The Commissioner of Income Tax-III, vs. M/s. Soma Enterprises Ltd.

r''r'i,, "1;Ba*:i!":-];i t3447 1 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE TWELFTH DAY OF F.EBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P'SAM KOSHY AND THE HoNouRABLE sRl 'lusrlCE rlnnslNc RAo NANDIKoNDA lncome Tax Tribunal Appeal Under Section 260A of the lncome Tax Act'1961 against the order dated oll*'oot passed in ITA No'1211/Hyd/05 for the Assessment Year 2oo3-2oii on the file of the lncome Tax Appellate Tribunal' Hyderabad Bench 'a', -HvJ""b"d pff"li:9.^, asainst the order dated 31_10_2006 passed in App"ri.ri;-;oslocri.cir.s(zyclr(A)-lv/06-07 on the file of the commissioner of rncome r* inpp"rr.l-lV, Hyderabad preferred against the order dated 31-03-2005 passed 'n-p o N'le f n No AACCSS242FIS-031 on the file of the ;.$;* Commissioner of lncome Tax' Circle - 3(2)' Hyderabad' Between: The Commissioner of lncome Tax-lll' Hyderabad' INCOME TAX TRIBUNAL APPEAL NO: 393 0F 2010 ...ApPellant AND lrl/s. Soma Enterprtses Lld'' 8-2-62315t1/1 ' Avenue4' iianjarahills, HYderabad-34' ...ResPondent Counsel for the Appellant : Ms' Bokaro Sapna Reddy' Standing counsel for lncome Tax DePartment' Counsel for the Respondent : Sri P Murali Krishna The Court delivered the following: Judgment I

TIIE,IION 'BLE SRI JUSTICE P.SAM KOSHY AND THE HO]U'BI;E SRI JUSTICE NARSING RAO NANDIKONDA INCOME TA)( TRIBUNAL APPEAL No.393 oF 2010 JUDGMENT I )et f:'o.t'bte Si Justicc p.Sam KoshA) Ms.Fl,tkaro Sapna Reddy, learned StandinlJ Counsel for Income Ta_x, appez ring on behalf of the appellant 2. The instiLnt ,lppeal under Sectio n 260A of the Inccme Tax Act, 1961, has beerr pr,:ferred by the Revenue as the appellarLt alainst the ordbr dated 02 OS.200g passed by the Income Tax Appellate Tribunal, Hyderabad "B" BerLch, Hyderabad, in LT.A.No. t2ttlHydi2OO5 for the Assessment yerLr !l()03-04. 3. Central B,>arC of Direct Taxes (CBDT) has issued Cirr:ular No.9 of 2024 dated 17.t)9.292o, amending the previous circular l,lo.5 of 2024 dated 15.03.2O?4, lty further enhancing the monetary lirr.its for filing appeals by thr I n come Tax Department before the Income Tax Appellate Trib,r als, High courts and Supreme court as a measure for reducing iitigati,rn. tn paragraph 2 of the said Circular, r,re hnd that the monetary lirrit llxed for filing an appeal before the High court is Heard Rs.2.00 crore

PaEe 2 of 2 4 In the instant appeal, tax effect is well below the monetary limit. 5. Therefore, the appeal filed by the Revenue is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.O9.2O24. 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 of the appeal. No costs. 6. As a sequel, miscellaneous applications pending if any, shall stand closed Sd/- A.V.S.S.C.S.M: SARMA JOINT REGISTRAR //TRUE COPY// TION OFF]CER To, ADK/ghw 1. The lncome Tax Appellate Tribunal, Hyderabad !9n9tr 'B" Hyderabad Z. tfre Commissionei of lncome Tax (Appeals)-lV' Hyderabad 5. fn. A..ittrnt Commissioner of lncome Tax' Circle - 3(2)' Hyderabad A. O." CC io Ms. Bokaro Sapna Reddy, Standing Counsel for lncome Tax Department [OPUCI s. onL CC to Sii P Murali Krishna, Advocate [OPUC] 6. Two CD CoPies

HIGH COURT DATE D : 1 210212025 JUDGMEN'T ITTA.No.393 of 2010 DISMISSING IIHE ITTA WITHOUT I]OSTS ,.- :_'-lr_-'.::. -.' 'ri:',^-,^'.\. - i.+ i. I 0 fl PI 2iJ6 (;. f. s,r{nN "W Y)\ '1