Jubilee Hills International Centre, vs. Commissioner of Income Tax, AP-I

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY ,THE FOURTH DAY OF JANUARY TWO THOUSAND AND TWENTY THREE PRESENT THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HON'BLE SRI JUSTICE N.TUKARAMJI INCOME TAX TRIBUNAL APPEAL NO: 212 OF 2007 Appeal Under Section 260A of the lncome Tax Act, 1961 against the order dated 02-02-2007 in M.P.No. 119 lHydl 2005 ( in ITA NO. 1135 lHyd / 04) on the file of the Income tax Appellate Tribunal, Hyderabad Bench -A, Hyderabad preferred against the order of the Commissioner of lncome Tax (Appeals ) IV Hyderabad dated 29-10-2004 in Appeal No. 116 / ITO'6 (3) / CIT (A) -lV / 04-05 preferred against the order of the lncome Tax Officer , Ward - 6 (3) , Hyderabad dated 31-03-2004 in PAN/ GIR NO. J-601/ W'6 (3) Between: Jubilee Hills lnternational Centre, Road No.14, Jubilee Hills, Hyderabad. ...APPELLANT AND Commissioner of lncome Tax, AP-|, Aayakar Bhavan, Basheerbagh, Hyderabad ...RESPONDENT Counsel for the Appellant: SRI. CHALLA GUNARANJAN Counsel for the Respondent: SRI J. V. PRASAD (SC FOR INCOME TAX) The Court delivered the following: Judgment \ I , I i :

THE HON'BLE THE CHIEF JUSTICE UJJAL BHTryAN AND THE SRI N. TUI{ARAMJI I.T.T.A.No.212 of 2QO7 JUDGMENT: (Per the Hon'ble the Chief Justice tJjjat Bhugan) Heard Mr. Challa Gunaranjan, learned counsel for the appellant and Mr. J.v.Prasad, learned standing Counsel, Income Tax Department for the respondent. 2- This appeal under section 260A of the Income Tax Act, 196r (briefly 'the Act'hereinafter), is directed against the order dated o2.o2.2oo7 passed by the Income Tax Appellate Tribunal, Hyderabad Bench ,A,, Hyderabad, in M.P.No. l19 /Hyd/05 in I.T.A.No.1 135/Hyd/04 for the assessment year 2OO|-2OO2. 3. Learned counsel for the appellant submits that the appeal under section 260A of the Act arising out of I.T.A.No. lt35/Hyd./2oo4, being I.T.T.A.No.2o5 of 2oos, I has been allowed by this court vide the judgment and : order dated 04.01.2023. In view thereof, this appeal i I I

2 4 arising out of the miscellaneous petition has become infructuous. 4 Accordingly, the appeal is dismissecl as infructuous. Miscellaneous applications pending, if any, shall stand closed. However, there shari be no order as to costs. //TRUE COPY// Sd/. B.S. CHIRANJEEVI JOINISEGISTRAR sEcrffN oFFtcER To 1. The lncome tax Appellate Tribunar, Hyderabad Bench -A, Hyderabad 2- The commissioner of lncome Tax (Ap-peals ) lV Hyderabad " 3. The lncome Tax _Officer , Ward - 6 (3) , Hyderabad 4. One CC to SRt. CHALLA GUNARANJnT nOvocate [OpUC] 5. One CC to SRl. J V PRASAD (SC FOR INCOME TAX) IOPUCI 6. Two CD Copies \F I

It / HIGH COURT HCJ & NTRJ DATED: 04/01 12023 JUDGMENT lTTA.No.212 of 2007 DISMISSING THE ITTA AS TATFRUCTUOUS WIIIHOUT COSTS [ 3 ttB ?[?3 * -l( r-, $Trtrig lr-l { 23 \