Principal Commissioner of Income Tax - I vs. Sri P Raghunandha Rao

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE TWENTY NINETH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 152 OF 2018 Appeal under section 260A of the Income Tax, 1961, against orders Aggrieved by .the order of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam in I.T.A.No. 12/VIZ/2014 dated 06.10.2017 for the assessment year 2006-07, the appellant begs to submit this special Appeal u/s 260A of the Income Tax Act, 1961. Between; Principal Commissioner of Income Tax -1, Visakhapatnam ...APPELLANT AND Sri P Raghunandha Rao, C/o Sri.S.Rama Rao, Advocate, F.No.3-6-643, St.No.9, Himayatnagar, Hyderabad. ...RESPONDENT Counsel for the Appellant: SRI K RAJI REDDY(SENIOR SC INCOME TAX DEPT) Counsel for the Respondents : (STANDING COUNSEL FOR THE COMMERCIAL TAX) The Court made the following ORDER :

u i: THE HONOURABLE SRI JUSTICE G. NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.152 of 2018 JUDGMENT: (per Hon’ble Sri Justice G. Narendar) Learned Senior Standing Counsel for Income Tax appearing for the appellant, prays leave of the Court to withdraw the instant appeal as the same falls below the monetary limits fixed by the Central Board of Indirect Taxes and Customs vide instructions in File No.CBIC- 160390/20/2024-JC-CBEC dated 06.08.2024. Learned counsel has also filed into Court a copy of the letter dated 18.10.2024 received from the office of the Commissioner of Central Tax, Guntur Commissionerate, which contains instructions to withdraw the appeal for the aforementioned reason. Submission of the learned counsel is placed on record. Leave 2. granted. Accordingly, the instant appeal stands disposed of as withdrawn. As a sequel, pending interlocutory applications, if any, shall stand 3. closed. There shall be no order as to costs. SDI- E.KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam 1. The

HIGH COURT DATED:29/11/2024 ORDER ITTA.No.152 of 2018 1 0 7 MAR 2C:j ■> . Currant Section jr-. V DISPOSING THE APPEAL AS WITHDRAWN