THE PR.COMMISSIONER OF IMCOME TAX vs. SSRI LINGAM RAVINDRA RAO

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: 221 OF 2017 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 31-05-2016 passed in C.O.66/H/2013 in I.T.A No.1172/H/2013 (Assessment year 2005-2006) by the Income Tax Appellate Tribunal, Hyderabad Bench-B, Hyderabad, filed challenging the Order dated 28-03-2013 passed in ITA No.0303/DC-CC-3/CIT(A)-V/20 12- 13, by the Commissioner of Income Tax (Appeals)-V, Hyderabad, which filed against the Order dated 27-12-2010 passed U/s.143(3) read with Section 144 of the Income Tax Act, 1961 (Assessment year 2005-2006) by the Assistant Commissioner of Income Tax, Central Circle-3, Hyderabad. Between: The Principal Commissioner of Income Tax, Vijayawada. ...Appellant AND Lingam Ravindra Rao, 64-9-2, SBH Complex, Patamatalanaka, Vijayawada. ...Respondent Counsel for the Appellant :Sri Anup Koushik Karavadi

(Senior Standing Counsel for Income Tax Department) Counsel for the Respondent 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. 221 of 2017 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) learned counsel for the Appellant-Department has filed 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. 2. Submission is placed on record. 3. Accordingly, the Appeal is dismissed as withdrawn. No 1. The a memo into Petitions, costs. sequel thereto, the miscellaneous petitions, if any pending in this Appeal shall stand closed. As a Sd/-P. VENKATA RAMANA JOINT REGl^RAR 'A\ //TRUE COPY// SECTK^ OFFICER To Tax Appellate Tribunal, Hyderabad Bench-B, 1. The Income Hyderabad. of Income Tax (Appeals)-V, Hyderabad 2. The Commissioner

high court BSV DATED:18/11/2024 JUDGMENT ^ % 2 P MAY 2025 % Current Secuon . ^ ^»PATCH^/ m. ITTA.No.221 of 2017 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS