Supreme Court - Daily Orders
Cit,Ahmedabad vs M/S Nirma Chemical Work Limited on 30 August, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7218 OF 2010
CIT,AHMEDABAD APPELLANT
VERSUS
M/S NIRMA CHEMICAL WORK LIMITED RESPONDENT
O R D E R
It is stated at the Bar that the tax effect in the present case is Rs. 16,60,878/- (Rupees Sixteen Lakh Sixty Thousand Eight Hundred & Seventy Eight Only) and hence the revenue would not like to press this appeal in view of the Circular No. 17/2019 dated 8th August 2019.
Taking the statement on record, we dispose of the present appeal without making any comments or observations on merits. Questions/issues raised are left open.
……………………………………………. .J. [SANJIV KHANNA] ……………………………………………. .J. [J.K. MAHESHWARI] NEW DELHI;
AUGUST 30, 2022.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.01 12:30:45 IST Reason: ITEM NO.106 COURT NO.12 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). 7218/2010 CIT,AHMEDABAD Appellant(s) VERSUS M/S NIRMA CHEMICAL WORK LIMITED Respondent(s)
Date : 30-08-2022 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Appellant(s) Mr. N. Venkatraman, ASG Mr. Arjit Prasad, Sr. Adv. Mr. Shashank Bajpai, Adv. Mr. C. N. Sreekumar, Adv.
Mr. Anirudh Bhat, Adv.
Mr. Sughosh Subramanyam, Adv. Mr. B. V. Balaram Das, AOR Mr. Raj Bahadur Yadav, Adv.
For Respondent(s) Mr. Amar Dave, Adv.
Mr. P. S. Sudheer, AOR Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed Order is placed on the file]