THE PR COMMISSIONER OF INCOME TAX, VIJAYAWADA vs. M/S. SRINIVASA ENGINEERING CONSTRUCTION COMPANY , VIJAYAWADA

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE FIFTEENTH 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.618 of 2017 Appeal under Section 260 A of Income Tax Act, aggrieved by the order dated 25.11.2016 in I.T.A.No.487/Hyd/2013 (Assessment year 2006- 07) before the Hon’ble Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam and preferred against the order of the Commissioner of Income Tax (Appeal), Vijayawada, dated 16.04.2013 bearing Appeal No.263/CIT(A)A/JA/2011-12 and preferred against the order of the Income-Tax Officer, Ward-1 (2), Vijayawada in dated Vijayawada, PAN/GIR.NO.ABBFS5740B/A.Y.2006-07/ITO/ 29.08.2011. Between: The Principal Commissioner of Income-Tax, Vijayawada. ...APPELLANT AND M/s. Srinivasa Engineering Construction Company, C/o. Partner: Sri Potiuri Prasanth, D.No. 40-4-5A, JVR Street, Tikkil Road, Vijayawada- 5 520010. ...RESPONDENT : SRI J V PRASAD (SC FOR INCOME TAX) Counselfor the Appellant Counsel for the Respondent : SRI Y RATNAKAR The Court made the following JUDGMENT :

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR INCOME TAX TRIBUNAL APPEAL No. 618 of 2017 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the Appellant-Department has filed 1. a memo into Court, including a copy of the circular 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. Submission is placed on record. 2. Accordingly, the Appeal is dismissed as withdrawn. No 3. costs. As a sequel thereto, the miscellaneous petitions, if any. pending in this Appeal shall stand closed. SD/- E.KAMESWARA RAO JOINT REGISTRAR SECTION OFFICER //TRUE COPY// To Tribunal, Visakhapatnam Bench, at 1. The Income Tax Appellate Visakhapatnam.

% \ HIGH COURT DATED;15/11/2024 JUDGMENT lTTA.No.618 of 2017 i.s = 1 9 MAt m \\ h ^ . Curreni Section DISMISSING THE ITTA AS WITHDRAWN :i! 3ii li I'l