PR. COMMISSIONER OF INCOME TAX-2 vs. M/S GAYATRI AGRO INDUSTRIAL POWER LTD

[ 3386 ] IN HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAO WEDNESDAY,THE SECOND DAY OF AUGUST TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE LAXMI NARAYANA ALISHETTY INCOME TAX TRIBUNAL PEAL NO: 389 0F 2018 (lncome Tax Tribunal.Appeal Under Section 260-4 of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench 'A', Hyderabad in ITA No.014/HYD 12015, for assessment Yeat 2002-2003 dated15.11 .2017 preferred' against the Order of the Commissioner of lncome Tax Appeals-V, Hyderabad, ITA- No. 0224IDCIT Cir. 2(3)/C|T(A)-V|2O14-15, dated 18-1 1-2014, preferred against the Order of the Deputy Commissioner of lncome tax Circle 9(1), Hyderabad, PAN/GIR No.AABCG4892A dated 1 9-1 2-2008. ) Between: Pr. Commissioner of lncome Tax-2, Hyderabad. ...APPELLANT AND M/s. Gayatri Agro lndustrral Power Ltd., 8-2-34811, Flat No. '102, Flora Apartments, Road No.3, Banjara Hills, Hyderabad 500034 ...RESPONDENT Counsel for the Appellant :Ms. K. MAMATA Counsel for the Respondent :None appeared The Court made the following:

THE HON'BLE SRI JUSTICE P.SAM KOSTTY AND THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA I.T.T.A. No. 389 of 2018 JUDGMENT @ t lrott ltL:' Sri I :trrr-P.SAltI KOSHY) lleard Nls.l(.Marnata. lcarncd Senror Stirndir.rg Counsel appearing for the appellarlt. 2. This app<'al under Section 260,4 of thc lncome Ta-x Act, 1961, has been preferrccl b-1, 11'r" Rcvcnue as thc appellant against the order clt.t5.l1.2017 passcd b\ thc [ncome T;r-x Appellate Triburral. Hyderabad llcnch 'A'. 'rly<lcrabzrd. in [.'I'.A.No.',04 ltlt'dl'.lO l5 for the Assessment Yetrr i002-.01i. :1. Central lloirrcl ol llrrr cl 't,,r:L:s lCIlt)T) Iras issued (lircular No. l'z r,,l '20 I9 dt.08.Ud 20 19, anncnding tl'rc prevrous Circular No.3 oi 2rl l8 dt.l 1.07.2018, bl furrher enheLrrcing the monetary limits lor filing appee s by the Incom.c 'I'ar Dep:rr tnl('nt l)ofore the lncome Tax Appellate Tribunals, I-iigh Conrts anrl Srrprr^rLc Cour t as a rneasurc for reducrng litigation ir-r pai:agraph 2 ol thc sard Crr('ular, wc fincl that the monctary limit fixed ibr filing an appcal beforc- thc- tligh Court rs Rs. I .00 crorc. 4. In thc irrsir.rnt a1rplal. ttrx r:fir:ct is ,,r,t'll bclow the monr:tary limit 5. l'hcreiorr'. tlrc arp-'Pcrrl lrlcrl lr-r rhe l)cparument is drsmissed in tcrnrs of thc aforesard (lircular No. l7 ol 20 19 dt.08.08.2019. Horver.'er, if thc appcal corlcs ll,.ilthin tll(' e):ccptron rrnrLcr paragraph lO of Circular No.3 of 2018, it { t l l lr

2 would be open to the Income Ta\ Dcpzrrlmetlt to seel< revl'al of the appeal No order as to costs 6 Conseqttcntly, miscellaneous petitions pending, if any, shall stand closed To, //TRUE COPY// "^5tffi1i&SR SECTION OFFICER 1 2. 4 E DL NJB The lncome Tax Appellate Tribunal' Hyderabad Bench 'A " Hyderabad The Commissioner of lncome Tax Appeals-V' Hyderabad The Deputy Commissioner of lncome tax Circle 9(1)' Hyderabad One CC to Ms K MAMATA' Advocate [OPUC] Two CD CoPies L \

I HIGH COURT DATED:0210812023 JUDGMENT lTTA.No.389 of 2018 DISMISSING THE APPEAL ,) 1\r? sTATc o k I or) 2 B AUG 2UI3 ! r - '-.., '^''' @ceP' 23