THE COMMISSIONER OF INCOME TAX III HYDERABAD vs. M/S. SRINIVASA FOOD AND FEEDS (P) LTD.,

[ 3386 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY, THE NINTH DAY OF AUGUST TWO THOUSAND AND TWENTY THREE PRESENT THE HON'BLE SRI JUSTICE P.SAM.KOSHY AND THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA INCOME TAX TRIBUNAL APPEAL No: 670 OF 2005 lncome Tax Tribunal Appeal Under Section 260A of the lncome Tax Act, 1961 arising out of the order of the lncometax Appellate Tribunal, Hyderabad Bench ' A' Hyderabad, in ITA No.492lHydl2o12, for Assessment year 1997-98 dated 31-1_ 2006 preferred against the Order of the Commissioner of Income Tax , (Appeals)-lV, Hyderabad, Appeal No. 374IJCSR-4/CtT(A)tV/01-02,dated:27-O3-2OO2, preferred against the Order of the Joint Commissioner of lncome Tax (ASSTS.), SpL. Range_ 4, Hyderabad, PAN/clR No. S-109, dated 20-01-2000. Between: The Commissioner of lncome Tax-lll, Hyderabad. ...APPELLANT AND M/s. Srinivasa Food and Feeds (P) Ltd., Srinivasa House, plot No. 1028, Road No.45, Jubilee Hills, Hyderabad. ,..RESPONDENT Counsel for the Appellant: Mr. J.V. PRASAD, Learned Senior Standing Counsel Counsel for the Respondent: SRI Y. RATNAKAR The Cotrt delivered the following: JUDGMENT

HE HON'BLE SRI JUSTICE P.SAI\T KOSH-T AND THI I]ON'BLE SRI JUSI'ICE A. LAXM]: NARI\-ANA . No.67O of 2OO6 JLTDGMENT.,.,, . P SAlrt KOSHyi Heard I\1 ,i \'. I)rasird. lcrrnecl Ser-rior Starrclin,p 1l ,un;el appcaring I{J.A 2. This :rJrp al undci been prcl, rrr',1 l:r tl.rt. dt.31.01.2()U() 1 ,r. scci b,. Bench 'A', I lvrlr a rir l, r n )997 9f.\. 3. (-cn iriti I 20 19 dr.C8. Otj clr.L1.07.20tB bt tl'rc lncrtnt r: High Courls r;r r paragr:tph 12 o1 filrng all af,l)c.rl 4 In tlLr'. ts for : hc apPellzur 5. Ther clirrr thr: alot csi, trl l?r'r'errrrt as thc zrpi;el ant :ll( lr('onti 'la.r Appell: tc ,l r l'1',\.\o.,{92lH1.d/2002 il r tr, lri;1. l{1'derabad \s:irtssmcnt Year S('( Lron -16()A of the IDC rme l:r, Ar:t, L?,lln.; I 196 l, has the order .'. ;.r1 of l)rrr:r.r .lirx,:s (CBD,f) has rssrred ( ir_crrlar No. I7 of Lr i!1, arncr)(hng, tho prcvious Cir<:uLu- No.3 of 2O1g 1 llrrthcr t'nlriurcrrrrg lllc monerilr\,- lirnrt; lor 11ing appeals r\ I-,cpartmcnt lrt:lllrc the Income l.:tr: .\:r1.c lli re l\-rbtrn:rls. St.rprerne Courl as .t rrr.tilsurc lc,r I e ,-l r<.Lng iitrqation In 'rt said Citr:ltlar. r,,.e ilnd that lhc rrr,)r.(t::\. limit ttxed fr.rr t ror,.: thr. l{igh Coirrl is [?s. ] 00 r:rorc rrt ,ipp( ill til'i arii (.1 ls \\(-ll beloi.\ ht. nt,,r. tt:rr r [imit l tr(' irpp('iii lllcd bv tltr, I)c,p.irtm(.nl is clis rrLssr.<l ir, rcrms of ' iirr Nrr )7 ol' )O l9 rlt.0g.0g l20 l!,. ttour..er., r1 t),rc appe:rl , \ccl)lrolt ttnrlcr 1:,ar:rqraplr l0 oI (jrrculllr i,Jo.3 of 2t) ltj. r, t-':l nt es r,r.iti r;r tl t I

2 would be open to the lncome Tax Department to seek revival of the appeal No order as to costs Consequently, miscellaneous petitions penchng' if any' shall stand 6 closed sd/. C. V. MALLIKARJUNA VARMA \ ISTRAR \ JOINT REG Lg I //TRUE COPY// SECTION OFFICER 1. The lncome{ax Appellate Tribunal' Hyderabad Bench ' A' Hyderabad' 2. The Commissioner of lncome Tax ' (Appeals)-lV' Hyderabad' 3. The Joint Commissioner of lncome Tax (ASSTS )' SPL Range-4' Hyderabad 4. One CC to SRI J.V' PRASAD' SC FOR lT DEPARTMENT IOPUC] 5. One CC to SRI Y RATNAKAR' Advocate IOPUC] 6. Two CD CoPies To, kam I

HIGH COURT DATED:09108 2023 JUDGMENT lTTA.No.670 r{'2006 ITTA IS D!SI\ilISSED 1i\ ./' .($ s" >*.,t a\\ -\ r +/ -::=;-''' {1 i. .r)., >,li , ,z "i' 5s 1' Ji \ \ .;il h:,! I \-. i..\-