Commisioner of Income Tax vs. M/s. Transstroy (India) Ltd.,

^<4 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 o AND THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL No: 328 OF 2012 Appeal under Section 260 A of Income Tax Act order dated 14-7-2011 in aggrieved by the I.T.A.No.540A/i2ag/2009 (Assessment year 2006- 07) before the Hon’ble Income Tax Appellate Tribunal, Bench, at Visakhapatnam and Visakhapatnam preferred against the order of the Commissioner of Income Tax (Appeals), Guntur, dated ITA NO.0117/CIT/GNT/2008-2009 and preferred Income-Tax Officer, Ward-2(2), Guntur in PAN/AABCT4226B/A.Y.2006 - 07/ITO/Ward-2(2), Guntur, Dated; 31.12.2008. 14.09.2009 bearing against the order of the Between: Commissioner of Income Tax, Rajkamal Complex. Lakshmipuram Road, Guntur. Main ...Appellant AND M/s. Transstroy (India) Ltd. Mangalagiri Road, Guntur. D. No. 8-24-42 Tobacco Colony ...Respondent Counsel for the Appellant: SRI B. NARASIMHA SARMA Counsel for the Respondents: SRI M. LAXMINARASIMHAM The Court made the following JUDGMENT:

1 HON’BLE SRI JUSTICE G.NARENDAR AND 4 A HON’BLE SRI JUSTICE T.C.p. SEKHAR IT T A.No.328 of 2012 P' <. f . :>■ i % . JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) learned counsel for the Appellant-Department has filed of the circular No.09/2024 in 1. The a memo into Court, including a copy .279/Misc./M-74/2024-lTJ, dated 17.09.2024, whereby, the Appellant-Department has formulated a litigation policy and under it has been resolved not to initiate any Appeals or the monetary stakes involved are less than Rs.2 Crores and hence, he prays leave of the Court to withdraw F.No the said policy Petitions, where the Appeal. Submission is placed on record. 2. dismissed as withdrawn. No Accordingly, the Appeal is 3. costs. the miscellaneous petitions, if any. As a sequel thereto pending in this Appeal shall stand closed. Sd/- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam Bench, at Visakhapatnam. 2. The Commissioner of Income Tax (Appeals), Guntur. 3. The Income-Tax Officer, Ward-2(2), Guntur.

a: ’ % 4. One CC to Sri B. Narasimha Sarma, S.C. for Income Tax [OPUC] 5. One CC to Sri M. Laxminarasimham, Advocate [OPUC] 6. Three CD copies. Trt sree

HIGH COURT DATED:18/11/2024 JUDGMENT ITTA.No.328 of 2012 * 28 MAY 2025 W ^ . Current Section . DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS