Andhra Pradesh High Court - Amravati
The Principal Commissioner Of Income ... vs M/S. K.V.Subba Rao on 17 June, 2022
HON'BLE SRI JUSTICE A.V.SESHA SAI
AND
HON'BLE SRI JUSTICE RAVI NATH TILHARI
I.T.T.A.No.93 of 2017
ORDER:- (Per AVSS,J) Smt.M.Kiranmayee, learned Standing Counsel for the Income Tax Department 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Circular No.17 of 2019, dated 08.08.2019, all appeals where the tax effect is below Rs.1,00,00,000/- are required to be withdrawn, and as the value of the present appeal is less than Rs.1,00,00,000/-, the appellant may be permitted to withdraw the appeal.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Accordingly, this Appeal is dismissed as withdrawn with the liberty sought for.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.
__________________________ JUSTICE A.V.SESHA SAI _______________________________ JUSTICE RAVI NATH TILHARI Date:17.06.2022 VSL 2 HON'BLE SRI JUSTICE A.V.SESHA SAI AND HON'BLE SRI JUSTICE RAVI NATH TILHARI I.T.T.A.No.93 of 2017 Date: 17.06.2022 VSL