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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: 748 OF 2017 Between: The Principal Commissioner Vijayawada, Krishna district. ...Appellant AND Chennupati Kutumbavathi & Chanumolu Vijaya Lakshmi, LRs of Late Chennupati Bhaskara Rao 62-2-33, Chennupgti Ramakotaiah Street Patamata Lanka, Vijayawada (AAZPC 9488R) ...Respondent Appeal under section 260A of the Income Tax Act, 1961, against the Visakhapatnam, the Income-tax Appellate Tribunal, in ITA No.45/Vizag/2013, dated 09.06.2017, for order of Visakhapatnam Bench, the Assessment year 2007-08, filed against the Order dated 09.11.2012 passed in Appeal No.220/VJA/CIT(A) /VJA/2009-10 under Section 143(3) of Income Tax Act, 1961 (Assessment year 2007-08) by the Principal Commissioner of Income Tax, Vijayawada, against the Order dated 29/12/2009 passed in U/s.143 (2) and 142(1) of the I.T. Act, 1961 of the Income Tax Act, 1961 Assessment year 2007-08 by the additional Commissioner of Income tax, Range-2, Vijayawada. Counsel for the Appellant: SRI Y.N. VIVEKANADA (SC FOR INCOME TAX) & SRI VAMSI KRISHNA BODAPATI, JR. STANDING COUNSEL Counsel for the Respondents: — The Court made the following:
APHC010885942017 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,748 of 2017 Between: 1. The Principal Commissioner of Income-Tax, Vijayawada. ...Appellant AND I.Chennupati Kutumbavathi & Chanumolu Vijaya Lakshmi, L.R.s of Late Chennupati Bhaskara Rao, 62-2-33, Chennupati Ramakotaiah Street, Patamata Lanka, Vijayawada (AAZPC 9488R) ...Respondent Counsel for the Appellant: 1.YN VIVEKANANDA Counsel for the Respondent: 1. The Court made the following JUDGMENT: (perNJS,J) At the time of considering the matter, Mr.Y.N.Vivekananda, 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 limits, as per CBIC
2 Circular No.5 of 2024, the Department instructed withdrawal of the appeal. The Certificate addressed by the Assistant Commissioner of Income Tax, Circle-2(1), Vijayawada, in this regard, is placed on record. Recording the said submission, withdrawn. No order as to costs. Miscellaneous shall stand closed. 2. the appeal is dismissed petitions pending, if any as Sd/- S.V.S.R. MURHTY JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income-tax Appellate Tribunal, Visakhapatnam, Visakhapatnam Bench. 2. The Commissioner of Income Tax, Vijayawada. 3. The Additional Commissioner of Income tax, Range-2, Vijayawada. 4. One CC to Sri Y.N. Vivekananda (SC FOR INCOME TAX) [OPUC] 5. Two CD Copies PR RAM
HIGH COURT DATED:08/04/2025 JUDGMENT ITTA.No.748 of 2017 DISMISSING THE APPEAL AS WITHDRAWN WITHOUT COSTS