THE COMMISSIONER OF INCOME-TAX-III vs. M/S. SJK STEEL CORPORATION LTD

,| !f i, tr.;. ft li *i,5 r,ii t; FT' i"' t: t:, i I ,[; i'$+' titi :lfIi tt- l' i ; [J...* ffi :{.F$ f,'f il t- - (.+ ''# i:{il t 3386I IN THE HIGH COURT FOR THE STATE OF TELANGANA I,. AT HYDERABAD WEDNESDAY, THE SECOND 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: 544 OF 2006 ,: f I it , tncome'iii ftUurlstrRppeat Under Section 260A of the tncome Tax Act, .tg61 i :-' i-l . ,'it , arising out of:the oidei of the lncome-tax Appellate Tribunal, Hyderabad Bench , B , a-r ;lll! i tl Hyderabadfin ITA No.29lHyd/2001, for assessment Year 1996-97 dated 28-02-2005 i . .,{t', .1 $t prefened adeinst tthe lOrder of the Commissioner of lncome Tax , (Appeals)-V, f ,.. -.. .. i * (Cenkal),,Hyderabad,iAppeal No. 1893 & 1B94/DC,CC-i/CtT(A)V,(cent)/1999-2000 1' dated:23-10-2000,{ preferred against the Order of the Deputy Commissioner of , ,: I' lncome Tax Central Circle:1 , Hyderabad PAN/GIR No.S-10 dated 3 1 -3-99. . ir..,, , ,i,, Between: The Commissioner of lncome-Tax-lll, Hyderabad rffi{r ...APPELLANT AND : {..i + ..,r J ,' corinidt i tl i.., . M/S, SJK,Steel Corporation Ltd, Plot No.75, MLA & MP Colony, Road No. 10-C, I Jubilee Hills, Hlderabad - 33. j : :,ift' +f rffi'fl ti ...RESPoNDENT : i-rt i iii#, foiithe :,+ :l t .! *.r r -l*'1 Appellant: SRI J.V. PRASAD, rep SRI B. NARASTMHA SHARMA E Counsel for-the Respondent: SRI A.V. KRISHNA KAUNDINYA The Court delivered the following: JUDGMENT f1t., t. - lrl-- , I.I iil*tr- .,R j':}': ', :-';.'

,] ,{I' HON'BLE SRI JUSTICE P.SAM KOSTN' AND THE T()N'BLE SRI JUSTICE A. LAXMI NA-R.A T,IINA I.T.T.A. No. 544 of 2006 JUDGMENT:It)(,1 ot bl. Sn.ht.-tae P.SAI/I KOSHY) { llciud S,rr L,'.I)raszrd, learned Scnior Standin{ Courrs,:l appearing for thc appcilant. 2 l hrs apJrr I urrder Scction 2504 of thc Income 'l'e x ,A.c . 196 I , has becr-r pr clcrr t:cl b, the Rc',,cr-tuc as the appellirnt ,iilil nsr the or-der dt 28.0.1..2005 1; sr;crl bv tltc h-rcome Tax Appellarc 'D'il,u.ral I{vclerabad Bt)r.ich il . Hl,dr alrarl, in L'f . A. N o.:29,/Hydl2OOl fcr thr: r\ jserisrnent Year I99 ir 97 3. Cl,'rrtral li a: d of Dirt cL Tztxes TCBDT) has is,suec llLrcular No 17 of 20 l9 dL 08.013. I 9, amcnding rhe preYious Circul.e No 3 of 2018 dt.I 1.07.2(l 18 I , ur ther cr han<:ing thc monetary Iimits i, ,r frling appcals by the Inccmc 'T :. DepaJtm()nt bclore the Income 'l'ax App, Ilate Tribunals, Higl'r Courls rur :;ul)reme (jourt as a measure fo' rt:duci.rg litigation. In par;rgraph 2,tf tc s;{d Cirr:ular. rre find that the monoter.t 1im:t Iixed for hling atr appeal I :lrtrt the Hi.gh Court is Rs. 1.00 crorc. 4 ln thc ins u-t:rppcal. lax effcctrs well below tte mott:tzu.. Iimit 5. Therefo:t' tle rrppeal liled by the Department is di,srnr ssel in terms of the aforcsaid tli ;ulal No. l / of 2019 dt.O8.08.2019 Horv,:vrlr, I the appeal conres u'ilhin rh (iKC,jption rrndcl paragraph 10 of (lircukr- No.3 of 2018, ir \ I I

=:E 2 would be opcn to the Income Tax Department to scck revival of lhe appeal No order as to costs 6. Consequently, miscellaneous petitions pending, if any, shall stand closcd- ',,/ //TRUE COPY// s./-B.t.f [r5a,t+E.E^vJ secrril.ritilircen l {I.l, l i - r f i. {l } r. t"t$ il, '^ :lt .n "! ,, i*t h lr} rs :' E.-,1.. nt t,f-.trs t{_::! .*.r ' t l 'l I I t \ I L t I i To, ' i," .r,,1 t 1. lThe lncome-tax'Appellate Tribunal' Hyderabad Bench'B ' Hyderabad ' I i ,. irr; *'.miisioner of lncome Tax ' (Appeals)-V' (central)' Hvderabad , i 3. ,th" Dbputy.Corhmissioner of lncome Tax Central Circle-1 ' Hyderabad ,' I L;;at . j*'i'*o*srMHA SHARMA' Advocate [oPuc] ' [ | ,d"B'S to SnrieL'v' PRAsAD' Advocate [oPUCl ' : ;. ;;; da to sRl A'v' KRT.HNA KAUNDINYA' Advocate I.PUCI 7. .Two CO Co6iesj : kam {t,tq , rr,i:!:i a .t, li i 6 .[, .iIt :, ii i,l;\ I I I

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