COMMISSIONER OF INCOME TAX vs. R BALARAMI REDDY & COMPANY

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: 114 OF 2016 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 04-03-2014 passed in I.T.A No.2224/Hyd/2011 (Assessment year 2008-2009) by the Income Tax Appellate Tribunal, Hyderabad Bench-B, Hyderabad, filed challenging the Order dated 10-10-2011 passed in ITA No.0088/CIT(A)GNT/10-11, by the Commissioner of Income Tax (Appeals), Guntur, which filed against the Order dated 02-11-2010 passed U/s. 143(3) of the Income Tax Act, 1961 (Assessment year 2008-2009) by the Joint Commissioner of Income Tax, Nellore Range, Nellore. Between: Commissioner of Income Tax, Rajkamal Complex, Lakshmipuram Main Road, Guntur-07. ...Appellant/Appellant AND M/s.R.Balarami Reddy & Company,Chinna Cherukuru Village T.P.Gudur Mandal, Nellore District, State of Andhra Pradesh. ...Respondent/Respondent

mi Counsel for the Appellant :Sri Anup Koushik Karavadi (Senior Standing Counsel for Income Tax Department) Counsel for the Respondent :Sri K Vasant Kumar The Court made the following: JUDGMENT

1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR I T.T.A. No- 114 of 2016 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) learned counsel for the Appellant-Department has filed 1. The a memo into Court, including a copy of the circular No.09/2024 in .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 the monetary stakes involved are less than F.No Petitions, where leave of the Court to withdraw Rs.2 Crores and hence, he prays the Appeal. Submission is placed on record. 2. withdrawn. No 3. Accordingly, the Appeal is dismissed as costs. sequel thereto, the miscellaneous petitions, if any pending in this Appeal shall stand closed. As a \ r / Sd/-P. VENKATA RAMANA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER To, Tax Appellate Tribunal, Hyderabad Bench-B, 1. The Income Hyderabad. of Income Tax (Appeals), Guntur. 2. The Commissioner

HIGH COURT BSV DATED:18/11/2024 ^ 0^ 2025 S’’* ,>2..- ewcrtSec^n*,, ^i£j>eSPAtC^<»^ JUDGMENT ITTA.No.114 of 2016 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS