THE PR. COMMISSIONER OF INCOME-TAX, VIJAYAWADA vs. M/S. RAMESH METALS, VIJAYAWADA

't' ♦ IN THE HIGH COURT OF ANDHRA PRADESH MONDAY, THE EIGHTEENTH DAY OF TWO THOUSAND AND TWENTY FOUR PRESENT HONOURABLE SRI JUSTICE G.NARENDAR AT AMARAVATI NOVEMBER AND honourable SRI JUSTICE T.C.D.SEKHAR income TAX TRIBUNAI APPfai NO: 595 OF 201 Appeal under Section 260 A of the the High Court the Order dated (Assessment Income Tax Act, 1961 praying that appeal by duly setting aside passed in I.T.A No.244A/izag/2014 may be pleased to allow the 15-04-2015 year 2009-2010) by the Income Tax Appellate Tribunal, 30 n. ,0,, Visakhapatnam filed challenging the Order dated Act, 1961 (Assessnnent year 2009-2010) by the Deputy Commissioner Income Tax, Circle-2(1), Vijayawada, 19-03-2014 passed U/s.143(3) of the year 2009-2010) by the Commissioner filed against the Order dated Visakhapatnam Bench, Tax of which filed against the Order dated Income Tax Act, 1961 (Assessment of Income Tax, Vijayawada, which 18-10-2011 passed U/s. 143(3) of the Income year 2009-2010) by the Additional Range-2, Vijayawada. Tax Act 1961 (Assessment Commissioner of Income Tax Between: The Principal Commissioner of Income Tax, Vijayawada. -.appellant AND M/s.Ramesh Metals, D.V.Manor, Labbipet, Vijayawada-10. 40-4-11, 103, Sujatha Citadel, Behind Hotel

...RESPONDENT : SRI ANUP KOUSHIK KARAVADl (SENIOR Counsel for the Appellant „tihickit\ STANDING COUNSEL FOR INCOME TAX DEPARTMENT) Counsel for the Respondent : - The Court made the following JUDGMENT :

I 1 > HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR ITT.A. No. 595 of 2015 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 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 the 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 Accordingly, the Appeal is dismissed as withdrawn.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/- P.VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam.

V HIGH COURT DATED:18/11/2024 \ 0?ANDH/^ & Current Secuon ^^eSPATCV'^^ % s> JUDGMENT Ttt ITTA.No.595 of 2015 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS