PRINICIPAL COMMISSIONER OF INCOME TAX vs. KOPPELAKONDA PRATAP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE THIRTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE G.NARENDAR AND HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 78 OF 2019 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 26-09-2018 passed in IT.A No.1348/Hyd/2016 (Assessment year 2009-2010) by the Income Tax Appellate Tribunal, Hyderabad Bench-B, Hyderabad, filed challenging the Order dated 12-07-2016 passed in ITA No.0386/CIT(A), Knl/2014-15, by the Commissioner of Income Tax (Appeals), Kurnool, which filed against the Order dated 14-02-2014 passed U/s.143(3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 2009-2010) by the Assistant Commissioner of Income Tax, Circle-1, Anantapur. Between: Principal Commissioner of Income Tax, Kurnool Charge, MVP Complex, D.No.43-128-3, Prakash Nagar, Kurnool-518001. ...APPELLANT AND Koppelakonda Pratap, Prop:M/s.Giridhar Transport, D.No.2/429-1 Ragithotapalem, Tadipatri, Anantapur-515411. [PAN No.AZHPP4500G] ...RESPONDENT Counsel for the Appellant: SRI B NARASIMHA SARMA(SENIOR STANDING COUNSEL FOR INCOME TAX DEPARTMENT) Counsel for the Respondent : SRI MANMOHAN DUNDU The Court made the following JUDGMENT :

1 THE HON’BLE SRI JUSTICE G.NARENDAR AND THE HON’BLE SRI JUSTICE T.C.D.SEKHAR I.T.T.A. No.78 of 2019 JUll*dMENT:- (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 for the appellant has also filed into Court a copy of the certificate. received from the Assistant Commissioner of Income-Tax, Circle-1 Kurnool, which contains instructions to withdraw the appeal for the aforementioned reason. The submission of the learned counsel for the appellant is placed 2) on record. Leave granted. Accordingly, the appeal is dismissed as withdrawn. No order as to 3) costs. Consequently, miscellaneous petitions, pending if any, shall stand SD/- P.VENKATA RAMANA JOINT REGISTRAR i: closed. //true copy// SECTION OFFICER To, Tribunal, Hyderabad Bench-B, The Income Tax Appellate Hyderabad. 1.

HIGH COURT DATED: 13/12/2024 '• / . I JUDGMENT ITTA.No.78 of 2019 * 2« APR 2025 ^ ^ . Currem becwon ^*^espATC«®?/ CO. DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS