THE COMMISSIONER OF INCOME TAX(CENTRAL) vs. K.V.RAMAKRISHNA RAO

rv IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY ,THE EIGHTH DAY OF APRIL TWO THOUSAND AND TWENTY FIVE f PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA AND THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO INCOME TAX TRIBUNAL APPEAL NO: 655 OF 2018 Appeal under section 260-A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal Visakhapatnam, in ITA.No.408A/izag/2008 for assessment year 2005-06. filed against the Order dated 30.05.2008 Visakhapatnam Bench passed in ITA. No.0138,137,136,135,134,133,132/CC/RJY/CIT(A)-1/06-07 Under section 153A for assessment year 2000-2001 to 2005-2006 and under section143(3) Income Tax Act, 1961 (Assessment year 2007-2008) by the commissioner of Income Tax I, Hyderabad, against the Order dated 21/11/2007 passed in U/s.143 (3) r.w.s. 153A of the I.T. Act, 1961 of the Income Tax Act, 1961 PAN - AGXPK5879Q (Assessment year 2007-2008) by the Assistant Commissioner of Income tax Central Circle, Rajahmundry. Between; The Commissioner of Income Tax(Central), Hyderabad ...Appellant AND K.V.Ramakrishna Rao, 6-12-18, Main Road, Narsapur, W.G.District ...Respondent

■T Counsel for the Appellant: SRI. Y.N. VIVEKANANDA (SC FOR INCOME TAX) epunsel\for the Respondents: — The^Oourt made the following: I

APHC011445672010 IN THE HIGH COURT OF ANDHRA PRADESH atamaravati (Special Original Jurisdiction) SMB m [3526] 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 INCOME TAX TRIBUNAL APPEAL No.655 of 2018 Between: 1. The Commissioner of Income Tax (CENTRAL), Hyderabad ...Appellant AND 1.K V Ramakrishna Rao, 6-12-18, Main Road, Narsapur, W.G. District ...Respondent Counsel for the Appellant: 1.YN VIVEKANANDA Counsel for the Respondent: 1. The Court made the following JUDGMENT: (per NJS,J) At the time of considering the matter, Mr.Y.N.Vivekananda, learned Senior Standing Counsel for the Income Tax Department appearing for the appellant along with Mr.Vamsi Krishna Bodapati, learned Junior Standing Counsel states that in view of the monetary limits, as per CBIC Circular No.5 of 2024, the Department instructed withdrawal of the

f 2 appeal. The Certificate dated 04.4.2025 addressed by the Deputy Commissioner of Income Tax, in this regard, is placed on record. Recording the said submission, the appeal is dismissed as withdrawn. No order as to costs. Miscellaneous petitions pending, if any, shall stand closed. 2. Sd/- E KAMESWARA RAO JOINT REGISTRAR SECTION &FICER 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. 2. The Commissioner of Income Tax I, Hyderabad. 3. The Assistant Commissioner of Income tax Central Circle Rajahmundry. 4. One CC to Sri. Y.N. Vivekananda, (SC FOR INCOME TAX) [OPUC] 5. Three CD Copies //TRUE COPY// To, PR sree

/ HIGH COURT DATED:08/04/2025 JUDGMENT ITTA.No.655 of 2018 DISMISSING THE APPEAL AS WITHDRAWN WITHOUT COSTS