The Principal Commissioner Of Income ... vs M/S.Krishna District Co Operative ...
2024 Latest Caselaw 10510 AP

Citation : 2024 Latest Caselaw 10510 AP
Judgement Date : 19 November, 2024

Andhra Pradesh High Court - Amravati

The Principal Commissioner Of Income ... vs M/S.Krishna District Co Operative ... on 19 November, 2024

APHC010192582018
                   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.338 OF 2018

Between:

The Principal Commissioner Of Income Tax        ...APPELLANT

                              AND

M/s Krishna District Co Operative Central Bank ...RESPONDENT
Limited

Counsel for the Appellant:

   1. J V PRASAD (SC FOR INCOME TAX)

Counsel for the Respondent:

   1. DUNDU MANMOHAN

   2. VENKATRAM REDDY MANTUR

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 Accordingly, the appeal is dismissed as withdrawn.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,