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'y IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY ,THE SIXTEENTH 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: 289 OF 2018 Between: The Principal Commissioner of Income Tax (Centraf), Visakhapatnam ...Appellant AND Sri. Vemuri Venkata Rao, 31-13-5, Pothineni vari street, Machavaram Vijayawada-4 N ...Respondent Appeal under section 260 of the Income Tax Act, 1961 against the order of the Tribunal in the case of the assessee for the Assessment year 2004-05 in M.A. No.24A/lZ/2017 (I.T.A.No.565/Vizag/2013), dated 01-08- 2017 by the Income Tax Appellate Tribunal Visakhapatnam bench, Visakhapatnam, against the Order dated 28-03-2013 passed in ITA No. 188/CIT(A)/GNT/11-12 under section 143(3) r.w.s 153 A of the Income Tax Act, 1961 Assessment year 2004-05 by the Commissioner of Income Tax (Appeals) Guntur, against the Order dated 12-12-2011 passed in .•q under section 143(3) r.w.s 153 A of the Income Tax Act, 1961 Assessment
year 2004-05by the Deputy Commissroner of Income tax, Central Circle, Vijayawada. : > Counselvfor the Appellant :SRI. ANUP KOUSHIK KARAVADI, (SC FOR incometax ) Counsel for the Respondents: — The Court made the followingiJUDGIVlENT X \ f .•q
Pr APHC011047832017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3526] WEDNESDAY, THE SIXTEENTH 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.289 OF 2018 Between: Principal Commissioner of Income Tax (Central), Visakhapatnam ...APPELLANT AND Sri Vemuri Venkata Rao ...Respondent Counsel for the Appellant: X 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 Junior Standing Counsel appearing on behalf of Mr.Anup Koushik Karavadi, learned Senior
2 Standing Counsel for the Income Tax Department states that in view of the monetary limits, as per CBIC Circular No.5 of 2024, the Department instructed withdrawal of the appeal. 2. Recording the said submission, the appeal is dismissed as withdrawn. The Certificate, addressed by the Deputy Commissioner of Income Tax, in this regard, is taken on record. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. SD/- E KAMESWARA RAO JOINT REGISTRAR a //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal Visakhapatnam bench, Visakhapatnam 2. The Commissioner of Income Tax (Appeals) Guntur 3. the Deputy Commissioner of Income tax. Central Circle, Vijayawada. 4. One CC to Sri. Anup Koushik Karavadi, (SC FOR INCOME TAX ) Advocate [OPUC] X 5. Three CD Copies PR •a
\ HIGH COURT \ DATED:16/04/2025 JUDGMENT I i(m 2025 ^ . Current Section ITTA.No.289 of 2018 cn m. X /' t DISMISSING^HE APPEAL AS WITHDRAWN V.