Shamraj Moorjani vs The Deputy Commissioner Of Income Tax ...
2025 Latest Caselaw 1695 Tel

Telangana High Court

Shamraj Moorjani vs The Deputy Commissioner Of Income Tax ... on 3 February, 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.115 of 2010

JUDGMENT:

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

Heard Mr. Pilli Nagaraj, learned counsel for the appellant and

Ms. Bokaro Sapna Reddy, learned Junior Standing Counsel for Income

Tax appearing on behalf of the respondent.

2. Learned counsel for the appellant submits that the appellant has

since expired, he does not intend to pursue the appeal any further. In

view of the same, the appeal stands dismissed as not pressed. No costs.

3. As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 03.02.2025 GSD