Supreme Court - Daily Orders
V.M. Salgaoca And Brother Pvt. Ltd. vs Commissioner Of Income Tax Panaji Goa on 30 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 122 OF 2018
IN
CIVIL APPEAL NO. 12757 OF 2017
V.M. SALGAOCAR & BROTHER PRIVATE LIMITED
(FORMERLY KNOWN AS
V.M. SALGAOCAR & BROTHERS LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, PANAJI, GOA Respondent(s)
O R D E R
We have perused the review petition and the connected papers. We do not find any merit in the review petition and the same stands dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ ASHOK BHUSHAN ] New Delhi;
January 30, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.02.03 12:37:12 IST Reason: ITEM NO.1004 SECTION III 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. 122/2018 in C.A. No. 12757/2017 V.M. SALGAOCAR AND BROTHER PVT. LTD. Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX, PANAJI, GOA Respondent(s) Date : 30-01-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN 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.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER [Signed order is placed on the file.]