Supreme Court - Daily Orders
South Indian Bank Ltd Trichur vs Commissioner Of Income Tax Trichur on 3 March, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1469 OF 2016
SOUTH INDIAN BANK LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF INCOME TAX RESPONDENT(S)
WITH
CIVIL APPEAL NO. 1468 OF 2016
O R D E R
1. Counsel for the appellant submits that in view of the subsequent decision(s) of the Appellate Authorities, no interest is payable under Section 234B of the Income Tax Act. Hence, appellant seeks permission to withdraw these appeals.
2. Permission granted.
3. The appeals and pending applications are dismissed as withdrawn.
4. We make it clear that we have not expressed any opinion either way on the merits of the submission made on behalf of the appellant.
..................,J.
(A.M. KHANWILKAR) Signature Not Verified Digitally signed by DEEPAK SINGH ..................,J.
Date: 2020.03.04 15:56:16 IST Reason: (DINESH MAHESHWARI) NEW DELHI MARCH 03, 2020 2 ITEM NO.108(MM) 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). 1469/2016 SOUTH INDIAN BANK LTD Appellant(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s) WITH
C.A. No. 1468/2016 (XI-A) SLP(C) No. 18364/2018 (XI-A) Date : 03-03-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. S. Ganesh, Sr. Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv. Ms. Meera Mathur, AOR For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Rekha Pandey, Adv.
Ms. Praveena Gautam, Adv.
Mr. B. V. Balaram Das, AOR Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R C.A. Nos. 1469 and 1468 of 2016 The appeals and pending applications are dismissed as withdrawn in terms of the signed order.
SLP(C) No. 18364/2018
Counsel for the respondent prays for time to examine whether the issues raised in this special 3 leave petition are covered by the following decisions, as contended by the petitioner.
(i) (2010) 5 SCC 416 (ii) (2018) 15 SCC 523
(iii) 343 ITR 207 (iv) 247 ITR 209
(v) 316 ITR 141 (vi) 278 ITR 47 As prayed, list the matter on 17th March, 2020 in the category of Miscellaneous Hearing matters.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order in CA Nos.1469 & 1468/2016 is placed on the file.)