Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Prakash Industries Ltd on 10 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.35 COURT NO.7 SECTION IV-B
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). 10373/2011
(Arising out of impugned final judgment and order dated 28-04-2010
in ITA No. 47/2003 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S PRAKASH INDUSTRIES LTD Respondent(s)
Date : 10-01-2020 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. S.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Sachit Jolly, Adv.
Mr. B.R. Menon, Adv.
Ms. Diksha Jham, Adv.
Ms. B. Vijayalakshmi Menon, AOR
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 with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. 2 The special leave petition and pending applications are dismissed as withdrawn, leaving question of law open.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)