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The Principal Commissioner Of Income ... vs M/S Joy Alukkas (India) P. Ltd. on 17 January, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.58                                 COURT NO.7                      SECTION XI-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)                      No(s).       11510/2018

     (Arising out of impugned final judgment and order dated 10-10-2017
     in ITA No. 112/2016 passed by the High Court Of Kerala At
     Ernakulam)

     THE PRINCIPAL COMMISSIONER OF INCOME TAX                                    Petitioner(s)

                                                        VERSUS
     M/S JOY ALUKKAS                   (INDIA) P. LTD.                           Respondent(s)

     Date : 17-01-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                   Mr. Arijit Prasad, Sr. Adv.
                                         Mr. Syed Abdul Haseeb, Adv
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr.   S. Ganesh, Sr. Adv.
                                         Mr.   Wills Mathews, Adv.
                                         Mr.   Devendra Kumar Tiwari, Adv.
                                         Mr.   Keshari K. Tiwari, Adv.
                                         Mr.   Ginesh P., Adv.
                                         Mr.   Paul John Edison, Adv.
                                         Mr.   Karthik S.D., Adv.
                                         Mr.   Joseph J. Samson, Adv.
                                         Mr.   Shree Pal Singh, AOR

                            UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner, on instructions issued by the Department of Revenue, Ministry of Finance vide F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw this special leave petition along with pending applications therein due to low tax effect.

Permission granted, subject to just exceptions.

The special leave petition and pending applications are Digitally signed by CHARANJEET KAUR dismissed as withdrawn, leaving question(s) of law open. Date: 2020.01.18 13:30:24 IST Reason:

                                (NEETU KHAJURIA)                           (VIDYA NEGI)
                                  COURT MASTER                             COURT MASTER