COMMISSIONER OF INCOMETAX-II, VISAKHAPATNAM. vs. M/S PRATHYUSHA ASSOICATES SHIPPING PRIVATE LIMITED, VISAKHAP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THE TWENTY EIGHTH DAY OF JANUARY TUESDAY, o TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 365 OF 2012 Appeal under Section 260 A of the Income Tax Act, 1961 against the Order dated 10-06-2008 passed in ITA.No.621A/izag/2002 (Assessment year 1994-1995) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 27-06-2002 passed in ITA.No.07/J/R2A/SP/02-03, by the Commissioner of Income Tax (Appeals)-ll, Visakhapatnam, which was filed against the Order dated 11-03-2002 passed U/s.143 (3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 1994-1995) by the Assistant Commissioner of Income Tax, Circle-2(1), Visakhapatnam. Between: Commissioner of Income Tax-ll, Visakhapatnam. ...Petitioner AND M/s.Prathyusha Associates Shipping Private Limited, 25-40-12, Gangulavari Street, Near Laxmi Talkies, Visakhapatnam - 530 001. ...Respondent

Counsel for the Appellant : Sri Anup Koushik Karavadi ■*r *> f . f (Standing Counsel for Income Tax ■ #- I I ■¥ r. f Department) ■f\: ■ V, Counsel for the Respondent : -- The Court made the following:

APHC010436282012 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] 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: 365/2012 Between: Commissioner Of Incometax-ii, Visakhapatnam. ...APPELLANT AND M/s Prathyusha Assoicates Shipping Private Limited Visakhap ...RESPONDENT Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.

2 HBKM,J & HVN,J I.T.T.A.No.365 of 2012 The Court made the following: 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. Permission is accorded. 2. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. 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 A //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-ll, Visakhapatnam. 3. The Assistant Commissioner Visakhapatnam. 4. One CC to Sri Anup Koushik Karavadi Advocate [OPUC] 5. Three CD Copies Visakhapatnam Bench of Income Tax Circle-2(1) BSV sree

HIGH COURT DATE0:28/01/2025 I 02jUM2n?5 § Current Section JUDGMENT ITTA.No.365 of 2012 DISMISSING THE ITTA AS WITHDRAWN