COMMISSIONER OF INCOME TAX-2 vs. M/S. PRATYUSHA ASSOCIATES,

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 INCOME TAX TRIBUNAL APPEAL NO: 545 OF 2012 Appeal filed under Section 260 A of the Income Tax Act, 1961 praying that the High Court may be pleased to allow the appeal by duly setting aside the Order dated 25-01-2010 passed in ITA.No.47/Vizag/2007 (Assessment year 2003-2004) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 07-12-2006 passed in iTA.No.55/ACIT/C-2(1)/VSP/06-07, by the Commissioner of Income Tax (Appeals)-I, Visakhapatnam, which filed against the Order dated 29-03-2006 passed U/s.143 (3) of the Income Tax Act, 1961 (Assessment year 2003-2004) PAN No. AAEFP 4036D by the Assistant Commissioner of Income Tax, Circle-2(1), Visakhapatnam. Between: Commissioner of Income Tax-2, Visakhapatnam. ...Petitioner AND M/s.Pratyusha Associates, No.25-40-12, ‘Pratyusha House’ Gangulavari Street, Visakhapatnam. ...Respondent Counsel for the Appellant ; Sri Anup Koushik Karavadi

(Standing Counsel for Income Tax Department) Counsel for the Respondent : -- The Court made the following:JUDGMENT

Af'HC010238462012 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: 545/2012 Between: ...APPELLANT Commissioner Of Income Tax-2 AND ...RESPONDENT M/s Pratyusha Associates Counsel for the Appellant: 1.YN VIVEKANANDA Counsel for the Respondent: 1.

2 HBKM,J & HVN.J I.T.T.A.No.545 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. 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 Accordingly, the Income Tax Tribunal Appeal is dismissed withdrawn.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 t a //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-I, Visakhapatnam. 3. The Assistant Commissioner of Income Tax, Circ[e-2(1), Visakhapatnam. 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. Three CD Copies BSV ns

HIGH COURT BSV DATED:28/01/2025 JUDGMENT ITTA.No.545 of 2012 DISMISSING THE ITTA AS WITHDRAWN