THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE N.TUKARAMJI
I.T.T.A.No.331 of 2006
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Ms. B.Sapna Reddy, learned counsel for the appellant
and Mr. Y.Ratnakar, learned counsel for the respondent.
2. This appeal under Section 260A of the Income Tax Act, 1961 (briefly, 'the Act' hereinafter), has been preferred by the revenue as the appellant against the order dated 14.09.2005 passed by the Income Tax Appellate Tribunal, Hyderabad Bench 'B', Hyderabad (Tribunal), in I.T.A.No.434/Hyd/2003 for the assessment year 1999-2000.
3. Learned counsel for the appellant fairly submits that tax effect in this appeal is below the monetary limit for filing appeal.
4. Central Board of Direct Taxes (CBDT) has issued Circular No.17 of 2019, dated 08.08.2019, amending the previous Circular No.3 of 2018, dated 11.07.2018, by further enhancing the monetary limits for filing appeals by the Income Tax Department before the ::2::
Income Tax Appellate Tribunals, High Courts and Supreme Court as a measure for reducing litigation. In paragraph 2 of the said circular we find that the monetary limit fixed for filing an appeal before the High Court is Rs.1.00 crore.
5. Therefore, the appeal filed by the revenue is dismissed in terms of the aforesaid Circular No.17 of 2019, dated 08.08.2019. However, if the appeal comes within the exception under paragraph 10 of Circular No.3 of 2018, it would be open to the Income Tax Department to seek revival of the appeal.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
__________________ UJJAL BHUYAN, CJ _______________ N.TUKARAMJI, J Date: 22.02.2023 LUR