Supreme Court - Daily Orders
M/S. Cochin Stock Exchange Ltd. vs Commissioner Of Income Tax, Cochin on 26 August, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Vikramajit Sen, Pinaki Chandra Ghose
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.234 OF 2015
IN
REVIEW PETITION (C) NO.2203 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.18978 OF 2014
M/S. COCHIN STOCK EXCHANGE LTD. ..PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME TAX,
COCHIN ..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.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (VIKRAMAJIT SEN) ..............J. (PINAKI CHANDRA GHOSE) NEW DELHI, Signature Not Verified AUGUST 26, 2015.
Digitally signed by Ramana Venkata Ganti Date: 2015.08.27 11:07:53 IST Reason: CHAMBER MATTER 1 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. 234/2015 In R.P.(C) No. 2203/2014 In SLP(C) No. 18978/2014 M/S. COCHIN STOCK EXCHANGE LTD. Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX, COCHIN Respondent(s) (with office report) Date : 26/08/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE 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.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)