THE COMMISSIONER OF INCOME TAX-IV, vs. M/S. PADMALAYA ENTERPRISES PVT. LTD.,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTY SEVENTH DAY OF DECEMBER /r. TWO THOUSAND AND TWENTY FOUR 1 fsr PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 476 OF 2011 Appeal 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 25-07-2008 passed in I.T.A No.21/HYD/2008 (Assessment t year 2003-2004) by the Income Tax Appellate Tribunal, Hyderabad Bench- A, Hyderabad, filed challenging the Order dated 14-11-2007 passed in ITA No.350/ITO-16(2)/CIT(A)-V/2006-07, by the Commissioner of Income Tax (Appeals)-V, Hyderabad, which was filed against the Order dated 20-12- 2006 passed U/s.143(3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 2003-2004) by the Income Tax Officer, Ward- 16(2), Hyderabad in PAN/GIR No.AACCP4115G/P-058. Between: The Commissioner of Income Tax-IV, Hyderabad. ...Appellant AND M/s.Padmalaya Enterprises Pvt.Ltd., 8-2-293/82/J/111/P, Road No.78 Jubilee Hills, Hyderabad. ...Respondent

A Counsel for the Appellant : Sri Anup Koushik Karavadi (Standing Counsel for Income Tax Department) Counsel for the Respondent : Sri V Hari Haran The Court made the following:

V APHC010499872011 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 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: 476/2ni1 [3516] 0? Between: The Commissioner Of Income Tax-iv, ...APPELLANT AND M/s Padmalaya Enterprises Pvt Ltd Counsel for the Appellant: 1.J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: 1.V HARI HARAN ...RESPONDENT

2 HBKM,J & HVN,J ^ I.T.T.A.No.476 of 2011 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 Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn.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 //TRUE COPY// SECTION OFFICER To, 1. The Hyderabad. 2. The Commissioner of Income Tax (Appeals)-V, Hyderabad. 3. The Income Tax Officer, Ward-16(2), Hyderabad. 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri V Hari Haran, Advocate [OPUC] 6. Three CD Copies Income Tax Appellate Tribunal, Hyderabad Bench-A BSV sree

€* HIGH COURT DATED:27/12/2024 JUDGMENT ITTA.No.476 of 2011 DISMISSING THE I.T.T.A. AS WITHDRAWN WITHOUT COSTS