Supreme Court - Daily Orders
M/S. G.G. Dandekar Machine Works Ltd. vs C.C.E., Mumbai-Iii on 30 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 539 OF 2006
M/S. G.G. DANDEKAR MACHINE WORKS LTD. APPELLANT(S)
VERSUS
C.C.E., MUMBAI-III RESPONDENT(S)
O R D E R
We find that the tax effect in the present case is negligible. Accordingly, the civil appeal is dismissed on this ground alone.
.........................,J [A.K. SIKRI] .........................,J [ROHINTON FALI NARIMAN] New Delhi;
July 30, 2015.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.08.08 12:39:31 ISTReason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master. ITEM NO.114 COURT NO.12 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. 539/2006 M/S. G.G. DANDEKAR MACHINE WORKS LTD. Appellant(s) VERSUS C.C.E., MUMBAI-III Respondent(s) Date : 30/07/2015 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. V. Lakshmikumaran, Adv. Mr. M.P. Devanath, Adv. Mr. Vivek Sharma, Adv. Ms. L. Charanaya, Adv. Mr. R. Ramchandran, Adv. Mr. Aditya Bhattacharya, Adv. Mr. Hemant Bajaj, Adv. Mr. Anandh K., Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv. Mr. Ritesh Kumar, Adv. Mr.B.K. Prasad, Adv. Mr. Shankar Divate, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Ashok Raj Singh) (Suman Jain) Court Master Court Master (Signed order is placed in the file)