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Avanti Feeds Ltd vs Dy.Commissioner Of Income Tax
2025 Latest Caselaw 915 Tel

Citation : 2025 Latest Caselaw 915 Tel
Judgement Date : 7 January, 2025

Telangana High Court

Avanti Feeds Ltd vs Dy.Commissioner Of Income Tax on 7 January, 2025

      THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                                  AND

           THE HON'BLE SRI JUSTICE J.SREENIVAS RAO


           INCOME TAX TRIBUNAL APPEAL No.38 of 2009


JUDGMENT:

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

None for the appellant.

Mr. J.V.Prasad, learned Senior Standing Counsel for Income

Tax Department for the respondent.

2. None had appeared on behalf of the appellant even on

20.12.2024.

3. It appears the appellant is not interested in

prosecuting the appeal.

4. The appeal is dismissed for want of prosecution.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_______________________________ ALOK ARADHE, CJ

_______________________________ J.SREENIVAS RAO, J Date: 07.01.2025 KL

 
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