The Pr. Commissioner of Income-tax vs. M/s. Lanco Solar Energy Pvt Ltd

[ 3386 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE SECOND DAY OF AUGUST TWO THOUSAND AND TWENTY THREE PRESENT THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA INCOME TAX TRIBUNAL APPEAL No: 350 OF 2019 lncome Tax Tribunal Appeal Under Section 260,4 of the lncome Tax Act, 1961 arising out of the order of the lncome{ax Appellate Tribunal, Hyderabad Bench 'B' Hyderabad, in S.A No. 16/Hyd/2019 in l.T.A. No.670/Hyd/2017, for assessment Year 2012-13 dated 13-02-2019 preferred against the Order of ' the Assistant Commissioner of lncome Tax, Circle-16(1 ),Hyderabad PAN/GlR No.AABCL7372G, daled:28-O2-20'1 7, preferred against the Order of the Deputy Commissioner of lncome-Tax, (Transfer Pricing Officer)-3, Hyderabad PAN/GIR No. AABCL7372G dated 27-O1-2016. Between: The Pr. Commissioner of lncome{ax-4, Hyderabad. ...AppellanURespondent AND M/s. Lanco Solar Energy Pvt Ltd, Lanco House, Plot No.4, Software Units Layout, Madhapur, HYDERABAD-soo 081. (PAN No. AABCL 7372G) ...RespondenUAppellant

lA NO: 2 OF 2019 Petition under Section 15'1 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to suspend the order lN S.A. No.'16lHyd/2019 in tTA No. 670/Hyd/2017 of the lncome Tax Appellate Tribunal, Hyderabad Bench "8", at Hyderabad, dated 13- 02-2019, pending disposal of the appeal. Counsel for the Appellant: SRI J.V. PRASAD, Sr Standing Counsel for lncome Tax Counsel for the Respondent: M/s. MN ADVOCATES The Court delivered the following: JUDGMENT

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND TI{E HON'BLE SRI WSTICE A. LAXMI NARAYANA I.T.T.A. No. 35O of 20L9 JUDGMENT:peI Hon'bte Si Jltstice p.SAM KOSHy) Learned counsel appearing for tJle parties submit that the matter has become infructuous. 2. As the appeal itself since been stated to have become infructuous, the ITTA is dismissed as infructuous. No order as to costs. 3 Consequently, miscella-neous petitions pending, if any, shall stand closed Sd/.B.S.CHIRANJEEVI JOINT REGISTRAR //TRUE COPY// @ SECTION OFFICER To, 1. The lncometax Appellate Tribunal, Hyderabad Bench ' B' Hyderabad i. f6" n..istrnt Commissioner of lncome Tax, Circle-16(1)'Hyderabad a. fne Oeputy Commissioner of lncome-Tax, (Transfer Pricing Officer)-3' Hyderabad 4. o,n; cc to SRI J.v. PRASAD, sc FoR lNcoME TAX [oPUC] 5 One CC M/s. MN ADVOCATES [OPUC] 6. Two CD CoPies kam b

I HIGH COURT DATED:0210812023 JUDGMENT ITTA.No.350 of 2019 ITTA IS DISMISSED AS INFRUCTUOUS I ( Sa A$ s \ I q' *