M/S Charminar Bottling Company Private ... vs The Asst. Commissioner Of Income Tax,
2025 Latest Caselaw 918 Tel

Telangana High Court

M/S Charminar Bottling Company Private ... vs The Asst. 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.198 of 2008


JUDGMENT:

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

None for the appellant.

Mr. Murali Krishna Parvathaneni, learned counsel for the

respondent appeared through video conferencing.

2. None had appeared on behalf of the appellant even

yesterday i.e., on 06.01.2025.

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