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IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY ,THE TWENry EIGHTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE AND THE HON'BLE SRI JUSTICE J. SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL NO| 4r'-0F 2009 Income tax Tribunar Appear under section 260-4 of the rncome tax Act, 1961, against the order of the rncome Tax Appelate Tribunar, B-Bench, Hyderabad in rrA No 563 of 2003 in Misc. Apprn. No. 22 r Hydt 2009 dated z4-04-2oog for Assessment Year 1g8g-g0 preferred against the order of the commissioner of lncome Tax (Appeals), Guntur:: CAMp at Hyderabad dated 30-12_2002 in Appeal Nos. 0059ffr/crr(A) cNT/2002-003 , 0058/Tr./crr (A)GNT/2002-03, ooilTtrr.tctr (A). c NT t2002-03, 0055/Tr./C tT(A) c N T/2002_03 . Between: Shri Prabhudayal Agarwal, Secunderabad. ...APPELLANT AND The lncome tax Officer, Ward -10 (1), Hyderabad ...RESPONDENT counsel for the Appeflant: SRr. y. Koteswara Rao, representing sri y. Ratnakar Counsel for the Respondent: SRI B. Narasimha Sarma The Court delivered the following Judgment :
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE AND THE HON'BLE SRI JUSTICE J.SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL No.44 of 2OO9 JUDGMENT: per the Hon'bte the Chief Justice Alok Arad.he) Mr. Y.Koteswara Rao learned counsel representing Mr. Y.Ratnakar, learned counsel for the appellalt. 2. learned counsel for the appellant submits that the issue involved in this appeal does not survive for consideration on account of efflux of time. J The aforesaid submission is taken on record 4. Accordingly, the appeal is dismissed as infructuous. Miscellaneous applications pending, if any, sha_ll stand closed. However, there shall be no order as to costs. Sd/- M. VIJAYA BHAS JOINT REGIS //TRUE COPY// SECTION OFFICER To 1. The lncome Tax Appellate Tribunal, B-Bench, Hyderabad 2. The Commissioner of lncome Tax (Appeals), Guntur:: CAMp at Hyderabad 3. One CC to SRl. Y. RATNAKAR, Advocate tOpUCI 4. One CC to SRI B. NARASTMHA SARMA, Advocate IOPUCI 5. Two CD Copies R R kul/gh a
HIGH COURT DATED:2811112024 JUDGMENT ITTA.No.44 of 2009 DISMISSING THE IT'IA 14 Fo ?0n s( 7 \r-o i, .z \,'i AS INFRUCTUOUS I T [ $ t JJ i, \