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■ is IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE EIGHTEENTH 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: 290 OF 2017 Appeal under Section 260 A of the Income Tax Act, 1961 praying that the High Court may be pleased to allow the appeal by duly setting aside the Order dated 03-12-2014 passed in I.T.A No.311 A/iz/2013 (Assessment year 2005-2006) by the Income Tax Appellate Tribunal, Visakhapatnam, filed challenging the Order dated 28-02-2013 passed in ITA No.483/11- 12/ITO, Wd-2, KKD/12-13, by the Commissioner of Income Tax (Appeals)- 11, Mumbai, which filed against the Order dated 19-12-2011 passed U/s.143(3) read with Section 147 of the Income Tax Act, 1961 (Assessment year 2005-2006) by the Income Tax Officer, Ward-2, Kakinada. Between: The Director of Income Tax (Exemptions), Hyderabad. ...Appellant AND Gayatri Educational Society, D.No.2-24-4/2, Janmabhoomi Park Road Kakinada. ...Respondent
I I s KOUSHIK KARAVADl Counsel for Income Tax ;SRI ANUP (Senior Standing Department) Counsel for the Appellant ;SR1 G V N HARl Counsel for the Respondent Court made the following ;JUDGMENT The V net
1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I.T.T.A. No. 290 of 2017 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the Appellant-Department has filed into Court, including a copy of the circular No.09/2024 in F.No.279/Misc./M-74/2024-ITJ, dated 17.09.2024, 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 1. a memo the Appeal. Submission is placed on record. 2. Accordingly, the Appeal is dismissed as withdrawn. No 3. costs. -As a sequel thereto, the miscellaneous petitions, if any, pending in this Appeal shall stand closed. Sd/- P VENKATA RAMANA JOINT RE^STRAR //TRUE COPY// SECTION OFFICER \ To, V Tax Appellate Tribunal, Visakhapatnam. Tax (Appeals)-11, Mumbai. 1. The Income 2. The Commissioner of Income 3. The Income Tax 4. The Director of Income Officer, Ward-2, Kakinada. Tax (Exemptions), Hyderabad. Koushik Karavadi, SC for l.T. [OPUC] 5. One CC to Sri Anup Sri G V N Hari Advocate [OPUC] 6. One CC to 7. Three CD Copies BSV ^/na
7 /■ HIGH COURT DATED:18/11/2024 JUDGMENT ITTA.No.290 of 2017 21 MAY 2025 0" /f* o ★ DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS