THE HON'BLE SRI JUSTICE P.SAM KOSHY
AND
THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA
I.T.T.A. No.131 of 2007
JUDGMENT:(per Hon'ble Sri Justice P.SAM KOSHY)
Heard Sri J.V.Prasad, learned Senior Standing Counsel appearing for
the appellant.
2. This appeal under Section 260A of the Income Tax Act, 1961, has
been preferred by the Revenue as the appellant against the order dated
31.08.2006
passed by the Income Tax Appellate Tribunal, Hyderabad Bench-B, Hyderabad, in I.T.A.No.863/Hyd/2004 for the Assessment Year 2001-2002.
3. Central Board of Direct Taxes (CBDT) has issued Circular No.17 of 2019 dt.08.08.2019, amending the previous Circular No.3 of 2018 dt.11.07.2018, 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 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.
4. In the instant appeal, tax effect is well below the monetary limit.
5. Therefore, the appeal filed by the Department is dismissed in terms of the aforesaid Circular No.17 of 2019 dt.08.08.2019. However, if the appeal comes within the exception under paragraph 10 of Circular No.3 of 2018, it 2 would be open to the Income Tax Department to seek revival of the appeal. No order as to costs.
6. Consequently, miscellaneous petitions pending, if any, shall stand closed.
_________________ P.SAM KOSHY, J ________________________ A. LAXMI NARAYANA, J 25th September, 2023 AQS/HFM 3 THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE A. LAXMI NARAYANA I.T.T.A. No.131 of 2007 (per the Hon'ble Sri Justice P.SAM KOSHY) 25th September, 2023 AQS/HFM