Supreme Court - Daily Orders
Commr.Of Excise & Customs vs M/S Amitex Silk Mills P.Ltd. on 19 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1066 OF 2008
COMMISSIONER OF EXCISE & CUSTOMS ... Appellant
VERSUS
M/S AMITEX SILK MILLS P.LTD. & ANR. ... Respondents
WITH
C.A. No. 5348/2007
C.A. No. 5349/2007
C.A. No. 4421/2014
O R D E R
We find that the subject matter of these appeals is covered against the Revenue by the judgment of this Court in 'Virlon Textile Mills Ltd. v. Commissioner of Central Excise, Mumbai'[ 2007(4) SCC 440].
The appeals are, accordingly, dismissed.
........................, J. [ A.K. SIKRI ] ........................, J. [ ROHINTON FALI NARIMAN ] New Delhi;
November 19, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.21 11:27:48 IST Reason: ITEM NO.107 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. 1066/2008 COMMR.OF EXCISE & CUSTOMS Appellant(s) VERSUS M/S AMITEX SILK MILLS P.LTD. & ANR. Respondent(s) WITH C.A. No. 5348/2007 (With Office Report) C.A. No. 5349/2007 (With Office Report) C.A. No. 4421/2014 (With Office Report)
Date : 19/11/2015 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. K. Radhakrishnan, Sr. Adv. Mr. Rupesh Kumar, Adv. Ms. Aruna Gupta, Adv.
Mr. Jitin Singhal, Adv. Mr. Pratik Raoka, Adv. Mr. B. Krishna Prasad, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Rajinder Kaur) COURT MASTER COURT MASTER [Signed order is placed on the file.]