PRINCIPAL COMMISSIONER OF INFORMATION tAX vs. SRINIVASULU BANDELA

IN THE HIGH COURT OF ANDHRA PRADESH :: FRIDAY .THE THIRTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR AMARAVATI PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 77 OF 7niQ Appeal filed under Section 260 A of the Income that the High Court may be pleased to allow the Tax Act, 1961 praying appeal by duly setting aside the Order dated 26.09.2018 passed in I.T.A No. 1325/Hyd/2016 (Assessment Year 2009-2010) by the Income Tax Appellate Tribunal Hyderabad filed challenging the Order No.0366/CIT(A), Knl/2014-15, by the Commissioner Kurnool, which Hyderabad Bench-B, dated 12.07.2016 passed in ITA of Income Tax (Appeals), passed U/s. 1961 (Assessment year 2009-2010) by the Officer, Circle-1, Anantapur in PAN was filed against the order dated 14.02.2014 143(3) r/w Sec. 147 of the IT Act Assistant Commissioner of Income Tax NO.APXPB2824B/107. Between: Principal Commissioner Of Information ' D.No. 43-128-3, Prakash Nagar, Kurnool Tax. Kurnool Charge, MVP Complex 1-518001. ...Appellant AND Srinivasulu Bandela Prop. Siva Sunkallampalem, Tadipatri, Anantapur. Shakti Transport^ D.No.4-509-2 ...Respondent

Counsel for the Appellant: SRI B. NARASIMHA SARMA Counsel for the Respondent: SRI DUNDU MANMOHAN The Court made the following: sV.

THE HON’BLE SRI JUSTICE G.NARENDAR AND THE HON’BLE SRI JUSTICE T.C.D.SEKHAR I.T.T.A. No.77 of 2019 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the appellant-Department prays leave of the Court to withdraw the instant appeal, as it falls below the monetary limits (i.e. Rs.2 Crores) fixed by the Board, vide Circular No.09/2024 in F.No.279/Misc./M-74/2024-ITJ, dated 17.09.2024. for the appellant has also filed into Court The learned counsel a copy of the certificate, received from the Assistant Commissioner of Income-Tax, Circle-1, Kurnool, which contains instructions to withdraw aforementioned reason. the appeal for the 2) The submission of the learned counsel for the appellant is placed on record. Leave granted. Accordingly, the appeal is dismissed as withdrawn. No order as to 3) costs. Consequently, miscellaneous petitions, pending if any, shall stand closed. Sd/- S.V.S.R.MURTHY JOINT REGISTRAR /f\ //TRUE COPY// SECTION OFFICER 1. The Income Tax Appellate Tribunal, Hyderabad Bench-B, Hyderabad. 2. The Commissioner of Income Tax (Appeals), Kurnool. To,

HIGH COURT DATED:13/12/2024 ^fANDW^ X 2 8 MAY 2025 m A 9 W ^ UullfclM OtfA-UV/O , y JUDGMENT ITTA.No.77 of 2019 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS