Commissioner Of Income Tax, ... vs Padala Satyanarayana Reddy
2022 Latest Caselaw 2149 AP

            THE HON'BLE SRI JUSTICE A.V.SESHA SAI

AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

I.T.T.A.No.225 OF 2008

JUDGMENT: (Per Hon'ble Sri Justice A.V.Sesha Sai)

The learned Standing Counsel for the Income Tax

Department would submit that in terms of Central Board Direct

Taxes Circular No.17 of 2019, dated 08.08.2019, all appeals

where the tax effect is below Rs.1,00,00,000/- are required to be

withdrawn, and as the value of the present appeal is less than

Rs.1,00,00,000/-, the appellant may be permitted to withdraw

the appeal. The learned counsel would further submit that

liberty may be granted, in case it were to be found later that the

subject matter of the appeal falls within the exceptions

mentioned in the circular issued by the Central Board to file an

application for restoration of the appeal.

Accordingly, this Appeal is dismissed as withdrawn with

the liberty sought for. There shall be no order as to costs of the

Appeal.

As a sequel, interlocutory applications pending, if any, in this appeal shall stand closed.

___________________ A.V.SESHA SAI, J

_________________________ RAVI NATH TILHARI, J Date: 29.04.2022 siva

THE HON'BLE SRI JUSTICE A.V.SESHA SAI AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

I.T.T.A. No.225 OF 2008

Date: 29.04.2022

siva