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APHC010538912022 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE THIRTIETH DAY OF JUNE 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: 21 OF 2022 Between: Durga Venkata Mangatayaru Pupala Address. 501-C, Sector-6, Pedagantyada, Hukunagaram, Visakhapatnam, 530032 PAN. No. BEAPP1472C, ...Appellant AND Income Tax Officer, Ward 4(5), Visakhapatnam ...Respondent Appeal under section 260-A of the Income Tax Act, 1961 against the order dated 30-05-2022 passed by the Income Tax Appellate Tribunal, Visakhapatnam bench arising out of CIT (Appeals), National Faceless Appeals Centre, Delhi vide order No. ITBA/N FAC/S/250/2021- 22/1034444466(1) dated 27-07-2021 passed U/s 250 of the Income Tax Act for the A.Y 2017-18.
*.■ Counsel for the Petitioner: Sri B V S Chalapati Rao Counsel for the Respondent: Standing Counsel for Income Tax The Court made the following:
* APHC010538912022 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] E- MONDAY, THE THIRTIETH DAY OF JUNE TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 21/2022 Between: 1.DURGA VENKATA MANGATAYARU PUPALA, PAN. NO. BEAPP1472C ADDRESS. 501-C, SECTOR-6, PEDAGANTYADA, HUKUNAGARAM, VISAKHAPATNAM, 530032 ...APPELLANT AND 1. INCOME TAX OFFICER, Ward 4(5), Visakhapatnam ...RESPONDENT Appeal under Section 260-A of the I.T.A.T Act, 1961 against orders passed in I.T.I No.lTB/NFAC/S/250/2021-22/1034444466(1) dated 27.07.2021 for the Assessment Year 2017-2018 and pleased to: a) Admit the present appeal in respect of the question of law in paragraph 11 of memorandum of appeal. « b) To call for the records for the assessing officer for the A.Y.2017-18 passed by the ITO U/s 143(2), vide CIT order no. 250 dated.20-07-2021 and order passed by the ITAT Visakhapatnam bench in ITA No.161/VIZ/2021 dated.30-05- 2022. In the case of the appellant and pass such further and other orders. Counsel for the Appellant: 1.B VS CHALAPATI RAO an
*3# Counsel for the Respondent: 1.(SC FOR INCOME TAX ) The Court made the following Judgment: Mr. B V S Chalapati Rao, learned counsel for the appellant appearing through online, seeks permission of this Court to withdraw the appeal, with liberty to avail Vivad Se Vishwas Scheme. Permission is accorded. a 2. 3. The present Income Tax Tribunal Appeal is dismissed as withdrawn, except the liberty as prayed for, the appellant is not entitled to seek for reopening of the appeal. No costs. Miscellaneous petitions pending, if any, shall stand closed. Sd/- E KAMESWARA RAO JOINT REGISTER //TRUE COPY// SEC N OFFICER To 1- The Income Tax Visakhapatnam District. Appellate Tribunal, Visakhapatnam Bench, 2. The Income Tax Officer, Ward 4(5), Visakhapatnam. 3. One CC to Sri. B.V.S. Chalapati Rao, Advocate [OPUC] 4. One CC to Standing Counsel for Income Tax [OPUC] 5. Three CD Copies Stu sree
HIGH COURT DATED:30/06/2025 JUDGMENT ITTA No. 21/2022 DISMISSING THE ITTA AS WITHDRAWN