THE PR COMMISSIONER OF INCOME TAX vs. M/S.TIRUMALA MILK PRODUCTS PVT LTD

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 SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 231 OF 2016 ■'•a Appeal under Section 260 A of the Income Tax Act, 1961 the Order dated 18-12-2015 passed in ITA.No.137A/izag/2013 (Assessment year 2009-2010) by the income Tax App&liate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 22-01-2013 passed in ITA.No.0177/CIT(A)/GNT/11-12v,:b^^^^^^ Commissioner of Income Tax (Appeals), Guntur, which was filed against the Order dated 30-11-2011 passed U/s.143 (3) of the Income Tax Act, 1961 (Assessment year 2009- 2010) by the Joint Commissioner of W Tax, Range-2, Guntur. Between: The Principal Commissioner of income Tax, Guntur. ...Appellant AND M/s.Tirumala Milk Products Pyt. Ltd., Prakash Nagar, Narsaraopet, Guntur District. .S'-- k-?' ...Respondent

Counsel for the Appellant : Sri Y N Vivekananda (Standing Counsel for Income Tax Department) Counsel for the Respondent : Sri N V Shravan Kumar The Court made the following:

V APHC010016442016 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] 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: 231/2016 Between: The Pr Commissioner Of Income Tax ...APPELLANT AND M/s Tirumala Milk Products Pvt Ltd Counsel for the Appellant: 1.YN VIVEKANANDA ...RESPONDENT Counsel for the Respondent: 1.

2 4^ HBKM,J & HVN,J I.T.T.A.No.231 of 2016 The Court made the following: JUDGMENT: (PerHon’ble Sri Justice B. Krishna Mohan) The learned 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. 2. Permission is accorded. Accordingly, this appeal is dismissed as withdrawn. There shall be no 3. order as to costs. Interim order if any deemed to have been vacated. As a sequel, Interlocutory Applications pending, if any, shall stand closed. SOI- SVSR MURTHY JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Guntur. 3. The Joint Commissioner of Income Tax, Range-2, Guntur. 4. One CC to Sri Y N Vivekananda, Standing Counsel for Income Tax [OPUC]. [OPUC] 5. One CC to Sri N V Shravan; Kumar, Advocate [OPUC] 6. Three CD Copies BSV AL

f HIGH COURT DATED:25/02/2025 JUDGMENT i ITTA.No.231 of 2016 I DISMISSING THE ITTA AS WITHDRAWN \WITHOUT COSTS i i