Gowra Leasing And Finance Limited, ... vs Assistant Commissioner Of Income Tax, ...
2025 Latest Caselaw 3637 Tel

Telangana High Court

Gowra Leasing And Finance Limited, ... vs Assistant Commissioner Of Income Tax, ... on 21 August, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

         THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                                  AND
 THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO

                       I.T.T.A No.324 of 2008
JUDGMENT:

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

Heard Sri S.Ravi, learned counsel for the appellant and

Ms.B.Sapna Reddy, learned Senior Standing Counsel for Income Tax

Department, for the respondent.

2. Learned counsel for the appellant submits that the appellant

settled the matter with the Department under Vivad Se Viswas Scheme.

As such, the appellant intends not to pursue the appeal any further.

3. In terms of the matter having settled by the Department, the

Appeal has now stands disposed of. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

___________________________ SUDDALA CHALAPATHI RAO, J 21.08.2025 nvl/nit