The Pr Commissioner Of Income Tax ... vs Hetero Labs Ltd
2025 Latest Caselaw 2948 Tel

Telangana High Court

The Pr Commissioner Of Income Tax ... vs Hetero Labs Ltd on 10 March, 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.92 of 2015

JUDGMENT:

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

Heard Mr. J.V. Prasad, learned Senior 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 15.10.2014 passed by the Income Tax Appellate Tribunal,

Bench-A, Hyderabad, in I.T.A.No.731/Hyd/2012 for the Assessment

Year 2003-04.

3. The Central Board of Direct Taxes (CBDT) has issued a Circular,

viz., 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 no.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: 10.03.2025 Ndr