M/S. Vimta Labs Ltd., vs Asst. Commissioner Of Income Tax,
2025 Latest Caselaw 4656 Tel

Telangana High Court

M/S. Vimta Labs Ltd., vs Asst. Commissioner Of Income Tax, on 8 April, 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
           I.T.T.A.Nos.324, 355 & 352 OF 2011
COMMON JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Today, when the matter is taken up for hearing, the learned

counsel for the appellant submits that the issue raised in these

appeals are already been settled under the Vivad Se Vishwas Scheme

and the appellants do not intend to press these appeals any further,

therefore, prays for withdrawal of these appeals.

2. As prayed for, these appeals stand dismissed as withdrawn.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 08.04.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND

THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

I.T.T.A.Nos.324, 355 & 352 OF 2011

08.04.2025 AQS