Supreme Court - Daily Orders
M/S Mother Hospital Pvt. Ltd. Through ... vs Commissioner Of Income Tax Trichur ... on 10 October, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 1233 OF 2017
IN
CIVIL APPEAL NO. 3360 OF 2006
M/S MOTHER HOSPITAL PVT. LTD.
THROUGH ITS DIRECTOR Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX,
TRICHUR, KERALA Respondent(s)
O R D E R
The instant petition is filed against order dated March 08, 2017, passed in the aforementioned civil appeal.
We have carefully gone through 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;
October 10, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.10.14 11:48:18 IST Reason: ITEM NO.1001 SECTION XI-A 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. 1233/2017 in C.A. No. 3360/2006 M/S MOTHER HOSPITAL PVT. LTD. THROUGH ITS DIRECTOR Petitioner(s) VERSUS COMMISSIONER OF INCOME TAX, TRICHUR, KERALA Respondent(s) (With I.A. No. 1 : APPLICATION FOR EXEMPTION FROM FILING OFFICIAL TRANSLATION.) Date : 10-10-2017 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.]