THE PR. COMMISSIONER OF INCOME TAX vs. SRI TURLAPATI SRINIVASA RAO

HIGH COURT OF ANDHRA PRADESH AT AMARAVATl MONDAY, THE TWENTY FIFTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR INTHE PRESENT honourable SRI JUSTICE G.NARENDAR AND HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA iNinOME TAX TRIBUNAL APPEAL NO: 488 OF 2016 260 A of the Income Tax Act, 1961 be pleased to allow the appeal by duly 22-01-2016 passed in 2007-2008) by the Income Tax Visakhapatnam, PAN/GIR No.ACTPT Appeal filed under Section praying that the High Court may setting aside No.380A/izag/2015 (Assessment year l.T.A dated the Order filed Bench Appellate Tribunal, Visakhapatnam challenging the Order dated 29-02-2012 passed in 8630 J (Assessment year Tax, Vijayawada, which U/s.143(3) of the Income Tax Act the Assistant Commissioner of Income Tax, Circle-1 (1), Vijayawada. 2007-2008), by the Commissioner of Income filed against the Order dated 24-11-2009 passed 1961 (Assessment year 2007-2008) by Between: The Principal Commissioner of Income Tax, Vijayawada. ...Appellant AND Rao, FOF-4, Koduru Residency, Vishnuvardhan Rao Turlapati Srinivasa Street, Labbipet, Vijayawada. ...Respondent

:Sri Y N Vivekananda Counsel for the Appellant 9 (Senior Standing Counsel for Income Tax •• >'• '4 ♦ ; Department) *•. ■ Counsel for the Respondent :Sri Sarosh Bastawala The Court made the following: JUDGMENT

' ■/ HONOURABLE SRI JUSTICE G. NARENDAR AND honourable smt. justice KIRANMAYEE MANDAVA I.T.T.A.No^SS of 2016 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Officer/Assistant Commissioner of Income Tax, Circle-2(1), Vijayawada, certifying that the instant appeal needs to be withdrawn as the tax effect involved falls below the monetary limits fixed by the Central Board of Direct Taxes vide Circular No.09/2024, F.No.279/Misc./M-74/2024-ITJ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 2. granted. 3. Accordingly, the instant appeal stands disposed of as withdrawn. As a sequel, pending interlocutory applications, if any, shall stand closed. There shall be no order as to costs. / //TRUE COPY// SECTION OFFICER To Visakhapatnam Bench Tax Appellate Tribunal 1. The Income Visakhapatnam.

HIGH COURT DATED:25/11/2024 JUDGMENT ITTA.No.488 of 2016 I" 01 MAY 2025 ^ . Current Section V' DISPOSING OF THE ITTA AS WITHDRAWN WITHOUT COSTS