Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax (Income ... vs M/S. R.L. Allied Industries on 23 January, 2020

Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari

     ITEM NO.18                                COURT NO.7                     SECTION XIV

                                    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).    31411/2016

     (Arising out of impugned final judgment and order dated 28-01-2016
     in ITA No. 391/2015 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF
     INCOME TAX (INCOME TAX 12)                                              Petitioner(s)

                                                        VERSUS

     M/S. R.L. ALLIED INDUSTRIES                                               Respondent(s)

     Date : 23-01-2020 This petition 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 Petitioner(s)                   Mr. Arijit Prasad, Sr. Adv.
                                         Mr. Syed Abdul Haseeb, Adv
                                         Mrs. Anil Katiyar, AOR
                                         Mr. B.V. Balaram Das, AOR

     For Respondent(s)                   Ms. Laxmi Kumari, 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 The special leave petition and pending applications are dismissed as withdrawn, leaving Signature Not Verified Digitally signed by CHARANJEET KAUR question(s) of law open.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: 2020.01.23 14:26:10 IST Reason:
                             (NEETU KHAJURIA)                              (VIDYA NEGI)
                               COURT MASTER                                COURT MASTER