THE PRL COMMR OF INCOME TAX CENTRAL VISAKHAPATNAM vs. DHANEKULA RAMA RAO, VJA, KRISHNA DIST

IN THE HIGH COURT OF ANDHRA PRADESH WEDNESDAY, THE SIXTEENTH DAY TWO THOUSAND AND TWENTY FIVE AT AMARAVATI OF APRIL PRESENT \ honourable SRI JUSTICE NINALA JAYASURYA AND honourable SRI JUSTICE TARLADA income tax TRIRI imaL APPFfli RAJASEKHAR RAO NO: 460 OF 9ni7 Appeal filed under Section 260 A of the Income Tax Act 1961 against the orders of the tribunal in 27/05/2016 on the file of the Income Bench. Visakhapatna I T.A. No. 207/Viz/2012, dated Tax Appellate Tribunal, Visakhapdtnam m relating to the assessment year 2005-2006 filed 22.03.2012 passed in ITA No. 0239 to by the Commissioner challenging the Order dated 0244/CC.Vij/CIT(A)-l/10-11 (Appeals)-I .Hyderabad, 30.11.2010 passed U/s. 143(3) Commissioner of Income Tax, of Income Tax which was filed against the Order dated 1961, by the Deputy of the Income Tax Act Central Circle, Vijayawada Between: The Principal Commissioner (l/c.) of Income Tax (Central),Visakhapatnam ...APPELLANT/ APPELLANT AND Shri. Dhanekula Rama Rao, , Venkateswarapuram. Vijayawada 40-5-19, Siddhartha Road, -.respondent/ respondent

> Counsel for the Appellant; SRI VAMSI KRISHNA BODAPATI Representing SRI ANUP KOUSHIK KARAVADI [Senior Standing Counsel for Income Tax] (foynsel for the Respondent: SRI C P RAMASWAMI Tfie urt made the following JUDGMENT :

APHC010488822017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [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.460 OF 2017 Between: ) Principal Commissioner of Income Tax (Central), Visakhapatnam (l/c) ...APPEL s A a.8-r U/AIX I AND Shri Dhanekula Rama Rao ...Respondent Counsel for the Appellant: Mr.ANUP KOUSHIK KARAVADI Assisted by Mr.Vamsi Krishna Bodapati Counsel for the Respondent: Mr.C.P. RAMASWAMI The Court made the following JUDGMENT: (perNJS,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 Koushik Karavadi, learned Senior Tax Department states that in view of per CBIC Circular No.5 of 2024, the Department appearing on behalf of Mr.Anup Standing Counsel for the Income the monetary limits as instructed withdrawal of the appeal. 2. Recording the said submission, the appeal is dismissed mTl rth"“' —- income Tax, ,n this regard, is taken on record Miscellaneous petitions pending, if any, as r of No order as to costs. shall stand closed. - SD/- E.KAMESWARA RAO JOINT registrar //TRUE COPY// !', C 'V SECn To, FFICER 1- The Income Visakhapatnam 2. The Commissioner of Income 3. The Vijayawada One CC to SRI ANUP KOUSHIK KARAVADI [Senior Standing ncome Tax], Advocate [OPUC] 5. One CC to SRI C P RAMASWAMI, Advocate [OPUC] 6. Three CD Copies Tax Appellate Tribunal Visakhapatnam Bench Tax (Appeals)-1,Hyderabad ai" of Income Tax Deputy Commission Central Circle, Counsel MV TAC

HIGH COURT DATED: 16/04/2025 JUDGMENT ITTA.No.460 of 2017 DISMISSING THE ITTA AS WITHDRAWN