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Reach Cable Networks Limited v/s DIT (International Taxation) Delhi
A.A.R. NO. 627 OF 2003
Decided On, 29 November 2004
At, Authority For Advance Rulings Income Tax New Delhi
By, HONBLE MR. JUSTICE SYED SHAH MOHAMMED QUADRI (CHAIRMAN)MR. K.D. SINGH (MEMBER)
Present for the Applicant Mr. Rajiv Anand, CA Mr. Yogesh Batra, CA Present for the Department Mr. Salil Gupta, Addl. DIT (International Taxation), Delhi Mr. Pravin Rawal Asstt. DIT (International Taxation) Delhi.
Judgment Text
Justice Syed Shah Mohammed Quadri
Mr. Rajiv Anand, C.A., appearing for the applicant, submits that outcome of the case, Bharat Sanchar Nigam Limited & Another vs. Union of India & others - Writ Petition (C) No.183 of 2003- pending in the Hon?ble Supreme Court of India, would have a direct bearing on the questions framed in the application. It is stated that the applicant has filed an intervention application in that case. For the said reason he seeks permission to withdraw the application with liberty to approach the Authority, if it is necessary so to do, after pronouncement of judgement by the Hon?ble Supreme Court in that case.
2. The applicant is permitted to withdraw the application with li
Mr. Rajiv Anand, C.A., appearing for the applicant, submits that outcome of the case, Bharat Sanchar Nigam Limited & Another vs. Union of India & others - Writ Petition (C) No.183 of 2003- pending in the Hon?ble Supreme Court of India, would have a direct bearing on the questions framed in the application. It is stated that the applicant has filed an intervention application in that case. For the said reason he seeks permission to withdraw the application with liberty to approach the Authority, if it is necessary so to do, after pronouncement of judgement by the Hon?ble Supreme Court in that case.
2. The applicant is permitted to withdraw the application with li
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berty to approach the Authority Accordingly, the application shall stand rejected.