Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S. Shankaranarayana Industries And ... on 24 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5222 OF 2013
THE COMMISSIONER OF INCOME TAX & ANR. Appellant(s)
VERSUS
M/S. SHANKARANARAYANA INDUSTRIES AND
PLANTATION PVT. LTD. Respondent(s)
O R D E R
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.
Permission granted, subject to just exceptions. The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) …...................J (DINESH MAHESHWARI) Signature Not Verified New Delhi Digitally signed by DEEPAK SINGH January 24, 2020 Date: 2020.01.25 14:01:24 IST Reason:
ITEM NO.49 COURT NO.6 SECTION IV-A 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). 5222/2013 THE COMMISSIONER OF INCOME TAX & ANR. Appellant(s) VERSUS M/S. SHANKARANARAYANA INDUSTRIES AND PLANTATION PVT. LTD. Respondent(s) Date : 24-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Arijit Prasad, Sr. Adv. Mr. H.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Senthil Jagadeesan, AOR Ms. Suriti Chowdhary, Adv. Ms. Sonakshi Malhan, Adv. Ms. Mrinal Kanwar, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]