THE PR COMMISSIONER OF INCOME TAX vs. A.T.RAYUDU

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: 574 OF 2016 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 15-09-2015 passed in I.T.A No.315/Vizag/2014 (Assessment year 2004-2005) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam filed challenging the Order dated 25-03-2014 passed in ITA No.281/10-11/DCIT, Cen.Cir-2/VSP/2013-1 4 by the Commissioner of Income Tax (Appeals), Visakhapatnam, which filed against the Order dated 31-12-2009 passed U/s.143(3) read with Section 153A of the Income Tax Act, 1961 (Assessment year 2004-2005) by the Assistant Commissioner of Income Tax 2,Visakhapatnam in PAN/GIR No. AALPA9219L. was Central Circle- Between: The Principal Commissioner of Income Tax (Central), Visakhapatnam ...Appellant/Respondent AND A.T.Rayudu D.No.11-8-34, Dasapalla Hills, Visakhapatnam. ...Respondent/Appellant

Counsel for the Appellant •Sri Anup Koushik Karavadi (Senior Standing Counsel for Income Department) Assisted by Sri. Krishna, Advocate. ;»4-, Tax . <5* -4M Vamsi ), ' Counsel for the Respondent The Court made the foMowing:JUDGMENT r

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR t INCOME TAX TRIBUNAL APPEAL No. 574 of 2016 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) Shri. Anup Koushik Karavadi, learned Senior Standing 1. Counsel, assisted by Shri. B. Vamsi Krishna, learned Junior Standing Counsel, appearing for the Department, placed before the Court a communication vide F.No.ACIT/CC-2/VSP/HC/2024- 2025, dated 14.11.2024 whereby, the Department has notified a list of cases falling below the threshold limits prescribed under CBDT Circular No.9 of 2024, dated 17.09.2024 and prays leave of the Court to withdraw the Appeal. However, the Department has also requested this Court to reserve liberty to seek restoration, in the event it is found that the cases are covered under the exception clause notified under Circular No.5 of 2024 dated, 15.03.2024. 2. Submission is placed on record. 3. Accordingly, the Appeal is dismissed as withdrawn. Liberty is granted to the Department to seek for restoration, in the event. it is found that the case falls under the exception clause stipulated under the circular. There shall be no order as to costs.

2 As a sequel thereto, the miscellaneous petitions, if any pending in this Appeal shall stand closed. Sd/- S.V.S.R.MURTHY JOINT REGISTRAR //TRUE COPY// SE O ICER To 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Visakhapatnam. 3. The Assistant Commissioner of Income Tax, Central Circle-2 Visakhapatnam. 4. One CC to Sri Anup Koushik Karavadi, Advocate [OPUC] 5. Three CD Copies BSV ns

HIGH COURT BSV DATED:18/11/2024 I 2iMAY»» JUDGMENT ITTA.No.574 of 2016 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS