Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai Ii vs M/S Sgs India Pvt Ltd on 31 October, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
ITEM NO.15 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2014
CC No. 16757/2014
(Arising out of impugned final judgment and order dated
23/04/2014 in CEA No. 57/2012 passed by the High Court Of
Bombay)
COMMISSIONER OF SERVICE TAX, MUMBAI II Petitioner(s)
VERSUS
M/S SGS INDIA PVT LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date :31/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Abhay Kumar, Adv.
Ms. Binu Tamta, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.11.01 14:01:46 IST Reason: