Telangana High Court
The Pr. Commissioner Of Income Tax Vi vs Amireddy Jaipal Reddy on 30 September, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar, K.Lakshman
THE HON'BLE SRI JUSTICE SANJAY KUMAR
AND
THE HON'BLE SRI JUSTICE K. LAKSHMAN
ITTA Nos.202 of 2006; 282 and 293 of 2008;
237, 349, 470 and 498 of 2012; 373 and 434 of 2013;
572 of 2014; 240 and 248 of 2015;
31, 87, 151 and 169 of 2016;
80, 324, 476, 617, 634 and 637 of 2017; and
73 and 204 of 2018
COMMON JUDGMENT:(Per Hon'ble Sri Justice Sanjay Kumar) Mr. B. Narasimha Sarma, learned senior standing counsel for the appellants-Revenue and Mr. J.V. Prasad, Ms. K. Mamata and Ms. M. Kiranmayee, learned standing counsel for the appellants- Revenue, state that these appeals no longer survive for consideration in view of the fact that the tax/duty effect is less than the monetary limit fixed by the Central Board of Direct Taxes, Ministry of Finance, Government of India, vide Circular No.17 of 2019 dated 08.08.2019 and Circular No.23 of 2019 dated 06.09.2019. Liberty is however sought by the learned counsel for restoration of the appeals in the event any of the exceptions have application.
Recording the said statement, these appeals are dismissed as withdrawn with the liberty aforestated. Pending miscellaneous petitions, if any, shall also stand dismissed. There shall be no order as to costs.
______________ SANJAY KUMAR, J _____________ K. LAKSHMAN, J September 30, 2019/DSK