Jubilee Hills International ... vs Commissioner Of Income Tax, Api
2023 Latest Caselaw 61 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                        I.T.T.A.No.212 of 2007

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


       Heard Mr. Challa Gunaranjan, learned counsel for

the appellant and Mr. J.V.Prasad, learned Standing

Counsel, Income Tax Department for the respondent.

2. This appeal under Section 260A of the Income Tax

Act, 1961 (briefly 'the Act' hereinafter), is directed against

the order dated 02.02.2007 passed by the Income Tax

Appellate Tribunal, Hyderabad Bench 'A', Hyderabad, in

M.P.No.119/Hyd/05 in I.T.A.No.1135/Hyd/04 for the

assessment year 2001-2002.

3. Learned counsel for the appellant submits that the

appeal under Section 260A of the Act arising out of

I.T.A.No.1135/Hyd/2004, being I.T.T.A.No.205 of 2005,

has been allowed by this Court vide the judgment and

order dated 04.01.2023. In view thereof, this appeal

arising out of the miscellaneous petition has become

infructuous.

4. Accordingly, the appeal is dismissed as infructuous.

Miscellaneous applications pending, if any, shall

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

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N. TUKARAMJI, J 04.01.2023 vs