What did the High Court hold?

The High Court granted the appellant's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn, and any interim orders were deemed vacated.

The appellant, M/s. Saveera Hospital Private Limited, filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was preferred against orders from the Commissioner of Income Tax (Appeals) and the Assistant Commissioner of Income-Tax.

What were the issues?

The primary issue was the appellant's decision to withdraw their appeal before the High Court.

M/S.Saveera Hospital Private… vs ACIT | Andhra Pradesh High Court 2025

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE THIRD DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B KRISHNA MOH AND T HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL No.38 of 207.? Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 18.07.2022 passed by the Income Tax Appellate Tribunal, Hyderabad Benches 'B', Hyderabad In ITA No. 295/Hyd/2019, (Assessment year 2014-2015) and preferred against the order of the Commissioner Income Tax (Appeals) of Kurnool, dated 10.12.2018 bearing ITA No.10115/CIT(A)/ KNL/2017-18 and preferred against the order of the Assistant Commissioner of Income-Tax, PAN/GIR.NO.AARCS6341L/A.Y.2014-15/ACIT/ Circle-1, Anantapur in Anantapur, dated 26.12.2017. Between: M/s.Saveera Hospital Private Limted, 1-1348, Sai Nagar Colony 44, Opposite Sakshi Office, Anantapur - 515 001, Andhra Pradesh. ...Appellant NH- AND The Assistant Commissioner of Income Tax, Circle-1 Aayakar Bhavan, 3'^ Road, New Town, Anantapur - 515 001, Andhra Pradesh. Anantapur, ...Respondent Counsel for the Appellant : Sri A V A Siva Kartikeya Counsel for the Respondent : Sri A Radha Krishna The Court made the following:

APHC010649292022 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 0^0 0&3^ [3516] MONDAY, THE THiRD DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT -THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 38/2023 Between: ...APPELLANT M/s.saveera Hospital Private Limted AND ...RESPONDENT The Assistant Commissioner Of Income Tax Counsel for the Appellant: f 1.AV ASIVAKARTIKEYA Counsel for the Respondent: 1.ARADHA KRISHNA

2 HBKM.J & HVN.J I.T.T.A.No.38 of 2023 The Court made the following: 4 JUDGMENT: (Per Hon’ble Sri Justice B. Krishna Mohan) The learned counsel for the appellant seeks permission of this Court to withdraw the present Appeal. Permission is accorded. 2. Accordingly, the present Income Tax Tribunal Appeal is 3. dismissed as withdrawn. Interim order, if any, deemed to have been vacated. There shall be no order as to costs. As a sequel, Interlocutory Applications pending, if any. Shall stand closed. SD/- E. KAMESWARA RAO JOINT REGISTRAR t //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Hyderabad Benches 'B', Hyderabad. 2. The Commissioner of Income Tax (Appeals), Kurnool, Kurnool District. 3. The Assistant Commissioner of Income-Tax, Circle-1, Anantapur, Anantapur District. 4. One CC to Sri A V A Siva Kartikeya, Advocate [OPUC] 5. One CC to Sri A Radha Krishna, Advocate [OPUC] 6. The Assistant Commissioner of Income Tax, Circle-1, Anantapur, Aayakar Bhavan, 3'^'^ Road, New Town, Anantapur - 515 001, Andhra Pradesh. 7. Three CD Copies TK TF

HIGH COURT DATED:03/02/2025 JUDGMENT ITTA.No.38 of 2023 DISMISSING THE ITTA AS WITHDRAWN

M/S.SAVEERA HOSPITAL PRIVATE LIMTED vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

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