Supreme Court - Daily Orders
Commr.Of Central Excise,Mumbai vs M/S Urison Cosmetics Ltd. on 24 March, 2014
2
ITEM NO. 48 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 2731 OF 2007
COMMR.OF CENTRAL EXCISE,MUMBAI Appellant (s)
VERSUS
M/S URISON COSMETICS LTD. Respondent(s)
(With office report)
Date: 24/03/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Zohib Hussaim, Adv.
Mr. N. Mayyapan, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Ms. Shravani shekhar, Adv.
Ms. Ruchika, Adv.
Mr. Rajan Narain,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar | [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2731 OF 2007 |Commissioner of Central Excise, Mumbai |.. Appellant(s) | Versus |M/s Urison Cosmetics Ltd. |.. Respondent(s) | O R D E R
1. This appeal is filed under Section 35L(b) of the Central Excise Act, 1944 read with Order XX-B Rule-I of the Supreme Court Rules, 1966 against the final Order No.A/1002/WZB/06/C-1/EB, dated 07.02.2006/12.06.2006 passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench at Mumbai in Appeal No. E/1046/01- MUM.
2. The issues raised in this appeal is no more debatable in view of the decision of this Court in the case of Commissioner of Central Excise, VAPI vs. Kraftech Products Inc., (2008) 12 SCC 321 and connected matters and accordingly is answered against the Revenue.
3. The civil appeal is dismissed accordingly.
....................J. [ H.L. DATTU ] ....................J. [ S.A. BOBDE ] NEW DELHI, MARCH 24, 2014.