Commissioner of Income Tax vs. M/s.GMR Holdings Pvt Ltd

13447l IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE TENTH 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 ITTA No: 238 of 2010 lncome Tax Tribunal Appeal under Section 2604 of the lncome Tax Act, 1961 against the Order dated 11-07-2008 passed in lTA.No.209/Hyd/2006 for the Assessment Year 2002-03 on the file of the lncome Tax Appellate Tribunal, Hyderabad 'B' Bench, Hyderabad, preferred against the Order dated 12-01-2006 passed in Appeal No.96/CC-3/C IT(A)-|V/05-06 on the file of the Commissioner of lncome Tax (Appeals)-lV, Hyderabad, preferred against the Order dated 28-03-2005 passed in PAN/GIR No.V210lCC-3 on the file of the Deputy Commissioner of lncome Tax Central Circle-3, Hyderabad. Between: Commissioner of lncome Tax, Bangalore-l Central Revenue Building, Queens Road, Bangalore - 560 001 . (Present authority with Jurisdiction over the matter) ...Appellant AND M/s.GtvlR Holdings Pvt Ltd, O/o.6-3-866/'1G2, Greenlands, Begumpet, Hyderabad - 16. AND Presently 2511 , Skip House, Museum Road, Bangalore - 560 025 ...Respondent Counsel for the Appellant: Ms.B. Sapna Reddy, Junior Standing Counsel . representing Mr. J.V. Prasad, Senior Counsel for lT Department Counsel for the Respondent: .None Appeared The Court delivered the following: JUDGMENT ,l

7 THE HONOURABLE SRI JUSTICE P.SA}T KOSHY AND THE HC)NOTIRABLE SRIJUSTICE NARSTNG RAO NANDIKONDA ITTA No.238 OF 2010 ruDGMENI';. (per Hon'hle Sri Justice P.Sam Koshy) Heard Ms. B.Sapna Reddy, leamed Junior Standing Counsel representing Mr. J.V.Prasad, learned Senior Standing Counsel for tlre lncome Tax Department for the appellant. Perused the recold 2. This appeal under Section 260,4. of the Income Tax Act, 1961, has heen preferred by the Revenue as the appellant against the order dated 11.07.2008 passed by the Income Tax Appellate Tribunal, Hyderabad Bench 'B', Flyderabad, ln I.T.A.No.209/HydI2006 for the Assessment Year 2O(t2-03. 3. Central Iloard ol'Direct Taxes (CBDT) has issued Circular I No.9 of 20221 dated 17.09.2024, amending the previous Circular No.5 of 2024 dated 15.03.2024, by further enhancing the monetary limits for filing appeais by the Income Tax Departnrent before the I I Income Tax ,\ppellate Tribunals, High Courts and Supreme Court

2 To, as a measure for reducing litigation. In paragraph 2 of the said Circular, we find that the monetary limit fixed for filing an appeal before the High Court is Rs.2.00 crore. 4. In the instant appeal, tax effect is well below the monetary limit. 5. Therefore, the appeal filed by the Deparlment is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.09.2024. However, if the appeal comes within the exception of Circular No.5 of 2024, it would be open to the Income Tax Department to seek revival ofthe appeal. There shall be no order as to costs. 6. Consequently, miscellaneous petitions pending, if any, shall stand closed. Sd/. K. SRINIVASA RAO T REGISTRAR //TRUE COPY// ECTION OFFICER 1. The lncome Tax Appellate Tribunal, Hyderabad 'B' Bench, Hyderabad 2. The Commissioner of lncome Tax (Appeals)-lV, Hyderabad 3. The Deputy Commissioner of Income Tax Central Circle-3, Hyderabad 4. One CC Mr. J.V. Prasad, Senior Counsel for lT Department[OPuC] 5. Two CD Copies .kam@*

HIGH COURT DATED:10102,t2025 JUDGMENT ITTA.No.238 of 2010 DISMISSING OF THE APPEAL r 1 J' ..\. {. \l: .,i r- ,l :J foo lI+ nPn ztzt .l t OEsPArcl ,,{ ar\ a I