Principal Commissioner of Income Tax-1, vs. M/s Annapurna Business Solutions,

[ 3418 I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SIXTH DAY OF JANUARY TWO THOUSAND AND TWENW FIVE PRESENT THE HONOURABLE THE CHIEF JUSTICE ALOK ARADHE AND THE HONOURABLE SRI JUSTICE J SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL NO: 79 OF 2021 Appeal filed under Section 260-4 of the lncome Tax Act, 1961 against the Order dated 17.12.2019 passed in l.T.A.No. B67lHydl2015 for Assessment year 2008-09 on the file of the lncome Tax Appellate Tribunal, Bench-B, Hyderabad preferred against the Order dated 31.03.2015 passed in ITA Nos. 269 to 274lClT(A)- 12lHydl2O14-15 on the file of the Commissioner of lncome Tax (Appeals) - 12, Room No. 3A-5, Aayakar Bhavn, Annexe Building, Basheerbah, Hyderabad preferred against the Assessment Order passed in PAN No.AAGFA5343Q on the file of the Deputy Commissioner of lncome Tax, Central Circle -3, Hyderabad- Between; Principal Commissioner of lncome Tax-l , 7th Floor, A-Block, l.T.Towers. A. C Guards, Masabtank, Hyderabad - 500 004. ...Appellant AND M/s Annapurna Business Solutions, 6-3-866iA, Suite No. 401, Maheswari Mekins '' Mayank Plaza, Greenlands Road, Begumpet, Hyderabad. PAN No. AAGF5343Q ...Respondent Counsel for the Appellant : Ms. B. Sapna Reddy, Junior Standing Counsel representing Mr. J.V. Prasad Senior Standing Counsel for lncome Tax Department Counsel for the Respondent : Sri A V A Siva Kartikeya The Court delivered the following:

THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE AND THE HON'BLE SRI JUSTICE J.SREENTVAS RAO INCOME TA)( TRIBUNAL APPEAL No.79 of 2O2L JUDGMENT: per ttrc tlon,bte the cttpJJustu:e At()k Ara(the) Ms. [].Sapna Reddy, learned Junior Standing Counsel representing Mr. J.V.prasad, learned Senior Standing Counsel for Income Tax Department for the appellant. 2. Learnerl counsel for the appellant seeks leave of this Court to wrthdraw the appeal in the light of the Circular No.O9/2024, dated 17.O9.2024, with the liberty to revive the same in case the subject matter of the appeal Ialls in any of the er:ceptions provided in the Circutar No.Sl2024 dated 15.03.2024. 3. Accordingly, the appeal is dismissed as withdrawn in terms of the liberty as prayed for. t

2 \1\. \ Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs. Sd/- K. SRINIVASA RAO JOINT REGISTRAR //TRUE COPY// SE OFFICER To, 1 4 The lncome Tax Appellate Tribunal, Bench-B, Hyderabad' The Commissioner of lncome Tax (Appeals) - 12' Room No 3A-5' Aayakar Bhavn, Annexe Building, Basheerbah, Hyderabad'- - in6- o"prty iommissioner of lncome Tax, Central Circle -3' Hyderabad Oie CC to Mr. J.V- Prasad Senior Standing Counsel for lncome Tax Department [OPUC] o;; CC to sht n vA slvA KARTIKEYA, Advocate [oPUc] Two CD CoPies 5. b. DL/gh q

/, HIGH COURT DATED:06/01/2025 JUDGMENT lTTA.No.79 of 2021 APPEAL IS DISMISSED AS WITHDRAWN :r.!: S T,:1 1 ( \' )7 C, --: a)J I Itl .a- ASPATG $E! oll,f ,