Supreme Court - Daily Orders
Bahadur Chand Investment (P) Ltd vs Commnr. Of Income Tax Ii on 25 February, 2021
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 667 OF 2015
BAHADUR CHAND INVESTMENT (P) LTD. .....APPELLANT
VERSUS
COMMISSIONER OF INCOME TAX-II, .....RESPONDENT
LUDHIANA
WITH
CIVIL APPEAL NO. 668 OF 2015
AND
CIVIL APPEAL NO. 669 OF 2015
ORDER
The I.A. Nos. 16620 of 2021, 16626 of 2021 and 16636 of 2021 filed for withdrawal of the Civil Appeals No. 669 of 2015, 668 of 2015 and 667 of 2015, respectively, are allowed.
The Civil Appeals are disposed of as withdrawn, as per the reasons stated in the applications. Liberty is granted to re-approach this Court, if need arises in future.
.............................................J. (A.S. BOPANNA) NEW DELHI;
FEBRUARY 25, 2021
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.03.03
17:14:04 IST
Reason:
ITEM NO.13 Court 14 (Video Conferencing) SECTION IV
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. 667/2015
BAHADUR CHAND INVESTMENT (P) LTD Appellant
VERSUS
COMMNR. OF INCOME TAX II, LUDHIANA Respondent
IA No. 16636/2021 - WITHDRAWAL OF CASE / APPLICATION) WITH C.A. No. 669/2015 (IV) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 16620/2021 IA No. 16620/2021 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 668/2015 (IV) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 16626/2021 IA No. 16626/2021 - WITHDRAWAL OF CASE / APPLICATION) Date : 25-02-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA [IN CHAMBER] For Appellant(s) Miss Geetanjali Mohan, AOR Mr. Satyen Sethi, Adv.
Ms. Arta Taran Panda, Adv.
For Respondent(s) Mr. A. N. Arora, AOR Mrs. Anil Katiyar, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are disposed of as withdrawn, in terms of the signed order.
(MANISH ISSRANI) (RENU BALA GAMBHIR) COURT MASTER(SH) COURT MASTER(NSH) (SIGNED ORDER IS PLACED ON THE FILE)