M/S. Yamuna Digital Eletronics Pltd. vs Deputy Commissioner Of Income Tax, Hyd
2025 Latest Caselaw 5504 Tel

Telangana High Court

M/S. Yamuna Digital Eletronics Pltd. vs Deputy Commissioner Of Income Tax, Hyd on 15 September, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

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          THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                          AND
     THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO

             Income Tax Tribunal Appeal No.326 of 2011

JUDGMENT :

(per Hon'ble Sri Justice P.SAM KOSHY)

The instant appeal has been filed by the appellant under Section

260-A of the Income Tax Act, 1961 assailing the order dated

31.01.2011 in I.T.A.No.1094/Hyd/10 for the Assessment Year

2004-05 passed by the Income Tax Appellate Tribunal, Hyderabad, 'B'

Bench (for short, 'the impugned order').

2. Heard Mr.Ch. Pushyam Kiran, learned counsel for the appellant;

and Ms. B. Sapna Reddy, learned Senior Standing Counsel for the

Income Tax Department, for the respondent-State.

3. When the matter is taken up for hearing, learned counsel for the

appellant submitted that the amount of tax liability left to be recovered

by the respondent-Department is too meager an amount. He further

submitted that though he tried to contact the appellant on many

occasions, there is no response from the appellant for quite some time.

4. In view of above scenario, we are inclined to dispose of the

appeal at this juncture by confirming the order dated 31.01.2011 in

I.T.A.No.1094/Hyd/10 for the Assessment Year 2004-05 passed by

the Income Tax Appellate Tribunal, Hyderabad, 'B' Bench, with liberty

to the appellant to redress his grievance by moving appropriate

application for reviving the case.

5. With these observations, the instant appeal stands disposed of.

No costs.

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

closed.

__________________ P.SAM KOSHY, J

_______________________________ SUDDALA CHALAPATHI RAO, J

Date : 15.09.2025 Ndr