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IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE THIRTIETH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOORABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO:274OF 2017 t 3447 | ...Appellant ...Respondent Appeal filed under Section 260(A) of the lncome-Tax Act', 1961' ..,ainst'tire order dated. 16.10.2015 passed in lTA.No. 19361Hyd12014 for I"X-'n.r"rrrent Year 2010-11 on the file of the lncome Tax Appellate iriOrnuf Hyderabad Bench 'B', Hyderabad preferred against the Order aut"a, za.l-o 2014 passed in PAN/GlR No. AAECP3453F, on thelile of the issistant Commissioner of lncome Tax Circle-16(2), Hyderaba! frgleleO "I"inst the Order dated: 24.09.2013 passed in PAN No. AAECP3453F on ihfiii;';,h" oeputy Commissioner of lncome Tax (Transfer Pricing)-ll, 3'd iioor, O Block, I T. Towers, A C Guards, Hyderabad - 500004' Between: The Pr. Commissioner of lncome-Tax-4, Hyderabad- AND Counsel for the APPellant M/s Pegasystems Worldwide lndia P. LTD. DLF Cybercity, 3rd floor, Block No 2 Gachibowli, HYderabad-500 032 : Mr. J. V. Prasad Senior Standing Counsel forthe lncome Tax Depadment) Counsel for the ResPondent: ... The Court delivered the following: t
/ THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL No.274 OF 2Ol7 JUDGMENT . @et ttc,n bte Sn.rusrrcc p Sam Koshy/ Heard Mr. J.V. Prasad, learned Senior Standing Counsel for lncome Ta-x, appearing on behalf of the appetlant. 2. The instalt appea,l under Section 260A of thr, Income Ta_x Act, i96 1, has been preferred by the Revenue as the appellant against the order dated 16.10-2015 passed by the Income Ta-r Appellate rrluunat, Hydcrabad "B" Bench, Hvderabad, in LT.A.No. t936 lHydl20t4 for the Assessment Year 20 10- I I . 3. central Board of Direct Taxes (cBDT) has issued circular No.9 of 2024 dated 17.o9.2024, amending the previous circular No.5 of 2024 dated 15.03.2024, by further enhancing the monetarl' limits for filing 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 rind that the monetary limit lixed for iiling an appeal before the High court is Rs.2.00 crore. I
Pate 2 of 3 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 lZ.Og.2O24. However, if the . appeal comes within the exception of Circular No.S 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 any, shall stand closed. SD/- A.V.S.S.C.S.M. SARMA OINT REGISTRAR //TRUE COPY// ECTION OFFICER To, 1. The lncome Tax Appellate Tribunal Hyderabad Bench 'B', Hyderabad. 2. The Assistant Commissioner of lncome Tax Circle-16(2), Hyderabad. 3. The Deputy Commissioner of lncome Tax (Transfer Pricing)-ll, 3d Floor, D Block, l.T. Towers, A C Guards, Hyderabad - 500004. 4. One CC to Mr. J. V. Prasad Senior Standing Counsel for the lncome Tax Department [OPUC] 5. Two CD Copies D o- It tA t
/ / HIGH COURT DATED:30/01/2025 JUDGMENT ITTA.No.274 ol 2017 e J, hri,r r[25 r s 21 t D65e1rc t J o+ DISMISSING THE ITTA.