN 20?1 a -a' 4q t1fri \e ) /L)

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