Supreme Court - Daily Orders
Commissioner Of Income Tax vs The New Friends Cooperative House ... on 18 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6486 OF 2009
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
THE NEW FRIENDS COOPERATIVE
HOUSE BUILDING SOCIETY 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 The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.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) Signature Not Verified Digitally signed by ASHWANI KUMAR ..................,J. (DINESH MAHESHWARI) Date: 2019.12.20 15:47:02 IST Reason:
NEW DELHI DECEMBER 18, 2019 2 ITEM NO.39 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). 6486/2009 COMMISSIONER OF INCOME TAX APPELLANT(S) VERSUS THE NEW FRIENDS COOPERATIVE HOUSE BUILDING SOCIETY LTD. RESPONDENT(S) Date : 18-12-2019 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.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Mr. S. Wasim A. Qadri, Sr. Adv.
Mr. Zaid Ali Subzposh, Adv. Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Shraveen Kumar Verma, Adv. Mr. Udita Singh, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)