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Idea Cellular Limited vs The Commissionr Of Income Tax Tds
2021 Latest Caselaw 2550 Tel

Citation : 2021 Latest Caselaw 2550 Tel
Judgement Date : 7 September, 2021

Telangana High Court

Idea Cellular Limited vs The Commissionr Of Income Tax Tds on 7 September, 2021

Bench: M.S.Ramachandra Rao, T.Vinod Kumar

        HONOURABLE THE ACTING CHIEF JUSTICE

SRI M.S.RAMACHANDRA RAO AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

I.T.T.A. No.698 OF 2014

JUDGMENT: (Per the Acting Chief Justice Sri M.S.Ramachandra Rao)

Learned counsel for the appellant seeks permission to

withdraw the appeal with liberty to the appellant to revive the

appeal in the event it does not get favourable relief under the

Direct Tax Vivad se Vishwas Scheme, 2020.

2. Having regard to the said plea, the appeal is dismissed

as withdrawn with liberty as prayed for.

3. Pending miscellaneous petitions, if any, in this appeal

shall also stand dismissed.

________________________________ M.S.RAMACHANDRA RAO, ACJ

______________________ T.VINOD KUMAR, J

Date: 07.09.2021.

ES

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