Supreme Court - Daily Orders
C.I.T,New Delhi vs M/S J.K.Synthetics Ltd. on 22 October, 2019
Bench: A.M. Khanwilkar, Indira Banerjee, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6781 OF 2009
COMMISSIONER OF INCOME TAX, NEW DELHI Appellant(s)
VERSUS
M/S J.K. SYNTHETICS LTD. Respondent(s)
O R D E R
Learned counsel for the appellant, on instructions, in terms of Circular dated 22.08.2019 bearing No. F. No.390/Misc./116/2017-JC issued by the Department of Revenue, Ministry of Finance, seeks permission to withdraw this appeal along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) …...................J (INDIRA BANERJEE) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.11.05 15:54:39 IST Reason: …...................J (DINESH MAHESHWARI) New Delhi October 22, 2019 ITEM NO.109 COURT NO.8 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). 6781/2009 C.I.T,NEW DELHI Appellant(s) VERSUS M/S J.K.SYNTHETICS LTD. Respondent(s) ([ AT TOP ] ) Date : 22-10-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Sanjay Jain, ASG Mr. Rupesh Kumar, Adv. Mr. Manish, Adv.
Ms. Parveena Gautam, Adv. Ms. Kamlesh Devi, Adv. Mr. Manish Pushkarna, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) Mr. S.S. Ray, Adv.
Mr. Manu Monga, Adv.
Ms. Rakhi Ray, AOR Mr. Vaibhav Gulia, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open in terms of the signed order.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]