THE COMMISSIONER OF INCOME TAX -III vs. M/S.SRI VIJAYA DURGA BEVERAGES [P] LTD

I [ 33861 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE TWENTY SIXTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY THREE PRESENT THE HON'BLE SRI JUSTICE P,SAM KOSHY AND THE HON'BLE SRI JUSTICE A. LA(MI NARAYANA tNco E TAX TRIBUNAL APPEAL NO: 159 of 2007 lncome Tax Tribunal Appeal Under Section 260A of the lncome Tax Act' 1961 arising out of the order of the lncome Tax Appellate Tribunal, Hyderabad Bench .A', Hyderabad in ITA No'564/H/2002, ASSeSSment Year 1998-1999. dated 31-0l.2006preferredagainsttheorderoftheCommissioneroflncomeTax, (Appeals)-|, Visakhapatnam, Camp, Hyderabad, Appeal No' ITA No'68/DC- 7(8yClT(A)-lV/2001.02,dated:11-03-2oo2preferredagainsttheorderoftheDeputy Commissioner of lncome Tax, Circle -7(8), Hyderabad, PAN/GIR No AACCS8498M/S-537, dated 30-03-2001. Between The Commissioner of lncome Tax-lll, Hyderabad ...Appellant AND M/s.Sri Vijaya Durga Beverages (P) Ltd', 104/105, Pancom Business Centre' Ameerpet, Hyderabad. ...Respondent counselfortheAppellant:SRlB.SAPNAREDDY,JuniorStandingcounsel representing SRI J.V' PRASAD, SC FOR lT DEPARTMENT Counsel for the Respondent: SRI CHALLA GUNARANJAN The Court made the following: ORDER

TTIE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE IION'BLE SRI JUSTICE A. LAXMI NARA]IANA I.T.T.A. No.159 of 2OO7 JUDGMENT (per H,'n'\le Sri ,lustn:e P,SAM KOSHY) Heard Ms. I3. Sapna Reddy, Iearned Jun or St iuLdir g, Counsel repre senting Sri J. V. Prasad, lcarned Senior Staldi'rg Co rn sel for Income Tax Department a >pearing for the appellar-rt. 2. This appeal tLnder Section 26OA of the Inconte Ta-':.'tct, 1961, has been preferred ty the Revenue as the appellarlt agtirrst :he order dt.31.01.2006 par std by the lncome Tax Appellate Tribrrnal, tlyderabad Benclr 'A', Hyderarad, in I.T.A.No.564 lHydl2OO2 for the .\s;esr;Inent Year 1998 99. 3. Centr:rl Boz rd of Direct Taxes (CBDT) has issued C ir,:ul:Lr No. 17 of 2019 dt.08.08.2019: amending the previous Circular l o.3 of 2018 dt. 1 1.07.2018, by further enhancing the monetarv limits 1ol filing appeals by thc Income Ta> f)epartment before the Income Tax Appellate "ribunals, Hrgh Courts and iupreme Court as a measure for reduc n11 li1i13ation. In paragraph 2 of tht said Circulerr, rve find that the m oneta v limil fixed for hling an appc'al belcre the High Court is Rs. 1.OO crore. 4. In the instar t .rppeal, tax effect is rvell bclow tht monr:lary lirnit. 5. Therefore, tt e appeal hiecl by the Department is dism'ssed rr terms of the afrrresaid Circular No.l7 of 2019 dt.08.08.2019. I{owev:r. if the appeal comes within the c *ception undur paragraph IO of Cir cular No.3 ol 2O 18, it ----7

2 would be open to the Income Tax Department to seek revival of the appeal No order as to costs 6. Consequently, miscellaneous petitions pending, if any, shall stand closed '"-5i,i$iHEt?$'sR / Ge SECTION OFFICER ,ITRUE COPY/I To, +[:'tTffi ,:3[#I"Jl',i".JJ[:,.?';l',lii'i'T,'*il:\lt;-i:":',"l?l'camp', I**,fgH,,f',*;'nf n*'it-f-"*f ii::Lsr'r3j::::'"" 1., 3. 4. 5 6 Two CD Copies kamw pr a

I t HIGH COURT DATED:26t0912023 ORDER lTTA.No.159 of 2007 THE APPEITL lS DISMISSED \) a\ €.44 ffi" ( r- '- ..'.