PR COMMISSIONER OF INCOME TAX JAIPUR -II vs. RAJASTHAN RAJYA VIDYUT UTPADAN NIGAM LTD.

1 IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATjf f n TUESDAY, THE EIGHTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE 1*^. 4k PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 312 OF 2018 Between: Principal COmissioner of Income Tax, Near Ayakar Bhavan, Near Kambala Tank, Veerabhadrapuram, Rajahmundry - 533105 ...Appellant AND The District CO-OP Central Bank Limited, Near over bridge, R.R.Pet, Eluru,(PAN NO.AADFT3506D) ...Respondent Appeal under section 260A of the Income Tax Act, 1961 against the orders in I.T.A.NO.49/VIZAG/2012 dated 25/01/2018 on the file of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam relating to the assessment year 2007-2008 in case of the respondent assessee preferred against the orders of the Commissioner of the Income Tax Appeals {CIT(A)}, Visakhapatnam vide ITA No. 196 & 197/ITO, Ward- 2/Eluru/10-11/11-12 dated 30.11.2011 for the assessment years 2007-08. Counsel for the Appellant: Sri Anup Koushik Karavadi, Senior Standing Counsel for the Income Tax Department along with Sri Vamsi Krishna Bodapati, Junior Standing Counsel Counsel for the Respondent: Sri A V A Siva Kartikeya The Court made the following:

ii I APHC010414462018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] TUESDAY, THE EIGHTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL No.312 of ?ni« Between: 1. Principal Commissioner of Income Tax, Ayakar Bhavan Kambala Tank, Veerabhadrapuram, Rajahmundry Near ...Appellant AND 1.The District Coop Central Bank Limited, Near Eluru,(PAN NO.AADFT3506D) over bridge, R.R.Pet, ...Respondent Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI Counsel for the Respondent: LAVA SIVA KARTIKEYA The Court made the following JUDGMENT: (per NJS,J) At the time of considering the matter, Mr.Anup Koushik Karavadi, learned Senior Standing Counsel for the Income Tax Department appearing for the appellant along with Mr.Vamsi Krishna Bodapati, learned Junior Standing Counsel states that in view of the monetary

w 2 limits, as per CBIC Circular No.5 of 2024, the Department instructed withdrawal of the appeal. The Certificate dated 03.4.2025 addressed by the Deputy Commissioner of Income Tax, in this regard, is placed on record. Recording the said submission, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. 2. Sd/- E. KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// OTFICER SECTION To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Vjs'akhapatnam, Visakhapatnam district 2. lihe Commissioner of the Income Tax Appeals, Visakhapatnam, Vi|ajchapatnam district 3. The Income Tax Officer, Ward-2, Eluru, West Godavari District 4. One CC to Sri. Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri. A V A Siva Kartikeya, Advocate [OPUC] 6. Three CD Copies. stu

HIGH COURT DATED:08/04/2025 JUDGMENT ITTA.No.312 of 2018 DISMISSING THE ITTA AS WITHDRAWN