COMMISSIONER OF INCOME TAX-V vs. M/S JAGADAMBA PEARLS DEALERS

[ 34{8 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD Mgllg4Y, THE StXrH DAY OF JANUARY Two rHousAND AND rwerurv rivE-' PRESENT THE HONOURABLE THE CHIEF JUSTICE ALOK ARADHE AND THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL NO: 559 oF 2013 Appeal fired under section 260-4 of 'the rncome Tax Act, 1961 against the order dated 17.06-2013 passed in r.T-A.No. 92/Hydr2012for Assessment year 2009- 10 0n the fire of the lncome Tax Apperate Tribunar, Bench-,, Hyderabad preferred against the order dated 30.12.2011 passed in rrA. No. 1245rDctr cc-4lcrr(A)_ vlll2010-11 on the fire of the commissioner of rncome Tax (Appears) - Vil, Hyderabad preferred against the Assessment order dated 31.12.2010 passed in PANiGIR No.AAOFSOO38E on the fire of the Deputy commissioner of rncome Tax, Central Circle -, Hyderabad. Between: Commissioner of lncome Tax_V, lT Towers, A.C. Guards, Hyderabad. AND ...Appeltant M/s Jagadamba pearrs Dearers, 7-2-7ss, post Market, secunderabad. ...Respondent. Counsel for the Appellant : Ms. B. Sapana Reddy Junior Standing Counsel t"iff ::illi ,l:l,i J;ll1i3x,i,il i o r sra n d i n g Counsel for the Respondent : Sri A.V. Raghu Ram The Court delivered the following: ,]

THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE AND THE HON'BLE SRI JUSTICE J.SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL No.559 of 2013 JUDGMENT: Per the Hon'ble the Chief Justi@ AIok Aradhe) Ms. B.Sapna Reddy, learned Junior Standing Counsel representing Mr. J.V.Prasad, learned Senior Standing Cc,unsel for Income Tax Department for the appellant 2. Learned counsel for the appellant seeks leave of this Court to withdraw the appeal in the light of the Circular No.O9/2O2a, dated 17.09.2024, wtthr the liberty to revive the same in case the subject matter of the appeal lalls in any of the exceptions provided in the Circulat No.5/2O24 dated 15.03.11024. 3. Accordingly, the appeal is dismissed as withdrawn in terms of the liberty as prayed for. l {

! 2 \ Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs. Sd/. K. SRINIVASA RAO //TRUE COPYII T REGISTRAR TION OFFICE To, 5. 6. DUgh o 1 2 J 4 The lncome Tax Aooellate Tribunal,^Bench_B, Hyderabad preferred. The Commissionei of tncome Tax (Appealsf_ Vif , ffyO"raO"O. The Deputy Commissioner of f ncline -Tax','Central Circle _ , Hyderabad. One CC to One CC to tvlr. J.V. prasad Senior Standing Counsel for lncome Tax Department [OPUC] One CC to Sri A.V. Raohu Ram, Rdvocate IOPUCI Two CD Copies

HIGH COURT DATED:06/01/2025 JUDGMENT |TTA.No.SS9 of 2O13 APPEAL IS DISMISSED AS WTHDRAWN A-Li :r .I .\ -l O .l- -b 9]i t// J -tD 51rT E I A Pffl o a