Sree Rayalaseema Galaxy Projects Pvt. ... vs The Pr Commissioner Of Income Tax
2025 Latest Caselaw 2255 Tel

Telangana High Court

Sree Rayalaseema Galaxy Projects Pvt. ... vs The Pr Commissioner Of Income Tax on 17 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.27 OF 2025
JUDGMENT:

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

Considering the fact that jurisdiction for this appeal is that

which arises from the Karnool District which falls under the

jurisdiction of State of Andhra Pradesh, we are of the considered

opinion that the matter is one which has to be heard by the High

Court for the State of Andhra Pradesh, rather than, this Court.

2. Accordingly, the appeal is permitted to be withdrawn with a

liberty to assail it before the jurisdictional High Court subject to the

petitioners furnishing the photocopy of the certified copy. The certified

copy and the original copy may be return back.

3. Accordingly, this appeal stands dismissed as withdrawn.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 17.02.2025 AQS

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

INCOME TAX TRIBUNAL APPEAL No.27 OF 2025

17.02.2025 AQS