Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 20 May, 2022

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Nova Promoters And Finlease Pvt Ltd. vs Commissioner Of Income Tax on 20 May, 2022

Bench: Vikram Nath

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                      Civil Appeal   No(s).   200/2015

     NIPUN BUILDERS AND DEVELOPERS PVT. LTD.                               Appellant(s)

                                                     VERSUS

     COMMISSIONER OF INCOME TAX                                            Respondent(s)

                                                     WITH

                                      Civil Appeal   No(s).   204/2015
                                      Civil Appeal   No(s).   205/2015
                                      Civil Appeal   No(s).   206/2015

                                                O R D E R

IA No. 82148/2021 IN C.A. NO. 200/2015, IA No. 139826/2021 IN C.A. NO. 204/2015, IA No. 139833/2021 IN C.A. NO. 206/2015 & IA No. 139838/2021 IN C.A. NO. 205/2015 The aforesaid interlocutory applications have been filed by the counsel for the appellant for withdrawal of civil appeals.

Permission sought for is granted. Interlocutory Applications for withdrawal of civil appeals is allowed.

Accordingly, the Civil Appeals stand dismissed as withdrawn.

…………………………………………………………………J. Signature Not Verified (VIKRAM NATH) Digitally signed by DEEPAK SINGH Date: 2022.05.24 11:28:56 IST th 20 MAY 2022 Reason:

NEW DELHI ITEM NO.1705 COURT NO.11 SECTION XIV-A 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). 195/2015 NOVA PROMOTERS AND FINLEASE PVT LTD. Appellant(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s) (Applications for permission for withdrawal of case to be listed in C.A. Nos. 200, 204, 205 and 206 of 2015 ) WITH C.A. No. 200/2015 (XIV-A) IA No. 82148/2021 - APPLICATION FOR PERMISSION) C.A. No. 204/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 139826/2021 IA No. 139826/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 206/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 139833/2021 IA No. 139833/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 205/2015 (XIV-A) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 139838/2021 IA No. 139838/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 20-05-2022 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH [IN CHAMBER] For Appellant(s) Ms. Kavita Jha, AOR Mr. Ambhoj Kumar Sinha, AOR Mr. Shantanu Kumar, AOR For Respondent(s) Mrs. Anil Katiyar, AOR Mr. Ashok Kumar, Adv.

Mr. Raj Bahadur Yadav, AOR UPON hearing the counsel the Court made the following O R D E R IA No. 82148/2021 IN C.A. NO. 200/2015, IA No. 139826/2021 IN C.A. NO. 204/2015, IA No. 139833/2021 IN C.A. NO. 206/2015 & IA No. 139838/2021 IN C.A. NO. 205/2015 The Interlocutory Applications are allowed and the Civil Appeals stand dismissed as withdrawn in terms of the signed order.

(HARSHITA UPPAL) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)

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