The Pr. Commissioner Of Incometax vs Andhra Pradesh State Housing ...
2024 Latest Caselaw 10502 AP

Citation : 2024 Latest Caselaw 10502 AP
Judgement Date : 19 November, 2024

Andhra Pradesh High Court - Amravati

The Pr. Commissioner Of Incometax vs Andhra Pradesh State Housing ... on 19 November, 2024

APHC010443362023
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3507]
                            AT AMARAVATI
                     (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. 49 OF 2023

Between:

The Pr. Commissioner Of Income-tax              ...APPELLANT

                              AND

Andhra Pradesh State Housing Corporation Ltd ...RESPONDENT

Counsel for the Appellant:

   1. (SC FOR INCOMETAX )

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 Accordingly, the appeal is dismissed as withdrawn.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,