Supreme Court - Daily Orders
The Commissioner Of Income Tax I, Mumbai vs M/S Rathi Mercantile Industries Ltd. ... on 25 August, 2022
Bench: Surya Kant, Aniruddha Bose
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 7994/2010
THE COMMISSIONER OF INCOME TAX I, MUMBAI Appellant(s)
VERSUS
M/S RATHI MERCANTILE INDUSTRIES LTD. Respondent(s)
(NOW KNOWN AS M/S SHLOKA INFOTECH LIMITED)
O R D E R
Since the revised tax effect is now below Rs. 2 crores,), learned counsel for the Appellant does not press this Appeal in view of Circular No. 17/2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT).
The Appeal, accordingly, disposed of as not pressed. However, the question of law is kept open. Pending application(s), if any, shall stand disposed of.
...................J. (SURYA KANT) Signature Not Verified Digitally signed by DEEPAK SINGH ...................J. Date: 2022.08.30 18:52:46 IST Reason: (ANIRUDDHA BOSE New Delhi 25th August, 2022 2 ITEM NO.103 COURT NO.15 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 7994/2010 THE COMMISSIONER OF INCOME TAX I, MUMBAI Appellant(s) VERSUS M/S RATHI MERCANTILE INDUSTRIES LTD. Respondent(s) (NOW KNOWN AS M/S SHLOKA INFOTECH LIMITED) Date : 25-08-2022 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Balbir Singh, ASG Mr. S.A. Haseeb, Adv.
Ms. Sunita Sharma, Adv.
Mr. Prahlad Singh, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raj Bahadur Yadav, AOR For Respondent(s) Mr. Arun K. Sinha, AOR UPON hearing the counsel the Court made the following O R D E R The Appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (PREETHI T.C.) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (signed order is placed on the file)