COMMISSIONER OF INCOME TAX-III, HYD. vs. M/S. SRI KRISHNA DURGA LTD., HYD.

[3447 | IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SEVENTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 530 OF 2011 lncome Tax Tribunal Appeal under Section 2604 of the lncome Tax Act, 1961 against the Order dated 30.09.2010 passed in lTA.No.41lH/2007 for the Assessment Year 2003-04 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad, preferred against the Order dated 15.11.2006 on the file of the Commissioner - of lncome Tax (Appeals)-lV, Hyderabad, in Appeal.No.416lDClT.Cir.3(2)lClT(A)-lV/O5-06 preferred against the order dated 28.12,2005 passed in PAN No. AADCS4050Q on the file of the Deputy Commissioner of lncometax-3(2), Hyderabad. Between: Commissioner of lncome Tax-lll, lT Towers, A.C. Guards, Hyderabad. ...Appellant ANO M/S. Sri Krishna Durga Limited., C-4, Uppal, lndustrial Area, Hyderabad. ...Respondent Counsel for the Appellant : Ms. Bokarao Sapna Reddy, Standing Counsel for lncome tax. Counsel forthe Respondent : Sri A V A Siva Kartikeya The Court made the following: ORDER

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDII(ONDA INCOME TAX TRIBUNAI APPEAL No.53O OF 2011 JUDGMENT (per Hon'bb Sn Justice P.Sam Koshy) Heard Ms.Bokaro Sapna Reddy, learned Standing Counscl for Income Tax, appearing on behalf of the appellzirrt. 2. The instant appeal under Section 260A of rhe Income Tax Act, 1961, has been preferred by the Revenue as thc appellant aga.irrsi th.: order dated 3O.09.2O 10 passed by the Income 1'ax AppeiLrte 'l'ribunal, Hyderabad "8" Bench, Hyderabad, in I.'l.A.No..l1lll1td/2OO7 for- thc Assessment Yeal 2OO3 -2OO4. 3. Central Board of Direct Taxes (CBDT) has issuerl Clirculhr No.(l ol 2024 dated 17.O9.2024, amending the previolts Ciri:rriar l\Ic.5 o1' 20.24 dated 15.03.2024, by further enhancing the r,c'neiarl.' lirr.its lbr tlliaq appeals by the Income Tax Department beto;-r. r.he lnr'oirtt: 'l':,r Appellate Tribunals, High Courts and Suprernc (tou11 irs a tne:rsurc for reducing litigation. In paragraph 2 of thre said tlircular. -..,e fincl thi.rt the monetary limit fixed for filing an appeal bi:iorr: the H:gh Colrrt is Rs.2.OO crore. \ \

Page 2 of 3 4. In the instant appcal, tax effect is well below the monetary limit. 5. Thereforc, the nppeal hled by the Revenue is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.O9.2O24. However, if thc appeal comes rvithin the exception of Circular No.5 of 2024, it would be open to thc Income Tax Department to seek revival of the appcal. No co sts. 6. As a sequei, nrisceilaneous applications pending if any, shall sla ncl c'loseo //TRUE COPY// SRTNIVASA RAO tNT REGTSTRAR CTION OFFICER Sd,. K. J To, i ft f:m';:H;$?t"fr1ip"#trI'fltjiffi ::::""-",,, 4. One CC to Ms Bokari , t"IJ"% to sri A V A Siva Kartikeva' Advocate [oPUCl 6. Two CD CoPies DL/PSL

,, / HIGH COURT DATED:1710212025 ORDER ITTA.No.530 of 201'l \AE S rAfe 1 J Y ? 3 IPH 2025 a }J 't t f- :)5 t y,,1,.1-r;l -:_::::_--:::;2 DISMISSING THE APPEAL i, \