ARUNA PEGATRAJU vs. PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI TUESDAY ,THE THIRTY FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI AND THE HONOURABLE SRI JUSTICE A.V. RAVINDRA BABU INCOME TAX TRIBUNAL APPEAL NOS: 47 & 48 OF 2023 income tax TRIBUNAL APPEAL No. 47 of (Against ITA No.379/Hyd/2022 - Assessment Year - 2017 - 2018) Appeal under Section 260 (A) of the Income Tax Act, 1961 against the order of the Income Tad Appellate Tribunal, Hyderabad Bench-B, Hyderabad dated 28.11.2022 passed in I.T.A.Nos.377, 378 & 379/Hyd/2022, for the Assessment Years 2014 -15, 2016 - 17 & 2017 - 18 preferred against the order of the Commissioner of Income Tax (Appeals - 12), Hyderabad dated 23.04.2021 passed in Appeal No. 10138/2018-19 dated 23.04.2021for the Assessment Year 2016-17 preferred against the order of the Assistant Commissioner of Income Tax, Central Circle, Tirupathi passed in PAN No.AEIPP6276R dated 31.12.2018 for the Assessment Year 2016-17/2017-18. INCOME TAX TRIBUNAL APPEAL No. 48 of (Against ITA No.378/Hyd/2022 - Assessment Year - 2016 - 2017) Appeal under Section 260 (A) of the Income Tax Act, 1961 against the order of the Income Tad Appellate Tribunal, Hyderabad Bench-B, Hyderabad dated 28.11.2022 passed in I.T.A.Nos.377, 378 & 379/Hyd/2022, for the Assessment Years 2014 -15, 2016 - 17 & 2017 - 18 preferred against the order of the Commissioner of Income Tax (Appeals - 12), Hyderabad dated 23.04.2021 passed in Appeal No.10129/2018-19 dated 23.04.2021for the Assessment Year 2016-17 preferred against the order of the Assistant Commissioner of Income Tax, Central Circle, Tirupathi passed in PAN No.AEIPP6276R dated 31.12.2018 for the Assessment Year 2016-17/2017-18.

Between: Smt. Aruna Pegatraju, D. No. 16/1681, Mini Bye Pass Ramamurthv Naaar Nellore, Andhra Pradesh - 533440. PAN - AEIPP6276R V 9 . ...Appellant(in both Appeals) ' AND ...Respondent(in both Appeals) Counsel for the Appellant: SRI DUNDU MANMOHAN Counsel for the Respondent: SRI A RADHAKRISHNA (Standing Counsel) The Court made the following Common Judgment:

the HON’BLE SRI JUSTICE RAVI NATH AND THE HON’BLE SRI JUSTICE A. V. RAVINDRA BABU income tax tribunal APPP.AI. Nos.47 & ono. tilhari COMMON JUDGMRNT’- (per Hon’ble Sri Justice Raui Nath Tilhari) Sri Dundu Manmohan, learned counsel for the appellant that in view of the appearing through virtual mode submits subsequent developments, the appellant does the appeal and the not want to press same may be dismissed as not pressed, leaving it open to challenge the subsequent proceedings. Sri A. Radha Krishna, learned for the respondents 2. senior Standing Counsel appearing though virtual mode submits no objection. 3. Accordingly, the appeals are dismissed as not pressed. No order as to costs. As a sequel thereto, miscellaneous shall also stand closed. petitions, if any pending. SD/- S.V.S.R.MURTHY JOINT REGISTRAR / //TRUE COPY// To, SECTION OFFICER 5. Ont CC to Id A [OPUC] HighCourtofA.P. 'ncome Tax [OPUC], «■ I nree CD Copies MSR sree

HIGH COURT DATED:31/10/2023 COMMON JUDGMENT ITTA.Nos.47 & 48 of 2023 g 2 8 MAR 202'! . Current Section ^spatcvx^O^ -yy- o\: C>tll 5t5E| DISMISSING THE I.T.T.As. AS NOT PRESSED WITHOUT COSTS