Commissioner of Income Tax, vs. Sri Vemireddy Prabhakar Reddy,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTY SEVENTH DAY OF DECEM TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 308 OF 2012 Appeal filed under Section 260 A of the Income Tax Act against the Order dated 26-12-2011 passed in I.T.A No.380/HYD/2011 (Assessment year 2005-2006) by the Income Tax Appellate Tribunal, Bench-B, Hyderabad, filed challenging the Order dated 20-12-2010 in Appeal No.780/ACIT CC/TPT/CIT(A)-VII/10-11, by the Commissioner of Income Tax (Appeals)-VII, Hyderabad, filed against the Order dated 30-07- 2010 passed U/s.143(3) read with Section 153A of the Income Tax Act, 1961 (Assessment year 2005-2006) by the Assistant Commissioner of Income Tax, Central Circle, Tirupati, which was filed against the Order dated 06-02-2007 passed U/s.143(3) of the Income Tax (Assessment year 2005-2006) by the Deputy Commissioner of Income Tax, Circle-1, Nellore. 1961 passed Act, 1961 Between: Commissioner of Income Tax, Rajkamal Complex, Lakshmipuram Main Road, Guntur-07. ...Appellant AND

SC-nc-, Sri Vemireddy Prabhakar Reddy, 16-3-805, Sivakotareddy Street, Ramamurthy Nagar, Nellore. ...Respondent Counsel for the Appellant :Sri Anup Kaushik Karavadi (Standing Counsel for Income Tax Department) Counsel for the Respondent The Court made the followingiJUDGMENT

APHC010446202012 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 0SS ^rTO.r [3516] FRIDAY, THE TWENTY SEVENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 308/2012 Between; Commissioner Of Income Tax, ...APPELLANT AND Sri Vemireddy Prabhakar Reddy Counsel for the Appellant: ...RESPONDENT 1.B NARASIMHA SARMA Counsel for the Respondent: 1.

2 HBKM.J & HVN,J I.T.T.A.No.308of2012 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 as per the Circular No.09/2024, dated 17.09.2024. 2. Permission is accorded. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. Interim order, if any, deemed to have been vacated. 3. As a sequel. Interlocutory Applications pending, if any, shall stand closed. SD/-S.V.S.R. MURTHY JOINT REGISTRAR C //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Bench-B, Hyderabad 2. The Commissioner of Income Tax (Appeals)-VII, Hyderabad, of Income Tax, Central Circle 3. The Assistant Commissioner Tirupati. 4. The Deputy Commissioner of Income Tax, Circle-1, Nellore. 5. Commissioner of Income Tax, Rajkamal Complex, Lakshmipuram Main Road, Guntur-07. One CC to Sri Anup Kaushik Karavadi, Advocate [OPUC 6. 7. Three CD Copies BSV ns

191 THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN & THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY I.T.T.A.No.SOS of 2012 (Per Hon’ble Sri Justice B. Krishna Mohan) Date: 27.12.2024 MDP

I . 4 5 1 HIGH COURT BSV DATED:27/12/2024 JUDGMENT ITTA.No.308 of 2012 DISMISSING THE ITTA AS WITHDRAWN