M/s Nuland Infrastructure(P) Ltd vs. Principle Commissioner of Income Tax - 4

13447 | lN THE HIGH couRT FORDT-HEAST{TE oF TELANGANA ffis'?fi x"'$iB'xLB'$tiiJ?llE PRESENT THE HONOURABLE SRI JUSTICE P'SAM KOSHY THE HoNouRABLE sRl ""'tto*o*slNc RAo NANDIK.NDA rncomeraxrribunarT.is#l'r"'r:"r"J:T',f 'fr il,l!:;i,Tf; i'li; XXX'J;i"[i ?:ii rti:%i;'Ji"ii"'i'r'I "i ir'" tn"orni rax Apperrate iil;;il; Bench'A' HYderabad' Between: Ivl/s Nuland lnfrastructure(P) Ltd'-Flat N" ?91'Il:il" 107' Anandnagar Colony' Khiaratabad, Hyo"rroao?66oioi'iepie.ented by its Director A Srikanth' "'APPellant UNALAPPEAL NO: 450F2o24 tNcoMETAX TRIB Act, 1961 for the Tribunal, AND Principle Commissioner of lncome Tax - 4 lT Towers, AC Guards, HYderabad 500004 ...Respondent IA NO:1OF 2O24 lA NO: 2 OF 2024 Petition under Section 151 of CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay oI all further proceedings pursuant to the order of lncome Tax Appellate Tribunal Hyderabad A Bench, Hyderabad dated 0410812022 passed in ITA No 23lHydl2022 for the assessment year 2011-2012 pending disposal of theAppeal. Petition under section 5 of Limitation Act praying that in.the circumstances stated in the affidavit filed in support of the petition' the High Court may.lce pi.rilO to condone the delay of i378-days in filing the above lTTA in,lTA nrrnu., 23tHydl2O22, dated 04108t2022 on the file of lncome Tax Appellant Tribunal, Hyderabad A Bench, Hyderabad.

NO:3 OF o24 2 t["-tE#,ffi hi*{*[fi.:,r:,#]:if :Hr#],:?::rr: Counsel for the Appe[ant counser for the Respono.t ' t^' R RAME.H NAIK rhe court derivered ,^" ";"1,*l;::jt' sc FoR rNcoME rAx)

t HON,BLE SRI TI UN JUSTI AND ENAR CE S APP P.s ING .frM RAO KOs NAN 45 OF SD'- HY DIK THE HON'BLE SRT INCOMETA)( TRIB accepts the same' 3. In view of the above infructuous- As PraYed for, withdrawn. To, ADK/gh Yt 'bte Si JusLice P-Som KoshV) the matter is taken up for lrearing' learned counsel c ON 24 DA 20 EAL No. AL MENT: P"' ao" TodaY, when that the dispute netween the parties has for the aPPellant submits been settled and the matter has become infructuous' ,' Learned Standing Counsel for the Income Tax Department also , the instant appeal stands dismissed as the present appe a1 stands dismissed S R. KARTHIKEYAN t olNT REGTSTRAR I //TRUE COPY/' ECTION OFFICER 1. The lncome Tax Appellate Tribunal' Hyderabad Bench 'A' Hyderabad ;. d;;i; snin nnH'rEsH NAIK' Advocate 191991 3 il;;c; sRi J v PRAsAD (sr sc FoR INCoME rAX) [oPUC] 4. Two CD CoPies

HIGH COURT DATED:09/0 6t2L2s JUDGMENT lTTA.No.4 S of 2024 lt .) lro 22 lU8 U6 R o ,c: iHE S14 k \ d' O; tt 1, '\{,',, .:;, ,+ ,/ o' - ,;/ or-:.rrl:() DISMISSING THE ITTA AS INFRUCTUOUS &d'gN X*.* \0