M/S Triveni Enterprises vs The Income Tax Officer,
2025 Latest Caselaw 4707 Tel

Telangana High Court

M/S Triveni Enterprises vs The Income Tax Officer, on 9 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

            INCOME TAX TRIBUNAL APPEAL No.31 OF 2012

JUDGMENT:

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

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

for the appellant submits that because of the tax liability is meager an

amount, the appellant does not want to pursue the appeal any further,

however, the substantial question of law raised by the appellant be left

open to adjudicate the same before appropriate forum.

2. In view of the above, the instant appeal dismissed as not pressed

with the liberty as sought for.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 09.04.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

INCOME TAX TRIBUNAL APPEAL No.31 OF 2012

09.04.2025 AQS