THE PR COMMISSIONER OF INCOME TAX vs. SRI VENKATESWARA POULTRY FARM

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MONDAY ,THE TWENTY FIFTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA INCOME TAX TRIBUNAL APPEAL NO: 189 OF 2018 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 31.01.2017 passed in I.T.A.No. 421A/izag/2014 (Assessment year 2006-07) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam filed challenging the Order dated 04.03.2014 passed in Appeal No.138/CIT(A) VJA/ 13-14 by the Commissioner of Income Tax (Appeals) Vijayawada, which filed against the Order dated 31-03-2013 PAN:AAIFS3849M passed U/s. 143(3) read with Section 153A of the Income Tax Act, 1961 (Assessment year 2006- 2007) by the Income Tax Officer (H.Qrs),-ll O/o. Pr. Commissioner of Income Tax Vijayawada Between; The Pr. Commissioner Of Income Tax, Vijayawda ...APPELLANT AND Sri Venkateswara Poultry Farm, Ramanagaram, Challapalli, Krishna District

...RESPONDENT : SRI Y N VIVEKANANDA (SC FOR INCOME Counsel for the Appellant ‘ TAX) Counsel for the Respondents : SRI V V PRABHAKARA RAO The Court made the following ORDER :

HONOURABLE SRI JUSTICE G. NARENDAR AND HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA I.T.T.A.No.lSQ of 2018 JUDGMENT: {per Hon’ble Sri Justice G. Narendar) Sri Y.N. Vivekananda, learned Senior Standing Counsel for Income Tax Department, has filed into Court a copy of the Certificate issued by the Assessing Officer/Assistant Commissioner of Income Tax, Circle-2(1), Vijayawada, certifying that the instant appeal needs to be withdrawn as the tax effect involved falls below the monetary limits fixed by the Central Board of Direct Taxes vide Circular No.09/2024, F.No.279/Misc./M-74/2024-ITJ dated 17.09.2024, and that the appeal does not fall under the exceptions prescribed under Para-3.1 & 3.2 of the Board’s Circular No.05/2024 dated 15.03.2024. Learned counsel, therefore, prays leave of the Court to withdraw the appeal. Submission of the learned counsel is placed on record. Leave I 2. granted. Accordingly, the instant appeal stands disposed of as withdrawn. As a sequel, pending interlocutory applications, if any, shall stand SD/- E.KAMESWARA RAO JOINT REGISTRAR 3. t closed. There shall be no order as to costs. //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam

f 2. The Commissioner of Income Tax (Appeals) Vijayawada, 3. The Income Tax Officer (H.Qrs),-ll O/o. Pr. Commissioner of Income Tax, Vijayawada 4. One CC to Sri Y N Vivekananda (SC for Income Tax) Advocate [OPUC] 5. One CC to Sri V V Prabhakara Rao Advocate [OPUC] 6. THREE CD COPIES psr TAC

HIGH COURT DATED:25/11/2024 S l/iUNW?? S ^ * Current Section rfi §. ORDER ITTA.No.189 of 2018 DISMISSING THE ITTA AS WITHDRAWN