DIRECTOR OF INCOME TAX (EXEMPTIONS) HYDERABAD vs. EXHIBITION SOCIETY

13447 | IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE THIRTIETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 30 OF 2010 Appeal under Section 260(4) of the Income-Tax Act., 1961, against the order dated. 13.10.2007 passed in lTA.No. 1002lHydl20O5 for the assessment years '1997-98 to 2000-01 on the file of the Court of the lncome Tax Appellate Tribunal Hyderabad Bench 'A', Hyderabad preferred against the Order dated: 27 062005 passed in 1TA No.0088,0087,0085,0084/ADIT(E)-1, Hyd/ClT(A)-1l04- 05 on the file of the Court of the Commissioner of lncome Tax (Appeals)-1, Hyderabad preferred against the Order dated: 31.03.2005 passed in AAATE1345E/E-03 on the file of the Court of the Assistant Director of lncometax(EXEMP)-1, Hyderabad. Between: Director Of lnconle Tax (Exemptions), Hyderabad ..APPELLANT AND Exhibition Society, Exhibition Grounds, M.J.Roacj, Hyderabad. ...RESPONDENT Counsel for the Appellant: Ms. B.SAPNA REDDY rep Sri. J.V.PRASAD Counsel for the Respondent: SRI C P RAMASWAMI The Court delivered the following: JUDGMENT I \

THE HON'BLE SRIJUSTICE P.SAM KOSHY and N ING RAO }{ANDIKONDA I.T.T.A.No .30 of 2010 DGMENT Heard Ms. B.Sapna Reddy, learned Junior Standing Counsel representing Mr. J.V.Prasad, Iearned Senior Standing Counsel for Income Tax Department for the appellant. Perused the record. 2. This appeal under Section 260A of the Income Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 13.10.2007 passed by the Income Tax r\ppellate Tribunal, Hyderabad Be nch 'A', Hyderabad, in I.T.A.No.1002/Hyd/05 for the Assessment Ycar 2000-2001. 3. Cenual Board of Direct Taxes (CBDT) has issued Circular \ No.9 of 2021 dated 17.09.2024, amending the previous Circular I / No.5 of 2024 darcd 15.03.2024, by further enhancing the monetary limits for filiryl appeals by the Income Tax Departrnent before the Income'fax Appcllate Tribunals, High Courts and Suprcme Court as a measure for reducing litigarion. In paragraph 2 of rhe said Circular, -- -1 7

2 we find that the monetary limit fixed for filing at appeil before the High Court is Rs.2.00 crore. 4 In the instant appeal, tax effect is well below the mofletary 5 Therefore, the appeal filed by the Department is dismissed in \ terrns of the aforesaid Circular No.9 of 2024 dated 17'09'2024' However, if the appeal comes within the exception of Circriar No'5 of 2024, it would be open to the Income Tax Department to seek revival ofthe appeal. There shall be no ordet as to costs' Consequently, miscellaneous petitions pending, if any, shall stand closed. Sd/- M. VIJAYA BHASKER J INT REGISTRAR //TRUE COPY// CTION OFFICER 1. 2. 3 4. 5 b. I'tUgh The lncome Tax Appellate Tribunal Hyderabad Bench 'A', Hyderabad The Commissionei bf lncome Tax (Appeals)-1, Hyderabad' The Assistant Director of lncometax(EXEMP)-1, Hyderabad One CC to SRl. B NARASIMHA SARIVA, Advocate [OPUC] One CC to SRl. C P RAI/IASWAIV|, Advocate [OPUC] Two CD Copies limit. To u

/ HIGH COURT JUDGMENT ITTA.No.30 of 2010 1HE gI,qt{. F,1,'i.l r.\' - $( 0 3 i{An 2025 i, DATED:3010112025 DISMISSING THE ITTA oo \c .'+