PR COMM OF INCOME TAX-1

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY NINETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HON’BLE SRI JUSTICE B KRISHNA MOHAN AND THE HON’BLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 272 OF 201 fi Appeal under Section 260 A of the Income Tax Act by the .Order dated 28-07-2015 passed i (Assessment year 2007-2008) by the Income Tax Appellate Visakhapatnam Bench, Visakhapatnam, filed challenging the Order 30-12-2011 passed in ITA No.338/ITO, W-3(2)/VSP/2010-11/11-12, by the Commissioner of Income Tax (Appeals), Visakhapatnam, which filed against the Order dated 23-12-2010 PAN/GIR No. AADPL9520H Visakhapatnam by the Income Tax Officer Ward 3(2) Visakhapatnam. 1961 aggrieved in I.T.A No.51A/izag/2012 Tribunal, dated W-3(2). Between: Principal Commissioner of Income Tax-1, Visakhapatnam. ...APPELLANT AND Smt. A. Rajya Lakshmi, D.No. 10-50-22/1, Sripuram Jn., Visakhapatnam-530 003. ...RESPONDENT

Counsel for the Appellant : SRI ANUP KOUSHIK KARAVADI (SC FOR INCOME TAX) Counsel for the Respondent: The Court made the following ORDER :

APHC010357982017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] WEDNESDAY. THE TWENTY NINETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 272/2016 Between: Pr Comm Of Income Tax-1, Vsp ...APPELLANT AND Smt A Rajya Lakshmi Vsp Counsel for the Appellant: 1.ANUP KOUSHIK KARAVADI ...RESPONDENT Counsel for the Respondent: 1.

2 HBKMJ & HVN,J ITTA.No.272 of 2016 The Court made the following: Jl^DGMENT: (Per Hon’ble Sri Justice B. Krishna Mohan) The learned Standing Counsel appearing for the appellant seeks permission of this Court to withdraw the present Appeal on monetary limit basis. 2. Permission is accorded. 3. Accordingly, this appeal is dismissed as withdrawn, order as to costs. Interim order if any deemed to have been vacated. There shall be no As a sequel, Interlocutory Applications pending, if any, shall stand closed. SOI- E.KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. The Commissioner of Income Tax (Appeals), Visakhapatnam. The Income Tax Officer Ward 3(2) Visakhapatnam. One CC to SRI. ANUP KOUSHIK KARAVADI (Sc for Income Tax) Advocate [OPUC] 1. 2. 3. 4. 5. THREE CD COPIES Chp TAC

HIGH COURT DATED:29/01/2025 JUDGMENT ITTA.No.272 of 2016 DISMISSING THE ITTA AS WITHDRAWN