PRINCIPAL COMISSIONER OF INCOME TAX vs. M/s The District Co-op Central Bank

5-- IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE EIGHTH 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: 429 OF 2018 Appeal filed under Section 260 A of the Income Tax Act, 1961, aggrieved by the orders of the tribunal in I.T.A.No. 476/ Vizag/2012 dated 25-01-2018 on the file of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam relating to the Assessment Year 2009-2010 filed challenging the Order dated 09.10.2012 passed No.309/CIT(A)/GNT/11-12, by the Commissioner of Income Tax (Appeals), Guntur, which was filed against the Order dated 30.11.2011 U/s.143(3) of the Income Tax Act, 1961 (Assessment year 2009-2010) by the Additional Commissioner of Income Tax, Eluru Range(l/c), Eluru. Between: ITA in passed Principal Commissioner of Income Tax, Aayakar Bhawan, Near Kambala Tank, Veerabadrapuram, Rajahmundry - 533105. ...APPELLANT AND M/s The District Co-op Central Bank, Near Over Bridge, R.R. Pet, Eluru. (PAN NO.-AADFT3506D) ...RESPONDENT Counsel for the Appellant: SRI ANUP KOUSHIK KARAVADI Counsel for the Respondent: SRI A V A SIVA KARTIKEYA The Court made the following:

% APHC010414482018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] TUESDAY, THE EIGHTH 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.429 of 2018 Between: 1. Principal Commissioner of income Tax, Aayakar Bhawan, Near Kambala Tank, Veerabadrapuram, Rajahmundry - 533105. ...Appellant AND 1.M/S The District Coop Central Bank, Near Over Bridge, R.R. Pet Eluru. (PAN NO.-AADFT3506D) ...Respondent Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.AVASIVAKARTIKEYA The Court made the following JUDGMENT: {per NJS,J) At the time of considering the matter, Mr.Anup Koushik Karavadi, learned Senior Standing Counsel for the Income Tax Department appearing for the appellant along with Mr.Vamsi Krishna Bodapati, learned Junior Standing Counsel states that in view of the monetary

I A 2 limits, as per CBIC Circular No.5 of 2024, the Department instructed withdrawal of the appeal. The Certificate dated 04.4.2025 addressed by the Deputy Commissioner of Income Tax, in this regard, is placed record. on 2. Recording the said submission, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. Sd/- S.V.S.R. MURHTY 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, Eluru Range(l/c), Eluru 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri A V A Siva Kartikeya, Advocate [OPUC] 6. Three CD Copies MV RAM

I M HIGH COURT DATED: 08/04/2025 JUDGMENT ITTA.No.429 of 2018 DISMISSING THE ITTA AS WITHDRAWN