PRINCIPAL COMMISSIONER OF INCOME TAX vs. M/S PANYAM CEMENTS & MINERAL INDU.LTD.,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 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: 248 OF 2016 Appeal under section 260A of the Income Tax Act, 1961, relating to I.T.A.No. 706/Hyd/2013 dated 25-03-2015 on the file of the Income Tax Appellate Tribunal, Hyderabad Bench-'A', Hyderabad relating to the assessment year 2008-2009 by the Principal Commissioner of Income Tax, Kurnool in the case of the Respondents-assessee filed against the Order dated 27.03.2013 passed in No. 263/CIT-III/2012-13 Under section 263 Income Tax Act, 1961 (Assessment year 2007-2008) by the commissioner of Income Tax III, Hyderabad, against the Order dated 31/12/2010 passed in U/s.143 (3) of the I.T. Act, 1961 of the Income Tax Act, 1961 (Assessment year 2007-2008) by the Additional Commissioner of Income tax Kurnool Range. Between: Principal Commissioner Of Income Tax, Kurnool Charge, MVP Complex, D.No. 43-128-3, Prakash Nagar, Kurnool-518001. ...Appellant AND M/s Panyam Cements & Mineral Indu.Ltd, Cement Nagar, Kurnool, (PAN.No: AABCP229M) ...Respondent

Counsel for the Appellant: SRI ANUP KOUSHIK KARAVADI Counsel for the Respondents: SRI A.V. RAGHU RAM The Court made the following:

APHC010131362016 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] ■p0^ 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.248 of 2016 f ii Between: 1. Principal Commissioner of Income Tax, Kurnool Charge, MVP Complex, D.No.43-128-3, Prakash Nagar, Kurnool-518001. ...Appellant AND Mineral Industries Ltd., Cement Nagar, 1.M/S Panyam Cements Kurnool, (PAN.No: AABCP2298M) ...Respondent Counsel for the Appellant: 1. ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.AVRAGHU RAM 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 tax effect

involved in this case is covered by the decision of NCLT vide Order dated 25.6.2021 in M.A. No.04/2021 in C.P. No.(IB) 187/7/AMR/2019, the Department instructed withdrawal of the appeal. A Certificate addressed by the Assistant Commissioner of Income Tax, Circle-1, Kurnool, in this regard, is placed on record. Recording the said submission, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. 2. Sd/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Principal Commissioner of Income Tax, Kurnool. 2. The Commissioner of Income Tax III, Hyderabad. 3. The Additional Commissioner of Income tax Kurnool Range. 4. One CC to Sri. Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri. A V Raghu Ram, Advocate [OPUC] 6. Three CD Copies PR sree

HIGH COURT DATE0:08/04/2025 JUDGMENT ITTA.No.248 of 2016 DISMISSING THE ITTA AS WITHDRAWN