PRINCIPAL COMMISSIONER OF INCOME TAX, 17 MUMBAI Vs. HARDIK BHARAT PATEL
LAWS(SC)-2020-1-162
SUPREME COURT OF INDIA
Decided on January 13,2020

Principal Commissioner Of Income Tax, 17 Mumbai Appellant
VERSUS
Hardik Bharat Patel Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner, 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 this special leave petition along with pending applications therein due to low tax effect.
(2.) Permission granted, subject to just exceptions.
(3.) The special leave petition and pending applications are dismissed as withdrawn, leaving question(s) of law open.;


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