COMMISSIONER OF INCOME TAX-III vs. M/S. VISU INTERNATIONAL LTD.,

.\f, 13447 ) IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD It 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: 514 of 2011 Between: . Commissioner of lncome Tax-lll, lT Towers, A.C. Guards, Hyderabad. ...Appellant AND M/s. Visu lnternational Limited, 104-106, Lumbini Enclave, Opp: NIMS Hospital Punjagutta, Hyderabad-S0O 082. ...Respondent Counsel forthe Appellant: Ms. Bokaro Sapna Reddy, Standing Counsel for lncome Tax Codnsel for the Respondent: None Appeared The Court delivered the following: JUDGMENT r' I Appeal filed under Section 260(4) of the lncome-Tax Act., 1 961 , against the order dated 15-07-2011 passed in lTA.No.696/Hyd 12011 for the assessment year 2006-2007 on the file of the lncome Tax Appellate Tribunal Hyderabad Bench 'A' Hyderabad preferred against the Order dated 28-03-2011 passed in lTA.No. {. ., 263/Cll-llll2010-1-1 on the file of the Commissioner of lncome Tax-lll, Hyderabad preferred against the Order dated 31-12-2008 passed in PAN/GlR No. AABCV1S0OA /-359 on the file of the Deputy Commissioner of lncome Tax Circle- . 3(3), Hyderabad.

THE HON'BLE SRI JUSTICE P.SAM KOSH\" THE HON'BLE SRI JUSTICE NARSING RAO I{AND]XONDA INCOMI' TAX TRIBUNAL APPEAL No.514 OF 2:O11 JUDGMENT: lFr Ilon'blo S.i Justice P.S,m KoshA) Heard Ms.Bokaro Sapna Reddy, learned Standing Counscl for Income Tax, appearing on behalf of the appellant. 2. The instant appeal under Section 260A ol the Income Tax Act, 1961, has been preferred try the Revenue as thc eippella rt ir.gainst the order dated 15.O7 .2Ol1 passed by the Income Tax Appellate 'l'ribunal, Hyderabad '1\" Bench, Hyderabad, in I.T.A.No.696/Hydl20ll for the Assessment Year 2006-2007. 3. Central Board of Direct Taxes (CBDT) has issuecl CLrcular No.9 of 2024 dated 17.O9.2024, amending the previous Circul;rt No.5 of 2024 dated 15.03.2024, by further enhancing the ironetarv limits for filing appeals by the Income Tax Department before tht inc.me Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation. In paragraph 2 of ttre said Circula.r'. we find rhat the monetary limit fixed for frling an appeal belore the l-Iigh Court is Rs.2.OO crore. AND {I r''

\ Page 2 of 3 4. In the instzrnt appeal, tax effect is weli 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 bc open to the Income Tax Department to seek revival of the appeal. No costs. d As a sequel, miscellaneous applications pending if any, shall sta.nd close d. Sd/- A.V,S.S.C.S.M. SARMA JOINT REGISTRAR //TRUE COPY// S CTION OFFICER To, . kanr/gh '1 . The lncome Tax Appellate Tribunal Hyderabad Bench ,A' Hyderabad. 2. The Commissioner of lncome Tax-lll, Hyderabad. 3. The Deputy Commissioner of lncome Tax Circle_3(3), Hyderabad. 4. one cc to Ms. Bokaro sapna Reddy, Standing counser for rncome Tax loPUCl 5. Two CD Copies o r'

\ I HIGH COURT" DATED:17102.12025 :. JUDGMENT ITTA.No.514 of 2011 DISMISSING OF THE APPEAI- I ?7I1AllM l.s lat t T s At€ 2 o i / .\,r h