Visvesvaraya Technological University - Petitioner @HASH Assistant Commissioner of Income Tax

SUPREME COURT OF INDIA 23 Aug 2016 R.P.(C) Nos. 2968-2973 of 2016 in C.A. No. 4361-4366 of 2016. (2016) 08 SC CK 0255
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

R.P.(C) Nos. 2968-2973 of 2016 in C.A. No. 4361-4366 of 2016.

Hon'ble Bench

Ranjan Gogoi and Prafulla C. Pant, JJ.

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 10(23C)(iiiab)

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. These Review Petitions have been filed against the judgment dated 22nd April, 2016 whereby the appeals were dismissed.

2. Prayer for oral hearing is rejected.

3. We have perused the Review Petitions as well as the grounds in support thereof. In our opinion, no case for review of judgment dated 22nd April, 2016 is made out. Consequently, the review petitions are dismissed.

Punjab And Haryana At Chandigarh
Jyoti Vs Kaka
23 Jan 2026
Punjab And Haryana At Chandigarh
Roshan Sharma Vs Union Of India & Ors
23 Jan 2026
From The Blog
Kerala’s First Visually Challenged Woman Judge Marks Breakthrough in Disability Rights
Feb
12
2026

Court News

Kerala’s First Visually Challenged Woman Judge Marks Breakthrough in Disability Rights
Read More
Calcutta High Court: Partition Decree Executable Only After Stamp Duty Payment
Feb
12
2026

Court News

Calcutta High Court: Partition Decree Executable Only After Stamp Duty Payment
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2016) 389 ITR 10
  • Ck Citation: (2016) 08 SC CK 0255
  • Coram: Ranjan Gogoi and Prafulla C. Pant, JJ.
  • Bench: Division Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10(23C)(iiiab)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.