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.

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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)
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