THE PR. COMMISSIONER OF INCOME TAX vs. M/s New Stat Iron Scrap Mart

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 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.133 of 2018 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 20.01.2017 in I.T.A.No.56A/izag/2013 (Assessment year 2008-09) before the Hon'ble Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam and preferred against the order of the Commissioner of Income Tax (Appeals), Vijayawada, dated 09.11.2012 at bearing Appeal No.348/CIT(A)A/JA/10-11 and preferred against the order of the Deputy Commissioner of Income-Tax Officer, Circle-1 (1), PAN/GIR.No.AAFFN8518F/A.Y.2008-09/ACIT/Circle-1(1)/ Vijayawada, 29.12.2010. Vijayawada in dated Between: The Principal Commissioner of Income- Tax, Vijayawada. ...Appellant/ Appellant AND M/s.New Star Iron Scrap Mart, 12-3-35, Peena Mohammed Street, Tarapet, Vijayawada. ...Respondent/ Respondent Counsel for the Appellant : Sri J V Prasad (SC for Income Tax) Counsel for the Respondent : None Appeared The Court made the following: JUDGMENT

APHC010790182017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) TUESDAY ,THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR SMS [3507] PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 133/2018 Between: The Pr. Commissioner Of Income Tax ...APPELLANT AND M/s New Stat Iron Scrap Mart 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 or petitions, where the monetary stakes involved are less than Rs.2 Crores and hence, he prays leave of the Court to withdraw the appeal. 2. Submission is placed on record. Accordingly, the appeal is dismissed as withdrawn. No 3. costs. As a sequel thereto, the miscellaneous petitions, if any, pending in this appeal shall stand closed. SDI- E KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Vijayawada, Krishna District. 3. The Deputy Commissioner of Income-Tax Officer, Circle-1 (1), Vijayawada, Krishna District. 4. One CC to Sri J V Prasad (SC for Income Tax), Advocate [OPUC] 5. Three CD Copies TK ns

HIGH COURT TK DATED:19/11/2024 JUDGMENT ITTA.No.133 of 2018 I 0 6 MAR ?n?5 g Current Section DISMISSING THE ITTA AS WITHDRAWN