THE COMMISSIONER OF INCOME TAX, HYDERABAD -I. vs. DR. REDDYS LABORATORIES LIMITED, HYDERABAD.

[ 348e ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE SEVENTEENTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P-SAM KOSHY AND THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO INCOME TAX TRIBUNAL APPEA L NO: 289 OF 2010 AppealunderfiledunderSection260-AoflncomeTaxAct,l96lagainst the order daled 25-02-2004 in l.T.A.No. 326/Hyd/1999 on the file of the lncome Tax Appellate Tribunal, Hyderabad, Bench-B, Hyderabad for the Assessment year1995-1gg6preferredagainsttheorderdated06-01-1999inAppealNo' 442IT/DCSR 1/ClT(A)-lll/98-99 on the file of the commissioner of lncome Tax(Appeals-lll), Hyderabad preferred against the Assessment order dated 30- o3-1998 in PAN/G.l.R.No. 4/R on the file of the Deputy commissioner of lncome Tax(Assts), Special Range-I, Hyderabad Between: The Commissioner of lncome Tax-|, Hyderabad ...APPELLANT AND Dr. Reddy's Laboratories Limited, 7 -1-27 ' Ameerpet, Hyderabad ...RESPONDENT Counsel for the Appellant: Ms. J. Sunitha (Senior Standing Counsel for lnconie Tax Dept') Counsel forthe Respondent: Sri Venkatram Reddy Mantur The Court delivered the following: JUDGMENT

THE HO o RAB E I STI P MKO Y AND T E ONOURAB ES JU TICE DA c A INCO ME TAX TRIBU NAL APPEAL No, 289 of 2O 10 AT r RAO JUDGM ENT : (pet the tlon'ble Sri lustice p.Sam Koshy) Heard Ms. l.Siunitha, rearned Senior standing counser for Income Tax Department appearing on behalf of the appellant, and Mr. Venkatram Reddy Mantur, leamed counsel for the respondent. 2. The instant appeal under Section 2604 of the Income Tax Act, 1961, has been pr:ferred by the Revenue as the appellant against the order dated 25'02'7004, passed by the Income Tax Appeilate Tribunar. Hyderabad Bench,8,, Hyderabad, Assessment year 1995-96. tn I.T.A.No.326lHyd/1999 for rhe 3' centrar Boarcr of Direct raxes (.BDT) has issued circurar No.g of 2024 dated 77.09.?_O24, amending the previous Circular No.5 of 2024 dated 15 03'202'r, by further enhancing the monetary rimits for firing appears by the Incc'rrre Tax Department before the Income Tax Apperate Tribunals, High courts and supreme court as a measure for reducing litigation. In paraqr,:ph 2 0f the said Circurar, we find that the monetary limit fixed ror firing an appear before the High court is Rs.2 crore. I t I I i II I I i I l l i I