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M/S. Winsome Yarns Ltd. vs Commnr. Of Central Excise, Chandigarh on 24 April, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.104                            COURT NO.14               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).    7661/2004

     M/S. WINSOME YARNS LTD.                                         Appellant(s)

                                                    VERSUS

     COMMNR. OF CENTRAL EXCISE, CHANDIGARH                           Respondent(s)

     (with appln. (s) for stay and office report)

     Date : 24/04/2015 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. Balbir Singh,Adv.
                                       Mr. Angad Sandhu,Adv.
                                       Mr. Rajesh Kumar,Adv.

     For Respondent(s)                 Mr. T.C.Sharma,Adv.
                                       Ms. Sweta Garg,Adv.
                                       Mr. B.K.Prasad,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)                       (PARDEEP KUMAR)
                            AR-cum-PS                             AR-cum-PS

Signed order is placed on the file.

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7661 OF 2004 M/s. Winsome Yarns Ltd. Appellant(s) VERSUS Commnr. Of Central Excise, Chandigarh Respondent(s) O R D E R Since the tax effect is only Rs. 1,52,966/-, the appeal is dismissed on this ground only.

….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;

Date: 24.4.2015.