THE PR.COMMISSIONER OF INCOME TAX, vs. M/S.BOMMIDAALA ENTERPREISES(P) LTD

APHC010796052017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FIRST DAY OF AUGUS TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND AND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO- 149 OF 201« Appeal under section 260A of the Income Tax Act-1961, aggrieved by the order dated 07.04.2017 in I.T.A.No.477/Vizag/2014 (Assessment Year 2010-2011) before the Income Tax Appellate Tribunal Bench, Visakhapatnam preferred against the order Income Tax (Appeals), Guntur, dated 09. Visakhapatnam of the Commissioner of 06.2014 bearing Appeal No. ITA was preferred against the order of the No.118/CIT(A)/GNT/13-14, Which Additional Commissioner of Income Tax Range-1, ' PAN/GIR.NO.AAACB9064G/A. Y.2010-2011/ITO/Range-1,Guntur 31.03.2013. Between; Guntur in dated. The Pr. Commissioner of Income-Tax, Guntur. ...APPELLANT/APPELLANT AND M/s Bommidala Enterprises (P) Ltd.. D.No.8-24-53, Mangalagiri Road, Guntur ...respondent/respondent

Counsel for the Petitioner COUNSEL FOR INCOME TAX DEPT.) Counsel for the Respondent : SRI DUNDU MANMOHAN The Court made the following : : SRI SANTHI CHANDRA (STANDING

APHC010796052017 IN THE HIGH COURT OF ANDHRA PRADESH ATAMARAVATI (Special Original Jurisdiction) [3545] THURSDAY,THE TWENTY FIRST DAY OF AUGUST TWO THOUSANDAND TWENTYFIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 149/2Q18 Between: 1. THE PR.COMMISSIONER OF INCOME TAX,, GUNTUR ...APPELLANT AND 1.M/S BOMMIDAALA ENTERPREISESP LTD, D.No.8-24-53,Mangalagiri Road,Guntur ...RESPONDENT against ordersto set aside the order of the Income tax Appellate Tribunal,Visakhapatnam,in ITA.No.477/Vizag/2014 dated 07-04-2017,for A. Y2010-11 lANO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to dispense with the filing of certified copy of the order of the Income Tax Appellate Tribunal order of in ITA No.477A/izag/2012 dated 07-04-2017, and to pass lANO: 2 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased To condone the delay of 209 days in representing the ITTA and to pass Counsel for the Appellant: 1. ELEVATED AS JUDGE Counsel for the Respondent: 1.DUNDU MANMOHAN The Court made the following: Appeal under section

2 THE HON’BLE SRI JUSTICE BATTU DEVANAND & THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL N0.149 of 2018 JUDGMENT:(^Per Hon’ble Sri Justice Battu Devanand) Learned counsel for the appellant has placed a copy of the certificate issued by the Deputy Commissioner of Income Tax, Circle-1 (1), Guntur, wherein it is stated that the appeal filed by the department in I.T.T.A.No.149 of 2018 is to be withdrawn, in view of the tax effect involved in the case is Rs.88,95,036/-, which is below monetary limits. Accordingly, learned counsel sought permission of the Court to withdraw this appeal. 2. Copy of the certificate is placed on record. Permission is granted. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. There shall be no order as to costs. As a sequel, miscellaneous petitions pending, |f any,^hall stand closed. SD/- S.V.S.R. MURTHY JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Guntur. Visakhapatnam Bench

/ / 3. The Additional Commissioner of Income Tax, Range-1, Guntur. 4. One CC to Sri Santhi Chandra (Standing Counsel for Income Tax Advocate [OPUC] 5. One CC to Sri Dundu Manmohan Advocate [OPUC] 6. Two CD Copies SAM TAC Dept.)

HIGH COURT DATED:21/08/2025 JUDGMENT ITTA No. 149 of 2018 rf': s( 1 f OCT 20?5 )f DISMISSING THE I.T.T.A AS WITHDRAWN