Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Vinzas Solutions India Pvt Ltd on 27 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).9784 OF 2018
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
M/S VINZAS SOLUTIONS INDIA PVT 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 The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.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) ..................,J. (DINESH MAHESHWARI) Signature Not Verified NEW DELHI Digitally signed by CHARANJEET KAUR JANUARY 27, 2020 Date: 2020.01.27 17:43:28 IST Reason:
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ITEM NO.50 COURT NO.6 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). 9784/2018 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS M/S VINZAS SOLUTIONS INDIA PVT LTD Respondent(s) Date : 27-01-2020 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. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)