Commr Of Income Taxii, Hyderabad vs M/S Handum Industries Ltd., Medak Dist
2025 Latest Caselaw 4702 Tel

Telangana High Court

Commr Of Income Taxii, Hyderabad vs M/S Handum Industries Ltd., Medak Dist on 9 April, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

                THE HON'BLE SRI JUSTICE P.SAM KOSHY
                                          AND
      THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

           INCOME TAX TRIBUNAL APPEAL No.379 OF 2015

JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Ms.J.Sunitha, learned Standing Counsel for Income Tax,

appearing on behalf of the appellant.

2. The instant appeal under Section 260A of the Income Tax Act,

1961, has been preferred by the Revenue as the appellant against the

order dated 16.07.2014 passed by the Income Tax Appellate Tribunal,

Hyderabad ''A'' Bench, Hyderabad, in I.T.A.No.384/Hyd/2013 for the

Assessment Year 2004-05.

3. Central Board of Direct Taxes (CBDT) has issued Circular No.9 of

2024 dated 17.09.2024, amending the previous Circular No.5 of 2024

dated 15.03.2024, 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.2.00 crore.

4. In the instant appeal, tax effect is well below the monetary limit.

5. Therefore, the appeal filed by the Revenue is dismissed in terms

of the aforesaid Circular No.9 of 2024 dated 17.09.2024. However, if

the appeal comes within the exception of Circular No.5 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.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 09.04.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

INCOME TAX TRIBUNAL APPEAL No.379 OF 2015

09.04.2025 AQS