Supreme Court - Daily Orders
M/S Mcdowell & Company Limited (Now ... vs The Deputy Commissioner Of Income-Tax on 23 July, 2015
Bench: Ranjan Gogoi, Prafulla C. Pant
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
R.P.(C) NO. 1504/2015
IN
C.A. NO. 3214/2011
M/S MCDOWELL & COMPANY LIMITED
(NOW KNOWN AS UNITED SPIRITS LTD.) PETITIONER(S)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME-TAX & ANR. RESPONDENT(S)
WITH
R.P.(C) NO. 1505/2015 IN SLP(C) NO.10080/2014
Date : 23/07/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.23 17:04:59 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION REVIEW PETITION (CIVIL) NO. 1504/2015 IN CIVIL APPEAL NO.3214/2011 M/S MCDOWELL & COMPANY LIMITED [NOW KNOWN AS UNITED SPIRITS LTD.] ....PETITIONER VERSUS THE DEPUTY COMMISSIONER OF INCOME- TAX & ANR. ...RESPONDENTS WITH REVIEW PETITION (CIVIL) NO. 1505/2015 IN SPECIAL LEAVE PETITION (CIVIL) NO.10080 OF 2014 M/S MCDOWELL & COMPANY LIMITED [NOW KNOWN AS UNITED SPIRITS LTD.] ....PETITIONER VERSUS THE DEPUTY COMMISSIONER OF INCOME- TAX & ANR. ...RESPONDENTS ORDER These Review Petitions have been filed against the judgment dated 10th March, 2015 whereby the Civil appeal and the Special Leave Petition were dismissed.
We have perused the Review Petitions as well as the grounds in support of the Review Petitions. In our opinion, no case for review of judgment dated 10th March, 2015 is made out. Consequently, the review petitions are dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (PRAFULLA C. PANT) NEW DELHI JULY 23, 2015