Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Elgi Ultra Industries Ltd. on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).9300 OF 2014
THE COMMISSIONER OF
INCOME TAX, COIMBATORE APPELLANT(S)
VERSUS
ELGI ULTRA INDUSTRIES 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 The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.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) Signature Not Verified Digitally signed by CHARANJEET KAUR ..................,J. (DINESH MAHESHWARI) Date: 2020.01.08 15:55:05 IST Reason:
NEW DELHI JANUARY 07, 2020 2 ITEM NO.39 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 Civil Appeal No(s). 9300/2014 THE COMMISSIONER OF INCOME TAX, COIMBATORE Appellant(s) VERSUS ELGI ULTRA INDUSTRIES LTD. Respondent(s) Date : 07-01-2020 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. Vikramjit Banerjee, ASG Mr. Arijit Prasad, Sr. Adv. Mr. Syed Abdul Haseeb, Adv. Mr. Siddhartha Sinha, Adv. Mrs. Anil Katiyar, AOR Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Akhil Abraham Roy, Adv. Mr. Vijay Valson, Adv.
M/S. K J John And Co, 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UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)