KOLLURI RAMASWAMY vs. DEPUTY COMMISSIONER OF INCOME TAX

V IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY. THE TWENTY SECOND DAY OF JANUAI m or m Si TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 425 OF 2018 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 10-04-2017 passed in I.T.A No.554 to 557/VIZ/2014 (Assessment year 2008-2009) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatna m, filed challenging the Order dated 18-08-2014 passed in ITA No.365/730,731,729 10-11/DC/,C- 1(1)/2014-15, by the Commissioner of Income Tax (Appeals), 31-12-2010 passed U/s. 143(3) of the Income Tax Act, 1961 (Assessment year 2008-2009) by the Assistant Commissioner of Income Tax, Circle-1 (1), Visakhapatna Visakhapatnam, which filed against the Order dated m. Between: Sri Kolluri Ramaswamy, Visakhapatnam. ...APPELLANT AND Deputy Commissioner of Income Tax, Circle-1 (1), Visakhapatnam. ...RESPONDENT

5-. Counsel for the Appellant Counsel for the Respondent : SRI K RAJI REDDY (STANDING FORINCOME TAX DEPARTMENT) The Court made the following JUDGMENT ; : SRI DUNDU MANMOHAN COUNSEL

> APHC010627962018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) WEDNESDAY, THE TWENTY SECOND 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: 425/2ni« [3516] ■iKf Between: Kolluri Ramaswamy ...APPELLANT AND Deputy Commissioner Of Income Tax Counsel for the Appellant: 1.DUNDU MANMOHAN Counsel for the Respondent: 1.K RAJI REDDY(SENIOR SC_ INCOME TAX DEPT) ...RESPONDENT

\ r 2 HBKM,J & HVN,J I.T.T.A.No.425 of 2018 The Court made the following: JUDGMENT: (Per Hon’ble Sri Justice B. Krishna Mohan) The learned counsel for the appellant seeks permission of this Court to withdraw the present Appeal, for which, he addressed a letter dated 21.01.2025 to the Registrar (Judicial). 2. Permission is accorded. 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 Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn.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. SOI- 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), Visakhapatnam. Circle-1 (1) 3. The Deputy Commissioner of Income Tax Visakhapatnam 4. The Assistant Commissioner of Income Tax, Circle-1 (1) Visakhapatnam 5. One CC to Sri Dundu Manmohan Advocate [OPUC] 6. One CC to Sri K Raji Reddy Advocate [OPUC] 7. Three CD Copies BSV TAC

I ■ f a HIGH COURT DATED:22/01/2025 ^ 2^^AY2025 % ^e<iioecU/,i JUDGMENT ITTA.No.425 of 2018 DISMISSING THE ITTA AS WITHDRAWN