M/s.Lanco Kondapalli Power Pvt Ltd vs. DCIT., Circle - 16 [1], Hyderabad

13447 ) IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE FOURTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA ITTA No: 123 ot2010 Appeal filed under Section 260(A) of the Income-Tax Act, against the order dated 24-10-2008 passed in lTA.No.479lHydl2008 for the assessment year '1999- 2000 on the file of the lncome Tax Appellate Tribunal Hyderabad Bench 'B', Hyderabad preferred against the Order dated 07 -O1-2008 passed in lTA.No. 386/DC-16(1)/C.lT(A)-Vl2006-07 on the file of the Commissioner of lncome Tax (Appeals)-V, Hyderabad preferred against the Order dated 29-12-2006 passed in PAN/GIR No. AjfuqcKsl 23AlL-37 on the file of the lncome Tax Department, Deputy Commissioner of lncome Tax, Circle '16(1), Hyderabad. Between: M/s.Lanco Kondapalli Power Pvt Ltd, O/o.Lanko House, 141, Avenue 8, Road No.2, Banjara Hills, LV Prasad Marg, Hyderabad. ...Appellant AND DCIT, Circle - 16 (1 ), Hyderabad. ...Respondent Counsel for the Appellant: Mr. A.V.A. Siva Kartikeya, counsel representing Mr. A.V. Krishna Koundinya Counsel for the Respondent: Mr. J.V. Prasad, Senior Standing Counsel for lncome Tax Department The Court delivered the following: JUDGMENT I

THE HONOT]RABLE SRIJUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA ITTA No.l23 OF 2010 JUDGMEN:I : Qttr l{on'ble Sri .lustice P.Sam Koshy) I{eard Mr. A.V.A.Siva Kartikeya, leamed counsel representing Mr. A.V.Krishna Koundinya, leamed counsel for the appellant and Mr. Mr. J.V.Prasad, leamed Senior Standing Counsel for the Income Tax Department for the respondent. Perused the record. 2. The leamed counsel for the appellant submits that as per his information, the appellant-company has since gone into liquidation and the National Company Law Tribunal has already passed an order on 23.06.2023. 3. In vien of the fact that the company has already gone into liquidation. \\,e are of the considered opinion that all the rights of the appellant-company stands extinguished. As such, nothing further remains to be adjudicated in the instant appeal. 4. The appeal is, accordingly, disposed of. There sl.rall be no order as to costs F

I 2 To, Consequently, miscellaneous petitions pending, if any, shall stand closed. Sd/- K. SRINIVASA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER 1. The lncome Tax Appellate Tribunal Hyderabad Bench '8" Hyderabad 2. The Commissioner of lncome Tax (Appeals)-V, Hyderabad 3. The lncome Tax Department' Deputy Commissioner of lncome Tax' Circle 16(1), Hyderabad. 4. One CC to. Mr. A.V. Krishna Koundinya Advocate [OPUC] 5. One CC to Mr. J.V. Prasad, Senior Standing Counsel for lncome Tax Department [OPUC] 6. Two CD Copies kam/gh Vk- 4 /_ \

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