SMT VASIREDDY JYOTHI vs. THE INCOME TAX OFFICER

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ITTA/16/2024HC Andhra PradeshAPHC01015880201924 July 2024Bench: G.NARENDAR,KIRANMAYEE MANDAVA3 pages
AI SummaryDismissed

What did the High Court hold?

The appellant's counsel submitted that the appellant did not wish to press the appeal further and sought permission to withdraw it. The court granted permission and accordingly dismissed the appeal as withdrawn.

What were the facts?

The appellant, Smt Vasireddy Jyothi, filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was preferred under Section 260(A) of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn by the appellant.

Which sections of the Income-tax Act were involved?

Section 260(A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Visakhapatnam in ITA No.

IN THE HIGH COURT OF ANDHRA PRADESH :: THURSDAY, THE TWENTY FIFTH DAY OF TWO THOUSAND AND TWENTY FOUR PRESENT the HON’BLE SRI JUSTICE G.NARENDAR :: AMARAVATI JULY AND the HON’BLE SMT JUSTICE KIRANMAYEE ITTA NO: 16 OF 907a MANDAVA Between: Smt Vasireddy Jyothi, D.No MVP Colony, Visakhapatnam 1-83-36/1, G-1, Ramtej Enclave, Sector-3 ...appellant AND - 2, Srikakulam. The Income Tax Officer, Ward ...RESPONDENT (Appeal under section 260(A) of the Income Tax Act against order of the Income Tax Appellate Tribunal Visakhapatnam in ITA No. 13, dated 12.12.2018. , 1961 preferred , Visakhapatnam Bench 281/Vizag/2017 for the Assessment Year 2012- Counsel for the AppellantiSRI P. Counsel for the Respondents: RAMA SHARANA SHARMA None Appeared The Court made the following:

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SMT JUSTICE KIRANMAYEE MANDAVA INCOME TAX TRIBUNAL APPEAL No. 16 of 2024 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) 1. Heard the learned counsel for the respondent. 2. Learned counsel for the appellant submits that the appellant does not intend to press the appeal for further consideration and he may be permitted to withdraw the matter. Submission is placed on record. Permission is accorded. 3. 4. Accordingly, the appeal is dismissed as withdrawn. No costs. As a sequel thereto, the miscellaneous petitions, if any 5. pending in this appeal shall stand closed. SDI- P. VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. One CC to SRI. P. RAMA SHARANA SHARMA, Advocate [OPUC] 3. Three C.D.Copies nm

HIGH COURT DATED:25/07/2024 ORDER ITTA.No.16 of 2024 DISMISSING THE ITTA AS WITHDRAW

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