Supreme Court - Daily Orders
M/S. Shimnit Machine Tools & Equip.Ltd. vs Commissioner Of Customs, Mumbai on 15 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6051 OF 2005
M/S. SHIMNIT MACHINE TOOLS & EQUIP.LTD. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS, MUMBAI Respondent(s)
O R D E R
Heard learned counsel for the parties. We find that the tax effect is insignificant. The instant appeal is dismissed on this ground.
...................J. (A.K. SIKRI) ....................J. (ROHINTON FALI NARIMAN) NEW DELHI, JULY 15, 2015 Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.07.16 17:02:36 IST Reason: ITEM NO.118 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). 6051/2005 M/S. SHIMNIT MACHINE TOOLS & EQUIP.LTD. Appellant(s) VERSUS COMMISSIONER OF CUSTOMS, MUMBAI Respondent(s) Date : 15/07/2015 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. Prashant Kumar,Adv. Mr. Aman Preet Singh Rahi, For Respondent(s) Mr. Yashank Adhyaru, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. B. Sunita Rao, Adv.
Ms. Sujeeta Srivastava, Adv. Mr. Anurag, Adv.
Ms. 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.
(VINOD KR.JHA) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)