Andhra Pradesh High Court - Amravati
The Pr. Commissioner Of Income Tax ... vs Sri A. T. Rayudu on 20 February, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
AND
THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO
INCOME TAX TRIBUNAL APPEAL No.560 of 2016
JUDGMENT:(per the Hon'ble Sri Justice A.V. Sesha Sai) Learned Standing Counsel for Income Tax Department appearing for the appellant would submit that, in terms of Circular No.17 of 2019, dated 08.08.2019, of the Central Board of Direct Taxes (CBTD), all appeals where the tax effect is below Rs.1,00,00,000/- are required to be withdrawn and, as the value of the present appeal is less than Rs.1,00,00,000/-, the appellant may be permitted to withdraw the appeal. Learned Standing 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 Circular No.3 of 2018, dated 11.07.2018, issued by the CBTD, to file an application for restoration of the appeal.
The appeal is, accordingly, dismissed as withdrawn with the liberty afore-stated. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any in the Income Tax Tribunal Appeal, shall stand closed.
__________________ A.V.SESHA SAI, J __________________________ R.RAGHUNANDAN RAO , J 20th February, 2020.
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