Supreme Court - Daily Orders
Commissioner Of Income Tax vs Expeditors International (India) Pvt. ... on 4 March, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5314 OF 2012
COMMISSIONER OF INCOME TAX Appellant(s)
VERSUS
EXPEDITORS INTERNATIONAL (INDIA) PVT. LTD. Respondent(s)
WITH
CIVIL APPEAL NO. 5303 OF 2012
O R D E R
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.
Permission granted, subject to just exceptions.
The appeals and pending applications are dismissed as withdrawn, leaving question of law open.
…...................J (A.M. KHANWILKAR) Signature Not Verified Digitally signed by DEEPAK SINGH …...................J (DINESH MAHESHWARI) Date: 2020.03.07 12:47:30 IST Reason:
New Delhi March 04, 2020 ITEM NO.118 COURT NO.7 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). 5314/2012 COMMISSIONER OF INCOME TAX Appellant(s) VERSUS EXPEDITORS INTERNATIONAL (INDIA) PVT. LTD. Respondent(s) WITH C.A. No. 5303/2012 (XIV-A) SLP(C) No. 24325/2012 (XIV) Date : 04-03-2020 This appeal was 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. Ms. Praveen Gautam, Adv. Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Vikas Mehta, AOR Ms. Sashi K., Adv.
Ms. Malvika Kalra, Adv. Mr. Pravesh Sharma, Adv. Mr. Sushil Kumar, Adv.
Mr. Sushant K., Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals and pending applications are dismissed as withdrawn, leaving question of law open.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]