THE PR COMMISSIONER OF INCOMD TAX vs. M/s ABC ENGINEERS WORKS

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.2n of 7n7n Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 28.08.2019 in I.T.A No.235/VIZ/2015 (Assessment 11) before the Hon'ble Income Tax Appellate Tribunal, Visakhapatnam Bench, year 2010- at Visakhapatnam and preferred against the Commissioner of Income Tax (Appeal), Vijayawada, ^ bearing Appeal No.75/CIT(A)/VJA/2013-14 and preferred of the Deputy Commissioner of Income-Tax, Circle-2(1), Vijayawada PAN/F.No.AAFFA7383K/A.Y.2010-11/DCIT/C-2(1)A/JA, dated 27,03.2013, order of the dated 31.03.2015 against the order in Between; The Principal Commissioner of Income Tax, Vijayawada. ...Appellant AND M/S.ABC Engineering Works, PlotNo.24, 2"" Road, Autonagar Vijayawada, (PAN No. AAFFA7383K). ...Respondent Counsel for the Appellant : SC for Income Tax Counsel for the Respondent ; Sri E VV S Ravi Kumar

r' » € The Court made the following: JUDGMENT I . .. • 3 ■

i ■/ APHC010015742020 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.20 OF 2020 Between: ...APPELLANT The Pr Commissioner Of Incomd Tax AND ...RESPONDENT M/s Abe Engineers Works Counsel for the Appellant: 1.(SC FOR INCOMETAX) Counsel for the Respondent: TEWS RAVI KUMAR The Court made the following:

7 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) r' 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 1. 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 Accordingly, the appeal is dismissed as withdrawn.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. SOI- 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 (Appeal), Vijayawada, Krishna District. 3. The Deputy Commissioner of Income-Tax, Circle-2(1), Vijayawada, Krishna District. 4. One CC to SC for Income Tax, Advocate [OPUC] 5. One CC to Sri E V V S Ravi Kumar, Advocate [OPUC] 6. Three CD Copies TK ns

HIGH COURT TK DATED:19/11/2024 JUDGMENT ITTA.No.20 of 2020 ^ 0 7 MAR 2025 ^ . Current Section z DISMISSING THE ITTA AS WITHDRAWN