COMMISSIONER OF INCOME TAX, JAIPUR-II Vs. RAJASTHAN STATE GANGANAGAR SUGAR MILLS LTD.
LAWS(SC)-2020-1-163
SUPREME COURT OF INDIA
Decided on January 09,2020

COMMISSIONER OF INCOME TAX, JAIPUR-II Appellant
VERSUS
Rajasthan State Ganganagar Sugar Mills Ltd. 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 these special leave petitions along with pending applications therein due to low tax effect.
(2.) Permission granted, subject to just exceptions.
(3.) The special leave petitions and pending applications are dismissed as withdrawn, leaving question(s) of law open.;


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