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V IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SIXTEENTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE NINALA JAYASURYA AND HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL No.11 of 2022 Appeal under section 260 A of Income Tax Act, against the order of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam in ITA No. 184A//2020, dated 23.12.2020. (Assessment Year 2017-18), preferred against the order of the Commissioner of Income Tax (Appeals)- dated 30.06.2020 bearing Appeal No.70/2019- 3, Visakhapatnam 20/CIT(A)-3A/SP/2020-2, preferred against the order of the Assistant Circle-2(i/c), Guntur in Commissioner of Income Tax, Central PAN/GIR.NO.AACCK6467A/A.Y.2017-18, dated 28.12.2018. Between: The Principal Commissioner of Income Tax (Central), Visakhapatnam ...Appellant AND M/s. Khan Mohammed Khan Diamonds and Jewellers, 5-37-221 (A), Brodipet, Guntur - 522 002. (PAN: AACK 6467A). ...Respondent : Sri Anup Koushik Karavadi, (SC for Counsel for the Appellant Income Tax) Assisted by Sri Vamsi Krishna Bodapati Counsel for the Respondent : Sri Dundu Manmohan The Court made the following:
APHC010343352021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 4 ■ ■ '* . is ' [3526] ■*!} ■ WEDNESDAY, THE SIXTEENTH 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.11 OF 2022 Between: Principal Commissioner of Income Tax (Central), Visakhapatnam ...APPELLANT AND M/s Khan Mohammed Khan Diamonds and Jewellers ...Respondent Counsel for the Appellant: Mr.ANUP KOUSHIK KARAVADI, Senior Standing Counsel for Income Tax Assisted by Mr.Vamsi Krishna Bodapati Counsel for the Respondent: Mr. DUNDU MANMOHAN The Court made the following JUDGMENT: (per NJS,J) This matter is taken up by way of Lunch Motion on a mention made by the learned counsel, as the Department is seeking permission to withdraw the appeal.
2 Mr.Vamsi Krishna Bodapati, learned Junior Standing Counsel behalf of Mr.Anup Koushik Karavadi, learned Senior appearing on Standing Counsel for the Income Tax Department states that in view of the monetary limits, as per CBIC Circular No.5 of 2024, the Department instructed withdrawal of the appeal. Recording the said submission, the appeal is dismissed as withdrawn. The Certificate, addressed by the Deputy Commissioner of Income Tax, in this regard, is taken on record. Miscellaneous petitions pending, if any, shall stand closed. 2. No order as to costs. 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)-3, Visakhapatnam Visakhapatnam District. 3. The AssistantCommissionerof Income Tax, Central Circle-2(i/c) Guntur, Guntur District. 4. lDne CC to Sri Anup Koushik Karavadi, (SC for Income Tax) Advocate [OPUC] 5. One CC to Sri Dundu Manmohan, Advocate [OPUC] 6. Three CD Copies TK
high court TK DATED: 16/04/2025 JUDGMENT ITTA.No.11 of 2022 dismissing the itta as withdrawn