THE COMMR OF INCOME TAX-II, HYDERABAD vs. M/S GVK BIOSCIENCES PVT LTD., HYDERABAD

HIGH COURT FOR THE STATE OF 134471 ELANGANA AT HYDERABAD IURTH DAY OF MARCH D TWENry FIVE NT ISTICE P.SAM KOSHY NARSING RAO NANDIKONDA PEAL NO: 177 OF 2015 tction 2604 of the lncome Tax Act,'1 96 1 ted in ITA NO.215lHyd/2012 for the f the lncome Tax Appellate Tribunal, DERABAD, Hyderabad ..APPELLANT t MONDAY ,THE TWENTY Fq TWO THOUSAND AN PRESE lncome Tax Tribunal Appeal Under Sd against the Order dated 02.08 2013 pas! Assessment Year 2005-2O06 on the file Q Hyderabad Bench'B', Hyderabad. INCOME TAX TRIBUNAL Between: THE COMMR OF INCOIUE TAX-II, H AND THE HONOURABLE SRI JI,] THE HoNoURABLE sRI JUSTII8I M/S GVK BIOSCIENCES PW LTD., Kundanbagh Begumpet, Hyderabad - HYDERABAD, 210, 6-3-1192, $00 016 ..,RESPONDENT Counsel for the Appellant: SRI J V PR AD (SC FOR TNCOME TAX) Counsel for the Respondent: SRI Y RAT The Court made the following: JUDGMEN AR AK

7 THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA ITTA No.l77 OF 2015 JUDGMENT (per Hon'ble Sri Justice {' Sam Koshy) Heard Ms. J. Sunitha, leamed Junior Standing Counsel representing Mr. P. Murali Krishna, leamed Senior Standing Counsel for the lncome Tax Department for the appellant' Perused the record. 2. This appeal under Section 2604. of the Income Tax Act' 1961, has been preferred by the Revenue as the appellant against the order dated 02.08.2011i passed by the Income Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad' in I.T.A.No.2l5lHydl2}l2 for the Assessment Year 2005-06' 3. Central Board of Direct Taxes (CBDT) has issued Circular No.9 of 2024 dated 17-09.2024' amending the previous Circular No.5 of 2024 dated 15.03.2024, by further enhancing the monetary limits for hling appeals by the lncome Tax Department before the Income Tax Appellate Tribunals' High Courts and Supreme Court (- \

2 as a measure lor reducing litigati n. In paragraph 2 of the said Circular, we find that the monearyl limit fixed for filing an appeal before the High Court is Rs.2.00 cr re 4. In the instant appeal, tax e ct is well below the monetarv Iimit. 5. Therefore, the appeal filed the Department is dismissed in dI terms of the aforesaid Circular N 9 of 2024 d,ated 17.09.2024. However, if the appeal comes wi n the exception of Circular No.5 of 2024, it would be open to e Income Tax Department to seek revival of the appeal. There I be no order as to costs. 6. Consequently, miscellaneous pgtitions pending, if any, shall stand closed. SD/. MOHD.ISMAIL DEPUW REGISTRAR //rRUE Cq SECTION OFFICER 1. The lncome Tax Appellate Tribunal, H erabad Bench 'B', Hyderabad + PYII To, 2 One CC to SRl. J V PRASAD (SC FOI 3. One CC to SRl. Y RATNAKAR Advocf 4. Two CD Copies TPK/PSL V- l6 R INCOME TAX) Advocate [OPUC] te [OPUC]

HIGH COURT DATED:2410312025 JUDGMENT lTTA.No.177 ot 2015 ITTA IS DISMISSED -- i-\ ( o 22 tljs zffi ,.11 ,.,! \: o.da fta" I t