COMMISSIONER OF INCOME TAX Vs. P.V.A.L. KULANDAGAN CHETTIAR
LAWS(SC)-2007-11-128
SUPREME COURT OF INDIA
Decided on November 01,2007

COMMISSIONER OF INCOME TAX Appellant
VERSUS
P.V.A.L. Kulandagan Chettiar Respondents

JUDGEMENT

- (1.) THERE is inordinate delay of 1027 days in filing of the review petitions and no satisfactory explanation has been offered. Even otherwise, we do not find any ground, whatsoever, to entertain the same. The review petition is dismissed on the ground of delay as well as on the merits.;


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