Supreme Court - Daily Orders
The Director Prasar Bharati vs Commissioner Of Income Tax ... on 26 November, 2019
Bench: Uday Umesh Lalit, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) Nos. (Dy. No.36589/2019)
in
C.A.Nos.3496-3497 of 2018
THE DIRECTOR, PRASAR BHARATI Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX,
THIRUVANANTHAPURAM Respondent(s)
O R D E R
There is delay of 521 days in preferring this review petition and the explanation offered in application for seeking condonation is not satisfactory.
The view taken by the High Court in holding that the provisions of Section 194-H of the Income Tax Act were applicable to the review petitioner was upheld by this Court.
We have gone through the Review Petitions and do not find any reason to take a different view in the matter. These review petitions are, therefore, dismissed on the ground of delay as well as on merits.
........................J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by ........................J. INDU MARWAH Date: 2019.12.06 16:17:17 IST (ASHOK BHUSHAN) Reason: NEW DELHI, November 26,2019.
ITEM NO.1001 SECTION XI-A
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)Nos.__________Diary No(s). 36589/2019 in C.A.Nos.3496-3497 of 2018 THE DIRECTOR, PRASAR BHARATI Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX, THIRUVANANTHAPURAM Respondent(s) (IA No. 155958/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 155960/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 26-11-2019 These matters were called on for hearing 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 The review petitions are dismissed on the ground of delay as well as on merits in terms of the signed order.
Pending applications, if any, shall also stands disposed of.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER
(signed order is placed on the file)