Supreme Court - Daily Orders
Commnr. Of Central Excise, Mumbai vs Blue Star Ltd. on 5 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.108 COURT NO.13 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). 1286/2005
COMMNR. OF CENTRAL EXCISE, MUMBAI Appellant(s)
VERSUS
BLUE STAR LTD. Respondent(s)
(with office report)
Date : 05/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Mr. Ajay Sharma,Adv.
Ms. B.Sunita Rao,Adv.
Ms. Binu Tamta,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ravinder Narain,Adv.
Mr. Ajay Aggarwal,Adv.
Ms. Mallika Joshi,Adv.
Ms. Shravani Shekhar,Adv.
Mr. Rajan Narain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signed order is placed on the file.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.05.06 14:42:37 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1286 OF 2005 Commnr. Of Centra Excise, Mumbai Appellant(s) VERSUS Blue Star Ltd. Respondent(s) O R D E R After hearing the learned counsel for the parties at great length we find no error in the impugned order passed by the Tribunal on the classification of the goods in question.
The appeal is accordingly dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 5.5.2015.