Supreme Court - Daily Orders
Commissioner Of Income Tax V vs M/S. Rayala Corporation P. Ltd on 29 January, 2020
Bench: A.M. Khanwilkar, Ajay Rastogi
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6989 OF 2014
COMMISSIONER OF INCOME TAX-V APPELLANT(S)
VERSUS
M/S. RAYALA CORPORATION P. LTD.
RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant(s), 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 The appeal and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.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) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.29 17:57:42 IST Reason: ..................,J.
(AJAY RASTOGI)
NEW DELHI
JANUARY 29, 2020
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ITEM NO.13 COURT NO.6 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). 6989/2014
COMMISSIONER OF INCOME TAX V Appellant(s)
VERSUS
M/S. RAYALA CORPORATION P. LTD Respondent(s)
Date : 29-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI For Appellant(s) Mr. H.Raghavendra Rao, Adv.
Mr. N.K. Karhail, 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UPON hearing the counsel the Court made the following O R D E R The appeal and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)