COMMR OF INCOME TAX-III, HYDERABAD vs. M/S SEALION SPARKLE MARITIME SERVICES LTD., HYD

13447 | IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYOERABAD MONDAY, THE TWENTY FOURTH DAY OF IMARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 201 OF 2015 lncome Tax Tribunal Appeal Under Section 260,4 of the lncome Tax Act,1 961 against the Order dated 20-02-2014 passed in ITA No.'l402iHydi2013 for the Assessment Year 2010-1 1 on the file of the lncome Tax Appellate Tribunal, Hyderabad Bench'A, Hyderabad . Between: Commr of lncome Tax-lll, l.T.Towers, A.C.Guards, Hyderabad ...Appellant AND M/S Sealion Sparkle Maritime Services Ltd., HYD, No. 128, 1st Floor, Srinagar Colony, Hyderabad-500 073. ...Respondent Counsel for the Appellant : Ms. B Sapna Reddy, Junior SC representing Sri J V Prasad, Senior Sc for lncome Tax Counsel for the Respondent: Sri Ch Pushyam Kiran The Court delivered the following: Judgment I

,..-4.--' ,', 7 \ THE HONOURABLE SRI JUSTICE P.SAM K()SHY AND THE HONOURABLE SRI JUSTICE NARSINCiRAO NANDTKONDA ITTA No.20l OF 2015 JUDGMENT: (per Hon'ble Sri Ju.stice P.Sam Koshy) Heard Ms. B.Sapna Reddy, learned Junior Standing Counsel representing Mr. J.V. Prasad, leamed Senior Standing Counsel for the Income Tax Department for the appellant. perused the record. 2. 1'his appeal under Section 260A of the Incomr: Tax Act, 1961, has been preferred by the Revenue as the appellant against the order dated 2A.02.2014 passed by the lrcome Tax Appellate Tribunal, Hyderabad Bench 'A', Hydr,rabad, in I.T.A.No. 1 402 lHyd/2013 for the Assessment year 201 0- I 1 . 3. Central Board ol Direct 'l axes (CBDT) has issur,d Circular No.9 of 2024 dated, 17.09.2024, amending the previorLs Circular No.5 of 2024 dated 15.03.2024,by further enhancing thr: monetary limits for filing appeals by the Income Tax Department before the Income Tax Appellate Tribunals, High iourts and Supr:me Court I I I I I ,{,.

a- 2 as a measure for reducing litigation. In paragraph 2 ol 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 Department is dismissed in terms of the aforesaid Circular No.9 of 2024 dated 17.09.2024. However, if the appeai comes within the exception ol Circular No.5 of 2024, it would be open to the Income Tax Deparlment to seek revival of the appeal. There shall bc no order as to costs. 6. Consequently, miscellaneous petitions pending, if any, shall stand closed //TRUE COPY// Sd/- K. SRINIVASA RAO JOINT REGISTRAR ECTION OFFICER To, 1. The lncome Tax Appellate Tribunal' Hyderabad Bench 'A, Hyderabad 2. The Commissioner of lncome Tax(Appeals)-lv, Hyderabad 3. One CC to Sri J V Prasad, Senior Sc for lncome Tax [OPUC] 4. One CC to Sri Ch Pushyam Kiran, Advocate IOPUC] 5. Two CD Copies ADK/PSL l E 1'r r'!;

HIGH COURT DATED:2410312025 JUDGMENT ITTA.No.201 of 2015 DISMISSING THE ITTA WITHOUT COSTS 7 \ I i c 7 o^ c() JllL 01 ?il I t ,,;/ /' 216 a.Cr r('- : € o h / ft /t 5 \