The Commissioner of Income Tax-III vs. M/s.Vijay Eelectricals Limited

[ 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:774 OF 2006 lncome Tax Tribunal Appeal Under Section 260,4 of the lncome Tax Act, 196'l arising out of the order of the Income{ax Appellate Tribunal, Hyderabad Bench ' B' Hyderabad, in ITA No.1058/Hyd/2004, for Assessment year 2OO1-O2 dated 09- 05-2006 preferred against the order of the commissioner of lncome Tax , (Appeals)- lV, Hyderabad, Appeal No. T2tAC|T-3(4)tCtT(A)-lV/04-O5,dated:18-08-2004, preferred against the order of the Assistant commissioner of lncome-Tax circle- 3(4), Hyderabad, PAN/GIR No. AAACV 2259 B lV-005 dated 22-03-2004. Between: The Commissioner of lncome Tax-lll, Hyderabad ...APPELLANT AND M/s.Vijay Electricals Limited, lDA, Balanagar, Hyderabad - 5OO 037. ...RESPONDENT Counsel for the Appellant: Mr. J.V. PRASAD, Learned Senior Standing Counsel Counsel for the Respondent: SRI A.V. KRISHNA KAUNDINYA The Court delivered the following: JUDGMENT

TI E HON'BLE SRI JUSTICE P.SAM KOS}TT AND THE I ON'BLE SRI JUSTICE A. LAXMI NARA}'A NA I.T.T.A. No.774 of 2O06 JUDGMENT (pet' I i 1 )1" Sn Jltshce P.SAM KOSHY) Ltcard Sri . ,/. Prasacl, Ical-ncd Senior StandLng Or,u-rse. appc:rring for thc appelian t. 2. This ztpp,:a r ncler Section 260A of the Inconte lzD: '\ct. i96 l, has been prt:lerr-ed I i tlie Iicvenue .'s the appellart zrg ritrst the order dt.09.05.2006 pa s, cl by the Incomc 'l'a-r Appellatc 'li-ibrrrraL, Hydcrabad Bench 'B'. Hvdcra ,tL:i, in LT.A.No. L0:i8 tHyd/2004 for thc 1:iscsrment Yeztr 2001 02. 3. CcntrzLl Elo, -r: of Direct Taxcs (OBDT) has issucrl (lir :ul:rr No.17 of 2019 dt.08.08.2( i(,, amending th,: previous Circular '{o.i of 2018 dt. I107.2018, l [r:rt]rer c'nhancing the monetary l:miLs lt, hling appeals by thc Income :-il I )cl)artment belbrc the Income Tz r A;:,p t i ate Tribunals, High Courts alcl ir. preme Court as a measure for reclrtcir g litrgatior.r. In paragraph 2 of th r,:rid Circular, s,e find that the nLonetar\ lirrLit hxed for filing:u-r appr:al be r:c the Fligh Court is Rs-1.00 crore. 4. ln the insta t :rppeal, ta-r effr:ct is rvcll below th I mon:tirry hmit. 5. 'lhereforc. t e aprpeal filed bl thc Department ir; disrnisr;ed in tcrms of tire alorcsaid Circ L r \o.17 of 20 ]9 dt.08.08.2019. Horvcvc', if the :rppeal comcs r,,,ithin the {,. ep,tion under Paraeraph l0 of Clrcul:r flo,3 of 2O18, it I I

2 would be open to the Income Tax Departntent to seek revival of the appeal No order as to costs Consequently, miscellaneous petitions pencling, if aly, shall stald closed. Sd/. C. V. MALLIKARJUNA VARMA JOINT REGISTRAR //TRUE COPY// SECTION OFFICER 1. The lncome{ax Appellate Tribunal, Hyderabad Bench ' B' Hyderabad 2. The Commissioner of lncome Tax , (Appeals)-lV, Hyderabad' 3- The Assistant Commissioner of lncome-Tax Circle-3(4)' Hyderabad' 4. One CC to SRI J.V. PRASAD, SC FOR lT DEPARTMENT [OPUC] 5. One CC to SRI A.V. KRISHNA KAUNDINYA, Advocate [OPUC] 6. Two CD CoPies 6 To, kam

HIGH COUR'' DATED: 0910112023 JUDGMENT ITTA.No.774 r 'f 2006 ITTA IS DISM SSED s' :: ,i /') ! ,,,t ) Sc \" () , . + ,'l | .i. ) .-; I / ( ;I M,