Supreme Court - Daily Orders
Kostub Investment Limited Through Its ... vs Commissioner Of Income Tax Delhi-Ii, ... on 3 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.115 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO.8519 OF 2015
KOSTUB INVESTMENT LIMITED THROUGH ITS DIRECTOR ... PETITIONER(S)
VS.
COMMISSIONER OF INCOME TAX DELHI-II,
C.R.BUILDING, NEW DELHI ... RESPONDENT(S)
O R D E R
We have perused the Review Petition and record of the Special Leave Petition and are convinced that the judgment of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
3rd February, 2016.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.05 16:22:13 IST Reason: 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
R.P.(C) No. 115/2016 In SLP(C) No. 8519/2015 KOSTUB INVESTMENT LIMITED THROUGH ITS DIRECTOR Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX DELHI-II, C.R. BUILDING, NEW DELHI Respondent(s) Date : 03/02/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)