THE PR. COMISSIONER OF INCOME -TAX vs. EFFRONICS SYSTEMS PVT LTD.,

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE G.NARENDAR AND HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No.493 of 2018 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 09.03.2018 in I.T.A.No.61A/izag/2017 (Assessment year 2008- 09) before the Hon'ble Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam and preferred against the order of the Commissioner of Income Tax (Appeals), Vijayawada, dated 23.09.2016 bearing ITA Nos. 134 & 133/CIT(A)A/JA/15-16 and preferred against the order of the Assistant Commissioner of Income-Tax, Circle-2(1), Vijayawada in PAN/GIR.No.AAACE4879Q/A.Y.2008-09/ACIT/ Circle-2(1)/ Vijayawada, dated 31.03.2015. Between: The Principal Commissioner of Income - Tax, Vijayawada. ...Appellant AND M/s. Efftronics Systems Pvt. Ltd., 40-15-9, Brindavan Colony, Labbipet Vijayawada. ...Respondent Counsel for the Appellant Counsel for the Respondent : None Appeared The Court made the following: : Sri J V Prasad (SC for Income Tax)

0^ APHC010568342018 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: 493/2018 Between: The Pr. Comissioner Of Income -tax ...APPELLANT AND Effronics Systems Pvt Ltd Counsel for the Appellant; 1.J V PRASAD (SC FOR INCOME TAX) ...RESPONDENT Counsel for the Respondent: 1.

The Court made the following: (per Hon’ble Sri Justice G.Narendar) The learned counsel for the appellant-Department has filed a memo into Court, including a copy of the circular whereby, the appellant-Department has formulated a litigation policy and under the said policy, it has been resolved not to initiate any appeals or petitions, where the monetary stakes involved are less than Rs.2 Crores and hence, he prays leave of the Court to withdraw the appeal. Submission is placed on record. Accordingly, the appeal is dismissed as withdrawn. No 2. 3. costs. As a sequel thereto, the miscellaneous petitions, if any pending in this appeal shall stand closed. SD/- P VENKATA RAMANA JOINT REGISTRAR SECTION OFFICER Tax Appellate Tribunal, Visakhapatnam Bench, at //TRUE COPY// To 1. The Income Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Vijayawada, Krishna District. 3. The Assistant Krishna District. 4. One CC to Sri J V Prasad (SC for Income Tax) [OPUC] 5. Three CD Copies Commissioner of Income-Tax, Circle-2(1), Vijayawada, TK sree

HIGH COURT DATED:19/11/2024 JUDGMENT iTTA.No.493 of 2018 % 2 5 FEB 2025 Co ^ . Current Section DISMISSING THE I.T.T.A. AS WITHDRAWN WITHOUT COSTS