Supreme Court - Daily Orders
Commissioner Of Income Tax 1 vs M/S. Jannhavi Investments Pvt. Ltd. on 16 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9618/2010
COMMISSIONER OF INCOME TAX 1 Appellant(s)
VERSUS
M/S. JANNHAVI INVESTMENTS PVT. LTD. Respondent(s)
WITH
C.A. No. 9619/2010
O R D E R
Learned counsel for the appellant fairly states that the present matters would fall in the category of low tax effect and thus, seeks to withdraw the appeals.
The appeals are accordingly dismissed as withdrawn.
……………………………………………..J. [SANJAY KISHAN KAUL] ……………………………………………..J. [M.M. SUNDRESH] NEW DELHI;
SEPTEMBER 16, 2021.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.09.21 15:23:37 IST Reason: 2 ITEM NO.104 COURT NO.6 SECTION IX 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). 9618/2010 COMMISSIONER OF INCOME TAX 1 Appellant(s) VERSUS M/S. JANNHAVI INVESTMENTS PVT. LTD. Respondent(s) WITH C.A. No. 9619/2010 (IX)
Date : 16-09-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Arijit Prasad,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mr. Santosh Kumar, Adv.
Ms. Alka Agarwal,Adv.
Mr. Raj Bahadur Yadav, AOR For Respondent(s) Mr. Chinmoy Khaldkar, Adv.
Ms. Aruna Gupta, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as withdrawn in terms of the signed order.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]