Keli Bai Chowdary Family Trust vs. The Asst. Commissioner of Incometax

4J IN THE HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI FRIDAY,THE TENTH DAY OF NOVEMBER 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. 134 of 2008 Appeal under Section 260(A) of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Hyderabad Bench, Hyderabad dated 20/07/2007 passed in I.T.A Nos. 571 to 574/Hyd./2006 for the Assessment Years 1999-2000, 2000-2001, 2001-2002, 2002-2003 preferred against the order of the Commissioner of Income Tax (Appeals), Tirupathi dated 13/03/2006 passed in Appeal No.96/ACIT-C-1(1)/TPT/CIT(A)/T PT/05- 06 for the Assessment Year 1999-2000 preferred against the order of Assistant Commissioner of Income Tax, Central Circle, Tirupathi passed PAN/GIR No. K-600, dated 14/03/2005 for the Assessment Year 1999-2000 the in Between: Keli Bai Chowdary Family Trust, Tirupati. ...Appellant AND The Assistant Commissioner of Income Tax, Central Circle, Tirupati. ...Respondent

Counsel for the Appellant: Sri Y. Ratnakar (NP) Counsel for the Respondent: The Court made the following Order:

THE HON’BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON’BLE SRI JUSTICE A.V.RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL No. 134 of 2008 ORDER;- No representation for the appellant. The matter is listed in the weekly list. The matter pertains to the year 2008. In view of the above, the Income Tax Tribunal Appeal is dismissed for “want of prosecution”. 2. 3. No order as to costs. As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed. SD/- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1. The Chairman, Income Tax Appellate Tribunal, Hyderabad Bench, Hyderabad. 2. The Commissioner of Income Tax (Appeals), Tirupathi, Chittoor District. 3. The Assistant Commissioner of Income Tax, Central Circle, -2, Tirupathi, Chittoor District. 4. One CC to Sri Y. Ratnakar, Advocate, (OPUC) 5. Three CD Copies. MSR sree

HIGH COURT DATED:10/11/2023 ORDER ITTA.No.134 of 2008 DISMISSING THE I.T.T.A. FOR WANT OF PROSECUTION WITHOUT COSTS