Supreme Court - Daily Orders
Pr Commissioner Of Income Tax- 4 vs Saumya Construction Pvt Ltd on 27 January, 2021
Bench: Uday Umesh Lalit, Ashok Bhushan
1
ITEM NO.1001 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No.25308/2020
(Arising out of impugned final judgment and order dated 24-04-2018
in C.A. No.4484/2018 passed by the Supreme Court Of India)
PR COMMISSIONER OF INCOME TAX-4 Petitioner(s)
VERSUS
SAUMYA CONSTRUCTION PVT LTD Respondent(s)
(IA No.119113/2020 - FOR CONDONATION OF DELAY IN FILING REVIEW
PETITION)
Date : 27-01-2021 This matter was was circulated today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
There is delay of 910 days in preferring review petition. The basic issue arising in the matter is one pertaining to Section 153A of the Income Tax Act.
It is submitted that Civil Appeal No.4484 of 2018 was wrongly tagged with the bunch of appeals dealt with by this Court in Civil Appeal No.8900 of 2012 and connected matters (Commissioner of Signature Not Verified Income Tax, Delhi-1 v. M/s Container Corporation of India Ltd.) Digitally signed by Dr. Mukesh Nasa Date: 2021.01.27 17:32:18 IST Reason: Issue Notice on review petition as well as on application for condonation of delay returnable on 19.3.2021. 2 To be listed in open Court, after obtaining requisite directions from the Hon’ble the Chief Justice of India.
(MUKESH NASA) (PRADEEP KUMAR)
COURT MASTER BRANCH OFFICER