PRL COMMR OF INCOME TAX vs. B LAKSHMI NARAYANA

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY ,THE FOURTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM INCOME TAX TRIBUNAL APPEAL NO: 53 OF 2019 Appeal under section 260A' of the Income Tax Act, 1961 aggrieved by the Orders of the Hon’ble Tribunal in I.T.A No.1355/Hyd/2016 dated 26.09.2018 on the file of the Income Tax Appellate Tribunal Hyderabad Bench-B, Hyderabad relating to thp assessment year 2009-2010 which was filed challenging the Order dated 12.07.2016 passed under Section r.w.s 147 of I T Act,1961,in 143(3) ITA.No.0361/CIT(A)/KNL/2014-15 by the Commissioner of Income Tax (Appeals), Kurnool which was filed against the Order dated 14.02.2014 passed U/s.143 (3) rws 147 of the Income Tax Act, 1961 (Assessment year 2009-2010) in PAN No. AECPL8423J/112 by the Assistant Commissioner of Income Tax, Circle-1 Anantapur. Between: Principal Commissioner of Income Tax, Kurnool Charge, MVP Complex, D.NO. 43-128-3, Prakash Nagar, Kurnool-518001 ...APPELLANT AND Bollu Lakshmi Narayana, D.No. 2-27, Ambedkarnagar, Tadiparti Anantapur-515411 (PAN. NO: AECPL8423J) ...RESPONDENT

lA NO: 1 OF 2019 ^ Petition under Section i51 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to dispense with from filing of the certified copy of the order of Hon'ble Tribunal (ITAT), Hyderabad Counsel for the Appellant: SRI Y. N. VIVEKANANDA [Standing Counsel for Income Tax Department] Counsel for the Respondent:— The Court made the following:

APHC010079032019 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3494] TUESDAY, THE FOURTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM INCOME TAX TRIBUNAL APPEAL No.53 of 2019 ‘‘i \ Between: 1. Principal Commissioner of Income Tax, Kurnool Charge, MVP Complex, D.No.43-128-3, Prakash Nagar, Kurnool-518001. ...Appellant AND Lakshmi Narayana, D.No.2-27, Ambedkarnagar, Tadipatri Anantapur-515411 (PAN No.AECPL8423J) 1.B ...RESPONDENT Counsel for the Appellant: 1. Y N Vivekananda, Senior Standing Counsel Counsel for the Respondent: 1. The Court made the following JUDGMENT: (per NJS,J) At the time of considering the matter, Mr.Y.N.Vivekananda, learned Senior Standing Counsel for Income Tax Department appearing for the appellant placed a copy of the Certificate issued by the Assistant Commissioner of Income Tax, Circle-1, Kurnool, wherein a reference was made to the instructions issued by the Central Board of Direct Taxes vide Circular No.5 of 2024 (F.No.279/Misc.142/2007-ITJ(Pt.)), dated 15.3.2024 No.9 of 2024 (F.No.279/Misc./M-74/2024-ITJ), dated and Circular ‘ V./ , 1 i 1 1^! V i

2 ITTA 53 2019 17.9.2024 and that in view of the said instructions, the appeal has to be withdrawn. % In view of the above Circulars and the Certificate referred to above, the appeal is dismissed as withdrawn. Miscellaneous petitions pending, if any, shall stand closed. 2. No order as to costs. SD/- E. KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Hyderabad Bench,“B” Hyderabad. 2. The Commissioner of Income Tax (Appeals),Kurnool. 3. The AssistantCommissionerof IncomeTax, Circle-1,Anantapur. 4. One CC to Sri Y.N.Vivekananda, Advocate [OPUC] 5. Bollu Lakshmi Narayana, D.No. 2-27, Ambedkarnagar, Tadiparti, Anantapur-515411 (PAN. NO. AECPL8423J) 6. Three CD Copies MV AL

HIGH COURT DATED: 04/03/2025 JUDGMENT ITTA.No.53 of 2019 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS