Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs M/S Anz Grindlay Bank (Now Standard ... on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.43 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). 26733/2016
(Arising out of impugned final judgment and order dated 01-03-2016
in ITA No. 32/2004 passed by the High Court Of Delhi At New Delhi)
DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S ANZ GRINDLAYS BANK
(NOW STANDARD CHARTERED GRINDLAYS BANK LTD.) Respondent(s)
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Arijit Prasad, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. Siddhartha Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Shashi M.Kapila, Adv.
Mr. P. Sharma, Adv.
Mr. Siddharth Kaipla, Adv.
Ms. Malvika Kalra, Adv.
Mr. Kushal Sarkar, Adv.
Mr. Vikas Mehta, AOR
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 Signature Not Verified Digitally signed by CHARANJEET KAUR special leave petition along with pending Date: 2020.01.07 17:24:20 IST Reason: applications therein due to low tax effect. Permission granted, subject to just exceptions. 2 The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law open.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER