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\ IN THE HIGH COURTfO.R-TIE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE TWENTY EIGHTH DAY OF FEBRUARY TWo rHousAND AND rwer.rii rrvE' PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY rHE HoNouRABLE sRr ,r.r,tlto^srNG RAo NANDTK.NDA [ 3447 ) ..AppellanUAppella nt lncome Tax Tribunal Appeal Under Section 2604 of the lncome Tax Act,.lg61 against the order dated ,,g'lz-zots pr*"J ir-lin No739rHydr2010 for the Assessment year 2002-2003 on the rir" Litn""r""ome Tax Apperate Tribunar, Hyderabad Bench A, HyderabaO prefe".i' ,gr,""i',ne Order dated .1 1_03_2010 passed in tTA No 0200 __to . OZO':/CC ol Cirfnlllog_r O on the fite of the Commissioner of tncome ra1$9g^e1fs)-r rfyaurlOrj preferred against 1he Order dated 31'12-2009 passed in pRrrrlctR tioni6pi,r ooerc on the fire of the Depury Commissioner of lncome Tax, Central Cir.fu _ O 'Hrri""irnrO rNcOME TAX TRI BUNAL APPEAL NO: 583 OF 2016 The Commisioner of lncome Tax [Centrai] Hyderabad Between: AND 3lyr?rfiJ:lgba Rao' B'2'2s3t82tr-ut Prot No 244.RoadNo. 78, Jubitee ... Respondent counsel for the Appefiant : Ms. Bokaro sapna Reddy, sc for rncome Tax Counsel for the Respondent : Sri A V A Siva Kartikeya The Court delivered the following: Judgment I
THE I{ON'BLE SRI JUSTICE P.ISAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIHONDA INCOME TAX TRIBUNAL APPEAL lNo.583 OF 2(016 JUDGMENT: kEr Ilon'btp Sr,,tt|stice P.Som Kosh!) Heard Ms.Bokaro Sapna Reddy, learned Standing Counsel for Income Tax, appearing on behalf of the appellant. 2. The instant appeal under Section 260A of the [nc-t>mc Tax Act, 1961, has been preferred by the Revenue as the appellarrt against the order dated 1g.12.2013 passed by the Income Tax Appell:rtc Tribunal, Hyderabad 'A" Bench, Hyderabad, in I.T.A-No.739lHyd/2OlO lor the Assessment Y eat 2OO2-O3. 3. Central Board of Direct Taxes (CBDT) has issued Circular No'9 of 2024 dated 17.O9.2024, amending tlte orevrorts Cii'cttlar No'S of 2024 dated 15.O3.2O24, by furthet' enhancing the monetary Iirnits f<"r l-rling appeals by the Income Tax Departmen i befote the lncome Tax Appellate Tribunals, High Courts and Supreme Court as it measure for reducing litigation. In paragraph 2 of the said Circular. u'e ltnd that the monetary limit hxed for hling an appeal before the High Court is Rs.2.00 crore. I I
\ sD/-KsrutEt?sf;iR SECTTON OFFICER Page 2 of 3 4 in the instant appeal, tax effect is well below the monetary limit' 5. Therefore, the appeal hled by the Revenue is dismissed in terms of the aforesaid Circuiar No.9 of 2024 d,ated, t7.O9.2O24. However, if the appeal comes within the exception of Circular No,5 of 2024 ' it q,ould be open to the Income Tax Department to seek revival of the appeal. No costs. 6 As a sequel, miscelianeous applications pending if any, shall stand closecl. \ IiTRUE COPY// 5. One CC to Sri A V A Siva Kartikeya, Advocate [OPUC] 6. Two CD Copies The lncome Tax Appellate Tribunal. Hyderabad Bench 'A'. Hyderabad The Commissioner of lncome Tax (Appeals)-|, Hyderabad L^.J The Deputy Commissioner of lncome iax, Centrat Circle - 6, Hyderaoao One Ci to Ms. Bokaro Sapna Reddy, Sc ior lncome Tax ,[OPUC] il I rr.--ar--- ""w
) HIGH COURT DATED:2810212425 JUDGMENT ITTA.No.583 of 2016 DISMISSING THE ITTA WITHOUT COSTS 11' L, {hL I. ? 4 Ai,i i4 'c' ?a?5 il'I (l i: t -!' * Sl!,rr.1, r-?'- i 03 /.s