Supreme Court - Daily Orders
Bachittar Singh vs The Commissioner Of Income Tax on 10 March, 2015
Author: Chief Justice
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, J. Chelameswar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.442 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.14276 OF 2011
BACHITTAR SINGH ..PETITIONER(S)
VERSUS
THE COMMISSIONER OF INCOME TAX
AND ANR. ..RESPONDENT(S)
O R D E R
There is a delay of 1320 days in filing the review petition which has not been satisfactorily explained. Even otherwise, we have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, therefore, dismissed both on the ground of delay as well as on merits.
...............CJI.
(H.L. DATTU) .................J. (SUDHANSU JYOTI MUKHOPADHAYA) .................J. (J. CHELAMESWAR) NEW DELHI, Signature Not Verified MARCH 10, 2015 Digitally signed by NEETU KHAJURIA Date: 2015.03.13 17:16:54 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 REVIEW PETITION (C) NO.442 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.14276 OF 2011 BACHITTAR SINGH ..PETITIONER(S) VERSUS THE COMMISSIONER OF INCOME TAX AND ANR. ..RESPONDENT(S) (With appln(s) for c/delay in filing review petition, placing on record the additional information and office report) Date : 10/03/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON'BLE MR. JUSTICE J. CHELAMESWAR 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. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signed order is placed on the file.