Supreme Court - Daily Orders
M/S. Markfed Hdpe Sacks Plant vs Cce, Ludhiana on 19 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2131 OF 2006
M/S. MARKFED HDPE SACKS PLANT ... Appellant
VERSUS
CCE, LUDHIANA ... Respondent
O R D E R
Since the tax effect is only Rs. 3,79,962/-, we are not inclined to entertain the appeal of the appellant/assessee.
However, insofar as the penalty imposed upon the appellant is concerned, we have gone through the matter and are of the opinion that the penalty of Rs. 80,000/- should be set aside. Ordered accordingly.
The appeal is disposed of in the aforesaid terms.
.........................., J. [ A.K. SIKRI ] .........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
August 19, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.08.27 17:30:14 IST Reason: ITEM NO.109 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. 2131/2006 M/S. MARKFED HDPE SACKS PLANT Appellant(s) VERSUS CCE, LUDHIANA Respondent(s)
(With appln. (s) for stay and office report) Date : 19/08/2015 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. Prateek Rusia, Adv. Mr. Gaurav Agrawal, Adv.
For Respondent(s) Mr. A. K. Panda, Sr. Adv. Ms. Sushma Manchanda, Adv. Mr. Shankar Divate, Adv. Mr. B. Krishna Prasad, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]