THE PR COMMISSIONER OF INCOME TAX, GUNTUR vs. M/S. G.I. CONSTRUCTIONS, GUNTUR

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 107 OF 2017 Appeal under section 260-A of the Income Tax Act, 1961, against the orders of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, in ITA.No. 240/Vizag/2012, dated 28.01.2016 for A.Y. 2006-07. Between: The Pr Commissioner of Income Tax, Guntur, ...Appellant AND M/s. G.l. Constructions, Guntur, 10-2-10, 2nd Lane, Sambasivapet, Guntur. ...Respondents Counsel for the Appellant: SC FOR INCOME TAX Counsel for the Respondents: SRI. G V N HARI The Court made the following: JUDGMENT

' /, ;• ;APHC010011462017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) i ’ ' 1‘ A ■ [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.107/2017 Between: The Pr Commissioner Of Income Tax, Guntur ...APPELLANT AND M/s G I Constructions Guntur ...RESPONDENT Counsel for the Appellant: 1.(SC FOR INCOMETAX) Counsel for the Respondent: 1.G VN HARI The Court made the following:

JUDGMENT:- (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 1. appeal. 2. Submission is placed on record. 3. Accordingly, the appeal is dismissed as withdrawn. No costs. As a sequel thereto, the miscellaneous petitions, if any, pending in this appeal shall stand closed. SD/- E KAMESWARA RAO JOIN REGISTRAR c/y SECTION OFFICER //TRUE COPY// To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam 2. OneCCto Standing Counsel for Income Tax [OPUC] 3. One CC to Sri G V N Hari, Advocate [OPUC] 4. Three CD Copies PR vna

i m HIGH COURT DATED:19/11/2024 ORDER C 01 MAR 2025 | ^ . Curreni Secuon ^ss£^spatcva55-^ a. ITTA.No.107 of 2017 DISMISSING THE APPEAL AS WITHDRAWN