THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) vs. VIGNESWARA SWAMY VARI DEVASTHANAM SANGHAM

\ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY FIFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B KRISHNA MOHAN AND HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL No.607 of 2017 Appeal under Section 260 A of Income Tax Act, aganist by the order dated 26.08.2016 passed by the Income Tax Appellate Tribunal Visakhapatnam Bench, Visakhapatnam in ITA No. 218/Vizag/2014, (Assessment year 2009-10), preferred against the order of the Commissioner of Income Tax, Vijayawada, dated 26.03.2014 and preferred against the order of the Assistant Commissioner of Income Tax, Circle- 1(1), Vijayawada in PAN/GIR.No.AABAS0555N/A.Y.2009-10/ACIT/ Vijayawada, dated 17.11.2011. Between: The Commissioner of Income Tax (Exemptions), Hyderabad. ...APPELLANT AND Sri Vigneswara Swamy Vari Devasthanam Sangham, No. 11-62-124 Canal Road, Vijayawada. ...RESPONDENT Counsel for the Appellant Counsel for the Respondent : NONE APPEARED The Court made the following: : SRI Y N VIVEKANANDA

APHC010317392017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] •V . ■ TUESDAY, THE TWENTY FIFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 607/2017 Between: The Commissioner Of Income Tax (exemptions) ...APPELLANT AND Vigneswara Swamy Vari Devasthanam Sangham Counsel for the Appellant: 1.YN VIVEKANANDA Counsel for the Respondent: ...RESPONDENT 1.

2 HBKM,J & HVN,J I.T.T.A.No.607 of 2017 / The Court made the following: JUDGMENT: (Per Hon’ble Sri Justice B. Krishna Mohan) counsel for the Standing Counsel appearing for the appellant seeks permission of this Court to withdraw the present Appeal on the ground of monetary limits. The learned Permission is accorded. 2. There shall be no 3. Accordingly, this appeal is dismissed as withdrawn, order as to costs. Interim order if any deemed to have been vacated. As a sequel, Interlocutory Applications pending, if any, shall stand closed. SD/- S.V.S.R.MURTHY JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1 The Income Tax Appellate Tribunal Visakhapatnam Bench, Visakhapatnam. of Income Tax, Vijayawada, Krishna District. 3 The Assistant Commissioner of Income Tax, Circle-1 (1), Vijayawada, Krishna District. 4. One CC to Sri Y N Vivekananda, Advocate [OPUC] 2. The Commissioner 5. Three CD Copies TK TAC

. / / HIGH COURT DATED:25/02/2025 JUDGMENT ITTA.No.607 of 2017 DISMISSING THE ITTA AS WITHDRAWN