Commissioner of Income Tax-III vs. Sri P.V.Ramana Reddy

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SIXTH DAY OF JANUARY -- rwo riousAND AND TwENw FlvE PRESENT THE HONOURABLE THE CHIEF JUSTICE ALOK ARADHE AND THE HONOURABLE SRI JUSTTCE J SREENIVAS RAO [ 34181 ...ApPellant Appeal filed under Section 260-A of the lncome Tax Act' 1961 against the Order dated 06.01.2012 passed in l'TA'No' 1856/Hyd/2011' for Assessment year 2003-04 on the file of the lncome Tax Appellate Tribunal, Bench.B, Hyderabad preferred against the Order dated 22 Og'2011passed in ITA' No' 18/lTO 6(3yClT(A)- lv/2010-llonthefileoftheCommissioneroflncomeTax(Appeals)-lV, Hyderabad preferred against the Assessment Order dated 28 I22OOO passed in PAN/GIR No-ADFPP2181F on the file of the Assistant Commissioner of lncome Tax, Central Circle -5, HYderabad' INCOME TAX TRIBUNAL APPEAL NO: 285 oF 2012 Between: Commissioner of lncome Tax-lll lT Towers, AC Guards, HYderabad' AND Vivekananda Enclave, Road No'2' Sri P.V.Ramana Reddy, O/o'Plot No'28' Baniara Hills, HYderabad' ...ResPondent Counsel for the APPellant Counsel for the Respondent : Sri B' Krishna Reddy The Court delivered the following: : Ms. B. Sapana Reddy Junior Standing Counsel ' ;;;t;;";,[.s mr' 'r'v' Prasad senior standins blun""r for-lncome Tax Department

l I I THE Ho THE H E N'BLE ON,BLE TAX TRT CHIEF JUSTI ICE J ALOK TVAS No.28s ARAD RAO ef2 HE o12 Senior for the THE CE INCOM AND SRI JUST BUNAL APPEAL I ( JUDGMENT: lper tLrc Hon,ble the ChieJ Justice Atok Ara(lhe) Ms. B.Sapna Reddy, learned Junior Counsel representing Mr. J.V.prasad, learned Standing C,runsel for fn66ps Tax Department appellant. Standing 2' Learne<r counser for the appellant seeks reave of this court to withdraw the appeal in the right of the circular No.O9/2O24, dated I 2.Og.2O24, with the liberty to revive the same in <:ase the subject matter of the appeal falls in any of the exr:eptions provided in thi: Circu lar No.S/2024 dated 15.O3.2(124. .1 AccordingJy, the appeal is dismissed as withdrawn in terms of the liberty as prayed for. I I i

Z Miscellaneous applications pending' if any' shall stand closed. However, there shall be no order as to costs' \ /ffRUE COPY'/ Sd/. K. SRINIVASA RAO JOINT REGISTRAR CTION OFFICER To, DU t The lncome Tax Appellate Tribunal, Bench-B, Hyderabad. 2 The Commissioner of lncome Tax (Appeals) - lV, Hyderabad s.TheAssistantCommissioneroflncomeTax,CentralCircle_5, Hyderabad. aO'neCCtoOneCCtoMr.J.V.PrasadSeniorStandingCounselfor lncome Tax DePartment [OPUC] 5. One CC to Sri B Krishna Reddy, Advocate [OPUC] 6. Two CD Copies h d

HIGH COURT DATED:06/01/2025 JUDGMENT ITTA.No.285 of 2012 APPEAL IS DISMISSED AS WITHDRAWN r STATS (i ^.(' q o Iv 3.r iri', il1,'i: t nf:Sp.r i .,91- - ---'--a'.>" 2+\D1,{ W o i'