M/s. Emeskay Financials vs. DCIT, Central Circle, Vijayawada.

h IN THE HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI THURSDAY,THE SEVENTH DAY OF DECEMBER 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. 178 of 2007 Appeal under Section 260(A) of the Income Tax Act, 1961 against the order of the Income Tax Appellate Tribunal, “SMC” Visakhapatnam Bench, Visakhapatnam dated 06/09/2006 passed in IT. (SS) A.No. 79/Vizag/2002 for the block period 20/06/1995 to 14/10/1998 preferred against the order of the Commissioner of Income Tax (Appeals-1), Hyderabad dated 27/02/2002 passed in Appeal No.36A/JA/CIT(A)-l/01-02 for the block period 1996-97 1998-99 ending 14/10/1998 preferred against the order of the Assistant Commissioner of Income Tax, Central Circle, Vijayawada passed in PAN/GIR No. E-302, dated 21/03/2001 for the block period 1996-97 to 1998-99 14/10/1998. to ending Between: M/s. Emeskay Financial, 1®* Floor, Vasanth Plaza, Benz Circle, Vijayawada. ...Appellant AND

4 DCIT, Central Circle, Vijayawada. ...Respondent Counsel for the Appellant: Sri A.V. Krishna Kaundinya (NP) Counsel for the Respondent: Sri A. Radha Krishna The Court made the following:

i tt THE HON’BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON’BLE SRI JUSTICE A.V.RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL No. 178 OF 2007 JUDGMENT:- (per Hon’ble Sri Justice Ravi Nath Tilhari) No representation for the appellant. 2. Sri A. Radha Krishna, learned Standing Counsel for Income Tax for the respondent appears through virtual mode. 3. The matter is in the weekly cause list. The Income Tax Tribunal Appeal is dismissed for 4. 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 to //TRUE COPY// SECTION OFFICER To, 1. The Chairman, Income Tax Appellate Tribunal, “SMC” Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals-1), Hyderabad. 3. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada, Krishna District. V ' 4. One CC to Sri A.V. Krishna Kaundinya, Advocate, High Court of AP, " Amaravati (OPUC) 5. One CC to Sri A. Radha Krishna, Advocate, High Court of A.P., Amaravathi [OPUC] 6. The Section Officer, V.R. Section, High Court of A.P.at Amaravathi. 7. Three CD Copies. MSR sree

-7 <»»• HIGH COURT DATED:07/12/2023 JUDGMENT ITTA.No.178 of 2007 DISMISSING THE I.T.TA. FOR WANT OF PROSECUTION WITHOUT COSTS