St. Louis Education Society vs Dy. Director Of Income Tax E
2025 Latest Caselaw 1655 Tel

Telangana High Court

St. Louis Education Society vs Dy. Director Of Income Tax E on 11 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.366 of 2010

JUDGMENT:

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

Ms. Sagarika Koneru, learned counsel representing

Mr. Y.Ratnakar, learned counsel for the appellant, submits that

the subject matter has since become infructuous and she does not

want to press the appeal any further.

2. Accordingly, the Appeal is dismissed as having become

infructuous. 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

11.08.2025 nvl/srk