The Commissioner Of I.T., ... vs Sree Nagendra Constructions, ...
2022 Latest Caselaw 2457 AP

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

                        I.T.T.A.No.239 OF 2012

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

       The   learned    Standing   Counsel      for   the   Income    Tax

Department, Smt. M.Kiranmai, 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Rs.1,00,00,000/- are required to be withdrawn, and as the value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Accordingly, this Appeal is dismissed as withdrawn with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: 06.05.2022 siva

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

I.T.T.A. No.239 OF 2012

Date: 06.05.2022

siva