Supreme Court - Daily Orders
M/S Micro Nova Pharmaceutical Pvt Ltd vs Cit, Bangalore on 2 September, 2014
Bench: H.L. Dattu, S.A. Bobde
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C.)NO. 1222 OF 2014
IN
CIVIL APPEAL NO.1945 OF 2014
M/S.MICRO NOVA PHARMACEUTICAL PETITIONER(S)
PVT. LTD.
VERSUS
COMMISSIONER OF INCOME TAX, BANGALORE & ANR.
RESPONDENT(S)
WITH
REVIEW PETITION (C.)NO. 1218 OF 2014
IN
CIVIL APPEAL NO.1948 OF 2014
M/S.MICRO ETHICALS PETITIONER(S)
VERSUS
COMMISSIONER OF INCOME TAX, BANGALORE & ANR.
RESPONDENT(S)
WITH
REVIEW PETITION (C.)NO. 1223-1224 OF 2014
IN
CIVIL APPEAL NO.1946 OF 2014 AND
CIVIL APPEAL NO.1949 OF 2014
M/S.MICRO LABS LTD. PETITIONER(S)
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2014.09.05
VERSUS
16:19:08 IST
COMMISSIONER OF INCOME TAX, BANGALORE & ANR.
Reason:
RESPONDENT(S)
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O R D E R
Applications for oral hearing are rejected. Delay condoned.
We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.
.....................J. (H.L. DATTU) .....................J. (S.A. BOBDE) NEW DELHI;
SEPTEMBER 02, 2014
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Revised
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. 1222/2014 In C.A. No. 1945/2014 M/S MICRO NOVA PHARMACEUTICAL PVT LTD Petitioner(s) VERSUS CIT, BANGALORE & ANR. Respondent(s) (with appln. (s) for c/delay in filing review petition and oral hearing and office report) WITH R.P.(C) No. 1218/2014 In C.A. No. 1948/2014 (With appln.(s) for c/delay in filing review petition and appln.
(s) for oral hearing and Office Report) R.P.(C) No. 1223-1224/2014 In C.A. No. 1946/2014 & C.A.No.1949/2014 (With appln.(s) for c/delay in filing review petition and appln.
(s) for oral hearing and Office Report) Date : 02/09/2014 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
Delay condoned.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)