PRINCIPAL COMMISSIONER OF INCOME TAX-I vs. M/S AGRANI BUILDESTATE

li 13447 | HIGH COURT FOR THE STATE OF TELANGANA AT HYEERABAD WEDNESDAY,THE SECONO DAY OF JULY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 64 OF 2024 lncome Tax Tribunal Appeal Under Section 2604 of the lncome Tax Act,1961 against the Order daled 3110812023 passed in ITA No. 189/Hyd/2016 for the Assessment Year 2O11-2012 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench'B', Hyderabad. Between: The Pr. Commissioner of lncome Tax-2, Hyderabad. ...APPELLANT AND M/s. EPAM Systems lndia Private Limited, (Formerly known as Alliance Global Services lT lndia Private Limited) Hyderabad (PAN No. AAACW2o12R) ...RESPONDENT Counsel for the Appellant: MS. J.SUNITHA Counsel for the Respondent: SRI DUNDU SASHANK MANMOHAN ALONG WITH SRI DARPAN KIRPALANI The Court delivered the following: JUDGMENT

THE HON'BLE SRI JUSTICE P.SAM KOSHY THE HON'BLE SRI JUSTICE NARSING RAO NANI)IKONDA INCOME TAX TRIBUNAL APPEAL No.64 OF 2024 JTIDGMENT: EEr Hon'ble Sri Justie P.Sam Koshyl Heard Ms. J. Sunitha, learned Senior Standing Counsel for Income Tax, appearing on behalf of the appellant and Mr. Dundu Sashank Manmohzrn along with Mr. Darpan Kirpalani, learned counsel appearing on behalf of the respondent. 2. The instant appeal under Section 260-A of the Income Tax Act, 196 l, has been preferred by the Revenue as the appellant against the (t _ order dated 31.08.2023 passed by the Income Tax Appellate Tribunal, Hyderabad "B" Bench, Hyderabad, in I.T.A.No. 189/Hyd/2O16 for the Assessment Year 20 lI- 12. 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 monetary limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for AND I reducing litigation. In paragraph 2 of the said Circular, we find that