Ctr Railone Jv vs Commissioner Of Income Tax Iii
2025 Latest Caselaw 4183 Tel

Telangana High Court

Ctr Railone Jv vs Commissioner Of Income Tax Iii on 23 June, 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.285 OF 2013


JUDGMENT:

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

Heard Mr. Dundu Manmohan, learned counsel, representing Mr. G.V.N.

Hari, learned counsel for the appellant, and Ms. Bokaro Sapna Reddy, learned

Senior Standing Counsel for Income Tax Department for the respondent.

2. Learned counsel for the appellant submits that in view of the Income Tax

Tribunal Appeal No.496 of 2013 being allowed today, vide order dated

23.06.2025, he does not intend to press the instant appeal any further. He,

therefore, prayed that the appeal may be disposed of as "not pressed".

3. Recording the aforesaid submission made by the learned counsel for the

appellant, the instant appeal stands disposed of as "not pressed".

4. As a sequel, miscellaneous petitions pending if any, shall stand closed.

However, there shall be no order as to costs.

________________ P.SAM KOSHY, J

_______________________________ NARSING RAO NANDIKONDA, J Date: 23.06.2025 GSD