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Supreme Court - Daily Orders

Commissioner Of Income Tax-(C)-1, New ... vs Mgf Automobiles Ltd. on 22 January, 2020

Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari

                                                           1

                                          IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL NO(S).6411 OF 2016

                         COMMISSIONER OF INCOME TAX-(C)-1                      APPELLANT(S)
                                                               VERSUS

                         MGF AUTOMOBILES LTD.                                  RESPONDENT(S)

                                                      O R D E R

1. 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.

2. Permission granted, subject to just exceptions.

3. The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.

..................,J.

(A.M. KHANWILKAR) ..................,J.

(HEMANT GUPTA) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.23 14:21:11 IST Reason: ..................,J.

                                                                       (DINESH MAHESHWARI)
                         NEW DELHI
                         JANUARY 22, 2020
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ITEM NO.9                    COURT NO.7                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   No(s).    6411/2016

COMMISSIONER OF INCOME TAX-(C)-1                            Appellant(s)

                                     VERSUS

MGF AUTOMOBILES LTD.                                       Respondent(s)

Date : 22-01-2020 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Prem Lata Bansal, Sr. Adv.
Mr. Ram Avtar Bansal, Adv.
Mr. Abhishek Kumar, Adv.
Mr. Jagjit Singh Chhabra, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)