Supreme Court - Daily Orders
Commissioner Of Income Tax - Ii, Surat vs Vimal Agro Products Pvt. Ltd. on 24 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4601 OF 2018
COMMISSIONER OF INCOME TAX - II, SURAT Appellant(s)
VERSUS
VIMAL AGRO PRODUCTS PVT. LTD. Respondent(s)
O R D E R
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 this appeal along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) …...................J (DINESH MAHESHWARI) New Delhi Signature Not Verified January 24, 2020 Digitally signed by DEEPAK SINGH Date: 2020.01.25 14:01:28 IST Reason: ITEM NO.56 COURT NO.6 SECTION III 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). 4601/2018 COMMISSIONER OF INCOME TAX - II, SURAT Appellant(s) VERSUS VIMAL AGRO PRODUCTS PVT. LTD. Respondent(s) Date : 24-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. Arijit Prasad, Sr. Adv. Mr. H.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Arvind Gupta, AOR Mr. Anil Kumar Sahu, Adv. Mr. Mahesh Chourasia, Adv. Mr. Sujeet Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]