THE COMMISSIONER OF INCOME TAX vs. VIRUPA TOWNSHIP

APHC010231422015

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. 305 OF 2015 Between: The Commissioner Of Income Tax ...APPELLANT AND Virupa Township ...RESPONDENT Counsel for the Appellant: 1. J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: 1. G V N HARI The Court made the following:

JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) 1. 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. 3. Accordingly, the appeal is dismissed as withdrawn. No costs.

As a sequel thereto, the miscellaneous petitions, if any, pending in this appeal shall stand closed.

_______________ G.NARENDAR, J

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T.C.D. SEKHAR, J 19.11.2024 DR

144 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR

I.T.T.A.No.305 of 2015 Dated 19.11.2024