THE COMMISSIONER OF INCOME TAX IV, HYD. vs. M/S. VEERA LABORATORIES LTD., HYD.

13447 I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 65OF 2011 Between: The Commissioner of lncome Tax lV, Hyderabad ...APPELLANT AND M/s. Veera Laboratories Ltd., HyD., 5-9-12, Samrat Complex, 1"t Floor, Saifabad, Hyderabad ...RESPONDENT Counsel for the Appellant: Sri J. V. Prasad, Standing Counsel forincome Tax Counsel for the Respondent: The Court delivered the following JUDGMENT: IMONDAY, THE TENTH DAY OF FEBRUARY TWO THOUSAND AND TWENry FIVE Appeal filed under Section 260(4) of the rncome-Tax Act, against the order daled. 22-08-2008 passed in lrA.No. 4o2tHydt2003 for the assessment year .1996- 1997 on the file of the court of the lncome Tax Appellate Tribunal Hyderabad Bench 'A', Hyderabad preferred against the Order dated: 18-12-2002 passed in Appeal.No. 05Ac-394yclr(A)-lvl2o02-03 on the file of the court of the commissioner of lncome Tax (Appeals)-lV, Hyderabad preferred against the Assessment order dated: 22-03- 2002 passed in PAN/GIR No. V-3s on the file of the court of the lncome Tax Department, Assistant Commissioner of lncome Tax, Circle 3(4), Hyderabad.

*-*7 1 I THE HONOURABLB SRIJUSTICB P.SAM KOSHY THE HONOURABLE,S,?,,,., NARSING RAO NANDIKONDA JUDGMENT (1ter lton'ble Sri Justice P.Sam Koshy) Heard Ms. B.Sapna Reddy, leamed Junior Standing Counsel representing Mr. J.V.Prasad, leamed Senior Standing the record. 1961, has been preferred by the Revenue as the appellant against the order dated 18.07.2008 passed by thc Income I'ax Appellate Tribunal, Hyderabad Bench 'A', llyderabad, 1n l.T.A.No.402r Hy dl 2003 for the Assessment \'-ear 1 99 6-97 . 3. Centlal Board of Direct Taxes (CBDT) has issued Circular No.5 of 2024 dated 15.03.2024, by further enhancing ihe monetarl' limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunals" High Couns and Supreme Court \ ITTA No.65 OF 2011 Counsel for the Income Tax Department for the appr:llant. Perused 2. This appeal under Section 260,4' of the Income Tax Act, No.9 of 2024 dated 17.09.2024, amending the prcvious Circular \

To, as a measure for redur:ing litigation. In paragraph 2 of the said Circular, we hnd that the monetary limit fixed fbr flling an appeal before the High Courr is Rs.2.00 crore. 4. In the instant appeal, tax effect is well below the monetary limit. 5. Thelefore, the appeal fited by the Department is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.09.2024. No.5 of 2024, it would be open to the lncome Tax Department to . seek"revival ofthe appeal. There shall be no order as to costs. 6. Consequently, miscellaneous petitions pending, if any, shall ptand closed. T REGISTRAR ECTION OFFICER The lncome Tax Appellate Tribunal Hyderabad Bench 'A', Hyderabad The Commissioner of lncome Tax (Appeals)-lV, Hyderabad The lncome Tax Department, Assistant Commissioner of !ncome Tax, Circle 3(4), Hyderabad. One CC to Sri J. V. Prasad (SC FOR INCOME TAX) [OPUC] Two CD Copies 1 2 3 4. 5. VII/gh 2 However, if the appeat comes within the exception of Circular Sd/. K. SRINIVASA RAO //TRUE COPY// t I i I I I I w

HIGH COURT ORDER ITTA.No.65 ot 2011 oa1 HE STA re: C e) o,' $' I I D1.)^|)i:.i f-O 1\ DATED: 1010212025 DISMISSING THE ITTA I i i i l l @ 2 1 ftAR 2025