The Principal Commissioner Of Income ... vs M/S.Mylanmatrix Laboratories Ltd
2025 Latest Caselaw 5574 Tel

Telangana High Court

The Principal Commissioner Of Income ... vs M/S.Mylanmatrix Laboratories Ltd on 18 September, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                       AND
THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO

           INCOME TAX TRIBUNAL APPEAL No.113 OF 2019

JUDGMENT:

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

Heard Mr.K.Sudhakar Reddy, learned Senior Standing Counsel

for Income Tax, appearing on behalf of the appellant and Mr.Santosh

Sagar Kapilaurai, 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 10.12.2014 passed by the Income Tax Appellate Tribunal,

Hyderabad ''A'' Bench, Hyderabad, in I.T.A.No.518/Hyd/2014 for the

Assessment Year 2009-10.

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

___________________________________ SUDDALA CHALAPATHI RAO, J

Date: 18.09.2025 AQS