Loading judgment…
No AI summary yet for this case.
APHC010137382021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND AND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 19 OF 2021 Appeal under section 260A of the Income Tax Act-1961 aggrieved by the order dated 07.01.2020 in I.T.A.No.433A/izag/2019 (Assessment Year 2015-2016) before the Income Tax Appellate Tribunal Visakhapatnam Bench, Visakhapatnam, preferred against the order of the Commissioner of Income Tax (Appeals)-I, Guntur, dated 28.12.2018 bearing Appeal No. ITA No.10168/CIT(A)-1/GNT/2018-19 and preferred against the order of the Deputy Commissioner of Income Tax, ACIT, Circle-1 (1), Guntur in PAN/GIR.No:AAACC9552G/A.Y.2015-2016/ITO/Guntur, dated 25.10.2018. Between: The Pr. Commissioner of Income-Tax, Vijayawada. ...APPELLANT AND M/s CCL Products Limited, Duggirala, Guntur, PAN No. AAACC9552G. ...RESPONDENT
w 'B ^•r Counsel for the Petitioner COUNSEL FOR INCOME TAX DEPARTMENT Counsel for the Respondent: SRI KARAN TALWAR The Court made the following : : SRI SANTHI CHANDRA, STANDING !
/ APHC010137382021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3545] 1 i THURSDAY,THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 19/2021 Between; 1. THE PR. COMMISSIONER OF INCOME TAX, VIJAYAWADA. ...APPELLANT AND 1.M/S CCL PRODUCTS LTD, Duggirala, Guntur. PAN No. AAACC9552G. ...RESPONDENT against ordersTo set aside the order of the Income-Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, in ITANo. 433/Viz/2019, dated 07.01.2020, forA.Y. 2015-16. Counsel for the Appellant: 1. ELEVATED AS JUDGE Appeal under section Counsel for the Respondent: 1. KARAN TALWAR The Court made the following:
2 THE HON’BLE SRI JUSTICE BATTU DEVANAND / / & i THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL N0.19 of 2021 JUDGMENJifPer Hon’ble Sri Justice Battu Devanand) Learned counsel for the appellant has placed a copy of the certificate issued by the Deputy Commissioner of Income Tax, Circle-1 (1), Guntur, wherein it is stated that the appeal filed by the department in I.T.T.A.No.19 of 2021 is to be withdrawn, in view of the tax effect involved in the case is Rs.1,53,08,241/-, which is below monetary limits. Accordingly, learned counsel sought permission of the Court to withdraw this appeal. Copy of the certificate is placed on record. Permission is granted. 2. Accordingly, the Income Tax Tribunal Appeal is dismissed as 3. withdrawn. There shall be no order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed. T 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 (Appeals)-I, Guntur. 3. The Deputy Commissioner of Income Tax, ACIT, Circle-1 (1),Guntur. Visakhapatnam Bench,
One CC to Sri Santhi Chandra, Standing Counsel for Income Tax Department [OPUC] 5. One CC to Sri Karan Talwar, Advocate [OPUC] 6. Two CD Copies SAM / / TAC
HIGH COURT DATED:21/08/2025 JUDGMENT ITTA No. 19 of 2021 DISMISSING THE I.T.T.A AS WITHDRAWN