PRINCIPAL CHEIF COMMISSIONER OF INCOME TAX vs. G.V.K. pOWER AND iNFRASTRACTURE LIMITED

A' ■■f 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: 25 OF 2018 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 05-05-2017 passed in I.T.A No.292A/izag/2014 (Assessment year 2010-2011) by the Income Tax Appellate Tribunal, Visakhapatnam Bench, Visakhapatnam, filed challenging the Order dated 26-03-2014 passed in ITA No.0427/12-13/ACIT, C-1/RJY/2013-14, by the Commissioner of Income Tax (Appeals), Visakhapatnam, which filed against the Order dated 25-02-2013 PAN^^NO.AAACJ5599A passed U/s.143(3) of the Income Tax Act, 1961 (Assessinent year 2010-2011) by the Assistant Commissioner of Income Tax, Circle-1, Rajahmundry. Between: Principal Commissioner of Income Tax, Aayakar Bhavan, Near Kambala Tank, Veerabadrapuram, Rajahmundry-533 105. ...APPELLANT AND M/s.G.V.K.Power and Infrastructure Limited, 5-48, GVK Power Plantj Jegurupadu, Kadiam NO.AAACJ5599A] Mandal, East Godavari District. [PAN ...RESPONDENT Counsel for the Appellant : SR) ANUP KOUSHIK KARAVADI(SENIOR STANDING COUNSEL FOR INCOME TAX DEPARTMENT) Counsel for the Respondent The Court made the following ORDER :

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I.T.T.A. No. 25 of 2018 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-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 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. 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 Accordingly, the Appeal is dismissed as withdrawn.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/- E.KAMESWARA RAO JOINT REGISTRAR J5^ //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench Visakhapatnam. 1

Commissioner of Income Tax (Appeals), Visakhapatnam. 3 The Assistant Commissioner of Income Tax, Circle-1, Rajahmundry 4. One CC to Sri Anup Koushik Karavadi Advocate [OPUC] 2. The 5. Three CD Copies BSV TAC I

HIGH COURT DATED: 18/11/2024 JUDGMENT ITTA.No.25 of 2018 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS