M/s RAJARAJESHWARI WINES and VNR LODGE vs. THE INCOME TAX OFFICER

% h IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI FRIDAY .THE THIRTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT HON’BLE SRI JUSTICE G.NARENDAR AND HON’BLE SRI JUSTICE T.C.D.SEKHAR INCOME TAX TRIBUNAL APPEAL NO: 66 OF 2019 Appeal under section 260 A of the Income Tax Act, aggrieved by the orders of the Hon’ble Tribunal in I.T.A.No. 1964/Hyd/2017 dated 26-09- 2018 on the file of the Income Tax Appellate Tribunal, Hyderabad, Bench- B, Hyderabad relating to the assessment year 2010-2011 and preferred against the order of Commissioner of Income Tax (Appeals), Kurnool in ITA No.72/CIT(A), Kn;/2013-14 dated 20-03-2015 preferred against the order of the Deputy Commissioner of Income Tax, Circle-1, Ananthapur in PAN No. AOXPR 4641B dated 28-03-2013. Between: Principal Commissioner Income Tax. Kurnool Charge, MVP Complex, D.NO. 43-128-3, Prakash Nagar, Kurnoot-518001. ...Appellant AND A. Ravi Sekhar, Prop M/s Kamakshi Transport, D.NO.4-816-1, Ragithotapalem Tadipatri, Anantapur-515411 ...Respondent

/ Counsel for the Appellant: Sri. Y N Vivekananda - Standing Counsel for I.T Department Counsel for the Respondents: Sri Dundu Manmohan ! ' The Court made the following: ORDER

THE HON’BLE SRI JUSTICE G.NARENDAR AND THE HON’BLE SRI JUSTICE T.C.D.SEKHAR I.T.T.A. No.66 of 2019 JUDGMENT:- (per Hon’ble Sri Justice G.Narendar) The learned counsel for the appellant-Department prays leave of the Court to withdraw the instant appeal, as it falls below the monetary limits (i.e. Rs.2 Crores) fixed by the Board, vide Circular No.09/2024 in F.No.279/Misc./M-74/2024-ITJ, dated 17.09.2024. The learned counsel for the appellant has also filed into Court a copy of the certificate, received from the Assistant Commissioner of Income-Tax, Circle-1, Kurnool, which contains instructions to withdraw the appeal for the aforementioned reason. The submission of the learned counsel for the appellant is placed 2) on record. Leave granted. Accordingly, the appeal is dismissed as withdrawn. No order as to 3) costs. Consequently, miscellaneous petitions, pending if any, shall stand SD/- E KAMESWARA RAO JOINT REGISTRAR closed. //TRUE COPY// SECTION OFFICER To, 1. The Income Tax Appellate Tribunal, Hyderabad, Bench-B, Hyderabad, Telangana 2. The Commissioner of Income Tax (Appeals), Kurnool, Kurnool District

f HIGH COURT * ' «v .' V.-.V pATED:13/12/2024 ORDER ITTA.No.66 of 2019 of X 0 5 FEB 2025 mi 5^/ <5. -ly Current Section ^iOfSPATCX*?^ DISMISSING THE ITTA AS WITHDRAWN