The Commissioner Of Income Taxi, ... vs M/S. Deccan Chronicle Holdings Ltd.,
2025 Latest Caselaw 4747 Tel

Telangana High Court

The Commissioner Of Income Taxi, ... vs M/S. Deccan Chronicle Holdings Ltd., on 10 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.150 OF 2012

JUDGMENT:

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

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

for the respondent assessee informs that the assessee has since

undergone liquidation and as such the cause of action does not arise,

therefore, they do not intend to press the instant appeal any further.

2. Recording the above made submission, the present appeal

stands dismissed as not pressed.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 10.04.2025 AQS

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

INCOME TAX TRIBUNAL APPEAL No.150 OF 2012

10.04.2025 AQS