Commissioner Of Wealth Taxvi vs Nb.Muktaruddin
2025 Latest Caselaw 2139 Tel

Telangana High Court

Commissioner Of Wealth Taxvi vs Nb.Muktaruddin on 13 February, 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

                   WEALTH TAX APPEAL No.10 OF 2008

JUDGMENT:

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

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 by the Revenue as the appellant against the order

dated 21.11.2002 passed by the Income Tax Appellate Tribunal,

Hyderabad ''A'' Bench, Hyderabad, in W.T.A.No.245/Hyd/1997 for the

Assessment Year 1990-91.

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: 13.02.2025 ynk