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[ 3418 I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD WEDNESDAY,THE FOURTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE THE CHIEF JUSTICE ALOK ARADHE AND THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO INCOME TAX TRIBUNAL APPEAL NO: 98 OF 2024 Appeal filed under Section 2604 of the lncome Tax Act, 1961 against the Order dated 25.09.2023 passed in LT.A.No. 323lHydl2O23 for Assessment year 2018-19 on the file of the lncome Tax Appellate Tribunal, Hyderabad 'A' Bench, Hyderabad preferred against the Order dated O3.O1 .2023 passed in Appeal No. 1150312016-17 & 1062612017-18 on the file of the Commissioner of lncome Tax (Appeals) - 11, 6th Floor, Aayakar Bhawan, Basheerbagh, Hyderabad preferred against the Assessment Order dated 04.03.2022 passed in PAN No. ANWPB0829K on the file of the Assistant Commissioner of lncome Tax, Central Circle - 1(2), Hyderabad. Between: The Prl. Commissioner of lncome Tax - Central,, Hyderabad. ...Appellant AND Smt. Nagalakshmi Buchepalli,, C/o M.V. Prasad, Sanath and Rajasekhara, C.A 8-2-12018613, Krishna Sindhu Residency, Road No.03, Banjara Hills, Hyderabad 500034 ...Respondent lA NO: 2 OF 2024 Petition under Section 260A(24) of lT Act R/w. Section 5 of Limitation Act praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to condone the delay of 191 days in filing the present appeal. l Counsel for the Appellant : Ms. K. Mamata Choudary, i Senior SC for lncome Tax I Counsel forthe Respohdent : None appeared I The Court delivered thb following: JUDGMENT
THE HO]{'BLE TTIE CHIEF JUSTICE ALOK ARADHE rHE HoN,BLtr sRr rrSlB, r. 'REENT'AS RA, ITTANo. gSof 2024 JUDGMEN1T: (per the Hon'ble the ChiefJustice Alok Aradhe) Ms. Mamata Choudary, learned Senior Standing Counsel for Income-tax appears for the appellant. 2. Learned counsel for the appellant submits that the subject matler of the appeal is below the monetary limit prescribed in Circular bearing No.9l2O24 dated I 7.09.2024. Therefore, the learned counsel seeks leave of this Court to withdraw thr: appeal with liberty to file an application for revival of th,) appeal in case the subject matter of the appeal falls under any of the exceptions mentioned in Circular No.5 12024 da ted | 5.03.2024. 3. With the aforesaid liberty, the appeal is disposed of. However, qur:stion of law involved in the matter is kept open. Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs. I I //TRUE COPY// sd/- K. sRtNtvASA JOtNr REGtyr / t9/ RAO RAR SECTION OFFICER To, 1a \,., 5. Njb/gh JE ll::-g Tax Appeilate Tribr.rnat,-Hyderabad ,A, Bench, Hyderabad. I ne uommtsstoner of Income Tax (Appeals) _ .l j, 6,n Floor. Aayakar Bhawan, Basheerbagh. llyderabad. The Assistant Oommissioner of lncome Tax, Central Circle _ .l(2), Hyderabad. One CC to trils K. [Vlamata Choudary, Advocate tOpUC] Two CD Copier; Y^r'
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