Commissioner of Income Tax, Rajahmundry vs. The Jeypore Sugars Company Ltd.,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY NINETH 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: 472 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 21-12-2010 passed in ITA.No.256A/izag/2010 (Assessment year 2006-2007) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 11-02-2010 passed in ITA No.65/09-10/VSP/08-09, by the Commissioner of Income Tax (Appeals), Visakhapatnam, which was filed challenging the Order dated 31-12-2008 passed U/s.143 (3) of the Income Tax Act, 1961 (Assessment year 2006-2007) by the Deputy Commissioner of Income Tax, Central Circle-1, Visakhapatnam in PAN/GIR No.J-1/AAACT9942 R. Between: Commissioner of Income Tax, Rajahmundry. ...Appellant AND The Jeypore Sugars Company Limited, Chagallu, West Godavari District. ...Respondent

Counsel for the Appellant : Sri Y N Vivekananda (Standing Counsel for Income Tax Department) Counsel for the Respondent ; -- The Court made the following: ^ ■

APHC010357982017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] WEDNESDAY, THE TWENTY NINETH 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: 472/2012 Between: ...APPELLANT Commissioner Of Income Tax, Rajahmundry AND ...RESPONDENT The Jeypore Sugars Company Ltd Counsel for the Appellant: 1,Y N VIVEKANANDA Counsel for the Respondent: 1. 2.

2 HBKM,J & HVN,lr ITTA.No.472 of 2012 The Court made the following: JUDGMENT: (PerHon’ble Sri Justice B. Krishna Mohan) The learned Standing Counsel appearing for the appellant seeks permission of this Court to withdraw the present Appeal on monetary limit basis. 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 Accordingly, this appeal is dismissed as withdrawn.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 //TRUE COPY// SECTIO^^OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Visakhapatnam. 3. The Deputy Commissioner of Income Tax, Central Circle-1, Visakhapatnam. 4. Commissioner of Income Tax, Rajahmundry. 5. One CC to Sri Y N Vivekananda Advocate [OPUC] 6. The Jeypore Sugars Company Limited, Chagallu, West Godavari District. 7. Three CD Copies » • BSV sree

HIGH COURT DATED;29/01/2025 JUDGMENT ITTA.No.472 of 2012 f<r % ^<,£amiKi0>y DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS