Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax (Exemption) ... vs Delhi Bureau Of Text Books on 14 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.17                            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).    2331/2018

     (Arising out of impugned final judgment and order dated 03-05-2017
     in ITA No. 810/2015 passed by the High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX (EXEMPTION) DELHI                       Petitioner(s)

                                                  VERSUS
     DELHI BUREAU OF TEXT BOOKS                                         Respondent(s)
     WITH
     SLP(C) No. 6860/2018 (XIV)

     Date : 14-01-2020 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Parties                    Mr. Arijit Prasad, Sr. Adv.
                                    Mr. Syed Abdul Haseeb, Adv
                                    Mrs. Anil Katiyar, AOR

                                    Ms.   Prem Lata Bansal, Sr. Adv.
                                    Mr.   Ram Avtar bansal, Adv.
                                    Mr.   Abhishek Kumar, Adv.
                                    Mr.   B.V. Balaram Das, AOR

                                    Ms. Rekha Pandey, Adv.
                                    Mr. B.V. Balaram Das, AOR

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the petitioner(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 these special leave petition(s) along with pending applications therein due to low tax effect.

Permission granted, subject to just exceptions. The special leave petition(s) and pending applications Signature Not Verified are dismissed as withdrawn, leaving question(s) of law open.

                          (NEETU KHAJURIA)                        (VIDYA NEGI)
                            COURT MASTER                          COURT MASTER