Supreme Court - Daily Orders
The Commissioner Of Income Tax vs National Thermal Power Corporation ... on 15 November, 2019
Bench: Indira Banerjee, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.10574-10575 OF 2014
THE COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
NATIONAL THERMAL POWER CORPORATION LTD. RESPONDENT(S)
O R D E R
We have heard the learned counsel appearing for the parties and perused the interlocutory application being I.A. No.133522 of 2019 seeking direction to dismiss the instant appeals as withdrawn since the total tax effect in these appeals is less than Rupee one crore.
Accordingly, the interlocutory application for direction is allowed and the instant appeals are dismissed as withdrawn.
.....................J [INDIRA BANERJEE] .....................J [B.R. GAVAI] NEW DELHI;
NOVEMBER 15, 2019.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.11.16 12:24:56 IST Reason: ITEM NO.1 COURT NO.17 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Nos.10574-10575/2014 THE COMMISSIONER OF INCOME TAX Appellant(s) VERSUS NATIONAL THERMAL POWER CORPORATION LTD. Respondent(s)
(For IA No. 133522/2019 - APPROPRIATE ORDERS/DIRECTIONS) Date : 15-11-2019 The application was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Ms. Niranjana Singh, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Vishakha, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Puneet Taneja, AOR Ms. Laxmi Kumari, Adv.
UPON hearing the counsel the Court made the following O R D E R The interlocutory application for direction is allowed and the instant appeals are dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)