Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissioner Of Income Tax, Chennai vs M/S Elnet Technologies Ltd. on 27 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.46                                COURT NO.6                      SECTION XII

                                    S U P R E M E C O U R T O F            I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 22119/2013
     (Arising out of impugned final judgment and order dated 09-10-2012
     in TC No. 2169/2008 passed by the High Court Of Judicature At
     Madras)

     THE COMMISSIONER OF INCOME TAX, CHENNAI                                    Petitioner(s)

                                                         VERSUS
     M/S ELNET TECHNOLOGIES LTD.                                                Respondent(s)

     WITH
     SLP(C) No. 9447/2014 (XII)
     SLP(C) No. 23691/2013 (XII)

     Date : 27-01-2020 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                   Mr. Arijit Prasad, Sr. Adv.
                                         Mr. Syed Abdul Haseeb, Adv
                                         Mrs. Anil Katiyar, AOR
                                         Mr. B.V. Balaram Das, AOR

     For Respondent(s)                   Ms. Radha Rangaswamy, AOR
                                         Mr. Abhishek Thakral, Adv.

                           UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel for the petitioner(s), 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 special leave petition(s) along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions.

The special leave petition(s) and pending Digitally signed by CHARANJEET KAUR Date: 2020.01.27 applications are dismissed as withdrawn, leaving 17:42:37 IST question(s) of law open.

Reason:

                             (NEETU KHAJURIA)                               (VIDYA NEGI)
                               COURT MASTER                                 COURT MASTER