M/S PRABHAT AUTOMOBILES, JAWAHAR AUTONAGAR, VIJAYAWADA vs. DCIT, CIRCLE-2, VIJAYAWADA

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY,THE FIRST DAY OF DECEMBER TWO THOUSAND AND TWENTY THREE PRESENT HONOURABLE SRI JUSTICE RAVI NATH TILHARI AND HONOURABLE SRI JUSTICE A V RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL No. 74 of 2006 Appeal under Section 260(A) of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam dated 13/04/2005 passed in I.T.A. No. 226A//2000 for the Assessment Year 1996-97 preferred against the order of the Commissioner of Income Tax (Appeals), Vijayawada dated 16/03/2000 passed in ITA No.8/V/1999-2000 for the Assessment year 1996-97 preferred against the order of the Deputy Commissioner of Income Tax, Circle-2, Vijayawada dated 22/03/1999 passed in GIR No.P-340 for the Assessment Year 1996-97. Between: M/s. Prabhat Automobiles, Jawahar Autonagar, Vijayawada, Rep. by its Managing Partner. ...Appellant AND D.C.I.T., Circle-2, Vijayawada. ...Respondent Counsel for the Appellant: Sri A.V. Krishna Kaundinya Counsel for the Respondent: The Court made the following: JUDGMENT

THE HON’BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON’BLE SRI JUSTICE A.V.RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL No.74 OF 2006 JUDGMENT:- (per Hon’ble Sri Justice Ravi Nath Tilhari) On 20.10.2023, there was no representation for the appellant. 2. The matter is in the weekly cause list. Today also, there is no representation for the 3. appellant. 4. The Income Tax Tribunal Appeal is dismissed for want of prosecution. No order as to costs. As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed. SD/- S.V.S.R. MURTHY JOINT REGISTRAR //TRUE COPY// SE N OFFICER To 1. The Chairman, Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Vijayawada, Krishna District. 3. The Deputy Commissioner of Income Tax, Circle-2, Vijayawada, Krishna District. 4. One CC to Sri A.V. Krishna Kaundinya, Advocate, High Court of AP, Amaravati (OPUC) 5. Three CD Copies MSR VNA

HIGH COURT ■ \ DATED:01/12/2023 JUDGMENT ’>Ci ITTA.No.74 of 2006 - T-' 3 0 MAR 2024 i’r> ~^DP IQ5 ^/<3/<9^y DISMISSING THE APPEAL FOR WANT OF PROSECUTION WITHOUT COSTS