Supreme Court - Daily Orders
M/S. Keyaram Hotels Pvt. Ltd. vs Deputy Commissioner Of Income Tax, ... on 15 March, 2016
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NOS. 3963-3966 OF 2015
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 27327-27330 OF 2015
M/S. KEYARAM HOTELS PVT. LTD. ... Petitioner
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX,
COMPANY CIRCLES II (4), CHENNAI ... Respondent
O R D E R
Delay condoned.
The instant review petitions are filed against order dated 28.09.2015 whereby the aforementioned special leave petitions were dismissed.
We have carefully gone through the review petitions and the connected papers. We find no error, much less apparent, in the order impugned, warranting its reconsideration.
The review petitions are, accordingly, dismissed.
......................, J. [ A.K. SIKRI ] ......................, J. [ ROHINTON FALI NARIMAN ] New Delhi;
March 15, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.03.17 05:58:02 IST Reason: 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. 3963-3966/2015 In SLP(C) No. 27327-27330/2015 M/S. KEYARAM HOTELS PVT. LTD. Petitioner(s) VERSUS DEPUTY COMMISSIONER OF INCOME TAX, COMPANY CIRCLES II (4), CHENNAI Respondent(s) (With appln(s) for c/delay in filing review petition and office report) Date : 15/03/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]