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

[ 3s86 ] IN HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD 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 APPEAL NO: 388 OF 2018 (lncome Tax Tribunal Appeal Under Section 260-A of the lncome Tax Act, against the order of the lncome Tax Appellate Tribunal, Hyderabad Bench ' A', Hyderabad in ITA No.105/HYD12015, lor assessment Year 2003-2004, dated 15.11.2017, preferred against the Order of the Commissioner of lncome Tax Appeals-V, Hyderabad, Appeal No.022312014-15lDClT, Cir. 9(1/ClT(A)-YlHydl2014-15, dated 18-11-2014, preferred against the Order of the Deputy Commissioner of lncome Tax Central Circle 9('l ), Hyderabad. Between: Pr. Commissioner Of lncome Tax-2, Hyderabad ...APPELLANT AND M/s.Gayatri Agro lndustrial 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 CHOUDARY Counsel for the Respondent : None appeared The Court made the following:

THE HO,N'BLE SRI JUSTII]E P.SAM KOSHY AND THE HON'BLE SRI .IUSTICE I\. LAXMI NARAYANA I.T.T.A. No. 388 of 2Ol8 JU]Q9M.t I$ : fir i t 1 (' I t [, t,, rjr,/r.s ri. €, P" s,l], I(osfl v,r Heard l\'ls.K.N{i nata, lcarncct Senior Sti-Lnding Courrsr:l .'rppeanng tor I l dr, appcllant. 2. This appr:ai undc;' bcun pref'clrc d by th c dl. 15.' I 2U l l r;assed bv Sectiorr 2tlJA r.r[ the Ineon.re T:rx Act I 96l. has Rr:r,enue as th( appellant ag.atnst the order the lncom!' 'I'ari Appellate Tribunal, Llyderabad l.'l'.A.No 10-ii ilvd/;10 l5 lor the \ssessrrrerr'r Yt:ar Bcr.crr'A', i'r-it:rabarl, : l 20cr3 04 l. Ceutral ljoard ,rl [)rr'(.( t 'l'itxcs lCr]l)'-) has rssued (li.r:uiar No l7 of ,lOI!i ot.oti 08 2(ji.i. ilrrncliir!, ttrc prc\.iolts Circular No 3 of 20 lu -lt. i i.07.201tj, lr), 6rtrn,-, r-nh:incing thc n1,)nctart liraits f<.r, lihng er1:pea1s Lr-y th(r Incomc 1'ar- I)cp;trrmcnt Lrctbre thc Itrcome'Iax Appellate Tribunals, Hlgh Cor-rrts iir.r'1 .iur-.r r'irrc Courr a.; a rrc<lsllrc for reducirrg litigation. I:r ;rar agraph 2 of Lhr. s:iirl (lirr.r,rla:, rrve finrl tlrat thc monerar\/ Iimit hxed krr liling au appr:al bcfci-,-'titc ltigh (lourt is Rs. i.OC crrrrt: 5. 'Ihelt';crrc, i.i'r1- appcal illerl lrt thc l)til):r-'tlrte r.1t ts rjrsnri..:sr:rl ln rr:,nrs 9i t.lrc alor cscutl (-'ircular ',1o. l7 o1 :20 lg CL.L\8.01J.20 I9. liowc.vcr'. if rlt( appcal cr;mes within l.trc.:rccp,-i,.,u undcr ltarag, i:ith i0 oi Circular ]\lo.l] of :Oi6. it .i Ir, the isstant irppe:,I. tar r:ffect is rvcll -relow the monetan' [mit

2 would be open to the Income Tax Departmcnt to seek revivztl o[ the appeal No order as to costs 6. Consequently, miscellaneous petitiorls pending, if any, shall stand closed. Sd/. C.V. MALLIKARJUNA VARMA JOINT REGISTRAR //TRUE COPY// n\t To, DL kam SECTION OFFICER 1. The lncome Tax Appellate Tribunal, Hyderabad Bench ' A ', Hyderabad. z. The Commissioner of lncome Tax Appeals-V, Hyderabad. 3. The Deputy Commissioner of lncome Tax Central Circle 9(1)' Hyderabad. 4. One CC to SRl. K. MAMATA CHOUDARY, Advocate [OPUC] 5. Two CD Copies $'tr

HIGH COURT DATED:0210812023 JUDGMENT lTTA.No.388 of 2018 DISMISSING THE APPEAL :r.l1t s14 o ( ($( ,,s o 3 1 BIT li23 -,. ^r.., j \o\?-7 Ib $".H -'?