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The Commissioner Of Incometax Vsp vs Skoda Exports Co. Vsp.
2023 Latest Caselaw 5764 AP

Citation : 2023 Latest Caselaw 5764 AP
Judgement Date : 1 December, 2023

Andhra Pradesh High Court - Amravati

The Commissioner Of Incometax Vsp vs Skoda Exports Co. Vsp. on 1 December, 2023

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
                                 AND
     THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

             INCOME TAX APPEAL NO.222 of 2003

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

On 10.11.2023, the following order was passed:-

"Post along with I.T.T.A.No.220 of 2015 in the next weekly list."

2. The matter is in the weekly cause list.

3. Today also, there is no representation for the

appellant.

4. The Income Tax Appeal is dismissed for want of

prosecution.

There shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if

any pending, shall also stand closed.

__________________________ RAVI NATH TILHARI, J

_________________________ A.V.RAVINDRA BABU, J

Date: 01.12.2023 RKS

 
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