Supreme Court - Daily Orders
The Commissioner Of Income Tax vs Gillette India Ltd on 16 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.25 COURT NO.7 SECTION XV
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). 19359/2018
(Arising out of impugned final judgment and order dated 23-05-2017
in DBITA No. 644/2011 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
GILLETTE INDIA LTD Respondent(s)
Date : 16-01-2020 This petition 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. Tarun Gupta, AOR
Mr. Abhshek Sharma, Adv.
Mr. Shiv Goyal, 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 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 The special leave petition and pending applications are dismissed as withdrawn, leaving Signature Not Verified Digitally signed by CHARANJEET KAUR question(s) of law open.
Date: 2020.01.18 10:50:12 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER