Supreme Court - Daily Orders
Karnataka Chamber Of Commerce And ... vs Commissioner Of Income Tax, Hubli on 21 January, 2021
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7664 OF 2009
KARNATAKA CHAMBER OF COMMERCE
AND INDUSTRY, HUBLI Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX, HUBLI Respondent(s)
WITH
CIVIL APPEAL NO. 1955 OF 2015
O R D E R
C.A.NO. 7664 OF 2009 The learned counsel for the appellant seeks leave to withdraw this appeal in view of the fact that the appellant has resolved its dispute under Vivad Se Vishwas Scheme, 2020.
The civil appeal is, accordingly, dismissed as withdrawn.
C.A.NO. 1955 OF 2015 We find no ground to interfere with the impugned order passed by the High Court. The appeal is, accordingly, dismissed. Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ NAVIN SINHA ] Signature Not Verified .......................J. Digitally signed by [ K.M. JOSEPH ] Jayant Kumar Arora Date: 2021.01.22 16:28:24 IST Reason: New Delhi;
January 21, 2021.
ITEM NO.102 Court 3 (Video Conferencing) SECTION IV-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). 7664/2009 KARNATAKA CHAMBER OF COMMERCE AND INDUSTRY, HUBLI Appellant(s) VERSUS COMMISSIONER OF INCOME TAX, HUBLI Respondent(s) WITH C.A. No. 1955/2015 (XI-A) Date : 21-01-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Ms. Kavita Jha, AOR Mr. Anant Mann, Adv.
Mr. G. Prakash, AOR Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv.
For Respondent(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R C.A.NO. 7664 OF 2009 The civil appeal is dismissed as withdrawn in terms of the signed order.
C.A.NO. 1955 OF 2015 The appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)