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mm - APHC010796092017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND AND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 216 OF 201B Appeal under section 260A of the Income Tax Act-1961 order dated 07.04.2017 in against the year Visakhapatnam Commissioner of ! I.T.A.No.275A/izag/2016 (Assessment 2011-2012) before the Income Tax Appellate Tribunal, Bench, Visakhapatnam, preferred against the order of the Income Tax (Appeals)-I, Guntur, dated 29.01.2016 bearing Appeal No.4/CIT(A)-1/GNT/2014-15, Which was preferred against the order of the Additional Commissioner No. ITA of Income Tax Range-1, PAN/GIR.No;AAACB9064G/A.Y.2011-2012/ITO/Guntur, dated Between; Guntur in 03.03.2014. The Pr. Commissioner of Income Tax, Guntur. ...APPELLANT/APPELLANT AND M/s Bommidala Enterprises (P) Ltd., D.No.8-24-53, Mangalagiri Road Guntur. ...RESPONDENT/RESPONDENT
i ‘ Counsel for the Petitioner : SRI SANTHI CHANDRA (STANDING COUNSEL FOR INCOME TAX DEPT.) Counsel for the Respondent : SRI DUNDU MANMOHAN The Court made the following :
/ ^ / APHC010796092017 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3545] THURSDAY,THE TWENTY FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE BATTU DEVANAND THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL NO: 216/2018 Between: 1. THE PR COMMISSIONER OF INCOME TAX, GUNTUR ...APPELLANT AND 1.M/S BOMMIDALA ENTERPIRSES P LTD, D.No.8-24-53,Mangalagiri Road, Guntur. ...RESPONDENT Appeal under section Income tax Appellate Tribunal, Visakhapatnam,in I.T.A.No.275/Vizag/2016 dated 07-04-2017, for A.Y,.2011-12. against ordersto set aside the order of the lANO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to dispense with the filing of certified copy of the order of the Income Tax Appellate Tribunal order in ITA NO.275A/izag/2016 dated 07-04-2017, and to pass. IANO:2 0F 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to condone the delay of 236 days in representing the I.T.T.Aand to pass. Counsel for the Appellant: 1.ELEVATED AS JUDGE Counsel for the Respondent: 1.DUNDU MANMOHAN The Court made the following:
2 THE HON’BLE SRI JUSTICE BATTU DEVANAND & THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA INCOME TAX TRIBUNAL APPEAL N0.216 of 2018 JUDGMENT:rPer Hon’ble Sri Justice Battu Devanand) Learned counsel for the appellant has placed a copy of the certificate issued by the Deputy Commissioner of Income Tax, Circle-1 (1), Guntur, wherein it is stated that the appeal filed by the department in I.T.T.A.No.216 of 2018 is to be withdrawn, in view of the tax effect involved in the case is Rs.46,11,039/-, which is below monetary limits. Accordingly, learned counsel sought permission of the Court to withdraw this appeal. 2. Copy of the certificate is placed on record. Permission is granted. 3. Accordingly, the Income Tax Tribunal Appeal is dismissed as withdrawn. There shall be no order as to costs. sequel miscellaneous petitions pendmg, if any, shall stand closed. SD/- S.V.S.R. MURTHY JOINT REGISTRAR As a //TRUE COPY// SECTION OFFICER To Tax Appellate Tribunal, Visakhapatnam Bench, 1. The Income Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-I, Guntur. 3. The Additional Commissioner of Income Tax, Range-1, Guntur.
i ,/ % 4. One CC to Sri Santhi Chandra (Standing Counsel for Income Tax Dept.) Advocate [OPUC] 5. One CC to Sri Dundu Manmohan Advocate [OPUC] 6. Two CD Copies SAM TAC
HIGH COURT DATED:21/08/2025 JUDGMENT ITTANo. 216 of 2018 31 OCT 2C:5 m ★Ns^rrent dectlon/^ DISMISSING THE I.T.T.A AS WITHDRAWN