THE PR. COMISSIONER OF INCOME TAX vs. SMT.SUREDDY VENKATA RAMANA

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 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: 196 OF 2018 Between: The Pr. Commissioner of Income Tax, Guntur ...APPELLANT AND Smt.Sureddy Venkata Ramana, D.No.11-01-20,Chenchupet, Tenali-522202 ...RESPONDENT Appeal under section 260-A of the Income Tax Act 1961, preferred against the order of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, passed in ITA.No.138A/izag/2014,dated 30-08- 2017,for A.Y.2007-08. Counsel for the Appellant INCOMETAX) : SRI Y N VIVEKA NANDA (SC FOR Counsel for the Respondents : CKR ASSOCIATES The Court made the following ORDER ;

APHC010051822018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI {Special Original Jurisdiction) [3507] 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: 196/2018 Between: The Pr. Comissioner Of Income Tax ...APPELLANT AND Smt Sureddy Venkata Ramana ...RESPONDENT Counsel for the Appellant: 1.(SC FOR INCOMETAX) Counsel for the Respondent: 1.CKR ASSOCIATES

r ■ ' % 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 Accordingly, the appeal is dismissed as withdrawn.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. SD/- P.VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam 2. The Commissioner of Income-Tax -1, Visakhapatnam, 3. OneCCtoSRI Y.N.VIVEKANANDA(SCFORINCOMETAX) [OPUC] 4. One CC to SRI. CKR ASSOCIATES Advocate [OPUC] 5. THREE CD COPIES TAC

▼ ^ * HIGH COURT DATED:19/11/2024 ORDER nTA.No.196of 2018 -•S g 2 5 FEB 2025 | ->,1 , Current Section ^ i.°A.SPATC«<=^-' DISMISSING THE APPEAL AS WITHDRAWN