COMMISSIONER OF INCOME TAX-I vs. D. KRISHNA KISHORE

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 ^NCOME TAX TRIBUNAL APPEAL NO: 447 OF 2012 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 26-09-2008 passed in I.T(SS)A.No.36A/izag/2003 (Block period 01-04-1989 to 28-03-2000) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam filed challenging the Order dated 17-06-2003 passed in Appeal No.0347/CC-VSP/CIT(A)-l/02-03, by the Commissioner of Income Tax (Appeals)-I, Hyderabad, which filed against the Order dated 30-08-2002 passed U/S.148BD of the Income Tax Act, 1961 (Block period 01-04-1989 to 28-03-2000) by the Assistant Commissioner of Income Tax, Central Circle-2, Visakhapatnam. Between: Commissioner of Income Tax-1, Visakhapatnam. ...Appellant/Respondent AND D.Krishna Kishore, A-2, Samudrika Apartments, Pandurangapuram, Visakhapatnam. ...Respondent/Appellant

. ■ / Counsel for the Appellant :Sri Anup Koushik Karavadi (Senior Standing Counsel for Income Tax Department) Counsel for the Respondent The Court made the following:JUDGMENT

V, 1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I.TXA-Nn 447 of 2012 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) 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 1. the Appeal. Submission is placed on record. 2. 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 Accordingly, the Appeal is dismissed as withdrawn.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 RAR //true copy// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-I, Hyderabad. Assistant Commissioner of Income Tax. Central Circle-2, Visakhapatnam. 3. The

w 4. One CC to Sri Anup Koushik Karavadi SC for IT [OPUC 5. Three CD Copies BSV ns

HIGH COURT BSV DATED:18/11/2024 * 2 6 MAY 2025 Current Section >4£espATC«^^ JUDGMENT fi9 ITTA.No.447 of 2012 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS