Supreme Court - Daily Orders
Joint Commissioner Of Income Tax vs M/S Hatsun Agro Products Ltd on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.51 COURT NO.7 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). 4683/2018
(Arising out of impugned final judgment and order dated 10-04-2017
in TCA No. 1173/2005 passed by the High Court Of Judicature At
Madras)
JOINT COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S HATSUN AGRO PRODUCTS LTD Respondent(s)
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. Siddhartha Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Shashi Mathews, Adv.
Mr. Abhishek Boob, Adv.
Mr. Ameya Dadhich, adv.
Mr. Vasu Nigam, Adv.
Mr. Ankit Sachdeva, Adv.
Mr. Kishore Kunal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, 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 special leave petition along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. The special leave petition and pending applications Signature Not Verified are dismissed as withdrawn, leaving question(s) of law Digitally signed by CHARANJEET KAUR Date: 2020.01.07 17:24:47 IST open.
Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER