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Supreme Court - Daily Orders

Commissioner Of Income Tax-6, New Delhi vs M/S M.L. Outsourcing Services (P) Ltd. on 17 January, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat

                                                       1

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                       Civil Appeal    No(s).3774/2017



     COMMISSIONER OF INCOME TAX-6, NEW DELHI                                Appellant(s)

                                                      VERSUS

     M/S M.L. OUTSOURCING SERVICES (P) LTD.                                 Respondent(s)


                                                      O R D E R

Because of low Tax effect, this appeal is dismissed, in terms of CBDT Circular dated 08.08.2019.

Civil Appeal stands dismissed without any order as to costs.

.......................J. ( UDAY UMESH LALIT) ........................J. (S. RAVINDRA BHAT) New Delhi January 17 2022.





Signature Not Verified

Digitally signed by
Indu Marwah
Date: 2022.01.22
11:52:50 IST
Reason:
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ITEM NO.7      Court 2 (Video Conferencing)            SECTION XIV-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). 3774/2017 COMMISSIONER OF INCOME TAX-6, NEW DELHI Appellant(s) VERSUS M/S M.L. OUTSOURCING SERVICES (P) LTD. Respondent(s) WITH SLP(C) No. 10530/2021 (IV-A) (FOR ADMISSION and I.R.) Date : 17-01-2022 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. Vikramjit Banerjee, ASG Ms.Swarupama Chaturvedi Ad Mr.Rupesh Kumar Adv Mr.Shubhranshu Padhi Adv Mr.Sughosh Subramanyam Adv Mr. Raj Bahadur Yadav, AOR For Respondent(s) Mr. Ajay Vohra, Sr. Advocate, Ms. Kavita Jha , Aor Mr. Vaibhav Kulkarni, Advocates Mr. K. K. Chaythanya, Sr. Advocate Mr. Anand Sukumar, AOR Mr. S.Sukumaran, Advocate Mr Bhupesh Kumar Pathak, Advocate UPON hearing the counsel the Court made the following O R D E R Civil Appeal No(s). 3774/2017 This appeal is dismissed in terms of the signed order.
Pending applications, if any, shall stand disposed of.
3 SLP(C) No. 10530/2021
Heard learned counsel for the parties.
We see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (ANJU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)