The Principal Commissioner Of Income ... vs M/S. Jasper Industries Pvt Ltd
2025 Latest Caselaw 651 Tel

Telangana High Court

The Principal Commissioner Of Income ... vs M/S. Jasper Industries Pvt Ltd on 28 July, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                            AND
           THE HON'BLE SRI JUSTICE P.SAM KOSHY


    INCOME TAX TRIBUNAL APPEAL No.4 of 2019


JUDGMENT:

Ms. J.Sunitha, learned Senior Standing Counsel for

Income Tax Department appearing for the appellant.

Ms. Vaishnavi Ambadipudi, learned counsel

representing Ms. Divya Datla, learned counsel for the

respondent.

2. Learned Senior Standing Counsel for Income

Tax Department appearing for the appellant/Revenue

submits that since the tax effect involved in the instant

appeal is Rs.1,08,71,543.00 only, it falls within the

monetary limit prescribed under Circular No.5 of 2024

dated 15.03.2024 issued by the Central Board of Direct

Taxes (CBDT) laying down the ceiling of Rs.2.00 crore for

filing appeals before the High Court. Learned Senior

Standing Counsel further submits that she is not pressing

the instant appeal and the same may be dismissed as not

pressed.

3. In view of the aforesaid submission, since the

tax effect involved in the instant appeal is below the ceiling

limit of Rs.2.00 crore, the appeal is dismissed as not

pressed.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ P.SAM KOSHY, J

Date: 28.07.2025 KL