M/S. vs. T INDUSTRIES LTD

Appeal Under Section 260-A of the lncome Tax Act,1961 Against The O1d91Of lncome Tax Appetlate Tribunal, Hyderabad Bench - A Hyderabad in l.T.A.No. 1067 I Hydl 2022 dated 21-07-zoos for Assessment year 1999-2000 preferred against the order of the Commissioner of lncome Tax ( Appeals ) lV , Hyderabad dated 25-10-2002 in Appeat No. 98 / AC -3 (3) / CtT (A) _iV I ZOOZ_OI preferred against the order of the Asst. commissioner of lncome Tax, circle -3 (3) , Hyderabad dated 28-03-2002 in PAN / GtR No. AAACV6799C/ V-33 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAO WEDNESDAY ,THE SEVENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY TWO PRESENT THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN ANt) THE HON'BLE SRI JUSTICE C.V. BHASKAR REDDY INCOME TAX TRIBUNAL APPEAL NO:277 OF 2005 ...APPELLANT/ Appellant Between: M/S. VST INDUSTRIES LIMITED, rep. by its Director and Seoretary Sri N Sankar 1-7-1063/1065, Azamabad, Hydera6ad - 500 020. Sai AND Asst. . Commissioner Of lnco_me T-ax, Hyderabad, Circle 3(3), Ayakar Bhavan, Basheerbagh, Hyderabad - S0O 001. ...neSp'OrubENriiesfonaent Counsel for the Appettant: SRI p. RAJENDER REDDY Counsel for the Respondent: SRI B. NARASIMHA SARMA The Court delivered the following: Judgment \

BHIIYAN 3. In view of the above, the appeal is dismissed infructuous. THE HON'BLE THE CHIEF JUSTICE UJJAI- AND THE HON'BLE SRI JUSTIC E C.V REDDY JUDGMENT: (Per the Hotble the Chief Justice llral Bhugan) Heard Mr. P.Rajender Reddy, learned counsel lor the appellant. 2. Learned counsel lor the appellant submits that the tax amount due has already been paid by the appellant. Therefore, the appeal has become infructuous. AS Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.. SD/. B.S,CHIRANJEEVI ,rRUE coPYtt 'o'*'.ltfTll.l To, sEcTtoN oFHCER 1. The lncome Tax Aooellate Tribjrnal, -Hyderabad Bench _ A Hyderabad 2 rhe commissionei of tncome r;;i'Apir;;i;lii , nyaeraoao 3. The Asst. Commissioner. o_f lncome fbi, Ciici"'_g (3) , Hyderabad 4. one CC to sRt. p. RAJENDER-RiDiji, ;il;;l'"i" topuct 5. one CC to SRt. B. NARASIMAn sn-nrviA, XjiJIr't" topuc: 6. Two CD Copies I.T.T.A.No.277 of 2OOS

HIGH COURT DATED:0710912022 JUDGMENT ITTA.No.277 of 2005 DISMISSING THE ITTA AS INFRUCTUOUS r 0,: 'r 'i li tu I I t/