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APHC010157432006
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
INCOME TAX TRIBUNAL APPEAL NO: 442 of 2006 Bench Sr.No:- 41 [3575]
The Commissioner Of Income Tax, Guntur ...Appellant Vs. M/s Krishnaveni Enterprises (P) limited ...Respondent
CORAM : MRS JUSTICE LISA GILL MR JUSTICE NINALA JAYASURYA DATE : 1st April 2026 Present: Mr.Y.N.Vivekananda, Senior Advocate for appellant. *** LISA GILL, J.
Present appeal has been filed under Section 260A of the Income Tax Act, 1961, challenging order dated 10.08.2005 passed by learned Income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad, in ITA No.984/Hyd/2002. 2. Learned counsel for appellant at the outset submits that tax effect involved in present appeal is under Rs.2 Crores, therefore, as per Circular No.9 of 2024, dated 17.09.2024 issued by Ministry of Finance, Department of Revenue, CBDT, Government of India, he has instructions to withdraw this
appeal. However, question of law as involved may be kept open for adjudication. 3. Appeal is, accordingly, dismissed as withdrawn with question of law, if any involved being kept open for adjudication in appropriate proceedings. 4. Pending miscellaneous application(s), if any, stand(s) disposed of.
(LISA GILL) JUDGE
(NINALA JAYASURYA) JUDGE
Date: 01.04.2026 KA
MRS JUSTICE LISA GILL
MR JUSTICE NINALA JAYASURYA
INCOME TAX TRIBUNAL APPEAL NO: 442 of 2006
Date: 01.04.2026 KA