The Principal Commissioner of Income Tax vs. M/s.Krishna District co operative Central Bank Limited

I ♦ IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR o A. rv- I ^ ',34 f7 IF'J V PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No- 338 OF 2Q1« of? 1 ?7 Between; The Principal Commissioner of Income Tax, Vijayawada ...APPELLANT AND M/s.Krishna District co operative Central Bank Limited Jagannathapuram, machilipatnam 11/717, ...RESPONDENT Appeal under section 260A of the Income Tax order of the Income Tax Appellate Tribunal, Visakhapatnam, in Assessment Year 2007-08. Counsel for the Appellant: SRI. J.V. PRASAD (SC FOR INCOME Counsel for the Respondent: SRI. DUNDU MANMOHAN The Court delivered the following Judgment: Act, 1961, against Visakhapatnam Bench, ITA.No.120A/izag,2013 dated 08.11.2017 for TAX)

y APHC010192582018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3507] TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.338 OF 2018 Between: The Principal Commissioner Of Income Tax ...APPELLANT AND M/s Krishna District Co Operative Central Bank ...RESPONDENT Limited Counsel for the Appellant: 1. J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: 1.DUNDUMANMOHAN 2.VENKATRAM REDDY MANTUR The Court made the following:

\ jypGMENI:- (per Hon'ble Sri Justice G.Narendar) The learned counsel for the appellant-Department a memo into Court, including a appellant-Department has formulated the said policy, it has been petitions, where the Rs.2 Crores and hence the appeal. 1. has filed copy of the circular whereby, the a litigation policy and under resolved not to initiate any appeals monetary stakes involved or are less than he prays leave of the Court to withdraw 2. Submission is placed on record. 3. Accordingly, the appeal is dismissed as withdrawn, costs. No As a sequel thereto, the miscellaneous pending in this appeal shall stand closed. petitions, if any SOI- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. One CC to Sri J.V. Prasad, SC for Income Tax [OPUC] 3. One CC to Sri Dundu Manmohan, Advocate [OPUC] 4. Three CD Copies GLM vna

HIGH COURT DATED: 19/11/2024 JUDGMENT: ITTA.No.338 of 2018 X 0 5 MAR 2025 j|| . current Section ^ DISMISSING THE ITTA AS WITHDRAWN