Supreme Court - Daily Orders
Visvesvaraya Technological ... vs Assistant Commissioner Of Income Tax, on 23 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
CHAMBER MATTER-2 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) NOS. 2968-2973/2016
IN
C.A. NO. 4361-4366/2016
VISVESVARAYA TECHNOLOGICAL UNIVERSITY PETITIONER(S)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX, RESPONDENT(S)
(WITH APPLN. (S) FOR ORAL HEARING AND OFFICE REPORT)
Date : 23/08/2016 This petition was 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
Prayer for oral hearing is rejected. 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: 2016.08.24 15:22:44 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NOS. 2968-2973/2016 IN CIVIL APPEAL NOS. 4361-4366/2016 VISVESVARAYA TECHNOLOGICAL UNIVERSITY ....PETITIONER VERSUS ASSISTANT COMMISSIONER OF INCOME TAX ...RESPONDENT ORDER These Review Petitions have been filed against the judgment dated 22nd April, 2016 whereby the appeals were dismissed.
Prayer for oral hearing is rejected. We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of judgment dated 22 nd April, 2016 is made out. Consequently, the review petitions are dismissed.
....................,J. (RANJAN GOGOI) ....................,J. (PRAFULLA C. PANT) NEW DELHI AUGUST 23, 2016