Commissioner of Incometax-VI., Hyderabad vs. Pindi Sudhakar Reddy

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S.RAMACHANDRA RAO

I.T.T.A No.570 of 2012

Date: 18.12.2012

Between: Commissioner of Income Tax-VI, Hyderabad … Appellant AND Pindi Sudhakar Reddy, 7-2-21, Byramalguda, Saroornagar, Hyderabad … Respondent

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S.RAMACHANDRA RAO

I.T.T.A. No.570 of 2012

JUDGMENT (Per the Hon’ble Sri Justice Goda Raghuram): By the judgment of this Court dated 01.10.2010 in I.T.T.A.No.499 of 2010, Revenue’s appeal against a common order of the Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench in three appeals was dismissed insofar as the Revenue’s appeal was preferred against I.T. (S.S) A.No.71/Hyd/2005. The present appeal is preferred against the same common order insofar it pertains to I.T. (S.S) A.No.70/Hyd/2005. In the circumstances and for the reasons alike as recorded in the judgment of this Court dated 01.10.2010, this appeal is also dismissed as all the three appeals in respect of which the common order of the Tribunal was passed pertain to block assessment for the period 1986- 87 to 1996-97, in respect of the respondent- assessee. No costs.

JUSTICE GODA RAGHURAM

Date: 18.12.2012

JUSTICE M.S.RAMACHANDRA RAO va

THE HON’BLE SRI JUSTICE GODA RAGHURAM AND THE HON’BLE SRI JUSTICE M.S.RAMACHANDRA RAO

I.T.T.A.No.570 of 2012 (order of the Bench delivered by the Hon’ble Sri Justice Goda Raghuram)

Date: 18.12.2012 va