Supreme Court - Daily Orders
M/S Cosmo Ferrites Ltd vs Commissioner Of Central Excise, on 10 October, 2014
Bench: Madan B. Lokur, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7750 OF 2014
M/S COSMO FERRITES LTD Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondent(s)
O R D E R
Heard learned counsel for the parties. We are not inclined to interfere with the impugned judgment and order in view of the low tax effect.
The appeal is, accordingly, dismissed leaving the question of law open.
.......................... J. (MADAN B. LOKUR) .......................... J. (C. NAGAPPAN) New Delhi;
October 10, 2014.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.10.15 10:24:09 IST Reason: ITEM NO.27 COURT NO.11 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). 7750/2014 M/S COSMO FERRITES LTD Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE Respondent(s) (with appln. (s) for exemption from filing legible copies of dim annexures and permission to file addl. documents and office report) Date : 10/10/2014 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. Vivek Sharma, Adv.
Mr. Prashanth Shivdass, Adv. Mr. M. P. Devanath, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
(R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master (Signed order is placed on the file)