Supreme Court - Daily Orders
Commissioner Of Income Tax New Delhi vs Jackson Engineering Ltd. on 26 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10482/2010
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
JACKSON ENGINEERING LTD. RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). 1860/2011
O R D E R
1. Learned counsel for the appellant, 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 these appeal(s) along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeal(s) and pending application(s) are dismissed as withdrawn, leaving question of law open.
..................,J.
(A.M. KHANWILKAR) Signature Not Verified ..................,J. Digitally signed by CHARANJEET KAUR Date: 2020.02.29 (DINESH MAHESHWARI) 11:12:43 IST Reason: NEW DELHI FEBRUARY 26, 2020 2 ITEM NO.111(MM) COURT NO.7 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). 10482/2010 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS JACKSON ENGINEERING LTD. Respondent(s) WITH C.A. No. 10559/2010 (XIV-A) C.A. No. 1860/2011 (XIV-A) SLP(C) No. 19009/2012 (XIV) Date : 26-02-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Niranjana Singh, Adv. Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR Mr. Jay Kishor Singh, AOR For Respondent(s) Mr. Rajinder Mathur, AOR Mr. Ashwani Kumar, AOR Mr. Subodh S. Patil, AOR Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R C.A. Nos.10482/2010 and 1860/2011 The appeals are dismissed as withdrawn in terms of the signed order.3
C.A. No. 10559/2010 SLP(C) No. 19009/2012 List the matters after two weeks.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER