Supreme Court - Daily Orders
Asst Director Of Income Tax vs M/S Klm Royal Dutch Airlines on 11 April, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.8649-8650 OF 2011
ASSTT.DIRECTOR OF INCOME TAX, DELHI ... APPELLANT(S)
VS.
M/S. KLM ROYAL DUTCH AIRLINES ... RESPONDENT(S)
O R D E R
Heard the learned counsel appearing for the parties.
During the course of hearing, it has been brought to our notice that the Central Board of Direct Taxes has issued a letter directing for withdrawal of these appeals.
In view of the above, these appeals are dismissed as withdrawn.
However, the question of law is kept open.
......................J. [R.K.AGRAWAL] ......................J. [ABHAY MANOHAR SAPRE] New Delhi;
April 11, 2018.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.04.12 16:53:59 IST Reason: 1 ITEM NO.114 COURT NO.8 SECTION XIV 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). 8649-8650/2011 ASST DIRECTOR OF INCOME TAX, DELHI Appellant(s) VERSUS M/S KLM ROYAL DUTCH AIRLINES Respondent(s)
Date : 11-04-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Mr. Arijit Prasad,Adv.
Mr. D.L.Chidananda,Adv. For Ms. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Bhargava V. Desai, AOR Mr. Anil Makhija,Adv.
Mr. Akshat Malpani,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed as withdrawn in terms of the signed order.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2