Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Agni Re-Rollers (P) Ltd. on 24 October, 2019
Bench: Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 8087/2009
COMMISSIONER OF CENTRAL EXCISE
AND CUSTOMS, CALICUT Appellant(s)
VERSUS
M/S AGNI RE-ROLLERS (P) LTD. Respondent(s)
O R D E R
The incidence of tax in this case is much below the limit of Rs.2 crores and is only about Rs.16,66,666/-.
In terms of circular bearing No. F.No.390/Misc/116/2017-JC dated 22.08.2019, the civil appeal is disposed of. However, the question of law is kept open.
…....................J. [DEEPAK GUPTA] …....................J. [ANIRUDDHA BOSE] NEW DELHI;
October 24, 2019.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.10.26 10:21:00 IST Reason: 1 ITEM NO.106 COURT NO.15 SECTION XI-A 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). 8087/2009 COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS, CALICUT Appellant(s) VERSUS M/S AGNI RE-ROLLERS (P) LTD. Respondent(s) Date : 24-10-2019 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Sunita Sharma, Adv.
Mr. B. Krishna Prasad, AOR Mrs. Anil Katiyar, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of in terms of the signed order. Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2