Somisetty Venkataramaiah [HUF] vs. Assistant Commissioner of Income Tax

i 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. 175 of 2008 Appeal under Section 260(A) of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad dated 22/06/2007 passed in M.A. No.35/Hyd/07 in I.T.A No. 827/Hyd/2002 for the Assessment Year 1986-87 preferred against the order of the Commissioner of Income Tax (Appeals-IV), Hyderabad dated 09/07/2002 passed in Appeal No.590/Antp/CIT(a)-IV/1999-00 for the Assessment Year 1986-87 preferred against the order of the Assistant Commissioner of Income Tax, (Inv), Circle-1, Ananthapur passed in PAN/GIR No. V-203/1986-87, dated 30/03/1993 for the Assessment Year 1986-87. Between: Somisetty Venkataramaiah (HUF), H.No.62/234, Fort, Kurnool, Andhra Pradesh ...Appellant AND

A The Assistant Commissioner of Income Tax, Circle-1, Kurnool. ...Respondent Counsel for the Appellant: Sri A.V. Krishna Kaundinya (NP) Counsel for the Respondent: Standing Counsel for Income Tax The Court made the following:

HON’BLE SRI JUSTICE RAVI NATH TILHARI AND HON’BLE SRI JUSTICE A.V.RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL No. 175 of 2008 ORDER: - No representation for the appellant. The matter is listed in the weekly list. The matter pertains to the year 2008. 2. In view of the above, the Income Tax Tribunal Appeal 3. 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/- P VENKATA RAMANA JOINT REGISTRAR CP //TRUE COPY// SECTION OFFICER To, 1. The Registrar, Income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad. 2. The Commissioner of Income Tax (Appeals-IV), Hyderabad. 3. The Assistant Commissioner of Income Tax, (Inv), Circle-1, Ananthapur, AnanthapurBfetrict. 4. One CC to Sri A.V. Krishna Kaundinya, Advocate. High Court of A.P., ,.Amaravati (OPUC) 5. One CC to the Standing Counsel for Income Tax, High Court of A.P. [OPUC] 6. The Section Officer, V.R. Section, High Court of A.P.at Amaravathi. 7. Three CD Copies. MSR sree

HIGH COURT DATED:10/11/2023 JUDGMENT ITTA.No.175 of 2008 ^ c ^ DISMISSING THE I.T.T.A. FOR WANT F OF PROSECUTION WITHOUT COSTS 1 1