Supreme Court - Daily Orders
M/S Associated Mining Co. vs The Principal Commissioner Of Income ... on 17 January, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.7 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 711-716/2020
(Arising out of impugned final judgment and order dated 22-07-2019
in ITA No. 100014, 100015, 100016, 100017, 100018 and 100019/2017
passed by the High Court of Karnataka Circuit Bench at Dharwad)
M/S ASSOCIATED MINING CO. Petitioner(s)
VERSUS
THE PRINCIPAL COMMISSIONER OF
INCOME TAX (CENTRAL) & ANR. Respondent(s)
(FOR ADMISSION)
Date : 17-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. S. Ganesh, Sr. Adv.
Mr. Mayank Jain, Adv.
Mr. Parmatma Singh, AOR
Mr. Madhur Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, the special leave petitions stand disposed of as withdrawn.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2020.01.17 17:24:23 IST Reason: