MARUTHI PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LIMTED vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE THIRTIETH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA^^, AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 1 OF 2025 Appeal under section 260A of the Income Tax Act, 1961, against orders may be pleased to call for the records relating to ITA No. 151 A/iz/2022, dated 28.02.2024 for the assessment year 2017-18 on the file of Income Tax Tribunal, Visakhapatnam Bench, Visakhapatnam, against the Order dated 26/12/2019 passed in ITBA/AST/S/144/2019 - 20/1023173887(1) under section144 Income Tax Act, 1961 assessment year 2017-18 by the Ministry of finance. Income Tax Department Office of the Income Tax Officer Ward 3(5), Vijayawada, against the Order dated 26/12/2019 passed in under section 144 of the Income Tax Act, 1961 assessment year 2017-18 by the Ministry of finance. Income Tax Department, Na.tional Faceless Appeal Centre(NF AC), Delhi. Between: Maruthi Primary Agricultural Cooperative, Credit Society Limited., D. No.2-144, Munukulla Post, Tiruvuru Mandal, Krishna District, Andhra Pradesh - 521235, PAN AAFAM2300M. Rep. by its Secretary. ...Appellant AND The Principal Commissioner of Income Tax, Vijayawada, SVR Plaza, D. No. 40-6 15, Siddhartha Public School Road, Moghalrajpuram, Vijayawada-520010. ...Respondent Counsel for the Appellant :SRI DUNDU MANMOHAN Counsel for the Respondents: SRI Y.N VIVEKANANDA (SC FOR INCOME TAX) The Court made the following:

THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL No.1 of 2025 Between: Maruthi Primary Agricultural Cooperative Credit Society Limited, Munukulla Post, Tiruvuru Mandal, Krishna District:. ... Appellant AND The Principal Commissioner of Income Tax, Vijayawada ... Respondent Counsel for the Appellant M/s.Dundu Manmohan Counsel for the Respondent : Standing Counsel for Income Tax The Court made the following JUDGMENT: (perNJS,J) Mr.Mattapally Prudhviraj, learned counsel representing the learned counsel for the appellant through online seeks permission of this Court to withdraw the appeal with liberty to agitate again for the rights of the appellant in the event the appellant’s case is not accepted under Vivad Se Vishwas Scheme. A letter dated 25.4.2025 addressed by the learned counsel for the appellant to the Registrar (Judicial), to that effect, is placed on record. 2. Granting liberty as prayed for, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. / SD/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Ministry ov finance. Income Tax Department Office of the Tax Officer Ward 3(5), Vijayawada. 3. The Ministry of finance. Income Tax Department, National Faceless Appeal Centre(NFAC), Delhi. Income

One CC to Sri. Dundu Manmohan Advocate [OPUC] One CC to Sri. Y.N Vivekananda (SC FOR INCOME TAX ) Advocate [OPUC] Three CD Copies 4. 5. 6. PR PRK

HIGH COURT DATED:30/04/2025 JUDGMENT ITTA.No.1of 2025 DISMISSING THE APPEAL AS WITHDRAWN WITHOUT COSTS