Supreme Court - Daily Orders
Indsur Global Ltd. vs Addl. Commissioner Of Service Tax, ... on 20 March, 2015
Author: Chief Justice
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.2826-2827 OF 2015
INDSUR GLOBAL LTD. ... APPELLANT(S)
VERSUS
ADDL.COMMISSIONER OF SERVICE TAX,
VADODARA -II ...RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the appellant.
2. Having gone through the records of the case and hearing learned counsel for the appellant, we are of the considered opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly.
….................CJI.
(H.L. DATTU) …..................J. (M.Y. EQBAL) …..................J. (ARUN MISHRA) NEW DELHI;
MARCH 20, 2015 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.03.23 16:18:19 IST Reason: ITEM NO.17 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 Civil Appeal No(s). 2826-2827/2015 INDSUR GLOBAL LTD. Appellant(s) VERSUS ADDL. COMMISSIONER OF SERVICE TAX, VADODARA-II Respondent(s)
(with appln. (s) for ad-interim ex-parte stay) Date : 20/03/2015 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr.Amar Dave, Adv.
Mr. P. S. Sudheer,Adv.
Mr.Rishi Maheshwari, Adv. Ms.Anne Mathew, Adv.
Mr.Raj Kumar Kaushik, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the appellant.
The Civil Appeals are dismsised, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)