Supreme Court - Daily Orders
M/S. Kedia Overseas Ltd. vs C.C.E. & Customs, Visakhapatnam on 13 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1917 OF 2006
M/S. KEDIA OVERSEAS LTD. APPELLANT(S)
VERSUS
C.C.E. & CUSTOMS, VISAKHAPATNAM RESPONDENT(S)
O R D E R
Only pure findings of facts are recorded in the impugned order dated 03.02.2006 passed by the Customs, Excise & Service Tax Appellate Tribunal, South Zonal Bench at Bangalore in Appeal No.C/415 of 2005 and we are of the opinion that there is no question of law which needs to be determined in the instant appeal. We also find that the tax effect in the present case is only Rs.5,50,000/-.
Accordingly, we do not find any merit in this appeal which is accordingly dismissed.
..........................,J [A.K. SIKRI] ..........................,J [ROHINTON FALI NARIMAN] Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.08.14 17:30:26 IST New Delhi;
Reason: DSC of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, CM August 13, 2015 ITEM NO.114 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. 1917/2006 M/S. KEDIA OVERSEAS LTD. Appellant(s) VERSUS C.C.E. & CUSTOMS, VISAKHAPATNAM Respondent(s) Date : 13/08/2015 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. Raghavacharyulu, Adv. Mr. Kailash Pandey, Adv. Mr. Ranjeet Singh, Adv. Ms. Arunima Upal, Adv. Mr. K. V. Sreekumar,Adv.
For Respondent(s) Mr. Yashank Adhyaru, Sr. Adv. Ms. Aruna Gupta, Adv.
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.
(Ashok Raj Singh) (Suman Jain) Court Master Court Master