PRINCIPAL COMMISSIONER OF INCOME TAX vs. THE ANDHRA SUGARS LIMITED

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: 86 OF 7017 Appeal under section 260A:df the Income Tax Act, 1961, Aggrieved by the orders of the Income Tax Appellate Tribunal, Visakhapatnam Bench. Visakhapatnam relating to ITA No.246A/izag/2012 dated 20.05.2016 file of Income on the Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam relating to the assessment year 2007-2008 in the case of the Respondent - assessee filed against the Order dated 28-03-2012 passed in ITA No.313/ Additional GIT, RJY Range/Rjy/09-10/11-12 Under section143 (3) Income Tax Act,'ioai (Assessment year 2007-2008) by the commissioner of Income Tax; Rajahmundry, against the Order dated 30/12/2009 passed in U/s.143 (3) of the I.T. Act, 1961 of the Income Tax Act, 1961 (Assessment year 200^^2008) by the Additional Commissioner of Income tax Rajahmundry Range, Mja Between: Principal Commissioner Of • Income Kambakla Tank, Veerabhadrapuram, Rajahmundery- 533 105. Tax, Aayakar Bhavan, Near ...Appellant AND

« The Andhra Sugars Limited, Venkatayapuram, Tanuku, West Godavari District. [PAN No.AAACT6357Q] V ...Respondent f ; 'i '• Counsel for the Appellant :SRI. ANUP KOUSHIK KARAVADI Counsel for the Respondent: SRI. S.V.S.S SIVA RAM j The Court made the following: 1 ' r J I i 1 I ■I' i

/ / / APHC010070882017 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.86 of 2017 Between: 1. Principal Commissioner of Income Tax, Aayakar Bhavan, Near Kambala Tank, Veerabhadrapuram, Rajahmundry- 533 105. ...APPELLANT AND I.The Andhra Sugars Limited, Venkatayapuram, Tanuku, West Godavari District. [PAN No.AAACT6357Q] ...Respondent Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.— 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

2 limits, as per CBIC Circular No.5 of 2024 withdrawal of the appeal. The Certificate dated the Department instructed 04.4.2025 addressed by the Deputy Commissioner of Income Tax, in this regard, is placed record. 1 on 2. Recording the said submission withdrawn. No order as to costs. Miscellaneous shall stand closed. the appeal is dismissed petitions pending, if any as Sd/- E KAMESWARA RAO JOINT REGISTRAR SECTION OFFICER / //TRUE COPY// n To. 1. The Income Tax Appellate Tribunal Visakhapatnam. Visakhapatnam Bench 2. The Commissioner of Income Tax, 3. The Additional Commissioner of Income Rajahmundry. 4. One CC to Sri Anup Koushik Karavadi Rajahmundry tax Rajahmundry Range Advocate [OPUC] 5. One CC to Sri S.V.S.S. Siva Rama, Advocate [OPUC] 6. Two CD Copies PR(gsg) .. i \

HIGH COURT DATED: 08/04/2025 JUDGMENT ITTA.No.86 of 2017 DISMISSING THE APPEAL AS WITHDRAWN