THE PRL COMMR OF INCOME-TAX, VJA, KRISHNA DIST vs. THE KCP LIMITED, CHENNAI

.f IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE TWENTY FIFTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE G.NARENDAR AND HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA INCOME TAX TRIBUNAL APPEAL NO: 496 OF 2017 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 27-09-2016 passed in I.T.A No.593A/izag/2014 (Assessment year 2010-2011) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 18-08-2014 passed in Appeal No.55/CIT(A)/VJA/13-14, by the Commissioner of Income Tax (Appeals), Vijayawada, which filed against the Order dated 28-03-2013 passed U/s.143(3) of the Income Tax Act, 1961 (Assessment year 2010-2011) by the Additional Commissioner of Income Tax, Range-1, Vijayawada. Between: The Principal Commissioner of Income Tax, Vijayawada. ...APPELLANT/APPELLANT AND The KCP Limited No.2, Ramakrishna Buildings, Dr.P.V.Cherian Crescent, Egmore, Chennai. ...RESPONDENT/RESPONDENT Counsel for the Appellant : SRI Y N VIVEKANANDA(SENIOR STANDING COUNSEL FOR INCOME TAX DEPARTMENT) Counsel for the Respondent : The Court made the following JUDGMENT :

HONOURABLE SRI JUSTICE G. NARENDAR AND HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA I.T.T.A.No.496 of 2017 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by the Assistant Commissioner of Income Tax, Circle-1(1), Vijayawada, certifying that the instant appeal needs to be withdrawn the tax effect involved falls below the monetary limits fixed by the Central Board of Direct Taxes as vide Circular No.09/2024, F.No.279/Misc./M-74/2024-ITJ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 Accordingly, the instant appeal stands disposed of as withdrawn.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. SD/- E.KAMESWARA RAO ASSISTANT REGISTRAR SECTION OFFICER //true copy// To, Tribunal. Visakhapatnam Bench, 1. The Income Tax Appellate Visakhapatnam.

'll HIGH COURT DATED;25/11/2024 JUDGMENT ITTA.No.496 of 2017 s ^ I ^ May 2025 ^^fWTCHEO Oi m, DISPOSED OF THE ITTA AS WITHDRAWN WITHOUT COSTS