Supreme Court - Daily Orders
C.I.T,Kolkata vs M/S Edward Keventer P.Ltd. on 24 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.7361-7362/2009
COMMISSIONER OF INCOME TAX
CENTRAL-II, KOLKATA APPELLANT(S)
VERSUS
M/S EDWARD KEVENTER P. LTD. RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant, 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 appeals along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeals and pending application are dismissed as withdrawn, leaving question of law open.
....................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.10.26 13:53:54 IST Reason: ....................,J.
(DINESH MAHESHWARI) NEW DELHI OCTOBER 24, 2019.
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ITEM NO.105 COURT NO.8 SECTION XVI
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). 7361-7362/2009
COMMISSIONER OF INCOME TAX CENTRAL-II, KOLKATA Appellant(s) VERSUS M/S EDWARD KEVENTER P.LTD. Respondent(s) Date : 24-10-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. H. Raghavendra Rao, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals and pending applications are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)