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tN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY,THE TWENTY FIRST DAY.OF APRIL '.'- T,VO TTTOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P'SAM KOSHY THE HoNouRABLE sRl 'rusrt& NARSING RAo NANDIKoNDA INCOME TAX TRIBU Between: AND Gounsel for the ResPondent The Court made the following NAL APPEAL NO: 209 0 : SRI A. V. RAGHU RAM : JUDGMENT F 2015 lncome Tax Tribunal Appeal under Sectio-n^.260 of the lncome Tax Act,1961, asgrieved bv ir]" cjti";"t"0'io ol-2015' of the lncome Tax Aooellate Tribunal, ;=;;" i"" i r'n No asa Hvdt2o14' for the Assessment year zorcliiii]on'irt" tile. of the lncbme Tax Appellate ?ffi;;i i;dliauao Bench-A' HYderabad Principal Commissioner of lncome Tax [TDS]' l'T Towers'A C'Guards' Hyderabad. M/S HCC-MEIL-NCC-WPIL tJVl S-2' Technocrat lndustrial Estates Balanagar, HYderabad ...APPELLANT .,.RESPONDENT Counsel for the Appellant: MS' K' MAMATA-CI{OUDARY' SENIOR STANDING couNSEL FOR tNcoME riri"riei;riii-r,iex'r'xepntseNieo ev sRl A. RAMA KRISHNA REDDY , stanafrgLounsel for lncome Tax Department' I 1 I I I I I I
T N'BL s U T c T T B J G UD N (per the Honbte Sri Justice p. Sam Koshy) TH E oN'BLE SRIJ USTICE P.SAM KosHY AND A K D E o 2 0 Heard Mr. A. Rama Krishna Reddy, Iearned Standing Counsel for Income Tax Department appearing on behalf of the appellant, and, Mr. A.V. Raghu Ram, learned counsel for the respondent. 2' The instant appear under section 2604 of the Income Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 13'01'2015' passed by the Income Tax Apperate Tribunar, Hyderabad ,,A,, Bench, Hyderabad, in I.T.A.No.3 33/Hyd/2OtC for the Assessment yeai 2010_1 1. 3' central Board of Direct raxes (.BDT) has issued circular No.9 of 2024 dated 17.Og.2024, amending the previous Circular No.5 of 2024 dated 15'03'2024, by further enhancing the monetary limits for firing appeals by the Income Tax Department before the Income Tax Appe'ate Tribunars' High courts and supreme court as a measure for reducing ritigation' In paragraph 2 0f the said circurar, we find that the i l
Page2 of 2 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 filed by the Revenue is dismissed in terms of the aforesaid Circular No.9 of 2024, dated 77'09'2024' However' if the appeal comes within the exception of Circular No'5 of 2024' it would pe open to the Income Tax Department to seek revival of the a ppea l. 6 As a sequel, miscellaneous applications pending if any' shall stand closed. However, there shall be no order as to costs. sD/- A.V.S.S.C .S.M. SARMA OINT REGISTRAR //TRUE COPY// SECTION OFFICER To, 1. The lncome Tax Appellate Tribunal' Hyderabad Bench-A' HYderabad. '38'rRBItIo'aT*UAMtHiB?HRATil'=-'ittoJLZIANDNG 3. One CC to SRI A'RAMA KRISHNA REDDY (SC FOR lT) 4. One CC to SRI A'V' RAGHU RAM Advocate [OPUC] 5. Two CD CoPies pcsd/gh Yx I t: l I i
,/{r€ fs ra rcH(--O 0\- * c HIGH COURT DATED:21 tO4lZOzS JUDGMENT ITTA.No.209 of 2O1S ( a M lJB 14 r DISMISSING THE INCOME TAX TRIBUNAL APPEAL :,J ir.) \' 4-{4 K* I I I l i i i J l i