THE PR. COMMISSIONER OF INCOME TAX vs. M/S JOCIL LIMITED

APHC010764092017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ’4? H-- THURSDAY, THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE BATTU DEVANAND AND HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL No.147 of 2018 Appeal under Section 260 A of Income Tax Act, against the order dated 28-04-2017 passed by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam in (Assessment year 2005-2006) and preferred against the order of the Commissioner of Income Tax (Appeals)-I, Guntur, dated 28.08.2015 bearing ITA No.164/CIT(A)-1/ GNT/2014-15 and preferred against the order of the Deputy Commissioner of Income-Tax, Circle-1 (1), Guntur in PAN/GIR.NO.AAACJ5606L/A.Y.2005-06/DCIT/ Guntur, dated 27.03.2013. Between: ITA No.68A/izag/2016 The Principal Commissioner of Income Tax, Guntur ...Appellant AND M/s Jocil Limited, Dokiparru, Narsaraopet Road, Guntur District. ...Respondent : Sri Y N Vivekananda Counsel for the Appellant Counsel for the Respondent : Sri N V Shravan Kumar The Court made the following order:

.APHC010764092017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3545] r THURSDAY,THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 147/2018 Between: 1. THE PR. COMMISSIONER OF INCOME TAX, GUNTUR ...APPELLANT AND 1 M/S JOCIL LIMITED, Dokiparru, Narsaraopet Road, Guntur District. ...RESPONDENT against ordersto set aside the order of the Appeal under section Income tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam ITA.No. 68/Vizag/2016, dated 28-04-2017 for A.Y 2005-06 lANO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased lANO: 2 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to condone the delay of (179) days in representing the I.T.T.Aand to pass Counsel for the Appellant; 1. ELEVATED AS JUDGE Counsel for the Respondent: 1.ELEVATED AS JUDGE The Court made the following:

2 THE HON’BLE SRI JUSTICE BATTU DEVANAND & THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL N0.147 of 2018 JUDGMENTif'Per Hon’ble Sri Justice Battu Devanand) Learned counsel for the appellant has placed a copy of the certificate issued by the Deputy Commissioner of Income Tax, Circle-1 (1), Guntur, wherein it is stated that the appeal filed by the department in I.T.T.A.No.147 of 2018 is to be withdrawn, in view of the tax effect involved in the case is Rs.28,15,863/-, which is below monetary limits. Accordingly, learned counsel sought permission of the Court to withdraw this appeal. Copy of the certificate is placed on record. Permission is granted. 2. Accordingly, the Income Tax Tribunal Appeal is dismissed as 3. withdrawn. There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed. Sd/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-I, Guntur, Guntur District. 3. The Deputy Commissioner of Income-Tax, Circle-1 (1), Guntur, Guntur District. 4. One CC to Sri Y N Vivekananda, Advocate [OPUC] 5. One CC to Sri N V Shravan Kumar, Advocate [OPUC] 6. The Section Officer, V.R Section, High Court of Andhra Pradesh. 7. Two CD Copies TK VNA

HIGH COURT DATED:21/08/2025 JUDGMENT ITTA No.147 of 2018 0 1 NOV 2025 o Co irrentSectioijx^' <2 DISMISSING THE ITTA AS WITHDRAWN