The Pr. Commissioner of Income Tax vs. A.T. Rayudu

I IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY FIRST DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT HONOURABLE SRI JUSTICE B.KRISHNA MOHAN AND HONOURABLE SMT JUSTICE NYAPATHY VIJAY INCOME TAX TRIBUNAL APPEAL NO: 549 OF 2018 Appeal filed under Section 260 A of the Income Tax Act, 1961 praying that the High Court may be pleased to allow the appeal by duly dated 15-09-2015 passed in I.T.A aside the Order setting No.317/Vizag/2014 (Assessment year 2006-2007) by the Income Tax filed Visakhapatnam Bench, Visakhapatnam, dated 25-03-2014 passed in Appellate Tribunal challenging the Order No.95,93,280,281,94,282,283/10-11/DCIT/,Cen.Cir-2/VSP/2013-14, by the ITA Commissioner of Income Tax (Appeals), Visakhapatnam, which filed against the Order dated 31-12-2009 passed U/s.143(3) read with Section 153A of the Income Tax Act, 1961 (Assessment year 2006-2007) PAN/GIR No. AALPA 2921 L by the Deputy Commissioner of Income Tax, Central Circle-2, Visakhapatnam. Between: The Principal Commissioner of Income Tax (Central), Visakhapatnam (i/c) ...Appellant AND Sri A.T.Rayudu (PAN;AALPA 9219L), D.No.11-8-34, Dasapalla Hills, Visakhapatnam. ...Respondent

I 9 : Sri Anup Koushik Karavadi Counsel for the Appellant (Standing Counsel for Income Tax ■* Department) ■r.v- . ' • f V Counsel for the Respondent : Sri G V N Hari ? The Court made the following:JUDGMENT

APHC010816112018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3516] TUESDAY, THE TWENTY FIRST 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: 549/2018 Between: ...APPELLANT The Pr. Commissioner Of Income Tax AND ...RESPONDENT A T Rayudu Counsel for the Appellant; 1 .ANUP KOUSHIK KARAVADI Counsel for the Respondent: 1.

I 2 HBKM,J & HVN,J ITTA.No.549 of 2018 $ e: The Court made the following: JUDGMENT: (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 only on monitory limit basis. 2. Permission is accorded. Accordingly, this appeal is dismissed as withdrawn. There shall be no 3. order as to costs. Interim order if any deemed to have been vacated. As a sequel, Interlocutory Applications pending, if any, shall stand closed. Sd/-E.KAMESWARA RAO JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To Tribunal, Visakhapatnam Bench 1. The Income Tax Appellate Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Visakhapatnam. of Income Tax, Central Circle-2 3. The Deputy Commissioner Visakhapatnam. 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. One CC to Sri G V N Hari, Advocate [OPUC] 6. Three CD Copies BSV ns

HIGH COURT BSV DATED;21/01/2025 ^OFANoS^ ip ^ 2 7 MAY 2025 . Uiiieia ocdof ^ JUDGMENT ITTA.No.549 of 2018 DISMISSING THE ITTA AS WITHDRAWN