Pr Commissioner Of Income Tax, Hyd vs M/S. Hyderabad Menzies Air Cargo P ...
2022 Latest Caselaw 3616 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                      AND
        THE HON'BLE MRS JUSTICE SUREPALLI NANDA


                       ITTA No.404 of 2017

JUDGMENT:    (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard     Ms.      K.Mamta            Choudary,            learned   Senior

Standing Counsel for Income Tax Department appearing

for the appellant and Mr. Challa Gunaranjan, learned

counsel for the respondent.

2. This appeal has been filed against the order dated

06.10.2016 passed by the Income Tax Appellate Tribunal,

Hyderabad Bench 'B', Hyderabad in

I.T.A.No.423/Hyd/2015 for the assessment year 2011-12.

3. The appeal was admitted for hearing on 10.07.2017.

4. Today learned counsel for the appellant submits that

on an application filed by the respondent under the Direct

Tax Vivad Se Vishwas Scheme, 2020, the matter has been

settled between the parties following which full and final

settlement dues have been paid by the respondent.

Therefore, appellant would like to withdraw the appeal.

5. In view of the above, this appeal is dismissed on

withdrawal.

6. Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ SUREPALLI NANDA, J

11.07.2022 vs