COMMISSIONER OF INCOME TAX, CHENNAI Vs. ELNET TECHNOLOGIES LTD.
LAWS(SC)-2020-1-155
SUPREME COURT OF INDIA
Decided on January 27,2020

COMMISSIONER OF INCOME TAX, CHENNAI Appellant
VERSUS
Elnet Technologies Ltd. Respondents

JUDGEMENT

- (1.) 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.
(2.) Permission granted, subject to just exceptions.
(3.) The special leave petition(s) and pending applications are dismissed as withdrawn, leaving question(s) of law open.;


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