The Pr. Commissioner of Income-tax-4 vs. M/s NSL Renewable Power P. Ltd

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ITTA/142/2024HC TelanganaHBHC01013489202330 January 2025Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn, and any pending miscellaneous applications were also closed.

What were the facts?

The appellant, Principal Commissioner of Income Tax, sought to withdraw the instant appeal before the High Court. The reason for withdrawal was that the impugned order was already being challenged in another admitted appeal.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal due to a related pending appeal challenging the same order.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

t3447l IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE THIRTIETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HON'BLE SRI JUSTICE P,SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL No: 142 of2024 Appeal filed under section 2604 of the lncome Tax Act, 196 1 against the orders dated 08-08-2022 passed in l.T.A.No.495/Hyd12021, for Assessment year 2016-17 in Bench 'A' on the file of the lncome-tax Appellate Tribunal, Hyderabad. Between: The Principal Commissioner of lncomelax-4, Hyderabad. ...Appellant AND M/s NSL Renewable Power P. Ltd, NSL lcon,8-2-68412/4, Road No. 12, Banjara Hills, Hyderabad - 500 034, PAN. AABCN6009L ...Respondent Counsel for the Appellant: Ms. B. Sapna Reddy, (SC FOR INCOME TAX) Counsel for the Respondent: Sri A.V. Raghu Ram The Court delivered the following: JUDGMENT II

/t,. TH}- IiON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLT, SRI JUSTICE NARSING RAO NANDIKONDA I.T.T.A.No.l42 ol 2024 JUDGMENT:6per tlott'hb Sri Justice p.SAM KOSHy) Today, when the matter is taken up for hearing, Ms.B.Sapna Reddy, leamed Standing counsel appearing for the appellant prays for withdrawal of the instant appeal tbr the reason that the impugned order under challenge has already been assailed in another appeal i.e., I.T.T.A.No.9I of 2024 which already stands admitted. 2. In view of the same, the instant appeal stands dismissed as withdrawn. As a sequel, miscellaneous applications pending. if any, shall stand closed. No order as to costs. SD/. K. SRINIVASA RAO JOINT REGISTRAR //TRUE COPY' ST:CTION OFFICER To, 1. The lncome{ax Appellate Tribunal, Hyderabad. 2. One CC to Ms B Sapna Reddy, (SC FOR INCOME TAX) [OPUC] 3. One CC to Sri A V. Raghu Ram, Advocate [OPUC] 4. Two CD Copies kam/ghYr

\ \ HIGH COURT DATED:3010112025 JUDGMENT lTTA.No.142 of 2024 THE APPEAL IS DISMISSED AS WITHDRAWN .t€d Yk- (ae5 20 t\Ai ?u5 J TA TE e Y. i) q ( (_C t, rl F G

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