THE COMMISSIONER OF INCOME TAX 1, HYDERABAD vs. M/S. ALKALI METALS LTD., HYDERABAD

134471 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE THIRTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO:286 OF 2011 Appeal fired under section 260(4) of the rncome-Tax Act., 196.r, against the order dated. 23 -o4.2007 passed in rrA.No. 479lHydt2o05 1or the assessment year 2002-2003 on the fire of the rncome Tax Appeilate Tribunar, Bench ,A,, Hyderabad preferred against the order dated: 1a.o2.2oos passed in lrA.No. 0273lGtr(A)-il/04_ 05 for the Assessment year 2002-2003 on the fire of the commissioner of lncome Tax (Appeals)-ll, Hyderabad preferred against the Assessment order dated: 31.12.2004 passed in PAN/ctR No. A-91/AABCAZ3)2B on the fite of the Deputy Commissioner of lncome Tax, Circle-.l(1), Hyderabad. Between: The Commissioner of lncome Tax 1, Hyderabad ...APPELLANT AND M/s. Alkali Metals Ltd., Ptot No. B-5, Block ilt, IDA Uppat, Hyderabad ...RESPONDENT Counsel for the Appellant: Ms. Bokaro Sapna Reddy, Standing Counsel for lncome Tax Counsel for the Respondents: Sri A. V. Raghu Ram The Court delivered the following JUDGMENT:

,/ THE HON'BLE SRI JUSTIC E P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDI4qNpA INCOME TAX TRIBUNAL APPEAL No.286 OF 2011 JUDGMENT'. ber ltat 'bie sri Justice P.Sc.m Kosha) Heard Ms.Bo}<aro Sapna Reddy, learned Standing Counsel for Income Tax, appearing on behalf of the appellant. 2. The instart ,appeal under Section 260A of the Incc,me Tax Act, 196 1, has been preferred by the Revenue as the appellan- against the order dated 23.O4.2,OO7 passed by the Income Tax Appell'r.te Tribunal, Hyderabad '4" Bench, Hyderabad, in I.T.A.No.479lHyd/2OO5 for the / Assessment Year 2C)O2'O3. 3. Central Boarl of Direct Taxes (CBDT) has issued Cirr:ular No.9 of 2024 dated 17.O9.2024, amending the previous Circular '{o.5 of 2024 dated 15.03.2024, cy further enhancing the monetary linrits for filing appeals by the lncome Ta-x Department before the Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation In paragraph 2 of th'e said Circular, u.e frnd that the monetary limit fi-xed for filing an appeai before the High Court ts I t Rs.2.0O crore. I

Page Z of3 mrscellaneous applications Pending if any, shall sd/- A.V.s.s.c.s,M. SARMA //TRUE COPYII JO NT REGISTRAR E TION OFFICER A'Hyderabad bad Hyderabad. el for lncome Tax Dept n 4. In the instant appeal, tax effect is well jrelow the monetary Iimit. 5' Therefore' the appeal filed by the Revenue is dismissed in terms of the aforesaid Circular No.9 of 2024 dated77.O9.2024. However, if the appeal comes within the exception of Circular No.S of 2024, it would be open to the Income Tax Departmer appeal. No costs. -*' u.'Pe..tment to seek revival of the 6. As a sequel, stand closed. \\ To, i,giirum*#ir#il*,fm,N,+irx ! 9n"CitoSri A v.r vHlh iffi # 3;l"l v' Rashu Ram' Advocate toPUCl w a--- t I

HIGH COURT DATED: 1310212025 JUDGMENT ITTA.No.286 ot 2011 DISMISSING ITTA EQ^ '1 1:) ,) s o \\ \\\ :i -G' gb