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M/S. Steel Complex Ltd. vs Commnr. Of Cent.Excise & ... on 6 April, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.107                                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(s).    4069/2004

     M/S. STEEL COMPLEX LTD.                                             Appellant(s)

                                                      VERSUS

     COMMNR. OF CENT.EXCISE & CUSTOMS,CALICUT                            Respondent(s)

     (with office report)
     WITH
     C.A. No. 3300/2005
     (With Office Report)


     Date : 06/04/2015 These appeals were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Appellant(s)                    Mr.   Sidharth Bhatnagar,Adv.
                                         Mr.   Siodharth Mohan,Adv.
                                         Mr.   Rahul Arya,Adv.
                                         Mr.   K. Rajeev,Adv.

                                         Mr. V. K. Monga,Adv.

     For Respondent(s)                   Mr.   K.Radhakrishnan,Sr.Adv.
                                         Mr.   Arijit Prasad,Adv.
                                         Ms.   Rashmi Malhotra,Adv.
                                         Mr.   B. Krishna Prasad,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

The appeals are dismissed in terms of the signed order.

(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Signed order is placed on the file.

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4069 OF 2004 M/s. Steel Complex Ltd. Appellant(s) VERSUS Commnr. Of Cent. Excise & Customs, Calicut Respondent(s) WITH CIVIL APPEAL NO. 3300 OF 2005 O R D E R Having regard to the fact that the tax effect in these appeals is nominal, we are dismissing these appeals leaving the question of law open.

….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;

Date: 6.4.2015.