Supreme Court - Daily Orders
The Citizen Co Operative Society ... vs Assistant Commissioner Of Income Tax ... on 3 December, 2019
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, Arun Mishra, Ashok Bhushan
ITEM NO.1002 SECTION XII-A
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. 107/2019 in R.P.(C) No. 2625/2017 in C.A.
No. 10245/2017
THE CITIZEN CO OPERATIVE SOCIETY LIMITED Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 9(1) HYDERABAD Respondent(s)
(IA No.36671/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 03-12-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE ASHOK BHUSHAN
By Circulation
UPON perusing the papers the Court made the following
O R D E R
The Curative Petition is dismissed.
Pending application stands disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.12.05 18:05:36 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO. 107 OF 2019 IN REVIEW PETITION (C) NO. 2625 OF 2017 IN CIVIL APPEAL NO. 10245 OF 2017 THE CITIZEN CO OPERATIVE SOCIETY .. PETITIONER(S) LTD. HYDERABAD VERSUS ASSISTANT COMMISSIONER OF INCOME .. RESPONDENT(S) TAX CIRCLE 9(1) HYDERABAD 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.
[ S.A. BOBDE ] .......................J. [ N.V. RAMANA ] .......................J. [ ARUN MISHRA ] .......................J. [ ASHOK BHUSHAN ] NEW DELHI, DECEMBER 03, 2019.