Supreme Court - Daily Orders
Bhagirath Aggarwal vs Commnr. Of Income Tax, New Delhi on 2 April, 2014
Author: Chief Justice
Bench: Chief Justice
V IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No. 59 OF 2014
IN
REVIEW PETITION (CIVIL) No. 1934 OF 2013
IN
SPECIAL LEAVE PETITION (CIVIL) No. 16170 OF 2013
Bhagirath Aggarwal .... Petitioner(s)
Versus
Commissioner of Income Tax, New Delhi .... Respondent(s)
ORDER
We have gone through the curative petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hur r a Vs. Ashok Hur r a & Anr. , reported in 2002 (4) S.C.C. 388. Hence, the Curative Petition is dismissed.
...................................................CJI. (P. SATHASIVAM) ......................................................J. (R.M. LODHA) ......................................................J. (H.L. DATTU) ......................................................J. (ANIL R. DAVE) ......................................................J. (MADAN B. LOKUR) NEW DELHI;
APRIL 02, 2014
CHAMBER MATTER SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Curative Petition (Civil) No.59 of 2014 In Review Petition (Civil) No.1934 of 2013 In Special Leave Petition (Civil) No.16170 of 2013 BHAGIRATH AGGARWAL Petitioner(s) VERSUS COMMNR. OF INCOME TAX, NEW DELHI Respondent(s) (With office report) Date: 02/04/2014 This Petition was circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE MADAN B. LOKUR UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Chetan Kumar) (Savita Sainani) Court Master Assistant Registrar (Signed order is placed on the file)