COMMISSIONER OF INCOME TAX-III vs. M/S YALAMANCHALI FINANCE AND TRADING PRIVATE LTD.,

13447 | IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE SEVENTH DAY OF APRIL TWO THOUSAND AND TWENry FIVE PRESENT THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEALNO | 82 0F 2017 Appeal under section 260A of the lncome Tax Act' 1961 against the order dated27.07-20,12in1TANo.1310/Hyd/2010inAssessmentyears2007-2008on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench 'B' Hyderabad Between: Commissioner of lncome Tax-lll, l.T.Towers, A'C Guards, Hyderabad - .. ...APPellant AND M/s Yalamanchali Finance and Trading Private Limited , 8_2-2681218115, Road No. 2, Baniara Hills, Hyderabad-500 034' ...Respondent Counsel for the Appellant: Ms. B. Sapna Reddy, SC FOR lT DEPARTMENT Counsel for the Respondent: M/s. MN Advocates The Court delivered the following: JUDGMENT

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDTKONDA INCOME TAX TRIBUNAL APPEAL No.82 0F 2017 JUDGMENT: (per Hotl'bie Sn Justice p.S'.m Kosh!) Heard Ms.B.Sapna Reddy, learned Standing Counsel for Income Tax, appearing on behalf of the appellant, 2. The instant appear under Section 260A of the Income Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 27 'o7.2012 passed by the Income Tax Appellate Tribunal, Hyderabad "Et" Bench, Hyderabad, in I.T.A.No.13lO/Hyd/2O1O for the Assessment Year 2007-Og. 3' central Board of Direct Taxes (.BDT) has issued circurar rvo.o or I 2024 dated 12.O9.2024, amending the previous Circular No.5 of 2O24 dated 15'03'202a, by further enhancing the monetar5r limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunars, High courts and Supreme court as a measure for reducing litigation. In paragraph 2 of the said circular, we find that the monetary timit fixed for filing an appeal before the High Court is t t 1 Rs.2.OO crore. ), I I

\- \ F- ti \r 4 In the instant appeal, tax effect is well below the moneta5r limit' stand closed S //TRUE COPY// Page 2 of 3 The lncome Tax APPellate Tribunal, HYderab a ench 5. Therefore, the appeal hled by the Revenue is dismissed in terms of the aforesaid Circular No'9 of 2024 dated 17'Og'2O24' However' 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. No costs. 6 As a sequel, miscellaneous applications pending if arty' shall I D/. R. KARTHIKEYAN JOINT REGISTRAR To B. SaPna ReddY, SC FOR lT D ARTM SECTION OFFICER 'B'HYderabad' ENT [OPUC] 1. 2. J. 4. Kam/g E One CC to Ms' One CC to M/s' Two CD CoPies MN Advocates [OPUC] h l* I

HIGH COURT DATED:0710412025 JUDGMENT ITTA.No.82 of 2017 DISMISSING THE APPEAL t) ( :5lp^TC ::\ '(-i'.). a.\ c 21tlJEM ),,, vrr-9. b