Supreme Court - Daily Orders
Commissioner Of Income Tax, Ahmedabad vs Torrent Pharmaceutical Ltd. on 20 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).4417 OF 2010
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
TORRENT PHARMACEUTICALS LTD. RESPONDENT(S)
O R D E R
1. Counsel for the respondent submits that the tax amount involved in this appeal is insignificant, which is apparent from the question of law formulated by the High Court, as well as statement made at page ‘B’ of the appeal paper-book.
2. Counsel appearing for the appellant submits that the senior counsel is unavailable being busy in some other Court and prays for time. We reject this request.
3. The appeal, however, is disposed of in terms of the instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, due to low tax effect.
4. All pending applications are disposed of.
..................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.11.22 15:22:17 IST Reason: ..................,J.
(DINESH MAHESHWARI)
NEW DELHI
NOVEMBER, 20, 2019
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ITEM NO.105 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). 4417/2010
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
TORRENT PHARMACEUTICAL LTD. Respondent(s)
Date : 20-11-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Dhruv Agarwal, Sr. Adv. (Not Present) *Mr.____________________, Adv. Ms. Priyanka, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Amar Dave, Adv.
Ms. Nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Mr. Raghvendra Pratap Singh, Adv. Mr. Karanveer Singh Anand, Adv. Mr. Jasvir Singh Sabarwal, Adv. For M/S. Karanjawala & Co., AOR UPON hearing the counsel the Court made the following O R D E R Counsel for the respondent submits that the tax amount involved in this appeal is insignificant, which is apparent from the question of law formulated by the High Court, as well as statement made at page ‘B’ of the appeal paper-book.
Counsel appearing for the appellant submits that the senior counsel is unavailable being busy in some other Court and prays for time. We reject this request.
The appeal, however, is disposed of in terms of the instructions issued by the Department of Revenue, 3 Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, due to low tax effect.
All pending applications are disposed of.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
*Appearance not given.