PRINCIPAL COMMISSIONER OF INCOME TAX,CUTTACK vs. M/S.SHREE BUILDERS

I( r!t'iI I :'j I : :i ii IJ I :- r llf. i i' i'i llil i i t''l tl , tN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD i TUESDAY-{,THE FIRST DAY OF AUGUST TWO THOUSAND AND TWENTY THREE 'l: I S PRESENT ,:.. THE HONOURABLE SRI JUSTICE P.SAM KOSHY Jt-i..r AND THE HONOURABLE SRI JUSTICE LAXMI NARAYANA ALISHETTY ,i1:. INCOME TAX TRIBUNAL APPEAL NO: 41 OF 2018 (lncome Tax Tribunal Appeal Under Section 260 A of the Income Tax Act, against the order of the Income Tax Appellate Tribunal, Hyderabad Bench ' A ', Hyderabad in ITA No 23l Hydl 2017 for assessment Year 2007-08 dated 06-04-2017 preferred against the Order of the Commissioner of Income Tax ( Appeals) 9, Hyderabad, in ITA No. O4lg/DElT, Circle 2 (2) 12015-16,ITANo. 0417'IDCIT .,Circle2(2) 12015-16,ITA No. 141S/DCIT ,Circle2 (2) I ,. . ' fl. : ! 'l 2015 016 , ITA No. 0427lDClT ., Circle 2 (2) / 2015 -16 dated 29-02-2016 preferred against '1 t . :1",,. I c.' the Order of the Deputy Commissioner of Income tax, Circle -2 (2), Hyderabad dated 28-03- i : i; 2014inPAN/GIRNo. AAACH2773C 'Between: Pr. Commissioner Of Income Tax-2, Hyderabad ...APPELLANT/ Appellant I AND Hyderabad Race Club,'16-10-11N1, Race Course Road, Malakpet, Hyderabad ..RESPONDENT/ Respondent i. .' Counsel for the Appellant: Ms. K. MAMATA CHOUDARY Counsel forthe Respondent: SRI Y. RATNAKAR i I .- l: tif: t.:fa'lt It I tri t: (t' : .a -1 ir.,i : i t I I t I t t t i I I t t The Court niade the following: ORDER ri+'

TI :E HON'BLE SRI JUSTICE P.SAM KOSHY AND THE I ION'BLE SRI JUSTICE A. LAXMI NARA.''ANA I.T.T.A. No. 41 of 2018 JUDGMENT lpei H n'rle Si Jus.i&,P.SttIr I(OSI{fJ Hearcl Ms.I lllarnata, learned Senior Standing Counsel alrpearing for the appellan . 2. This :rppea L n(ler Section 260A of the Incor:re Til: r\ct, 196 I , has been prcfer:-ed 1 y the Revcnuc as the appella;rt agrirrst the order dt.06.04.20 I 7 par sc cl by thc Income Tax Appellatr Trilrrrrral, Hydcrabad Bcnch 'A', li,vdt:rz li d, in I.T.A. No.23/ Hyd/2017 for the rrs,;esr;ment year 2007 08. 3. Centr:rl Eioz rd o[ Direcl. Taxes (CBDT) has issuetl C ir,;ulir No.17 of 2019 dt.08.08.2C l!), amendir.rg the previous Circula_- I'1o.3 of 2Ot8 dt.I 1.07.20l,ts, by ltrrther enhancing the monetary limirs lcl frling appeals by the Incon:t: 'I'eu I-repartment before the Income Tax Appellate Tribunals, High Courts al,l jtrpreme Court as a measure for reduc.nr1 lir.igation. in paragraph 2 of .-1t -.ai<l Circular, we find that the moncta-/ limit hxed for filing an appeal bel rr,: the High Court is Rs.I.0O crore 4. In the rnsl-ar t rtppeal, ta-x eflect is well below tht.monorr:ry limit. 5. Therefore, tl e :rppeal fiied by the Department is disrn:sr;ed in terms of the aforesaid Circr- la - No.17 of 20 t9 dt.08.08.2019. llowcv:r if thc appeal comes within rhe e :c:ption under paragraph 10 of CircuLerr l,i,t.3 o1 2018, it t I

2 would be open to the Income Tax Departrnent to seek revival of the appeal' No order as to costs 6 Consequently, miscellaleous petitions pending, if any, shall stand closed. /TTRUE COPY// sd/-B s. CHIRANJESH Cb SECTION OFFICER I I*ff;rffib*,i#*#*f##,{ffi" s. ;on" ctc to sRliY: RATNAKAR ' Advocate [oPUC] li ti,ii I i 't: [; it, iil; li I o cd copi!. i 6..Tw ,/ .+ ? 1,:i:\,

HIGH COURT t '!r i rl1 1,t,1 it i 'li it i .ll,li ; ,t ':i'ir ,, i ,i,t,t .i;I F: r .I. t, !. DATED:01/08/2023 .tt ''.'|, f,rl .,'.\. L-,I '. \'--.-- \l' \: lI \[E ?s8 i .I l .r,'i JUDGitlENr, ITTA.No.4'l of 2018 if DISMISSIN(i TtlE Il-r A WITHOT]T COS'TS i _.. Ir:i rl ''i I /E\b +tr i I It I I ! ..: ,! ,r'.: ,, 1:i.\T;:, )^ ,1 :