PRINCIPAL COMMISSIONER OF INCOME TAX vs. GVK POWER AND INFRASTRUCTURE LIMITED

I 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.538 of 2018 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 18.05.2018 in I.T.A.No.530A/izag/2017 on the file of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam (Assessment year 2013-14) and preferred against the order of the Dispute Resolution Panel-1 (DRP), Bengaluru, dated 18.08.2017 bearing F.NO.241/DRP-1/BNG/2016-17 and preferred against the order of the Assistant Commissioner of Income Tax, Circle-2(1), Rajamahendravaram in PAN/GIR.NO.AAACJ5599A/A.Y.2013-14, dated 16.11.2016. Between: Principal Commissioner of Income Tax, Aayakar Bhavan, Near Kambala Tank, Veerabadrapuram, Rajahmundry-533105. ...Appellant/Respondent AND GVK Power and Infrastructure Limited, 5-48, GVK Power Plant, Jegurupadu, Kadiyam Mandal, East Godavari District, A.P-533126. (PAN NO.AAACJ5599A) ...Respondent/Appellant Counsel for the Appellant : Sri Anup Koushik Karavadi Counsel for the Respondent : Sri G V N Hari The Court made the following Judgment:

APHC010776442018 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.538 of 2018 Between: 1. Principal Commissioner of Income Tax, Aayakar Bhavan, Near Kambala Tank, Veerbadrapuram, Rajahmundry- 533105. ...Appellant AND 1.GVK Power and Infrastructure Limited, 5-48, GVK Power Plant Jegurupadu, Kadiyam Mandal, East Godavari District, A.P. (AAACJ5599A) ...Respondent Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.G VN HARI 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,

\ 2 V learned Junior Standing Counsel states that in view of the monetary 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 on record. 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/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Dispute Resolution Panel-1 (DRP), Kendriya Sadan, 4*^^ Floor, B & C Wing, Bengaluru. 3. The Assistant Commissioner of Income Tax, Circle-2(1), Rajamahendravaram, East Godavari District. 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri G V N Hari, Advocate [OPUC] 6. Three CD Copies TK vna

y HIGH COURT DATED:08/04/2025 JUDGMENT ITTA.No.538 of 2018 ' . currerii Section DISMISSING THE ITTA AS WITHDRAWN