Andhra Pradesh High Court - Amravati
The Pr Commissioner Of Income Tax, ... vs Smt. Akula Vijaya Laxmi, Vijayawada on 19 November, 2024
APHC010253352017
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3507]
(Special Original Jurisdiction)
TUESDAY, THE NINETEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE G.NARENDAR
THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
INCOME TAX TRIBUNAL APPEAL No.540 OF 2017
Between:
The Pr Commissioner Of Income Tax, Vijayawada ...APPELLANT
AND
Smt Akula Vijaya Laxmi Vijayawada ...RESPONDENT
Counsel for the Appellant:
1. J V PRASAD (SC FOR INCOME TAX)
Counsel for the Respondent:
1.
The Court made the following:
JUDGMENT:
- (per Hon'ble Sri Justice G.Narendar)
1. The learned counsel for the appellant-Department has filed a memo into Court, including a copy of the circular whereby, the 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.
2. Submission is placed on record.
3. Accordingly, the appeal is dismissed as withdrawn. No costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this appeal shall stand closed.
_______________ G.NARENDAR, J ________________ T.C.D. SEKHAR, J 19.11.2024 DR 129 HON'BLE SRI JUSTICE G.NARENDAR AND HON'BLE SRI JUSTICE T.C.D. SEKHAR I.T.T.A.No.540 of 2017 Dated 19.11.2024 DR