Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs M/S. Quepem Urban Cooperative Credit ... on 20 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8295 OF 2015
THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE -I Appellant(s)
VERSUS
M/S. QUEPEM URBAN COOPERATIVE CREDIT SOCIETY LTD. Respondent(s)
O R D E R
Learned counsel for the appellant, 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 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 The appeal and pending applications are dismissed as withdrawn, leaving question of law open.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 (DINESH MAHESHWARI) New Delhi Signature Not Verified January 20, 2020 Digitally signed by DEEPAK SINGH Date: 2020.01.22 17:10:30 IST Reason: ITEM NO.52 COURT NO.6 SECTION III 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). 8295/2015 THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE -I Appellant(s) VERSUS M/S. QUEPEM URBAN COOPERATIVE CREDIT SOCIETY LTD. Respondent(s) Date : 20-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv. Mr. H.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Anand Sukumaran, Adv. Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathank, Adv. Ms. Meera Mathur, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]