Supreme Court - Daily Orders
M/S Global Estates vs Commissioner Of Income Tax on 17 July, 2023
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
ITEM NO.1713 COURT NO.4 SECTION IV-C
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).34997-35001/2015
M/S GLOBAL ESTATES Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
([NOT TAKEN UP ON 06.02.2020] LISTING FOR APPLICATIONS FOR
WITHDRAWAL IN SLP NOS. 34414-34416/2016 AND 1253-1254/2018 )
WITH
SLP(C) No. 34414-34416/2016 (IV-C)
( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 99653/2020
IA No. 99653/2020 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 1253-1254/2018 (XI)
(FOR WITHDRAWAL OF CASE / APPLICATION ON IA 118186/2020
IA No. 118186/2020 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 22926-22927/2019 (XI)
(I.A.118150 OF 2020 APPLICATION FOR WITHDRAWAL OF SLP TO BE LISTED
IN SLP (C) NO. 22926-27/2019 BEFORE COURT. Alongwith Main Matter SC
34997-35001/2015(IV-C).
IA No. 118150/2020 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 489-491/2016 (IV-C)
(FOR FOR [PERMISSION TO FILE ANNEXURES] ON IA 4/2016 FOR
WITHDRAWAL OF CASE / APPLICATION ON IA 42520/2021
IA No. 4/2016 - PERMISSION TO FILE ANNEXURES
IA No. 42520/2021 - WITHDRAWAL OF CASE / APPLICATION)
SLP(C) No. 35314-35315/2015 (IV-C)
( FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 103705/2019 FOR
WITHDRAWAL OF CASE / APPLICATION ON IA 145741/2021
IA No. 103705/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 145741/2021 - WITHDRAWAL OF CASE / APPLICATION)
Date : 17-07-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
[IN CHAMBER]
For Petitioner(s) Mr. M. C. Dhingra, AOR
Mr. Gaurav Dhingra, Adv.
Signature Not Verified
Mr. A.k. Singh, Adv.
Digitally signed by
Deepak Singh
Date: 2023.07.19
Mr. Piyush Kant Roy, Adv.
10:27:11 IST
Reason: Mr. Dipanker Pokhriyal, Adv.
Mrs. Shobha Gupta, Adv.
Mrs. Niharika Dubey, Adv.
M/S. K J John And Co, AOR
2
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Prashant Kumar Nair, Adv.
Mr. Abhishek Anand, Adv.
Ms. Kavita Jha, AOR
Ms. Kavita Jha, Adv.
Mr. Anant Maan, Adv.
Mr. Gaurav Dhingra, AOR
For Respondent(s) Mr. Raj Bahadur Yadav, AOR
Mrs. Sunita Sharma, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In SLP(C) Nos. 34414-34416 of 2016 I.A. No. 99653 of 2020 for withdrawal of SLP is allowed. In SLP(C) Nos. 1253-1254 of 2018 I.A. No. 118186 of 2020 for withdrawal of SLP is allowed. In SLP(C) Nos. 22926-22927 of 2019 I.A. No. 118150 of 2020 for withdrawal of SLP is allowed. In SLP(C) Nos. 489-491 of 2016 I.A. No. 42520 of 2021 for withdrawal of SLP is allowed. In SLP(C) Nos. 35314-35315 of 2015 I.A. No. 145741 of 2021 for withdrawal of SLP is allowed. Accordingly, all the special leave petitions are dismissed as withdrawn. However, the question of law is kept open.
(POOJA SHARMA) (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)