The Commissioner Of Income Tax vs M/S. Virupa Township
2024 Latest Caselaw 10503 AP

Citation : 2024 Latest Caselaw 10503 AP
Judgement Date : 19 November, 2024

Andhra Pradesh High Court - Amravati

The Commissioner Of Income Tax vs M/S. Virupa Township on 19 November, 2024

APHC010127742016
                   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.89 OF 2016

Between:

The Commissioner Of Income Tax                  ...APPELLANT

                              AND

M/s Virupa Township                           ...RESPONDENT

Counsel for the Appellant:

   1. J V PRASAD (SC FOR INCOME TAX)

Counsel for the Respondent:

   1. G V N HARI

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 Accordingly, the appeal is dismissed as withdrawn.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,