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J\ APHC010795992017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 0I THURSDAY, THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND AND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 82 OF 2018 Appeal under section 260A of the Income Tax Act-1961, aggrieved by the order dated 07.04.2017 in I.T.A.No.274A/izag/2012 (Assessment Year 2009-2010) before the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, preferred against the order of the Commissioner of Income Tax (Appeals), Guntur, dated 30.03.2012 bearing Appeal No. ITA No.0320, 0319 & 0279/CIT(A)/GNT/2011-12, which was preferred against the order of the Additional Commissioner of Income Tax, Range-2, Guntur PAN/GIR.No: in AAACB9064G/A.Y.2009-2010/ITO/Guntur, dated 30.12.2011. Between: The Pr. Commissioner of Income Tax, Guntur ...Appellant/Respondent AND M/s Bommidala Enterprises (P) Ltd, D.No. 8-24-53, Mangalagiri Road Guntur ...Respondent/Appellant
7 Counsel for the Petitioner: Sri Santhi Chandra (Standing Counsel for Income Tax Dept.) ■ v’ fi Qoiinsel for the Respondent: Sri Dundu Manmohan L 1 k The Court made the following:
APHC010795992017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3545] 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: 82/2018 Between: 1. THE PR.COMMISSIONER OF INCOME TAX,, GUNTUR ...APPELLANT AND 1.M/S BOMMIDALA ENTERPRISESP LTD, D.No. 8-24-53,Mangalagiri Road,Guntur ...RESPONDENT against ordersto set aside the order of the Income-tax Appellate Tribunal,Visakhapatnam Bench,Visakhapatnam, in ITA.No. 274A/izag/2012,dated 07-04-2017 for A.Y2009-10. Appeal under section 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 to dispense with the filing of certified copy of the order of the income Tax Appellate Tribunal order in ITA No. 274/Vizag/2012, dated 07-04-2017, and to pass 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 174 days in representing the ITTA and to pass Counsel for the Appellant: 1.ELE Counsel for the Respondent: 1.DUNDU MANMOHAN The Court made the following:
J f 2 THE HON’BLE SRI JUSTICE BATTU DEVANAND & THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL N0.82 of 2018 JUDGMENTirPer 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.82 of 2018 is to be withdrawn, in view of the tax effect involved in the case is Rs. 1,14,11,794/-, which is below monetary limits. Accordingly, learned counsel sought permission of the Court to withdraw this appeal. 2. Copy of the certificate is placed on record. Permission is granted. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed. / Sd/- S.V.S.R.MURTHY JOINT REGISTRAR //TRUE COPY// \ SECTION OFFICER To. 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Guntur. 3. The Additional Commissioner of Income Tax, Range-2, Guntur.
/ 4. One CC to Sri Santhi Chandra, Standing Counsel for Income Tax Department, High Court of Andhra Pradesh. [OPUC] 5. One CC to Sri Dundu Manmohan, Advocate [OPUC] 6. Two CD Copies SAM vna •! •i c j ■
HIGH COURT DATED:21/08/2025 JUDGMENT I.TT-A. No. 82 of 2018 a ' 7 SEP 2025 ffentSectio .v v CP \ i * I Co' dismissing the I.T.T.A AS WITHDRAWN