Supreme Court - Daily Orders
Kostub Investment Ltd. vs Commissioner Of Income Tax on 14 July, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.209 OF 2016
IN
REVIEW PETITION (C) NO.115 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.8519 OF 2015
KOSTUB INVESTMENT LTD. PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME TAX RESPONDENT(S)
O R D E R
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 Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
......................CJI.
(T.S.THAKUR) ........................J. (ANIL R. DAVE) ........................J. (JAGDISH SINGH KHEHAR) ........................J. (ADARSH KUMAR GOEL) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.07.20 NEW DELHI, 16:50:43 IST Reason: JULY 14, 2016.
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 PET(C) No. 209/2016 In R.P.(C) No. 115/2016 In SLP(C) No. 8519/2015 KOSTUB INVESTMENT LTD. Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s) (with office report) Date : 14/07/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)