Telangana High Court
Kakatiya Cement Sugar And Industries ... vs Deputy Commissioner Of Income Tax on 12 June, 2025
Author: P.Sam Koshy
Bench: P.Sam Koshy
THE HON'BLE SRI JUSTICE P.SAM KOSHY
AND
THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA
INCOME TAX TRIBUNAL APPEAL No.33 OF 2011
JUDGMENT:(per Hon'ble Sri Justice P.Sam Koshy) Today, when the matter is taken up for hearing, learned counsel for the appellant submits that the appellant has settled the dispute with the department under the Vivad Se Vishwass Scheme and hence prays for withdrawal of the instant appeal.
2. As prayed for, the present appeal stands dismissed as withdrawn.
As a sequel, miscellaneous applications pending if any, shall stand closed.
__________________ P.SAM KOSHY, J _________________________________ NARSING RAO NANDIKONDA, J Date: 12.06.2025 AQS Page 2 of 2 8 THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL No.33 OF 2011 12.06.2025 AQS