What did the High Court hold?

The High Court granted permission to the appellant to withdraw the appeal. Consequently, the Income Tax Tribunal Appeal was dismissed as withdrawn.

The appellant, Kolluri Ramaswamy, sought to withdraw the Income Tax Tribunal Appeal filed before the High Court. The appellant's counsel addressed a letter to the Registrar (Judicial) requesting permission to withdraw the appeal.

What were the issues?

The primary issue was the appellant's request to withdraw the appeal filed under Section 260A of the Income Tax Act.

Kolluri Ramaswamy vs DCIT | Andhra Pradesh High Court 2025

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI WEDNESDAY, THE TWENTY SECOND DAY OF JANU TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN AND THE HONOURABLE SRI JUSTICE NYAPATHY income tax TRIBUNAL APPEAL ND- VIJAY 475 OF 2018 Between: Kolluri Ramaswamy, .Prop.M/SK.K.Enterprises 47-7-44/1,Dwaraka Nagar, Visakhapatnam ...APPELLANT AND Deputy Commissioner Of Income Tax, Visakhapatnam ...RESPONDENT Appeal under section 260A of I.T.Act., against the order dated 25.07.2018 m ITA No.557/Vizag/2014,for the Asst.year 2009-2010 passed by Income Tax Appellate Tribunal, Visakhapatnam Bench. Counsel for the Appellant Counsel for the Respondents; SRI K RAJI TAX DEPT) : SRI DUNDU MANMOHAN REDDY(SENIOR SC INCOME The Court made the following:

APHC010736092018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) 3^0 [3516] ■% ^' ■If4 WECfrvlESDAY, THE TWENTY SECOND DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE -4 ' ^ PRESENT THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 475/2018 Between: ...APPELLANT Kolluri Ramaswamy AND ...RESPONDENT Deputy Commissioner Of Income Tax Counsel for the Appellant: 1.DUNDU MANMOHAN Counsel for the Respondent: 1 .K RAJI REDDY(SENIOR SC_ INCOME TAX DEPT)

2 HBKM.J & HVN,J I.T.T.A.No.475 of 2018 The Court made the following: 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, for which, he addressed a letter dated 21.01.2025 to the Registrar (Judicial). 2. Permission is accorded. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. Interim order, if any, deemed to have been vacated. As a sequel. Interlocutory Applications pending, if any, shall stand closed. 1 SD/- S.V.S.R.MURTHY JOINT REGISTRAR //TRUE COPY// SEC FICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Visakhapatnam. 3. The Deputy Commissioner of Income Tax, Circle-1 (1), Visakhapatnam 4. One CC to SRI. Dundu Manmohan Advocate [OPUC] 5. One CC to SRI. K Raji Reddy (SENIOR SC INCOME TAX DEPT) Advocate [OPUC] 6. Three CD Copies SD TAG

HIGH COURT DATED;22/01/2025 JUDGMENT ITTA.No.475 of 2018 S 26MAY2C:5 mt ★ ££SpaTCH^ DISMISSED AS WITHDRAWN THE APPEAL

KOLLURI RAMASWAMY vs. DEPUTY COMMISSIONER OF INCOME TAX

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