Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) ... vs G. Venkata Lakshmi on 29 January, 2020
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.15 COURT NO.6 SECTION XII-A
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). 22242/2017
(Arising out of impugned final judgment and order dated 30-11-2016
in ITTA No. 655/2016 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF INCOME TAX (CENTRAL) HYDERABAD Petitioner(s)
VERSUS
G. VENKATA LAKSHMI Respondent(s)
Date : 29-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. H.Raghavendra Rao, Adv.
Mr. N.K. Karhail, Adv.
Mr. Anish Kumar Gupta, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. A. Subba Rao, 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 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 The special leave petition and pending applications are dismissed as withdrawn, leaving Signature Not Verified Digitally signed by CHARANJEET KAUR question(s) of law open.
Date: 2020.01.29 17:57:40 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER