M/S G.S. HOMES AND HOTELS PVT. LTD., BANGALORE Vs. THE DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE
LAWS(SC)-2016-11-91
SUPREME COURT OF INDIA
Decided on
November 10,2016
M/s G.S. Homes and Hotels Pvt. Ltd., Bangalore
Appellant
VERSUS
The Deputy Commissioner of Income Tax, Bangalore
Respondents
JUDGEMENT
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(1.) These Review Petitions have been filed against the order dated 9th August, 2016 whereby the appeals were disposed of.
(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 order dated 9th August, 2016 is made out. Consequently, the review petitions are 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 order dated 9th August, 2016 is made out. Consequently, the review petitions are dismissed.;
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