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The Commissioner Of Income Tax Mumbai vs M/S Zee Entertainment Enterprises Ltd. on 6 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                     1

     ITEM NO.67                              COURT NO.7               SECTION IX

                                 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).   26149/2018

     (Arising out of impugned final judgment and order dated 28-02-2018
     in ITA No. 1118/2015 passed by the High Court Of Judicature At
     Bombay)

     THE COMMISSIONER OF INCOME TAX MUMBAI                             Petitioner(s)

                                                    VERSUS

     M/S ZEE ENTERTAINMENT ENTERPRISES LTD.                            Respondent(s)


     Date : 06-01-2020 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI


     FFor Petitioner(s)
                                      Mr. Vikramjit Banerjee, ASG
                                      Mr. Arijit Prasad, Sr. Adv.
                                      Mr. Syed Abdul Haseeb, Adv.
                                      Mrs. Anil Katiyar, AOR

     For Respondent(s)
                                      Mr.   Vivek Sarin, Adv.
                                      Ms.   Anshuma Sharma, Adv.
                                      Mr.   Satish C. Kaushik, Adv.
                                      Ms.   Diksha Singh, Adv.
                                      Mr.   Aakarshan Aditya, 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 Signature Not Verified Digitally signed by permission to withdraw this Special Leave Petition along DEEPAK SINGH Date: 2020.01.06 17:38:29 IST Reason: with pending applications therein due to low tax effect.

Permission granted, subject to just exceptions.

The special leave petition and pending applications are dismissed as withdrawn, leaving question of law open.

(DEEPAK SINGH)                           (VIDYA NEGI)
COURT MASTER (SH)                        COURT MASTER (NSH)