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Commissioner Of Income Taxii vs Itw Signode India Limited
2025 Latest Caselaw 379 Tel

Citation : 2025 Latest Caselaw 379 Tel
Judgement Date : 14 July, 2025

Telangana High Court

Commissioner Of Income Taxii vs Itw Signode India Limited on 14 July, 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.82 of 2010


JUDGMENT:

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

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

Department appearing on behalf of the appellant, and Mr. Tarun Chadha,

learned counsel, appearing on behalf of Mr. Karthik Ramana Puttamreddy,

learned counsel for the respondent.

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

23.03.2007, passed by the Income Tax Appellate Tribunal, Hyderabad Bench

'A', Hyderabad, in I.T.A.No.566/Hyd/2002 for the Assessment Year 1997-98.

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 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

Revenue to seek revival of the appeal.

6. As a sequel, miscellaneous petitions pending if any, shall stand closed.

However, there shall be no order as to costs.

________________ P.SAM KOSHY, J

_______________________________ NARSING RAO NANDIKONDA, J

Date: 14.07.2025 GSD

 
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