RAVINA KHURANA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) LEARNED senior counsel for the applicant submits that inadvertent factual errors have occurred in the decision dated 20th April, 2011 and these have been mentioned in paragraph 4 of the review application. The errors pointed out are :-

(2.) THE aforesaid averments are contentions made by the applicant in support of her case. THE factual matrix relating to the applicant Ravina Khurana, has been separately noticed in paragraphs 13 to 15 of the decision dated 20th April, 2011. THE factual matrix relating to the company Ravina & Associates Pvt. Ltd., has been separately referred to in paragraph 3 to 12. FIR registered by the CBI on 6th March, 2006, has been referred to in paragraphs 7 to 11 while discussing factual matrix in the case of Ravina & Associates Pvt. Ltd. While discussing the factual matrix in the case of Ravina Khurana in paragraph 13, it is recorded as under:-

(3.) IN paragraph 5 of the application, it is stated that the following contentions of the applicant have not been considered or dealt with in the order dated 20th April, 2011.