Ms. RCC Sales Private Limited vs. Deputy Commissioner of Income Tac,

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE TWELFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 302 OF 2008 lncome Tax Tribunal Appeal under section 2604 of the lncome Tax Act, 1961 against the order dated 28-03-2008 passed in lTA.No.1156/Hyd/2006 for the Assessment Year 2003-2004 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench ,8,, Hyderabad, preferred against the order dated 20-09-2006 passedinAppealNo.o'199/DC-3(1)tC)-r',A)'|V12006-0Tonthefileofthe commissioner of lncome Tax (Appeals)-lV, Hyderabad, preferred against the order dated 20-03-2006 passed in PAN/GIR No AAACR9675D / R-76 on the file of the Deputy Commissioner of lncome Tax, Circle 3('1), Hyderabad' Between: Ivls. RCC Sales Pvt. Ltd., Plot No. 2 & 28, Phase-lV, lDA, Jeedimetla' Hyderabad ...APPellant AND Deputy Commissioner of lncome Tax, Circle - 3 (1) Hyderabad ...Respondent Counsel for the APPellant Ms Vaishnai ATSSP Rep. Mr S Ravi, Senior Counsel Counsel for the ResPondent Ms Bokaro Sapna ReddY Junigr Standing Counsel for lncome Tax DePartment The Court delivered the following Judgment :

7 THE HON'BLE SRI JUSTICE P.SAM KOSHY AND LE SRI JUSTICE NARSING RAO NANDIKONDA Income Tax Tfl bunal Apoeal No.S02 of 2OOa JUDGMENT: (per tLe llon'ble Sn Justice p. S.]m Kostlg) Ms. Vaishnai A.T.S.S.P., learned counsel, ri.ppearing on behalf of Mr. S. Ravi, iearned Senior Counsel for the a1_rpellant, ald Ms. Bokaro Sapna Reddy, learned Junior Standing Couns.l for Income Tax appearing on behalf ofthe respondent. 2. Learned counsel appearing for the appellant has hled a memo dated l2'o2'2o25 stating that the cause in the instant appeal does not survive and that thelr do not walt to pursue the appeal any further; and therefore prayed ttLat the appeal may be dismissed as infructt.tous. 3' In view of tree above submission of the learnecr coursel for the appellant, the insteint appeat stands dismissed as infructuous;. No costs. As a sequel, miscellaaeous petitions pending ii.any, shall stand closed Sd/. K. SRINIVASA RAO OINT REGISTRAR Heard 4 //TRUE COPYII 0 i \j To, SECTION OFFICER The lncome Tax Appellate Tribunal, Hyderabad Bench ,B', Hyderabad The Commissicner of lncome Tax (Appeals)-lV, Hyderabad The Deputy Commissioner of lncome Tax, Circle 3(1), Hyderabari One CC to Sri Si Ravi, Advocate tOpUCI One CC to Ms f]okaro Sapna Reddy, Junior Standing Counsel for lncome Tax Department [OF,UC] Two CD Copies 1 2 a 4 6 6 VA/gh w , .- -$ii *:- _*_i*!*a_< THE HON

HIGH COURT DATED:12 10212025 JUDGMENT ITTA,No.302 ot 2008 ( 1 I'tE'T^16 2 1 t'lAR 2U25 Dt SpnrClr(! c) > {, I DISMISSING THE ITTA AS TNFRUCTUOUS rt lrf c I II I I I I i I