Supreme Court - Daily Orders
Commissioner Of Income Tax I vs M/S Apex Metchem (P) Ltd. on 9 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).10410-10411/2018
COMMISSIONER OF INCOME TAX-I APPELLANT(S)
VERSUS
M/S APEX METCHEM (P) 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 F.No.390/Misc./116/2017-JC dated 22.08.2019, seeks permission to withdraw these appeals along with pending applications therein due to low tax effect.
2. Permission granted, subject to just exceptions.
3. The appeals and pending application(s) are dismissed as withdrawn, leaving question(s) of law open.
..................,J. (A.M. KHANWILKAR) ..................,J. Signature Not Verified (DINESH MAHESHWARI) Digitally signed by CHARANJEET KAUR NEW DELHI JANUARY 09, 2020 Date: 2020.01.11 13:53:53 IST Reason:
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ITEM NO.44 COURT NO.6 SECTION XV 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). 10410-10411/2018 COMMISSIONER OF INCOME TAX I Appellant(s) VERSUS M/S APEX METCHEM (P) LTD. Respondent(s) Date : 09-01-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Mr. Syed Abdul Haseeb, Adv Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Prakul Khurana, Adv.
Mr. Rajat Sharma, Adv.
Mr. Tarun Gupta, AOR
Mr. Abhishek Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals and pending application(s) are dismissed as withdrawn in terms of the signed order.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.)