THE PR. COMMISSIONER OF INCOME TAX vs. M/S THE KRISHNA DIESTRICT CO-OPERATIVE CENTRAL

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE G.NARENDAR AND HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 181 OF 2019 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 28-11-2018 passed in I.T.A No.101A/iz/2018 (Assessment year 2014-2015) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 01-02-2018 passed by the Commissioner of Income Tax (Appeals), Vijayawada in Appeal No.lTA No.266/CIT (A)/VJA/2016-17, which was filed challenging the Order dated 28-09-2016 passed in NO.AABTT0343E/A.Y.2014-15, by the Deputy Commissioner of Income Tax, Circle-2 (1), Vijayawada. PAN/GIR Between: The Commissioner of Income Tax, Vijayawada. ...Appellant AND M/s.The Krishna District Co-Operative Central Bank Limited, YSR Sahakar Bhavan, Jaganadhapuram, Machilipatnam-521 001, Krishna District. (PAN AABTT0343E) ...Respondent

* / Counsel for the Appellant :Sri J V Prasad (Senior Standing Counsel for Income Tax) Counsel for the Respondent :Sri Dundu Manmohan The Court made the following: ORDER

APHC010127182019 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR [3507] PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.181 OF 2019 Between: ...APPELLANT The Pr. Commissioner Of Income Tax AND ...RESPONDENT M/s The Krishna District Cooperative Central Counsel for the Appellant: 1.J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: 1.DUNDU MANMOHAN The Court made the following:

& ■lUDGMENT:- (per Hon’ble Sri Justice G.Narendar) counsel for the appellant-Department has filed of the circular whereby, the litigation policy and under resolved not to initiate any appeals or stakes involved are less than leave of the Court to withdraw The learned into Court, including a copy 1. a memo appellant-Department has formulated a the said policy, it has been petitions, where the monetary Rs.2 Crores and hence, he prays the appeal. Submission is placed on record. Accordingly, the appeal is dismissed as 2. withdrawn. No 3. costs. miscellaneous petitions, if any. As a sequel thereto, the pending in this appeal shall stand closed. Sd/- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, Tribunal, Visakhapatnam Bench, at 1. The Income Tax Appellate Visakhapatnam. of Income Tax (Appeals), Vijayawada. Tax, Circle-2 (1), Vijayawada. 2. The Commissioner 3. The Deputy Commissioner of Income Sri J.V.Prasad, Advocate [OPUC] 4. One CC to Dundu Manmohan, Advocate [OPUC] 5. One CC to Sri 6. Three CD Copies

4 HIGH COURT BSV DATED:19/11/2024 JUDGMENT ITTA.No.181 of 2019 2 5 FEB 2025 ^ . Current Section ^ DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS