Loading judgment…
No AI summary yet for this case.
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: 29 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 05-12-2014 passed in I.T.A No.304A/iz/2013 (Assessment year 2008-2009) by the Income Tax Appellate Tribunal, Visakhapatnam filed challenging the Order dated 16-01-2013 passed in Appeal No.CIT(A)- 11/M/IT-292/2011-2012 by the Commissioner of Income Tax (Appeals)-11, Mumbai, which filed against the Proceedings dated 28-11-2011 passed in N0.269SS/AAECS6554N/11-12 by the Additional Commissioner of Income Tax, Kakinada Range, Kakinada. Between: The Commissioner of Income Tax-ll, Visakhapatnam. ...APPELLANT j AND East Godavari District-533 M/s.Sri Sarvaraya Sugars Ltd., Chelluru 261. 5 ...RESPONDENT
m mMm u SB K' :^t;5'£ ' M ‘tr ry'' * : SRI ANUP KOUSHIK KARAVADI (SENIOR WM' Counsel for the Appellant STANDING COUNSEL FOR INCOME TAX DEPARTMENT) Counsel for the Respondent : The Court made the following JUDGMENT : ■E
L 1 HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D. SEKHAR ITT-A. No. 29 of 2016 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the Appeilant-Department has filed into 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 1. a memo 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 Accordingly, the Appeal is dismissed as withdrawn.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 //TRUE COPY// NQr- SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Visakhapatnam. 2. The Commissioner of Income Tax (Appeals)-11, Mumbai.
'.K r 3. The Commissioner of Income Tax-ll, Visakhapatnam. 4. The Additional Commissioner of Income Tax, Kakinada Range Kakinada. 5. One CC to Sri Anup Koushik Karavadi Advocate [OPUC] 6. Three CD Copies BSV / } / / TAG j i
\ HIGH COURT DATED:18/1 1/2024 j ! r JUDGMENT ITTA.No.29 of 2016 DISMISSING THE ITTA AS WITHDRAWN WITHOUT COSTS I