Supreme Court - Daily Orders
Commissioner Of Income Tax Delhi Vi vs Vishnu And Co. Pvt. Ltd. on 13 April, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3453 OF 2012
COMMISSIONER OF INCOME TAX APPELLANT(S)
VERSUS
VISHNU AND CO. PVT. LTD. RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant, on instructions issued by the Department of Revenue, Ministry of Finance vide Circular No.17/2019 dated 08.08.2019, seeks permission to withdraw this appeal along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeal and pending application are dismissed as withdrawn, leaving question of law open.
....................,J.
(A.M. KHANWILKAR) ....................,J. (DINESH MAHESHWARI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.04.15 17:33:02 IST ....................,J.
Reason: (KRISHNA MURARI) NEW DELHI APRIL 13, 2021 2 ITEM NO.103 Court 5 (Video Conferencing) SECTION XIV-A 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). 3453/2012 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS VISHNU AND CO. PVT. LTD. Respondent(s) Date : 13-04-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE KRISHNA MURARI For Appellant(s) Mr.Sanjay Jain, Ld. ASG Mr.Arijit Prasad, Sr. Adv. Ms. Gargi Khanna, Adv.
Mr.Manish Pushkarna, Adv. Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Kamal Mohan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R The appeal and pending applications are dismissed as withdrawn in terms of the signed order.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)