COMMISSIONER OF INCOME TAX-III vs. M/S. SRI KRISHNA PHARMACEUTICALS LTD.,

134471 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SEVENTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL No: 135 of 2012 Appeal filed under Section 260(4) of the lncome-Tax Act., 1961, against the order dated 08-11-2010 passed in ITA No666/Hyd/2009 for the assessment year 2006-2007 on the file of the lncome Tax Appellate Tribunal Hyderabad Bench 'B' Hyderabad preferred against the Order dated 13-03-2009 passed in Appeal No 226l DC-3(2)C IT(A)-lV//2008-09 on the file of the Commissjoner of lncome Tax (Appeals)- lV Hyderabad preferred against the Order dated 05-12-2008 passed in PAN/GIR No AADCS 4053 Pl S-1'19 on the file of the Deputy Commissioner of Income Tax, C ircle-3(2). H yd e ra bad. Betvveen: Commissioner of lncome Tax-lll, lT Towers. A.C. Guards, Hyderabad ...Appellant AND M/s. Sri Krishna Pharmaceuticals Hyderabad. Limited, C-4, lndustrial Area, Uppal, ... Respondent Counsel for the Appellant: Ms. Bokaro Sapna Reddy, Standing counsel for lncome Tax Counsel for the Respondent: Sri Challa Gunaranjan The Court delivered the following:JUDGMENT

THE HON'BLE SRI JUSTICE P.SI' AND THE HON'BLE SRI JUSTICE NARSING }1.1t.r-) I "l\)-t;Xol\li)A INCOME TA>( TRIBUNAL APPEAL N,:. 3: :'rr ilcl? JUDGMENT: ber Hon'bte sn rustice P.sam Koshy) Heard Ms.Bokaro Sapna Reddy, Iearned Standing Counsel for Income Tax, appearing on behalf of the appellant. 2. The instant appeal under Section 260A ol' ttre lirct;mi: Ta-x Act, 1961, has been preferred by the Revenue as thr:. ar,..l,r llari asairlst tl-re order dated 08.11.2010 passed by the Income T;x .'\r,pr)i..r. 'l ;'rbi;;riil. Hyderabad "8" Bench, Hl,derabacl, in I.T.A.N,, r . :' Assessment Year 2006-07 . 3. Central Board of Direct Taxes (CBDT) has '''. ' ' , :: ', I'. .'-r r'l 2024 dated 17.O9.2024, amending the previor,r; rllii r:l'ir' 'ic.:i oi Ji)"2.t dated 15.03.2024, by further enhancing the n1{':-,.' ;' ri;- :'- :i .;111-,3 appeals by the Income Tax Department br' r - I . Appellate Tribunals, High Courts and Supreme C:ourt as a n-ica:;urer for reducing litigation. In paragraph 2 of the said t-)iri:,rl:r:', ,,r,c flnd i.hat the monetaqr limit fixed for filing an appeal before the tligl-i Court is Rs.2.00 crore.

Page 2 of 3 .t irl ril, tt.lx effect is r,r.ell bc.low the monetary limit. 5. 'i'lr, r', r ., . L, r ,,r,tr:ltl filc-d by the Revenue is dismissed in terms of ihrr rli.)ii."-iri.l aljr-.rlLrr No.9 of 2024 dated 17.09.2024. However, if Lhc irplre:il i,r;n.:s ..",iihin the exception of Circular No.S of 2024, it would be opei: lo the Income Tax Department to seek revival of the appeal. No cosi:s- 6. As a scquci. rrriscellaneous applications pending if any, shall star4 <'i,lse,. Sd/- K. SRINIVASA RAO o T REGISTRAR ,TRUE COPY// ECTION OFFICER To, k.rnt rlt Fr 1 The lncome Tax Appellate Tribunal Hyderabad Bench 'B' Hyderabad' Z rne Commissionei of lncome Tax (Appeals)-lV' Hyderabad' : ff.r" O"prty Commissioner of lncome Tax' Circle-3(2)' Hyderabad' 4. One CC to lt/s Bot<aro Sapna Reddy, Standing counsel for lncome Tax [oPUc] s 5ne Ci to Sn Challa GLrnaranjan Advocate IOPUC] 6 Two CD CoPies

HIGH COURT DATED:1710212025 JUDGMENT ITTA.No.135 of 2012 DISMISSING OF THE APPEAL * 2 c) I { 03 npn Zffi (, I, r:41611€O a"f*"[ Yr- -, <\aa5 I )