Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai I vs M/S. Kingfisher Airlines Ltd on 29 July, 2024
ITEM NO.210 COURT NO.1 SECTION III
BEFORE THE SUPREME COURT SPECIAL LOK ADALAT
Civil Appeal No(s).5250/2015
COMMISSIONER OF SERVICE TAX, MUMBAI I Appellant(s)
VERSUS
M/S. KINGFISHER AIRLINES LTD. Respondent(s)
(ONLY ITEM NO.211.1 AND ITEM NO.211.2 IS TO BE LISTED UNDER THIS ITEM] IA No. 1/2015 - CONDONATION OF DELAY IN FILING APPEAL IA No. 3/2015 - STAY APPLICATION) WITH SLP(C) No. 5299/2018 (IX) (WITH IA No.19095/2018-CONDONATION OF DELAY IN FILING) SLP(C) No. 7147/2019 (IX) (WITH IA No. 37081/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 29-07-2024 PRESENT :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA MR. KAPIL SIBAL, SR. ADV.
MR. VIPIN NAIR, AOR For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Nisha Bagchi, Sr. Adv.
Mr. V. Chandrashekhar Bharathi, Adv. Ms. Sunita Rao, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. M. P. Devanath, AOR Mrs. Lakshmy Iyengar, Sr. Adv. Mr. Anand Sukumar, AOR Mr. Bhupesh Kumar Pathak, Adv.Signature Not Verified
Mr. Kishore Kunal, AOR Digitally signed by Sanjay Kumar Date: 2024.07.31 16:07:06 IST Reason: Mr. Prasad Paranjape, Adv.1
A W A R D SLP(C) No 7147 of 2019 1 The dispute between the parties has been referred for determination to the Lok Adalat.
2 The tax effect of the subject matter of the appeal is falling below the threshold contained in the circular dated 22 August 2019 of the Central Board of Indirect Taxes and Customs.
3 The Special Leave Petition is disposed of as not pressed.
4 Court fee be refunded as per rules.
SLP(C) No 5299 of 2018 5 List the Special Leave Petition in Court.
………………………………………… ………………………………………… [Vipin Nair, AOR] [Kapil Sibal, Sr Adv] ………………………………………….J ………………………………………….J [Manoj Misra] [J B Pardiwala] …………………………………………….CJI [Dr Dhananjaya Y Chandrachud] 2