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M/S.Hotel And Allied Trades (P) Ltd. vs Deputy Commissioner Of Income Tax ... on 14 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

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     ITEM NO.103                           COURT NO.7                  SECTION XI-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).   6422/2010

     M/S.HOTEL AND ALLIED TRADES (P) LTD.                              Appellant(s)

                                                  VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX (ASSESSMENT)
     RNAKULAM                                                         Respondent(s)


     WITH
     C.A. No. 5924/2012 (IV-A)

     C.A. No. 6330/2014 (IV-A)
     C.A. No. 7187/2014 (XI-A)
     (Ready as per Ld. Regisrar order              dt.31-8-2018.)
      C.A. No. 7190/2014 (XI-A)
     (Ready as per Ld. Regisrar order              dt.31-8-2018.)
      C.A. No. 7189/2014 (XI-A)
     (Ready as per Ld. Regisrar order              dt.31-8-2018.)
      C.A. No. 7188/2014 (XI-A)
     (Ready as per Ld. Regisrar order              dt.31-8-2018.)
      C.A. No. 4977-4978/2015 (XI-A)
     (Ready as per Ld. Regisrar order              dt.20-7-2017.)
      C.A. No. 4979-4980/2015 (XI-A)
     (Ready as per Ld. Regisrar order              dt.20-7-2017.)
      SLP(C) No. 15837/2018 (XII)

     Date : 14-01-2020 This appeal was called on for hearing today.

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

     Counsel for the parties:

                                   Mr.   K. Radhakrishnan, Sr. Adv.
                                   Mr.   Akshay Amritanshu, Adv.
                                   Mr.   H.R. Rao, Adv.
                                  Mrs.   Anil Katiyar, AOR
Signature Not Verified
                                   Mr.   Ajay Vohra, Sr. Adv.
                                   Ms.   Kavita Jha, AOR
Digitally signed by
DEEPAK SINGH
Date: 2020.01.15
17:14:00 IST
Reason:                            Mr.   Vaibhav Kulkarni, Adv.
                                   Ms.   Devika Jain, Adv.
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                    M/S. K J John And Co, AOR
                    Mrs. Anil Katiyar, AOR

                    Mr.   M.P. Vinod, AOR
                    Mr.   Atul Shankar Vinod, Adv.
                    Mr.   Dileep Pillai, Adv.
                    Mr.   Ajay K. Jain, Adv.
                    Mr.   Kannan Gopal Vinod, Adv.

                    Mr. Pratap Venugopal, Adv.
                    Ms. Surekha Raman, Adv.
                    Mr. Akhil Abraham Roy, Adv.

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

Civil Appeal No(s). 6422/2010, C.A. No. 5924/2012, C.A. No. 6330/2014, C.A. No. 7187/2014, C.A. No. 7190/2014, C.A. No. 7189/2014, C.A. No. 7188/2014, C.A. No. 4977-4978/2015, C.A. No. 4979-4980/2015 Learned counsel for the respondent prays for time on the ground that he is in disposed and may be accommodated. List the matters after two weeks.

On the next date, it will be open to the parties to point out that C.A. No. 5924 of 2012 be treated as lead matter.

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 question of law open.

(DEEPAK SINGH)                                       (VIDYA NEGI)
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COURT MASTER (SH)       COURT MASTER (NSH)