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CaseIQ

Bharat Roll Industry (Pvt.) Ltd. v. Commissioner

Supreme Court Of India

Jul 16, 2014

Judgment

CaseIQ

“Applications for open hearing of the Review Petitions are rejected.

We have perused the Review Petitions and record of the Civil Appeals and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.

The Review Petitions are, accordingly, dismissed.”

Bharat Roll Industry (Pvt.) Ltd. v. Commissioner

Review Petition Nos. 1021-1024 of 2014 in Civil Appeal Nos. 4621 of 2008, 6033 of 2011, 8101 of 2013 & 8103 of 2014 (@ 8095-8103 of 2013)