Supreme Court - Daily Orders
C.I.T.-Xvii , New Delhi vs Moving Picture Co. (India) Ltd. on 14 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4201 OF 2010
COMMISSIONER OF INCOME TAX XVII Appellant(s)
VERSUS
MOVING PICTURE CO. (INDIA) LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 4267 OF 2010
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 these appeals along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The appeals and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) Signature Not Verified Digitally signed by …...................J DEEPAK SINGH Date: 2019.11.16 12:17:09 IST Reason: (DINESH MAHESHWARI) New Delhi November 14, 2019 ITEM NO.103 COURT NO.8 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). 4201/2010 C.I.T.-XVII , NEW DELHI Appellant(s) VERSUS MOVING PICTURE CO. (INDIA) LTD. Respondent(s) ([ AT TOP ] ) WITH C.A. No. 4267/2010 (XIV-A) Date : 14-11-2019 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. Arijit Prasad, Sr. Adv. Ms. Shirin Khajuria, Adv. Mr. Jitin Singhal, Adv.
Mr. Amit Verma, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Abhijeet Chatterjee, Adv. Mr. Subodh Kr. Pathak, Adv. Mr. Sashi Ranjan, Adv.
Mr. Pawan Kumar Sharma, Adv. Mr. Dharmendra Kumar Sinha, AOR UPON hearing the counsel the Court made the following O R D E R The appeals and pending applications are dismissed as withdrawn, leaving question of law open in terms of the signed order.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]