THE PR. COMMISSIONER OF INCOME-TAX vs. M/S LINERS INDIA LIMITED

IN THE HIGH COURT OF ANDHRA PRADESH :: 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: 173 OF 2019 Between: The Principal Commissioner of Income Tax, Vijayawada ...Appellant AND M/s. Liners India Limited, R.S. No.205/2A, Auto Nagar, Vijayawada, PAN NO.AAACL3810C. ...Respondent Appeal under section 260A of the Income Tax Act, 1961, against order of the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, in ITA.No.310/Vizag/2017, dated 06-11-2018 for A.Y. 2012-13. Counsel for the Appellant: SRI. J.V. PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: SRI. T.V.P. SAI VIHARI The Court delivered the following Judgment:

APHC010080622019 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) •*-T. [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.173 OF 2019 Between: ...APPELLANT The Pr. Commissioner Of Income-tax AND ...RESPONDENT M/s Liners India Limited Counsel for the Appellant: 1.J V PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: 1.TVPSAI VIHARI The Court made the following:

rr^ JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) 1. 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. 2. Submission is placed on record. 3. Accordingly, the appeal is dismissed as withdrawn. No costs. # T- , As a sequel thereto, the miscellaneous petitions, if any, pending in this appeal shall stand closed. SD/- E KAMESWARA RAO JOINT REGISTRAR p>^SECTION OFFICER The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. One CC to Sri. J.V. Prasad, Standing Counsel for Income Tax [OPUC] One CC to Sri T.V.P. Sai Vihari, Advocate [OPUC] Three CD Copies //TRUE COPY// To 1. 2. 3. 4. GLM sree

1^ HIGH COURT DATED:19/11/2024 JUDGMENT ITTA.No.173 of 2019 Cj g 0 3 APR m 11 Current Seetion DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS