Supreme Court - Daily Orders
M/S Palam Gas Services vs Commissioner Of Income Tax on 23 February, 2022
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No.377 OF 2019
IN
REVIEW PETITION (CIVIL) No.2476 OF 2017
IN
CIVIL APPEAL No. 5512 OF 2017
M/S PALAM GAS SERVICES … PETITIONER
Versus
COMMISSIONER OF INCOME TAX … RESPONDENT
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. (N.V. RAMANA) ………………...…………………….……J. (UDAY UMESH LALIT) ……...………...…………………….……J. (A.M. KHANWILKAR) Signature Not Verified Digitally signed by SATISH KUMAR YADAV New Delhi;
Date: 2022.03.05 12:59:03 IST Reason:February 23, 2022.
ITEM NO.1002 SECTION XIV-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.377/2019 in R.P.(C) No.2476/2017 in C.A. No. 5512/2017 M/S PALAM GAS SERVICES Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX Respondent(s) Date : 23-02-2022 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR 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.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)