SRI.KOLLURI RAMASWAMY vs. DEPUTY COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY SECOND DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE m o a. o PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN oo AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 473 OF 2018 Appeal filed under Section 260 A of the Income Tax Act praying that the High Court may be pleased to allow the appeal by duly setting aside the Order dated 25-07-2018 passed in I.T.A No.555A/IZ/2014 (Assessment year 2007-2008) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 18-08-2014 passed in ITA No.730 731,365,729/11-12/DC/,C-1(1)/201 4-15, by the Commissioner of Income Tax (Appeals), Visakhapatnam, which filed against the Order dated 30-12-2011 passed U/s.143(3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 2007-2008) PAN NO.ACOPK0638G by the Deputy Commissioner of Income Tax, Circle-1 (1), Visakhapatnam. 1961 Between; Sri Kolluri Ramaswamy, Visakhapatnam. ...APPELLANT AND Deputy Commissioner of Income Tax, Circle-1 (1), Visakhapatnam. ...RESPONDENT

r Counsel for the Appellant : SRI DUNDU MANMOHAN Counsel for the Respondent : SRI K RAJI REDDY (STANDING COUNSEL E0R jr^COME TAX DEPARTMENT) .-f l1 '■i “i^hrCourt made the following JUDGMENT : \

•V' APHC010736072018 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 income TAX TRIRIIMalaPPFAI Mn- [3516] VIJAY 473/2018 Between: Sri.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

2 HBKM,J & HVN,J I.T.T.A.No.473 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 Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn.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. SD/- E.KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SE OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. The Commissioner of Income Tax (Appeals), Visakhapatnam. The Deputy Commissioner of Income Tax, Circle-I(l), Visakhapatnam One CC to Sri Dundu Manmohan Advocate [OPUC] One CC to Sri K Raji Reddy Advocate [OPUC] Three CD Copies BSV 2. 3. 4. 5. 6. TAG

HIGH COURT DATED:22/01/2025 JUDGMENT ITTA.No.473 of 2018 DISMISSING THE ITTA AS WITHDRAWN