COMMISSIONER OF INCOME TAX-I vs. DR.G.A.RAMA RAJU

T>» IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY EIGHTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY LNCOME TAX TRIBUNAL APPEAL NO: 516 OF 201? Appeal filed under Section 260 A of the praying that the High Court may be pleased to allow setting Income Tax Act, 1961 the appeal by duly passed in IT aside the Order dated 29-08-2008 (SS)A.No. 16A/izag/2003 (Assessment yearBlock Period 01.04.1989 to 26.08.1999) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated Appeal No.0203/CC-VSP/CIT(A)-I/02-03, by the Commissioner Tax (Appeals)-I, Hyderabad, which 15-01-2003 passed in of Income filed against the Order dated Act, 1961 (Assessment yearBlock Period 01.04.1989 to 26.08.1999) by the Deputy Commissioner of Income Tax, Central Circle-1, Visakhapatnam. 29-07-2002 passed U/S.158BD of the Income Tax Between: Commissioner of Income Tax-1, Visakhapatnam. ...Petitioner AND M/s.Krishna IVF Clinic, Dr.G.A.Rama Raju Visakhapatnam. Krishna Nagar, ...Respondent

: Sri Anup Koushik Karavadi Counsel for the Appellant (Standing Counsel for Income Tax Department) . Counsel for the Respondent : None appeared The Court made the following: JUDGMENT

\ APHC010212642012 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) .V [3516] ■J?2- TUESDAY. THE TWENTY EIGHTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 516/2017 Between; Commissioner Of Income Tax-i ...APPELLANT AND Dr G A Rama Raju Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: ...RESPONDENT 1.

2 HBKM,J & HVN.J I.T.T.A.No.516of2012 The Court made the foilowinq: JUDGMENT: (Per Hon’ble Sri Justice B. Krishna Mohan) The learned Standing Counsel appearing for the appellant seeks permission of this Court to withdraw the present Appeal. 2. Permission is accorded. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed withdrawn. Interim order, if any, deemed to have been vacated. as As a sequel. Interlocutory Applications pending, if any, shall stand closed. Sd/- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION-OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-I, Hyderabad. 3. The Deputy Commissioner of Income Tax, Central Circle-1 Visakhapatnam. 4. One CC to Sri Anup Koushik Karavadi Advocate [OPUC] 5. Three CD Copies BSV vna

HIGH COURT DATED;28/01/2025 JUDGMENT ITTA.No.516 of 2012 OF O o i JUN DISMISSING THE ITTA AS WITHDRAWN