What did the High Court hold?

The High Court granted permission to the appellant (Income Tax Department) to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The Income Tax Department filed an appeal before the High Court challenging an order of the Income Tax Appellate Tribunal. The appeal was filed against an order passed by the Commissioner of Income Tax (Appeals) which in turn was against an order passed by the Income Tax Officer.

What were the issues?

The primary issue was whether the appeal filed by the Income Tax Department should be allowed to be withdrawn. The withdrawal was sought on the basis of monetary limits.

Principal Comissioner of Income… vs Sri Varalaxmi Jute Twine Mills… | Andhra Pradesh High Court 2025

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY FIRST 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: 478 OF 2Q1fi 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 09-02-2018 passed in ITA.No.340A/IZ/2016 (Assessment year 2012-2013) by the Income Tax Appellate Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 28-04-2016 passed in ITA.No.i09/2015-16/CIT(A)-2A/SP/W3/SKL/2016 - 17, by the Commissioner of Income Tax (Appeals)-2, Visakhapatnam, which filed against the Order dated 31-03-2015 passed U/s.143 (3) of the Income Tax Act Tribunal 1961 (Assessment year 2012-2013) PAN No. AADCS1167Lby the Income Tax Officer, Ward-3, Srikakulam. Between: The Principal Commissioner of Income Tax-2, Visakhapatnam. ...Appellant AND M/s.Sri Varalaxmi Jute Twine Mills Pvt. Ltd., Rajam, Bobbin Road Srikakulam. ...Respondent

> Counsel for the Appellant : Sri Anup Koushik Karavadi (Standing Counsel for Income Tax Department) Counsel for the Respondent : -- The Court made the following:

APHC010816112018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] TUESDAY, THE TWENTY FIRST 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: 478/2018 Between: Principal Comissioner Of Income Tax ...APPELLANT AND Sri Varalaxmi Jute Twine Mills Pvt Ltd ...RESPONDENT Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.

/ ' 2 HBKM,J & HVN,J mA.No.478 of 2018 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 on monitory limit basis. 2. Permission is accorded. Accordingly, this appeal is dismissed as withdrawn. There shall be no order as to costs. Interim order if any deemed to have been vacated. 3. As a sequel, Interlocutory Applications pending, if any, shall stand closed. Sd/- 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)-2, Visakhapatnam. 3. The Income Tax Officer, Ward-3, Srikakulam. 4. One CC to Sri Anup Koushik Karavadi Advocate [OPUC] 5. Three CD Copies BSV sree

HIGH COURT DATED:21/01/2025 JUDGMENT ITTA.No.478 of 2018 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS

PRINCIPAL COMISSIONER OF INCOME TAX vs. SRI VARALAXMI JUTE TWINE MILLS PVT LTD.,

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