PR. COMISSIONER vs. KRISHNA DISTRICT CO-OPERATIVE CENTRAL BANK LTD

X IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE THIRTEENTH 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.324 of 2018 Appeal under Section 260 A of Income Tax Act, against the order dated 08-11-2017 passed by the Income Tax Appellate Tribunal Visakhapatnam Bench, Visakhapatnam (Assessment year 2008-2009), preferred against the order of the ITA No. 121A/izag/2013 in Commissioner of Income Tax (Appeals), Vijayawada, dated 19.12.2012 bearing Appeal No.406A/JA/CIT(A)A/JA/2010-11 against the order of the Additional Commissioner of Income Tax, Range-2, Vijayawada which was preferred PAN/GIR.No.AABTT0343E/A.Y.2008-09/ACIT,R- in 2A/ijayawada, dated 28.12.2010. Between: The Principal Commissioner of Income-Tax, Vijayawada. ...Appellant AND Krishna District Co-Operative Central Bank Ltd, 11/717, Jagannathapuram Machillipatnam. ...Respondent : SRI Y N VIVEKANANDA,Standing Counsel Counsel for the Appellant for Income Tax Department Counsel for the Respondent : SRI DUNDU MANMOHAN The Court made the following Judgment:

.APHC010192652018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] THURSDAY. THE THIRTEENTH 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: 324/2018 Between: ...APPELLANT Pr. Comissioner AND ...RESPONDENT Krishna District Cooperative Central Bank Ltd Counsel for the Appellant: 1.Y N VIVEKANANDA Counsel for the Respondent: 1.DUNDU MANMOHAN 2.KANTETI GOPICHAND 3.man mohan dundu

2 HBKMJ & HVN,J I.T.T.A.No.324of2018 The Court made the following: JUDGMENT: (Per Hon’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 the ground of monetary limits. on 2. Permission is accorded. 3. Accordingly, this appeal is dismissed as withdrawn. There shall be no 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 -I* ‘ //TRUE COPY// SECTION OFFICER To Sri Y N Vivekananda, Advocate [OPUC] 1. OneCCto 2. One CC to Sri Dundu Manmohan, Advocate [OPUC] 3. One CC to Sri Kanteti Gopichand, Advocate [OPUC] 4. Three CD Copies TK vna

HIGH COURT DATED:13/02/2025 \ JUDGMENT ITTA.No.324 of 2018 X 25JUN2n« B. ^ . Curreni aecnon Ofspatc^^^5^ DISMISSING THE ITTA AS WITHDRAWN