THE PR COMMISSIONER OF INCOME TAX, HYD vs. SRI LAKSHMIGANAPATHI SEVA SAMITHI, VIJAYAWADA

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY,THE TWENTY NINETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE 1 PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 459 OF 2017 Section 260 A of the Income Tax Act, 1961 Appeal filed under praying that the High Court may be pleased to allow the appeal by duly setting aside the Order dated 26-08-2016 passed in ITA.No.215A/izag/2014 2010-2011) by the Income Tax Appellate Tribunal, (Assessment year Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 30-06-2014 passed U/s.143 (3) read with Section 263 of the Income Tax 1961 (Assessment year 2010-2011) by the Assistant Commissioner of Income Tax, Circle 1(1), Vijayawada, which was filed challenging the Order Act, dated 25-03-2014 passed U/s.143 (3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 2010-2011) by the Commissioner of Income Tax, Vijayawada, which was filed challenging the Order dated 10-12-2012 passed U/s.143 (3) of the Income Tax Act, 1961 (Assessment 2010-2011) by the Assistant Commissioner of Income Tax, Circle 1(1); year Vijayawada in PAN/GIR No. AABA50554P. Between: The Commissioner of Income Tax (Exemptions), Hyderabad. ...Appellant/Respondent AND

Sri Lakshmiganapathi Seva Samithi Vijayawada. No.11-62-124, Canal Road, ...Respondent/Appellant . *i5 for the Appellant : Sri Y N Vivekananda (Standing Counsel for Income Tax Department) Counsel for the Respondent : NONE APPEARED The Court made the following:

X. a • ^ APHC010357982017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 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 TRIRItMAI APPEAI NO .i»;Q/on.iT [3516] Between: The Pr Commissioner Of Income Tax, Hyd AND Sri Lakshmiganapathi Seva Samithi Vijayawada Counsel for the Appellant: 1.YN VIVEKANANDA Counsel for the Respondent: ...APPELLANT ...RESPONDENT 1.

2 y HBKMJ & HVN,J nTA.No.459 of 2017 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// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. 2. The Assistant Commissioner of Income Tax, Circle l(l) Vijayawada. 3. The Commissioner of Income Tax, Vijayawada. 4. The Commissioner of Income Tax (Exemptions), Hyderabad. 5. Sri Lakshmiganapathi Seva Samithi, No. 11-62-124, Canal Road Vijayawada. 6. One CC to Sri Y N Vivekananda Advocate [OPUC] 7. Three CD Copies BSV TF

» HIGH COURT DATED:29/01/2025 Of AND«^ X 0 <1 J'."'' « ^ . Current Secuon %i2?SPATC^5^'' % ?? JUDGMENT ITTA.No.459 of 2017 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS