Supreme Court - Daily Orders
Principal Commissioner Of Income Tax I vs Dipak J. Panchal on 21 January, 2020
Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).437 OF 2018
PRINCIPAL COMMISSIONER OF INCOME TAX-I APPELLANT(S)
VERSUS
DIPAK J. PANCHAL 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 The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.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) ..................,J.
(HEMANT GUPTA) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.22 17:31:46 IST Reason: ..................,J.
(DINESH MAHESHWARI)
NEW DELHI
JANUARY 21, 2020
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ITEM NO.29 COURT NO.7 SECTION III
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). 437/2018
PRINCIPAL COMMISSIONER OF INCOME TAX-I Appellant(s)
VERSUS
DIPAK J. PANCHAL Respondent(s)
Date : 21-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE HEMANT GUPTA 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) UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)