The Prl Commr Of Income Tax, Vja, Krishna ... vs M/S Sri Sai Lakshmi Constructions Co., ...
2024 Latest Caselaw 10511 AP

Citation : 2024 Latest Caselaw 10511 AP
Judgement Date : 19 November, 2024

Andhra Pradesh High Court - Amravati

The Prl Commr Of Income Tax, Vja, Krishna ... vs M/S Sri Sai Lakshmi Constructions Co., ... on 19 November, 2024

APHC010404212017
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                  [3507]
                          (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: 461/2017

Between:

The Prl Commr Of Income Tax, Vja, Krishna Dist           ...APPELLANT

                                   AND

M/s Sri Sai Lakshmi Constructions Co Vja Krishna Dist   ...RESPONDENT

Counsel for the Appellant:

   1. J V PRASAD (SC FOR INCOME TAX)

Counsel for the Respondent:

   1. K VASANTKUMAR

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 Accordingly, the appeal is dismissed as withdrawn.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, pending in this

appeal shall stand closed.

_______________ G.NARENDAR, J