Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax 3 ... vs M/S Nirma Credit And Capital Pvt Ltd on 17 December, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                    1

     ITEM NO.49                            COURT NO.7                 SECTION III

                                 S U P R E M E C O U R T O F      I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                 No(s).   11044/2018

     (Arising out of impugned final judgment and order dated 31-08-2017
     in TA No. 514/2017 passed by the High Court Of Gujarat At
     Ahmedabad)

     PR. COMMISSIONER OF INCOME TAX 3 AHMEDABAD                        Petitioner(s)

                                                   VERSUS

     M/S NIRMA CREDIT AND CAPITAL PVT LTD                              Respondent(s)



     Date : 17-12-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)
                                      Mr. Arijit Prasad, Sr. Adv.
                                      Mr. Syed Abdul Haseeb, Adv.
                                      Mrs. Anil Katiyar, AOR
                                      Mrs. Anil Katiyar, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel for the petitioner, on instructions, issued by the Department of Revenue, Ministry of Finance vide F. No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this Special Leave Petition along Signature Not Verified Digitally signed by with pending applications therein due to low tax effect.

Permission granted, subject to just exceptions.

The special leave petition and pending applications are dismissed as withdrawn, leaving question of law open.

(DEEPAK SINGH)                           (VIDYA NEGI)
COURT MASTER (SH)                       COURT MASTER (NSH)