PRINCIPAL COMMISSIONER OF INCOME TAX vs. G VENU GOPAL

t t IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY ,THE THIRTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 76 OF 2019 Between: Principal Commissioner Of Income Tax, Kurnool Charge, MVP Complex, D.No. 43-128-3, Prakash Nagar, Kurnool - 518001. ...Appellant AND G Venu Gopal, Properties, Sreepada Transport, D.No. 2-51, Ambedkar Nagar, Tadipatri, Anantapur - 515411 [PAN No.AHOPV0793Q] ...RESPONDENTS Appeal under section 260A of the Income Tax Act, 1961, aggrieved by the orders in I.T.A.No.1961/Hyd/2017 dated 26-09-2018 on the file of the Income Tax Appellate Tribunal, Hyderabad Bench - B, Hyderabad relating to the assessment year 2010-2011 in the case of the Respondent - assessee and the set aside the order and allow this appeal in the interest of justice.

Counsel for the Appellant :SRI. B NARASIMHA SARMA Counsel for the Respondents: SRI. DUNDU MANMOHAN The Court made the following: ORDER jf

THE HON’BLE SRI JUSTICE G.NARENDAR AND THE HON’BLE SRI JUSTICE T.C.D.SEKHAR I T T.A. No.76 of 2019 JUDGMENT.-(per Hon’ble Sri Justice G.Narendar) The learned counsel for the appellant-Department prays leave of the Court to withdraw the instant appeal, as it falls below the monetary limits (i.e. Rs.2 Crores) fixed by the Board, vide Circular No.09/2024 in F.No.279/Misc./M-74/2024-ITJ, dated 17.09.2024. The learned counsel appellant has also filed into Court a copy of the certificate, received from the Assistant Commissioner of Income-Tax, Circle-1, which contains instructions to withdraw the appeal for the aforementioned reason. The submission of the learned counsel for the appellant is placed on record. Leave granted. Accordingly, the appeal is dismissed as withdrawn. No order as to for the Kurnool 2) 3) costs. Consequently, miscellaneous petitions, pending if any, shall stand closed. A SD/- P. VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, Tribunal, Kurnool bench, Kurnool Income-Tax (appeals), Kurnool. 1. The Income Tax Appellate 2. The Commissioner of

HIGH COURT DATED:13/12/2024 ORDER ITTA.No.76 of 2019 ANDA#^ T* 2 1 APR 2025 I 2. 45 ^ Current Section ^ DISMISSING THE APPEAL AS WITHDRAWN