THE PR. COMMISSIONER OF INCOME TAX vs. G.V.R. ASSOCIATES

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.203 of 2019 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 06.02.2019 passed by the Income Tax Appellate Tribunal Visakhapatnam Bench, Visakhapatnam in ITA No.571A/IZ/2018, (Assessment year 2010-2011) and preferred against the order of the Commissioner of Income Tax (Appeals), Vijayawada, dated 10.08.2018 bearing Appeal No.72/CIT(A)/VJA/2016-17 and preferred against the order of the Income-Tax Officer, Ward-1 (3) PAN/GIR.No.AAGFG8578B/A.Y.20010-11/ITO,W-1(3)/ Vijayawada, dated 26.03.2015. Vijayawada in Between: The Principal Commissioner of Income Tax, Vijayawada. ...Appellant AND M/s.G.V.R. Associates, AS-3, Surybala Apts, New Ayodhya Nagar Vijayawada, A.P. (PAN No.AAGFG 8578B) ...Respondent

% Counsel for the Appellant : Sri Y N Vivekananda Counsel for the Respondent : None Appeared ^ • '- The Court made the following: •f. 'K' r

<1,. Xi;11' APHC010166072019 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: 203/2019 Between: The Pr. Commissioner Of Income Tax ...APPELLANT AND ...RESPONDENT G V R Associates Counsel for the Appellant: 1,YN VIVEKANANDA Counsel for the Respondent: 1.

2 HBKM,J & HVN-,J I.T.T.A.No.203 of 2019 % 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 on the ground of monetary limits. 2. Permission is accorded. There shall be no Accordingly, this appeal is dismissed as withdrawn, order as to costs, interim order if any deemed to have been vacated. 3. As a sequel, Interlocutory Applications pending, if any, shall stand closed. Sd/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// g S N OFFICER To 1. The Income Tax Appellate Tribunal Visakhapatnam Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Vijayawada, District. 3. The Income-Tax Officer, Ward-1 (3), Vijayawada, Krishna District. 4. One CC to Sri Y N Vivekananda, Advocate [OPUC] 5. Three CD Copies Bench, Krishna TK sree

HIGH COURT DATED: 13/02/2025 JUDGMENT ITTA.No.203 of 2019 DISMISSING THE ITTA AS WITHDRAWN