COMMISSIONER OF INCOME TAX-VI vs. NEW BOMBAY GOODS TRANSPORT AGENCYF

134471 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE ELEVENTH DAY OF JUNE TWO THOUSAND AND TWENry FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 303 OF 2014 lncome Tax Tribunal Appeal Under Section 2604 of the lncome Tax Act,1 961 against the Order dated 27.11.2012 passed in ITA No.1220lHydl2012 for the Assessment Year 2006-2007 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench'B', Hyderabad. Between: Commissioner of lncome Tax-Vl, Hyderabad ...Appellant AND New Bombay Goods Transport Agency, 5-6-145, Special A Class, Namaz Ground Road, Agapura, Hyd. ...Respondent Counsel for the Appellant : Ms. Bokaro Sapna Reddy, Senior ; Sc for lncome Tax Counsel for the Respondent: Sri Manmohan Dundu representing Sri GVNHari The Gourt delivered the following: Judgment -::.'-. '. ': - ::

THE HONOURABLE SRI JUSTICE P.SAIII KOSTry AND THE IIONOT]RABLE SRI JUSTICE NARS tNG RAO NANDIKONDA ITTA No.303 OF 2014 JUDGMENT (per Hon'ble Sri Justice P.Sam Koshy) Heard Ms. B.Sapna Reddy, leamed Serrior Standing Counsel for the Income Tax Department for the appellant and Mr. Manmohan Dundu, learned counsel representing Mr. G.V.N.Hari, learned counsel for the respondent. Perused the record. 2. This appeal under Section 260A of the Inr;ome Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 27.11.2012 passed by the Ingome Tax Appellate Tribunal, Hyderabad Bench 'B', I{yderabad, ln I.T.A.No. I 220 IHYD I 20 12 for the Assessment Year Z006 -07 . 3. Central Board of Direct Taxes (CBDT) has issued Circular No.9 of 2024 dated 17.09.2024, amending the provirus Circular No.5 of 2024 dated 15.03.2024,by further enhancing the monetary limits for filing appeals by the Income Tax Departrnent before the

2 Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation. In paragraph 2 of the said Circular, we find that the monetary limit fixed for filing an appeal before the High Court is Rs.2.00 crore. 4. In the instant appeal, tax effect is well below the monetary limit. 5. Therefore, the appeal hled by the Department is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.09.2024 I{owever, 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. There shall be no order as to costs. 6. Consequently, miscellaneous petitions pending, if any, shall stand closed. ,/TRUE COPY// SD/- A.V.S. PRASAD DEPUW REGISTRAR It>. SECTTON OFFICER To, ADK/gh Ytr 1. rhe rncome rax APPerrate rribu:3lXtflS?iidench '8" Hvderabad 3. 3X 3313 Uii '"1',1"*? fr""i"['loeucr 4. Two CD CoPies

HIGH COURT DATED:1110612025 JUDGMENT ITTA.No.303 of 2014 DISMISSING THE ITTA WITHOUT COSTS ,r.'fi":t ''..;,) . . i \ B 3 StP lEr \: 6."tq"\ \+ 6(6r