Supreme Court - Daily Orders
The Commissioner Of Income Tax-Iii vs M/S. Shettys Pharmaceuticals And ... on 15 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.29 COURT NO.7 SECTION XII-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). 17276/2015
(Arising out of impugned final judgment and order dated 27-11-2014
in ITTA No. 678/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
THE COMMISSIONER OF INCOME TAX-III Petitioner(s)
VERSUS
M/S. SHETTYS PHARMACEUTICALS AND
BIOLOGICALS LIMTED Respondent(s)
WITH
SLP(C) No. 17283/2015 (XII-A)
SLP(C) No. 17284/2015 (XII-A)
Date : 15-01-2020 These petitions were 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)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s), 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 these special leave petition(s) along with pending applications therein due to low tax effect.
Permission granted, subject to just exceptions. The special leave petition(s) and pending applications are dismissed as withdrawn, leaving question(s) of law open.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.18 10:36:06 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER