THE PRL COMMISSIONER OF INCOME-TAX vs. SRI.LINGAM RAVINDRA RAO

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ITTA/164/2018HC Andhra PradeshAPHC01136664201618 November 2024Bench: G.NARENDAR,T.C.D.SEKHAR4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the Department's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The Income Tax Department filed an appeal before the High Court against an ITAT order. The Department later filed a memo to withdraw the appeal based on their litigation policy.

What were the issues?

The primary issue was the Department's decision to withdraw the appeal based on its litigation policy regarding monetary stakes.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAV TUESDAY, THE NINETEENTH 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: 164 OF 2018 Between: The Principal Commissioner of Income Tax, Guntur. ...APPELLANT AND Sri Lingam Ravindra Rao, 64-9-2, SBH Complex, Patamatalanka, Vijayawada. ...RESPONDENT Appeal under section 260A of the Income Tax Act, 1961, against order of the Income Tax Appellate Tribunal, Hyderabad Bench “B”, Hyderabad in C.O.64/H/2013 in ITA.No.1170/H/2013, Dated 31-05-2016 for A.Y.2003-04. Counsel for the Appellant: SRI. J.V. PRASAD, SC FOR INCOME TAX Counsel for the Respondent: NONE APPEARED The Court made the following Order:

APHC011366642016 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TUESDAY ,THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 164/2018 [3507] Between; The Prl Commissioner Of Income-tax ...APPELLANT AND Sri Lingam Ravindra Rao Counsel for the Appellant: 1. J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: ...RESPONDENT 1.

The Court made the following: (per Hon'ble Sri Justice G Narendar) The learned counsel for the appellant-Department has filed a memo into Court, including a copy of the circular whereby, the appellant-Department has formulated a litigation policy and under the said policy, it has been resolved not to initiate any appeals petitions, where the monetary stakes involved are less than Rs.2 Crores and hence, he prays leave of the Court to withdraw the appeal. or 2. Submission is placed on record. 3. Accordingly, the appeal is dismissed as withdrawn. No costs. As a sequel thereto, the miscellaneous petitions, pending in this appeal shall stand closed. if any, 1 SOI- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECJK^r^FFICER B, Hyderabad. To 2 Onl C?nrTf\/if Hyderabad Bench s' ?hrle CD Copied ’ ^ GLM vna

HIGH COURT DATED:19/11/2024 ORDER ITTA.No.164 of 2018 1^0^ ANDTy^ 0 6 MAR 2025 t Co ^ Current Section ★ DISMISSING THE ITTA AS WITHDRAWN

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