Commissioner of Income Tax-II, vs. Dr.V.Suryanarayana Reddy

13447 l IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE THIRTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA WEALTH TAX APPEAL NO: 1 OF 2012 Appeal under Section 27 (A) of the Wealth Tax Act, 196'l arising out of the Order of the lncome Tax Appellate Tribunal, Hyderabad Bench "8" Hyderabad made in W.T.A.No. 45lHydl2004 dated 13-10-2006 preferred against the Order of the Commissioner of lncome tax (Appeals)-ll Hyderabad in WTA No. 0211 & 0210/ClT(A)-lll04-05 Dated 21-02-2004 preferred against the order of the Deputy Commissioner of Wealth Tax, Circle-1('1), Hyderabad made in No.A-246lDCIT- 1 (1) t2004-0 5 dated 24-09 -2004. Between: The Commissioner of lncome Tax-|, Hyderabad ...APPELLANT AND M/s. Anies Vaibhav Agricultural Properties Private Limited,, H.No.2-2-57120, Pan Bazar, Secunderabad - 500 003. ...RESPONDENT Counsel for the Appellant: Ms. BOKARO SAPNA REDDY, S.C. FOR INCOME TAX DEPARTMENT Counsel for the Respondent: ---- The Court delivered the following: JUDGMENT

THE. HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA ! \ WEALTH TA)( APPEAL No. 1 OF 2OL2 JUDGMENT '. tx, L I )rL tJi, s,- .-/ushce r,..sarn (oshr// Heard Ms.Bokaro Sapna Reddy, learned Standing Counsel for Income Tax, appearing on behalf of the appellant 2. The instant appeal under 27(A) of the Wealth Tax Act, 1957, has been preferred bv the Revenue as the appellant against the order dated 13.10.2006 passed by rhe lncome Tax Appetlate Tribunal, Hyderabad "B" Bench, Hyderabad, in W.T.A.No.aSlHy<1l2OO4 for the Assessment Year I 998-99. 3. Central Board ol Direct Taxes (CBDT) has issued Circular No.9 ol 2024 dated 17.O9.2024, amending the previous Circular No.5 of 2024 dated 15.03.2024, bv further enhancing the monetar5r limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation. [n paragraph 2 of tine said Circular, we find that the monetary limit fixed for filing an appeal before the High court is Rs.2.00 crore. \ I

Page 2 of 3 4 In the instant appeal, tax effect is well belolr, the monetarv limit. 5. Therefore, the appeal filed by the Revenue is dismissed in terms of the aforesaid circular No.9 of 2024 dated rr.og.2o24. However, if the appeal comes within the exception of Circular No.S of 2024, it would be open to the Income Tax Department to seek revival of the appeal. No costs. 6. As a sequel, miscellaneous applications pending if any, shall stand closed. Sd/. K. SRINIVASA RAO JOINT REGISTRAR ,TRUE COPY// ECTION OFFICER To, 1. The lncome Tax Appellate Tribunal, Hyderabad Ben records if any) "B", Hyderabad (with 2. The Commissioner of lncome tax (Appeals)-ll, Hyderabad 3. The Deputy Commissioner of Wealth Tax, Circle-1(1), Hyderabad 4. One CC to IVls. Bokaro Sapna Reddy, S.C. for lncome Tax Department loPUCl 5. Two CD Copies Plp/DL I { a^) I I w

HIGH COURT DATED:1310212025 JUDGMENT WTA.No.1 of 2012 DISMISSING THE APPEAL WITHOUT COSTS lHE Si 14 i 2t nr,t yy15 t i/ Dr"... .. ,,. , 3 @