MOVVA RAMA SEHAGIRI RAO vs. THE DEPUTY COMMISSIONER OF INCOME TAX

A APHC010123042023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ■I'-y' I, TUESDAY, THE FIRST DAY OF JULY TWO THOUSAND AND TWENTY FIVE PRESENT honourable SRI JUSTICE NINALA JAYASURYA r.i AND honourable SRI JUSTICE TARLADA RAJASEKHAR INCOIVIE tax tribunal appeal No.fi nf 9097 Appeal under Section 260 A of Income Tax 15.12.2022 passed by the Income Tax Appellate Tribunal Vlsakha|iafnam Bench, Visakhapatnam in M.A.No.7/VIZ/2017 in ITA.No.144/VI2/2014 for the A.Y 2007-2008 preferred against the order of the Commissioner of Income (Appeals), Guntur, dated No.457/CIT(A)/GNT/11-12, Deputy Commissioner of Income-Tax, Central Circle. Vijayawada PAN/GIR.NO.AHNPR7275A/A.Y.2007-08, dated 28.12.2011. Between: RAO Act, against the ord^r dated \ <. Tax 24.01.2014 bearing Appeal which was preferred against the order of the m Movva Rama Sehagiri Rao, 14-1 Guntur District. -117, Ramnagar, GBC Road, Ponnuru ■Appellant AND The Deputy Commissioner of Income Tax Central Circle, Vijayawada. ...Respondent Counsel for the Petitioner Counsel for the Respondent: The Court made the following order: : Sri Phani Viswanath Challa Sri Anup Koushik Karavadi V, • .0.

APHC010123042023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] TUESDAY, THE FIRST DAY OF JULY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 8/2023 Between: 1.MOVVA RAMA SEHAGIRI RAO, 14-1-117, RAMNAGAR,GBC ROAD PONNURU , GUNTUR DIST i ...APPELLANT AND 1.THE DEPUTY COMMISSIONER OF INCOME TAX, Central Circle Vijayawada ...RESPONDENT Appeal under Section 260A of the income Tax Act, 1961 against orders pleased to call for the records relating to the impugned order dated. 15.12.2022 of the Income Tax Appellate Tribunal in M.A.N0.7A/IZAG/2017 in iTA.No.144A/IZ/2014 for the A.Y 2007-2008 and set aside the same to the extent impugned in this appeal, and to consequently allow the appeal with all consequential relief. Counsel for the Appellant: 1.PHANI VISWANATH CHALLA Counsel for the Respondent: 1.ANUP KOUSHIK KARAVADI

V The Court made the following Judgment: Mr. Phani Viswanth Chalia, learned counsel for the appellant, states that the appellant is not intending to pursue the appeal and has instructed him to withdraw the same. On instructions from the appellant, the learned counsel for the appellant seeks permission of this Court to withdraw the appeal. 2. Permission is accorded. 3. 4. Accordingly, the appeal is dismissed as withdrawn. No costs. 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, Guntur District. 3. The Deputy Commissioner of Income-Tax Vijayawada, Krishna District. 4. One CC to Sri Phani Viswanath Chalia, Advocate [OPUC] 5. One CC to Sri Anup Koushik Karavadi, Advocate fOPUCl 6. THREE CD Copies Central Circle, • Tv TK AL

> HIGH COURT DATED:01/07/2025 JUDGMENT ITTA No.8 of 2023 TV -«■ • 2^ SEP 2025 NTurrint S«ctiiiiX*^ o -■f. •L- A il DISMISSING THE ITTA AS WITHDRAWN