Supreme Court - Daily Orders
Commissioner Of Income Tax Jalandhar I vs M/S. Max India Ltd. on 6 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12446 OF 2017
COMMISSIONER OF INCOME TAX JALANDHAR I Appellant(s)
VERSUS
M/S. MAX INDIA 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The appeal and pending applications are dismissed as withdrawn, leaving question of law open.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) Signature Not Verified New Delhi Digitally signed by DEEPAK SINGH Date: 2020.01.08 16:56:17 IST January 06, 2020 Reason:
ITEM NO.54 COURT NO.7 SECTION IV 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). 12446/2017 COMMISSIONER OF INCOME TAX JALANDHAR I Appellant(s) VERSUS M/S. MAX INDIA LTD. Respondent(s) (IA No.79149/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 06-01-2020 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. Mrs. Anil Katiyar, AOR For Respondent(s) Ms. Kavita Jha, AOR Mr. Udit Naresh, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open in terms of the signed order.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]