Supreme Court - Daily Orders
Commr.Of Income Tax vs M/S Goetze India Ltd. on 17 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 960 OF 2010
COMMR.OF INCOME TAX, DELHI Appellant(s)
VERSUS
M/S GOETZE (INDIA) LTD. Respondent(s)
O R D E R
Learned counsel for the appellant, on instructions, in terms of Circular dated 22.08.2019 bearing No. F. No.390/Misc./116/2017-JC issued by the Department of Revenue, Ministry of Finance, 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 The appeal and pending applications are dismissed as withdrawn, leaving question of law open.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 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.10.21 10:46:17 IST (DINESH MAHESHWARI) New Delhi Reason: October 17, 2019 ITEM NO.109 COURT NO.8 SECTION XIV-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). 960/2010 COMMR.OF INCOME TAX, DELHI Appellant(s) VERSUS M/S GOETZE (INDIA) LTD. Respondent(s) ([ AT TOP ] ) Date : 17-10-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Dhruv Aggarwal, Adv. Mr. S.A. Haseeb, Adv.
Mr. Ashok Panigrahi, Adv. Mrs. Anil Katiyar, AOR For Respondent(s) Miss Geetanjali Mohan, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn, leaving question of law open in terms of signed order.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]