Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax Salem ... vs M/S S 1308 Ammapet Primary Agricultural ... on 17 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.64 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 17647/2019
(Arising out of impugned final judgment and order dated 06-12-2018
in TCA No. 891/2018 passed by the High Court Of Judicature At
Madras)
THE PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S S-1308 AMMAPET PRIMARY AGRICULTURAL
COOPERATIVE BANK LTD. Respondent(s)
IA No. 103506/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 17-01-2020 This matter was 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. Vimal Pani S.C.V., Adv.
Mr. A. Lakshminarayanan, AOR
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 this special leave petition along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law Signature Not Verified open.
Digitally signed by CHARANJEET KAUR Date: 2020.01.18 13:30:13 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER