Supreme Court - Daily Orders
Tata Hitachi Construction Machinery ... vs The Asst. Commissioner Of Income-Tax ... on 11 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.10 Court 12 (Video Conferencing) SECTION IV-A
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). 1736/2022
(Arising out of impugned final judgment and order dated 20-11-2020
in ITA No. 101/2016 passed by the High Court of Karnataka at
Bengaluru)
TATA HITACHI CONSTRUCTION MACHINERY CO. PVT. LTD Petitioner(s)
VERSUS
THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE Respondent(s)
(FOR ADMISSION and I.R. and IA No.16874/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
Date : 11-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Percy Pardiwala, Sr. Adv.
Ms. Tanmayee Rajkumar, Adv.
Ms. Yugandhara Pawar Jha, Adv.
Ms. Manasa Ananthan, Adv.
Mr. Kunal Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Percy Pardiwala, learned Senior counsel for the petitioner seeks permission to withdraw the present special leave petition to pursue the review application which is already filed and pending before the High Court. In that view of the matter, the special leave petition stands dismissed as withdrawn.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2022.02.11 (JATINDER KAUR) 16:49:45 IST Reason: (NISHA TRIPATHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER