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IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY ,THE TWENTY FIFTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT' THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONOA INCOME TAX TRIBUNAL APPEAL NO: 21 OF 2017 lncome Tax Tribunal Appeal Under Section 260-4 of the lncorne Tax Act,1961 against the Order dated 03-08-2012 passed in ITA No. 1486 /H/2008 for the Assessment Year 2O03-2OM on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad preferred against the Order dated 09-07-2008 passed in ITA No. 0374lCC-1, Hyd./ClT (A) -ll 06-07 on the file of the Commissioner of lncome Tax (Appeals)-|, Hyderabad preferred against the Order dated 3l -03-2006 passed in PAN / GIR No. AHMPB4483H the file of the Assistant Commissioner of lncome Tax, Central Circle - 1, Hyderabad. Between: The Commissioner of lncome {ax-|, Hyderabad ...APPELLANT/ Appellant AND Parneet Kaur Bagga, 122lA, MLAs Colony, Road No. 12, Baniara Hills, Hyderabad. .RESPONDENT/ Respondent Counsel for the Appellant: Ms. B. SAPNA REDDY, SC FOR INCOME TAX DEPT. Counsel for the Respondent: M/S. MN ADVOCATES The Court delivered the following Judgment :
\ THE HON'BLE SRI JUSTICE P.SAM.KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAx TRIBUNAL APPEAL No.21 OF 2OL7 JUDGMENT : ber Hon'bte Sri Justice p.Sam Kosh4) Heard Ms.B.Sapna Reddy, learned Standing Counsel for Income Tax, appearing on behalf of the appellant 2. The instant appeal under Section 260A of the Income Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 03.08.2012 passed by the Income Tax Appellate Tribunal, Hyderabad 'B" Bench, Hyderabad, in I.T.A.No.4S6/Hydl2008 for the Assessment Year 2OO3 -4. 3. Central Board of Direct Ta-xe s (CBDT) has issued Circular No.9 of 2024 dated 17.O9.2024, amending the previous Circular No.5 of 2024 dated 15.03.2024, by further enhancing the monetary limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation. [n paragraph 2 of the said Circular, we lind that the monetar5r limit fixed for filing an appeal before the High Court is Rs.2.Oo - t J
Page 2 of 3 4 In the instant appea_l, tax effect is well betow the monetary limit. 5. Therefore, the appeal hted by the Revenue is dismissed in terms of the aforesaid circurar No.9 of 2024 dated rz.og.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/- K. SRINIVASA RAO JOINT REGISTRAR //TRUE GOPY// SEC N OFFICER To, l The lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad 2. The Commissioner of lncome Tax (Appeals)-|, Hyderabad. 3. The Assistant Commissioner of lncome Tax, Central Circle - 1, Hyderabad 4. One CC to Ms. B. Sapna Reddy, SC for lncome Tax [OPUC] 5. One CC to SRl. M/s. ADVOCATES, Advocate IOPUC] 6. Two CD Copies kut/ o
HIGH COURT DATED:2 510312025 JUDGMENT lTTA.No.21 ot 2011 DISMISSING THE ITTA WITHOUT COSTS u. ".. ' $1 O5 AUB M c) t fi .: c,.. ,) * D,1.1,, 4iC:1