Supreme Court - Daily Orders
Commissioner Of Income Tax I vs M/S.Ashok Leyland Ltd. on 22 October, 2019
Bench: A.M. Khanwilkar, Indira Banerjee, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4428-4429 OF 2016
COMMISSIONER OF INCOME TAX I Appellant(s)
VERSUS
M/S. ASHOK LEYLAND LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 4430 of 2016
O R D E R
Learned counsel for the appellant, on instructions, in terms of Circular dated 22.08.2019 bearing No. F. No.390/Misc./116/2017-JC issued by the Department of Revenue, Ministry of Finance, 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 The appeals and pending applications are dismissed as withdrawn, leaving question of law open.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) …...................J (INDIRA BANERJEE) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.11.05 15:54:38 IST Reason: …...................J (DINESH MAHESHWARI) New Delhi October 22, 2019 ITEM NO.105 COURT NO.8 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). 4428-4429/2016 COMMISSIONER OF INCOME TAX I Appellant(s) VERSUS M/S.ASHOK LEYLAND LTD. Respondent(s) ([ AT TOP ] ) WITH C.A. No. 4430/2016 (XII) Date : 22-10-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Ms. Pinky Anand, ASG Mr. S.A. Haseeb, Adv.
Ms. Purnima Bhat Kak, Adv. Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Ms. Radha Rangaswamy, 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UPON hearing the counsel the Court made the following O R D E R The appeals and pending applications are dismissed as withdrawn, leaving question of law open in terms of the signed order.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]