Kerala High Court
C.T.Chacko vs The Commissioner Of Income Tax on 3 December, 2013
Author: Manjula Chellur
Bench: Manjula Chellur, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE THE CHIEF JUSTICE DR. MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY, THE 14TH DAY OF MARCH 2014/23RD PHALGUNA, 1935
RP.No. 139 of 2014
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[IN THE COMMON JUDGMENT OF THIS HON'BLE COURT IN I.T.A. NO.198/2012
DATED 03/12/2013]
.................
REVIEW PETITIONER/APPELLANT:
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C.T.CHACKO,
CHALUVELIL, THOTTACKADU,
CHENGANACHERRY.
BY SRI.T.M.SREEDHARAN, SENIOR ADVOCATE,
ADVS.SRI.V.P.NARAYANAN,
SMT.BOBY M.SEKHAR,
SMT.DIVYA RAVINDRAN.
RESPONDENT/RESPONDENT:
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THE COMMISSIONER OF INCOME TAX,
AAYAKAR BHAVAN, KOWDIAR,
THIRUVANANTHAPURAM-695 003.
BY SRI.JOSE JOSEPH, S.C.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 14-03-2014, ALONG WITH R.P. NO.140/2014 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Prv.
Manjula Chellur, C.J. & A.M. Shaffique, J.
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R.P. No. 139 of 2014 in I.T.A. No.198 of 2012
R.P. No. 140 of 2014 in I.T.A. No.215 of 2012
R.P. No. 141 of 2014 in I.T.A. No.216 of 2012
R.P. No. 142 of 2014 in I.T.A. No.217 of 2012
R.P. No. 143 of 2014 in I.T.A. No.218 of 2012
R.P. No. 144 of 2014 in I.T.A. No.219 of 2012
and
R.P. No. 145 of 2014 in I.T.A. No.220 of 2012
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Dated this the 14th day of March, 2014
O R D E R
Manjula Chellur, C.J.
We have gone through the averments in the Review Petitions. On going through the judgment in detail, from paragraph 11 onwards issues raised in the Review Petitions are clearly discussed and ultimately questions of law raised were answered against the appellant/assessee. There is no apparent error on the face of record. Accordingly, the Review Petitions are dismissed.
Manjula Chellur, Chief Justice.
A.M. Shaffique, Judge.
ttb/14/03 WA No. 1689 of 2013 -:2:-