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G.Ramanlal vs Income Tax Officer
2021 Latest Caselaw 2359 Tel

Citation : 2021 Latest Caselaw 2359 Tel
Judgement Date : 12 August, 2021

Telangana High Court
G.Ramanlal vs Income Tax Officer on 12 August, 2021
Bench: A.Rajasheker Reddy, Shameem Akther
      HONOURABLE SRI JUSTICE A. RAJASHEKER REDDY

AND

HONOURABLE Dr.JUSTICE SHAMEEM AKTHER

I.T.T.A. No.357 OF 2008

JUDGMENT: (Per Hon'ble Sri Justice A. Rajasheker Redddy)

Learned counsel for the appellant has a filed a letter seeking

withdrawal of this appeal on the ground that the appellant wishes to avail

the benefits under the Direct Tax Vivad Se Vishwas Act, 2020,

introduced by the Central Government.

2. In that view of the matter, this appeal is dismissed as withdrawn.

No costs.

3. Pending miscellaneous petitions, if any, shall also stand

dismissed.

______________________ A. RAJASHEKER REDDY, J

______________________ Dr. SHAMEEM AKTHER, J

August 12, 2021

KTL

 
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