What did the High Court hold?

The High Court allowed the Department's request to withdraw the appeal. This decision was based on a new litigation policy that discourages appeals with monetary stakes below Rs. 2 Crores.

The Income Tax Department filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260A of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the Department based on its revised litigation policy.

Commr of Income Tax, Guntur vs M/S Shiridi Book Depot, Guntut | Andhra Pradesh High Court 2024

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MONDAY. THE EIGHTEENTH 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: 377 OF 2015 Between: of Income Tax, Rajkamal Complex, Lakshmipuram Main Road, ...APPELLANT Commissioner Guntur - 07. AND M/s. ShiFidi Book Depot, D.No.13-12-41, 2nd Line, Gunturuvari Thota, ...RESPONDENT Guntur. section 260A of the Income Tax Act, 1961, against Tax Appellate Tribunal, Visakhapatnam Bench, in l.T.A.No.286A/iz/2014 dated 08.07.2024 for the Appeal under order of the Income Visakhapatnam in assessment year 2005-06. Counsel for the Appellant: SRI. B NARASIMHA SARMA Counsel for the Respondent: SRI. G.V.N. HARI The Court made the following-.JUDGMENT

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I.T.T.A. No. 377 of 2015 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the Appellant-Department has filed . 1. a memo into Court, including a copy of the circular No.09/2024 in F.No.279/Misc./M-74/2024-ITJ, dated 17.09.2024, 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. Submission is placed on record. 2. Accordingly, the Appeal is dismissed as withdrawn.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. i SD/- S.V.S.R. MURTHY i JOINT REGISTRAR / //TRUE COPY// RICER SECTI To Tribunal, Visakhapatnam Bench, Visakhapatnam 1. The Income Tax Appellate Sri B Narasimha Sarma, Advocate [OPUC] 2. One CC to 3. One CC to 4. Three CD Copies Sri G.V.N. Hah, Advocate [OPUC] GLM ns

X \ HIGH COURT \ \ DATED:18/11/2024 JUDGMENT ^'>I^AY20!s g o ITTA.No.377 of 2015 o DISMISSING THE I.T.T.A. AS WITHDRAWN.

COMMR OF INCOME TAX, GUNTUR vs. M/S SHIRIDI BOOK DEPOT, GUNTUT

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