Supreme Court - Daily Orders
Commissioner Of Service Tax vs Kiri Dyes And Chemicals Ltd. on 1 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. /2023
(CIVIL APPEAL Diary No(s). 31246/2023)
COMMISSIONER OF SERVICE TAX APPELLANT(S)
VERSUS
KIRI DYES & CHEMICALS LTD. RESPONDENT(S)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant.
The Civil Appeal is dismissed.
Pending application(s), if any, shall stand disposed of.
.......................J. ( B.V. NAGARATHNA ) .......................J. ( UJJAL BHUYAN ) NEW DELHI;
SEPTEMBER 1, 2023 Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.09.04 17:53:00 IST Reason: ITEM NO.47 COURT NO.14 SECTION XVII-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 DIARY NO(S). 31246/2023 (Arising out of impugned final judgment and order dated 23-03-2023 in STA No. 10616/2021 passed by the Custom Excise Service Tax Appellate Tribunal, West Zonal Bench at Ahmedabad) COMMISSIONER OF SERVICE TAX Petitioner(s) VERSUS KIRI DYES AND CHEMICALS LTD. Respondent(s) (IA No.171519/2023-CONDONATION OF DELAY IN FILING and IA No.171518/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.171517/2023-STAY APPLICATION) Date : 01-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. V.C. Bharathi, Adv.
Ms. Sweksha, Adv.
Mr. Annirudh Sharma Ii, Adv. Ms. Alka Agarwal, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)