THE COMMISSIONER OF INCOME TAX, HYD vs. SIDDHARTHA EDUCATIONAL SOCIETY, W.G.DIST

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE G.NARENDAR AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR ITTA No. 390 OF 2017 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 03.03.2015 in I.T.A.No.441/Vizag/2012 (Assessment year 2009-2010) before the Hon'ble Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam and preferred against the order of the Commissioner of Income Tax (Appeals), Guntur, dated 27.09.2012 bearing ITA Nos.719&720/CIT(A)/GNT/2011-2012 and preferred against the order of the Income-Tax Officer, Ward-(2), Eluru in PAN/AABTS1259E /A.Y.2009-2010/ITO/Ward-2, Eluru, Dated; 31.12.2011. Between: The Commissioner of Income- Tax, (Exemptions) Hyderabad. AND Siddhartha Educational Society, Santhi Nagar, Eluru, West Godavari District, Andhra Pradesh. ...Respondent Counsel for the Appellant: SRI J. V. PRASAD (SC FOR INCOME TAX) Counsel for the Respondent: SRI G V N HARI The Court made the following: JUDGMENT

1 -r HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I.T.T.A. No. 390 of 2017 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the Appellant-Department has filed memo into Court, including a copy of the circular No.09/2024 in F.No.279/Misc./M-74/2024-lTJ, 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 where the monetary stakes involved are less than Rs.2 Crores and hence, he prays leave of the Court to withdraw the Appeal. 1. a Petitions, Submission is placed on record. Accordingly, the Appeal is dismissed as withdrawn. No 2. 3. costs. sequel thereto, the miscellaneous petitions, if any, pending in this Appeal shall stand closed. As a Sd/- E KAMESWARA RAO JOINT R ISTRAR //TRUE COPY// \ SECTION OFFICER To, Tax Appellate Tribunal, Visakhapatnam Bench, at 1. The Income Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Guntur. 3. The Income-Tax Officer, Ward-(2), Eluru , West Godavari District 4 One CC to Sri J V Prasad (SC FOR INCOME TAX) , High Court of Andhra Pradesh, Amaravati [OPUC] 5. One CC to Sri G V N Hari, Advocate [OPUC] 6. Three CD copies. Trt vna

HIGH COURT DATED;18/11/2024 JUDGMENT ITTA.No.390 of 2017 DISMISSING THE ITTA AS WITHDRAWN