Supreme Court - Daily Orders
Kurukshetra Darpan (P)Ltd. vs Commissioner Of Income Tax on 3 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.101 COURT NO.8 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). 3178-3180/2010
KURUKSHETRA DARPAN (P)LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
Date : 03-10-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant(s) Ms. Kavita Jha, AOR
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Civil Appeals are dismissed as withdrawn in terms of signed order.
(RAJNI MUKHI) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file) Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.10.05 13:55:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.3178-3180 of 2010 KURUKSHETRA DARPAN (P)LTD. APPELLANT(S) VERSUS COMMISSIONER OF INCOME TAX RESPONDENT(S) O R D E R
1. Learned counsel for the appellant, on instructions, submits that appellant is not interested in pursuing these appeals and seeks permission to withdraw these appeals due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeals are dismissed as withdrawn leaving question of law open.
………………………………………………………J. [A.M. KHANWILKAR] ………………………………………………...J. [DINESH MAHESHWARI] NEW DELHI;
OCTOBER 03, 2019