Supreme Court - Daily Orders
Delhi Transport Corporation vs Commissioner Service Tax on 20 February, 2019
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, S.A. Bobde, N.V. Ramana
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.329 OF 2018
IN
REVIEW PETITION (CIVIL) NO.3179 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO.1653 OF 2016
Delhi Transport Corporation Petitioner(s)
Versus
Commissioner Service Tax Respondent(s)
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [A.K. Sikri] ....................J. [S.A. Bobde] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.02.27 ....................J. 15:53:04 IST Reason: [N.V. Ramana] New Delhi February 20, 2019.
ITEM NO.1001 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CIVIL) NO.329 OF 2018 IN REVIEW PETITION (CIVIL) NO.3179 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NO.1653 OF 2016 DELHI TRANSPORT CORPORATION Petitioner(s) VERSUS COMMISSIONER SERVICE TAX Respondent(s) Date : 20-02-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA 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.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)