THE PRINCIPAL COMISSIONER OF INCOME TAX(CENTRAL) vs. VEMURI VENKATA RAO

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE SIXTEENTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE NINALA JAYASURYA AND HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 217 OF 2018 Appeal filed under Section 260 A of the Income Tax Act, 1961 against the orders of the Tribunal in M.A. No.21A/IZ/2017 (LT.A.No.565/Vizag/2013), dated 01-08-2017 on the file of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam relating to the Assessment Year 2004-2005 filed challenging the Order dated 28/03/2013 passed in ITA No.0185/CIT(A)/GNT/11-12, by the Commissioner of Income Tax (Appeals), Guntur; which was filed against the Order dated 12.12.2011 passed U/s. 143(3) of the Income Tax Act, 1961 Commissioner of Income Tax, Central Circle by the Deputy Vijayawada in PAN NO.ACHPV6846L Between: The Principal Comissioner of Income Tax (Central), Visakhapatnam ...APPELLANT AND Sri Vemuri Venkata Rao, 31-13-5, Pothineni Vari Street, Machavaram, Vijayawada-4 ...RESPONDENT

Counsel for the Appellant : SRI VAMSI KRISHNA BODAPATI Representing SRI ANUP KOUSHIK KARAVADI [Senior Standing Counsel for Income Tax] Counsel for the Respondent : The Court made the following :

APHC011047752017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) BBS [3526] B 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 INLCOME TAX TRIBUNAL APPEAL No.217 r>F 9ni5i Between: Principal Commissioner of Income Tax (Central), Visakhapatnam ...appellant AND Sri Vemuri Venkata Rao ...Respondent Counsel for the Appellant: Mr.ANUP KOUSHIK KARAVADI, Senior Standing Counsel for Income Tax Assisted by Mr.Vamsi Krishna Bodapati Counsel for the Respondent: - The Court made the following JUDGMENT: (per NJS,J) This matter is taken up by way of Lunch Motion on a mention made by the learned counsel, as the Department is seeking permission to withdraw the appeal. Mr.Vamsi Krishna Bodapati, learned appearing on behalf of Mr.Anup Koushik Karavadi, Junior Standing Counsel learned Senior

2 Standing Counsel for the Income Tax Department states that i the monetary limits, as instructed withdrawal of the appeal. 2. Recording the said submission, the appeai is dismissed as withdrawn. The Certificate, addressed by the Deputy Commissioner income Tax, in this regard, is taken on record. Misceiianeous petitions pending, if any, shaii stand ciosed. in view of per CBIC Circular No.5 of 2024. the Department V of No order as to costs. 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 3. The Deputy Commissioner Vijayawada 4. One CC to SRI ANUP KOUSHIK KARAVADI for Income Tax], Advocate [OPUC] 5. Three CD Copies Visakhapatnam Bench, (Appeals), Guntur of Income Tax, Central Circle, [Senior Standing Counsel MV TAG

HIGH COURT DATED: 16/04/2025 JUDGMENT ITTA.No.217 of 2018 DISMISSING THE ITTA AS WITHDRAWN