Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur Ii ... vs M/S. Rajasthan State Ganganagar Sugar ... on 9 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.39 COURT NO.6 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)...CC No(s).6521-6522/2017
(Arising out of impugned final judgment and order dated 26-05-2016
in DBITA No. 539/2009 26-05-2016 in DBITA No. 244/2012 passed by
the High Court Of Judicature For Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX JAIPUR II Petitioner(s)
VERSUS
M/S. RAJASTHAN STATE GANGANAGAR SUGAR MILLS LTD. Respondent(s)
Date : 09-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Prakul Khurana, Adv.
Mr. Rajat Sharma, Adv.
Mr. Tarun Gupta, Adv.
Mr. Abhishek Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, 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 special leave petitions along with pending applications therein due to low tax effect. Permission granted, subject to just exceptions. The special leave petitions and pending Signature Not Verified applications are dismissed as withdrawn, leaving Digitally signed by CHARANJEET KAUR Date: 2020.01.10 18:16:40 IST Reason: question(s) of law open.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER