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[34471 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE SIXTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 66 OF 2011 Appeal filed under Section 260(A) of the lncome-Tax Act, against the order dated. 31-07-2008 passed in lT(SS)A.No.36lHydl2004 (Block Period 199'1-92 to 2000-01 and from 01 .04.2000 to 04.01 .2001) on the file of the lncome Tax Appellate Tribunal Hyderabad Bench 'A', Hyderabad preferred against the Order dated: 02-12-2003 passed in ITA No.052B/CC-4, Hyd/ClT(A)-1102-03 on the file of the Commissioner of lncome Tax (Appeals)-1, Hyderabad preferred against the Assessment Order dated: 31-01-2003 passed in PAN/GIR No. T-O3/AABCT 08228 on the file of the Deputy Commissioner of lncome Tax, Central Circle-4, Hyderabad. Between: Commissioner Of lncome Tax-ll, Hyderabad. AND ...APPELLANT M/s. Tirumala Homes Pvt.Ltd.,,5-9-'189/1, Lenaine Estate, Abids, Hyderabad. ...RESPONDENT Counsel for the Appellant: Ms. J. SUNITHA Standing Counsel FOR INCOME TAX Counsel forthe Respondent: SRI K. B. RAMANNA DORA The Court delivered the following: JUOGMENT r' *t PRESENT
I THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDTIKONDA INCOME TAX TRIBUNAL APPEAL No.66 OF 2Ol1 JUDGMENT: lper Hor'ble Sri tustice P.Satu Koshy) Heard Ms.J.Sunitha, learned Standing Counsel for Income Tax, appearing on behalf of the appellant 2. The instant appeal under Section 260A of the Income Tax Act' . 196l, has been preferred by the Revenue as the appellant against tl-re ) ord". dated 31.07.2OO8 passed by the Income Tax Appellate Tribunerl, I Hyderabad 'A" Bench, Hyderabad, in I.T.(SS)A-N o.36/Hyd/2OO4- I 3. Central Board of Direct Taxes (CBDT) has issued Circular No.9 of 2024 dated 17.O9.2024, amending the previous Circular No.S of 2O24 dated 15.03.2O24, by further enhancing the monetary limits for Iiling appeals by the Income Tax Department before the 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 monetar5r timit fixed for filing an appeal before the High Court is Rs.2.OO crore. 4. In the instant appeal, ta-x efiect is well below the monetaS' 1imit. t...
:-a Page 2 of 3 5. Therefore, the appeal Iiled by the Revenue is dismissed in terms of the aforesaid circurar No.9 of 2024 d,ated tz.og.2o24. However, if the appeal comes within the exception of Circular No.S of 2024, it u'ould be open to the Income Tax Department to seek revival of the appeal. No costs. 6 sland closed. Sd/. A.V.S.S.C.S.M. SARMA JOINT REGISTRAR //TRUE COPYII SECTION OFFICER To, \ 1. The lncome Tax Appellate Tribunal Hyderabad Bench ,A,, Hyderabad 2. The Commissioner of lncome Tax (Appeals)-|, Hyderabad 3. The Deputy Commissioner of lncome Tax, Central Circle-4, Hyderabad. 4. One CC to I\/s. J. Sunitha, Standing Counsel for lncome Tax Department loPUCj 5. One CC to Sri K. B. Ramanna Dora, Advocate [OPUC] 6 Two CD Copies Plp/gh ,4c% As a sequel, miscellaneous applications pending if any, shall a :
HIGH COURT DATED:0610212025 JUDGMENT ITTA.No.66 of 2011 DISMISSING THE APPEAL. T?T.-:r. ',,:. !.? -J , ir. :.1; , I4: ? t F1AB flr6 ) t * jr -, --,n! rd^ l