The Commissioner of Income Tax vs. M/S Subhadarsi Estates,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY SEVENTH DAY OF NOVEMBER TWOTHOUSAND AND TWENTY FOUR ^ -C-, PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.155 of 2012 > On¥ Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 28-6-2011 in I.T.A.No.179A/izag/2010 (Assessment year 2005- 06) before the Hon’ble Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam and preferred against the order of the Commissioner of Income Tax (Appeals), Vijayawada, dated 24.12.2009 bearing Appeal No.95/TR/CIT(A)A/JA/09-10 and preferred against the order of the Assistant Commissioner of Income-Tax, Central Circle, Vijayawada in PAN/GIR.No.AAVFS6535M/A.Y.2005-06/ACITA/ijayawada, dated 31.12.2008. Between: The Commissioner of Income Tax, Vijayawada. ...Appellant AND M/s.Subhadarsi Estates, 39-9-1, Sailok Complex, Temple Street Labbipet, Vijayawada. ...Respondent : Sri K Anup Koushik (SC for Income Tax Department) Counsel for the Appellant Counsel for the Respondent : Sri A V Krishna Koundinya The Court made the following: JUDGMENT h

THE HON’BLE SRI JUSTICE G.NARENDAR AND THE HON’BLE SRI JUSTICE T.C.D.SEKHAR I T T. A. No.155 of 2012 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) counsel for the appellant-Department has filed a Income-Tax Officer, Ward-2(1), The learned received from the certificate, Vijayawada, into Court, whereby, the appellant-Department intends to the monetary stakes involved are less withdraw the instant appeal, as than Rs.2 Crores and hence, he prays leave of the Court to withdraw the appeal. Submission is placed on record. 2) Accordingly, the appeal is dismissed as withdrawn. No costs, petitions, pending if any, shall 3) Consequently, miscellaneous stand closed VENKATA RAMANA JOINT REGISTRAR SD/-P /I^ //true copy// SECTION OFFICER Bench, at , Krishna Tribunal, Visakhapatnam (Appeals), Vijayawada To Tax Appellate 1 The Income ' Visakhapatnam. 2. The Commissioner 3 ?he Assistant Commissioner • Vijayawada Krishna 5. Sn'e Sc lo Sri K Anup Koushik (SC for Income Advocate [OPUC] 6. Three CD Copies of Income Tax Central Circle of Income-Tax Advocate [OPUCl Tax Department) TK vna 4 > ^^4 aim

HIGH COURT DATED;27/11/2024 JUDGMENT ITTA.No.155 of 2012 i 2 J MaK 20?5 I Curreni t^ion . ^ DISMISSING THE ITTA AS WITHDRAWN