Commissioner Of Income Tax Iii vs P.V. Ramana Reddy
2025 Latest Caselaw 856 Tel

Telangana High Court

Commissioner Of Income Tax Iii vs P.V. Ramana Reddy on 6 January, 2025

         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                      AND
           THE HON'BLE SRI JUSTICE J.SREENIVAS RAO


     INCOME TAX TRIBUNAL APPEAL No.307 of 2012

JUDGMENT:

(Per the Hon'ble the Chief Justice Alok Aradhe)

Ms. B.Sapna Reddy, learned Junior Standing

Counsel representing Mr. J.V.Prasad, learned Senior

Standing Counsel for Income Tax Department for the

appellant.

2. Learned counsel for the appellant seeks leave of this

Court to withdraw the appeal in the light of the Circular

No.09/2024, dated 17.09.2024, with the liberty to revive

the same in case the subject matter of the appeal falls in

any of the exceptions provided in the Circular No.5/2024

dated 15.03.2024.

3. Accordingly, the appeal is dismissed as withdrawn in

terms of the liberty as prayed for.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ ALOK ARADHE, CJ

______________________________________ J.SREENIVAS RAO, J

06.01.2025 vs