Bombay High Court
Shoppers Stop Limited vs The Commissioner Of Service Tax ... on 20 December, 2019
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
SKN 1 3. CEXA 24.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 24 OF 2017
The Commissioner of Central Excise, Thane II ... Appellant
V/s.
M/s. Lavino Kapur Cottons Pvt. Ltd. ... Respondent.
ALONG WITH
CENTRAL EXCISE APPEAL NOS. 31/17, 178/17, 232/17,
233/17, 265/17, 8/18, 31/18, 33/18, 34/18, 52/18, 60/18, 67/18,
83/18, 88/18, 90/18, 148/18, 157/18, 164/18, 193/18, 194/18,
195/18 , 208/18
AND
CUSTOMS APPEAL NO. 48 OF 2018
Mr. Swapnil Bangur for the Appellant in CEXA Nos. 24/17 &
265/17
Mr. Joel Carlos for the Appellant in CEXA No. 31/17
Mr. Sriram Sridharan i/b. PDS Legal for the Appellants in CEXA
Nos. 178/17, 33/18 and 90/18
Mr. Prakash Shah i/b. PDS Legal for the Appellants in CEXA Nos.
232/17 and 233/17
Mr. Pradeep Jetly a/w. J.B. Mishra for the Appellants in CEXA No.
8/18, 31/18, CUAPP 48/18, 60/18 and 157/18
Mr. Anshu Shah i/b. Economic Laws Practice for the Appellants in
CEXA 52/18 and 48/18
Mr. Sham Walve a/w. Maya Majumdar for the Appellants in CEXA
Nos. 67/18 and 208/18
Mr. Anil Balani i/b. MDP & Partners for the Appellant in CEXA
No. 83/18
Mr. Kiran Chavan i/b. Padmavati Patil for the Appellants in CEXA
No.88/18 and 164/18
Ms. Pragya Koolwal i/b. UBR Legal for the Appellants in CEXA
193/18 and 194/18
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SKN 2 3. CEXA 24.17.doc
Ms. Pinky Chainani i/b. R.G. Sheth for the Appellant in CEXA No.
195/18
Mr. T. Kakalia i/b. Dastur Kalambi & Assoc. for the Respondents in
CEXA No.24/17
Ms. Kirti Kalyani i/b. Shardul Amarchand Mangaldas & Co. for the
Respondent in CEXA No. 31/17.
Mr. Swapnil Bangur i/b. Shalaka Gujar for the Respondent in CEXA
No. 178/17
Mr. Sham Walve a/w. Swapnil Bangur for the Respondents in CEXA
No. 232/17
Mr. Sham Walve for the Respondents in CEXA No. 233/17 & 83/18
Mr. Rajan Mishra i/b. Mihir Deshmuklh for the Respondent in
CEXA 265/17
Ms. Pragya Koolwal i/b. UBR Legal for the Repondents in CEXA
8/18
Mr. Sriram Sridharan i/b. PDS Legal for the Respondents in CEXA
No. 31/18 and CUAPP No. 48/18
Mr. Vijay Kantharia a/w. J.B. Mishra for the Respondents in CEXA
No.33/18
Mr. Sham Walve a/w. J.B. Mishra for the Respondents in CEXA
34/18
Mr. Ram Ochani for the Respondent in CEXA Nos. 52/18, 194/18
and 195/18
Mr. Kiran Chavan i/b. Manasi Patil for the Respondents in CEXA
No. 60/18
Mr. Pradeep S. Jetly a/w. J.B. Mishra for the Respondents in CEXA
Nos. 88/18, 80/18
Ms. Lalita Phadke for the Respondents in CEXA No.157/18
Mr. Dhananjay Deshmukh for the Respondent in CEXA No. 164/18
CORAM : NITIN JAMDAR &
M.S. KARNIK, JJ.
DATE : 20 DECEMBER 2019.
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In view of the decision of the Full Bench in the case of Commissioner of Central Excise, Mumbai - V Commissionerate v/s. M/s. Reliance Media Works Ltd. & Ors. (Central Excise Appeal No. 130 of 2017) dated 6 December 2019, the learned Counsel for the parties seek time to enable them to examine each of the matters to make statement as to whether these Appeals need to be pursued in this Court and also to examine the tax effect involved.
2. At their request, list all these Appeals on 23 January 2020 under the caption "For Directions".
3. By the next date, we expect the learned Counsel to make statement in respect of these matters.
M.S. KARNIK, J. NITIN JAMDAR, J.
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