M/s. Kamma Sangham vs. The Director of Income Tax (Exemptions)

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ITTA/467/2013HC TelanganaHBHC01016256201304 October 20133 pages
AI SummaryWithdrawn

What did the High Court hold?

The tribunal recorded the submission of the appellant's counsel. The appeal was dismissed as withdrawn, with liberty granted to file a fresh appeal.

What were the facts?

The appellant's counsel submitted that the client wished to withdraw the appeal. The counsel also requested liberty to file a fresh appeal later.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal with the liberty to refile.

AI-generated summary — verify with the full judgment below

THE HON’BLE THE CHIEF JUSTICE SRI KALYAN JYOTI SENGUPTA AND THE HON’BLE SRI JUSTICE K.C. BHANU

I.T.T.A. No.467 OF 2013

DATED:04.10.2013

Between: M/s. Kamma Sangham, Hyderabad. … Appellant

And

The Director of Income Tax (Exemptions), Hyderabad.

….Respondent

THE HON’BLE THE CHIEF JUSTICE SRI KALYAN JYOTI SENGUPTA AND THE HON’BLE SRI JUSTICE K.C. BHANU

I.T.T.A. No.467 OF 2013

Judgment: (per the Hon’ble the Chief Justice Sri Kalyan Jyoti Sengupta)

Learned counsel for the appellant submits that his client does not want to proceed with this matter and he wants to withdraw this appeal with liberty to file fresh appeal.

Recording the submission of the learned counsel, the appeal is dismissed as withdrawn. However, liberty is reserved to the appellant to file fresh appeal in accordance with law.

___________________ K.J. SENGUPTA, CJ

____________ K.C. BHANU, J 4.10.2013

PNB

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