Supreme Court - Daily Orders
Director Of Income Tax (Exemption) vs National Association Of Software And ... on 16 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).8765 OF 2012
DIRECTOR OF INCOME TAX (EXEMPTION) APPELLANT(S)
VERSUS
NATIONAL ASSOCIATION OF SOFTWARE
AND SERVICES COMPANIES (NASSCOM) RESPONDENT(S)
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 this appeal along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.
..................,J.
(A.M. KHANWILKAR) Signature Not Verified ..................,J.
Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:50:10 IST Reason: (DINESH MAHESHWARI) NEW DELHI JANUARY 16, 2020 2 ITEM NO.13 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). 8765/2012 DIRECTOR OF INCOME TAX (EXEMPTION) Appellant(s) VERSUS
NATIONAL ASSOCIATION OF SOFTWARE AND SERVICES COMPANIES (NASSCOM) Respondent(s) Date : 16-01-2020 This appeal was 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.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Kavita Jha, AOR Mr. Udit Naresh, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
(Signed order is placed on the file.)