Supreme Court - Daily Orders
Commr. Of Income Tax,Kolkata vs M/S B.Ghose And Co. P. Ltd. on 16 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1200 OF 2011
COMMISSIONER OF INCOME TAX,
KOLKATA APPELLANT(S)
VERSUS
M/S B. GHOSE & CO. PVT. LTD. 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 The appeal and pending application are dismissed as withdrawn, leaving question of law open.
....................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.10.18 ....................,J. 17:56:52 IST Reason: (DINESH MAHESHWARI) NEW DELHI OCTOBER 16, 2019.
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ITEM NO.106 COURT NO.8 SECTION XVI
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). 1200/2011 COMMISSIONER OF INCOME TAX,KOLKATA Appellant(s) VERSUS M/S B. GHOSE & CO. PVT. LTD. Respondent(s) Date : 16-10-2019 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. H.Raghavendra Rao, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Ms. Mridula Ray Bharadwaj, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending application are dismissed as withdrawn in terms of the signed order.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.)