Supreme Court - Daily Orders
The Commissioner Of Income Tax (Tds) vs M/S Tata Tele Services Ltd. on 27 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).4939-4940 OF 2015
THE COMMISSIONER OF
INCOME TAX (TDS) & ANR. APPELLANT(S)
VERSUS
M/S TATA TELESERVICES LTD. RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant(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 appeal(s) along with pending application(s) therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeal(s) and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.
..................,J. (A.M. KHANWILKAR) ..................,J. Signature Not Verified (DINESH MAHESHWARI) Digitally signed by CHARANJEET KAUR NEW DELHI JANUARY 27, 2020 Date: 2020.01.27 17:43:24 IST Reason:
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ITEM NO.47 COURT NO.6 SECTION IV-A 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). 4939-4940/2015 THE COMMISSIONER OF INCOME TAX (TDS) & ANR. Appellant(s) VERSUS M/S TATA TELE SERVICES LTD. Respondent(s) Date : 27-01-2020 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. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Yashwant Singh, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. R. Chandrachud, AOR UPON hearing the counsel the Court made the following O R D E R The appeal(s) and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)