Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 vs M/S V. Dhana Reddy And Co. on 4 December, 2019
Bench: Uday Umesh Lalit, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
R.P.(CIVIL)NO.______(Dy.No.40844/2019)
in
SLP (C) No.27416/2018
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
M/S V. DHANA REDDY AND CO. Respondent(s)
O R D E R
There is delay of 393 days in preferring this review petition and the explanation furnished in the application seeking condonation of delay is not satisfactory at all.
Further, the tax effect in the matter is Rs.14.51,507/- and as such this matter is fully covered by the Circular of CBDT dated 08.08.2019.
We, therefore, do not see any reason to interfere in the matter. This review petition is dismissed on the grounds of delay as well as on merits leaving all questions of law open.
........................J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by ........................J. INDU MARWAH Date: 2019.12.06 16:02:13 IST Reason: (ASHOK BHUSHAN) NEW DELHI, December 4, 2019 2 ITEM NO.1001 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 REVIEW PETITION (CIVIL)_____ Diary No(s). 40844/2019 in SLP(C) No. No. 27416/2018.
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s) VERSUS M/S V. DHANA REDDY AND CO. Respondent(s) (IA No. 173570/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 173568/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 04-12-2019 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 This review petition is dismissed on the grounds 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 BRANCH OFFICER
(signed order is placed on the file)