What did the High Court hold?

The High Court dismissed the appeal suit for default due to the absence of instructions from the appellants. No costs were awarded.

The appellants' counsel informed the court that they had not received instructions from the appellants. The appeal was listed for hearing.

What were the issues?

The primary issue was the non-appearance of the appellants and their counsel's inability to proceed with the case due to lack of instructions.

CIT vs Sreeb Akkamamba Textiles Limited | Telangana High Court 2016

APHC010160332009

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3367] TUESDAY, THE TWENTY SEVENTH DAY OF JANUARY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE V SRINIVAS APPEAL SUIT NO: 33/2009 Between: 1. SRI G. SATYANARAYANA RAJU, S/O SUBBA RAJU R/O HIG-36, VUDA LAYOUT, MADHAVADHARA, VISHAKAPATNAM-8. 2. SRI P. VENKATESWARA RAJU, S/O BUTCHI RAJU R/O SEETHAMMADHARA, VISAKHAPATNAM. 3. SRI I. SUPRAPU RAJU, DIED. 4. SRI D. CHANDRASEKHARA RAJU, DIED. 5. SRI R.B. RAMACHANDRA RAJU, S/O APPALARAJU R/O OLD GAJUWAKA VISHAKAPATNAM. 6. SRI D. PADMANABHA RAJU,, S/O NARAYANA RAJU R/O S. KOTA, VIZIANAGARAM DIST. 7. I. SATYAVATHI, W/O LATE I SURAPU RAJU R/O D.NO. 9-7-40/7, SHIVAJIPALEM, VISAKHAPATNAM-17. 8. I. SRINIVASA RAJU, S/O LATE I SURAPU RAJU R/O D.NO. 9-7-40/7, SHIVAJIPALEM, VISAKHAPATNAM-17. 9. I. SHIVA SANKARA NARAYANA RAJU, S/O LATE I SURAPU RAJU R/O D.NO. 9-7-40/7, SHIVAJIPALEM, VISAKHAPATNAM-17. 10. D. SUNDARI SEETHADEVI, W/O LATE CHANDRASEKHARA RAJU, R/O MIG-416, POTHINAMALLAYAPALEM, VISAKHAPATNAM. 11. D.V.S.K. RAJU, S/O LATE CHANDRASEKHARA RAJU R/O MIG-416, POTHINAMALLAYAPALEM, VISAKHAPATNAM.

...APPELLANT(S) AND 1. UNION OF INDIA, REP BY THE ASST. COMMISSIONER, INCOME TAX DEPT., INVESTIGATION CELL-II, DABAGARDENS, 2. SRI P KRISHNA RAO, S/O P. VENKATA SUBBAYYA R/O D.NO. 45- 49-10, ABID NAGAR, AKKAYYAPALEM, VISAKHAPATNAM-16. 3. SRI C SUBRAHMANYAM, CHARTED ACCOUNTANT R/O DWARAKANAGAR, VISAKHAPATNAM.

...RESPONDENT(S): Counsel for the Appellant(S): 1. G RAMA GOPAL Counsel for the Respondent(S): 1. PASALA PONNA RAO (SC FOR CENT GOVT.) The Court made the following:

THE HONOURABLE SRI JUSTICE V SRINIVAS APPEAL SUIT No:33 of 2009 JUDGMENT:

Today, when the matter is taken up for hearing, learned counsel for the appellants submits that he has not received any instructions from the parties- appellants. 2. Accordingly, the Appeal Suit is dismissed for default. There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.

__________________

JUSTICE V.SRINIVAS

Date:27.01.2026 KNN

86 THE HON’BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.33 of 2009

(Dismissed for default)

Date: 27.01.2026

KNN

Commissioner of IncomeTax, vs. Sreeb Akkamamba Textiles Limited,

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