Supreme Court - Daily Orders
Cce Chandigarh vs M/S.Pml Industries Ltd on 23 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.21 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 765/2014
(Arising out of impugned final judgment and order dated 26/02/2013
in CWP No. 877/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
CCE CHANDIGARH & ANR Petitioner(s)
VERSUS
M/S.PML INDUSTRIES LTD Respondent(s)
(For final disposal)
WITH
SLP(C) No. 4929/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 5454/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7758/2014
(With appln.(s) for exemption from filing c/c of the impugned order
and Office Report)
SLP(C) No. 7930/2014
(With Office Report)
SLP(C) No. 7936/2014
(With Office Report)
SLP(C) No. 7937/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7938/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7940/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
Signature Not Verified
SLP(C) No. 7941/2014
Digitally signed by
Meenakshi Kohli
Date: 2016.02.24
(With Office Report)
15:29:01 IST
Reason:
SLP(C) No. 7942/2014
1
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7943/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7945/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7946/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7947/2014
(With Office Report)
SLP(C) No. 7948/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7949/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 7950/2014
(With Office Report)
SLP(C) No. 9612/2014
(With Office Report)
SLP(C) No. 10558/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 10559/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 10560/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 10561/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Office Report)
SLP(C) No. 11143/2014
(With Office Report)
SLP(C) No. 11145/2014
(With Office Report)
2
SLP(C) No. 11146/2014
(With Office Report)
SLP(C) No. 13106/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 13163/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 13214/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment)
SLP(C) No. 13239/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 16325/2014
(With appln.(s) for c/delay in filing SLP and exemption from filing
c/c of the impugned judgment and Interim Relief)
SLP(C) No. 16577/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment)
SLP(C) No. 16579/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for c/delay in filing SLP and Interim
Relief)
SLP(C) No. 16580/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief)
SLP(C) No. 17694/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for c/delay in filing SLP)
SLP(C) No. 19787/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 19809/2014
(With appln.(s) for c/delay in filing SLP)
SLP(C) No. 19810/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 19811/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 19812/2014
3
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 19813/2014
(With appln.(s) for c/delay in filing SLP)
SLP(C) No. 19815/2014
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
SLP(C) No. 21651/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment and Office
Report)
SLP(C) No. 21652/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment and Office
Report)
SLP(C) No. 21653/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment and Office
Report)
SLP(C) No. 21654/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay
in refiling SLP and appln.(s) for exemption from filing c/c of the
impugned judgment and Office Report)
SLP(C) No. 21655/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for
exemption from filing c/c of the impugned judgment and appln.(s)
for c/delay in refiling SLP)
SLP(C) No. 22734/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 24281/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for c/delay in refiling SLP and appln.(s)
for c/delay in filing SLP and Office Report)
SLP(C) No. 26795/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay
in refiling SLP and Office Report)
SLP(C) No. 11348/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for c/delay in filing SLP and appln.(s) for
c/delay in refiling SLP and Office Report)
Date : 23/02/2016 These petitions were called on for hearing today.
4
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. M. Rambabu, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Nisha Bagchi, Adv.
Mr. Jitin Singhal, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Dinesh Verma, Adv.
Mr. Rajat Sharma, Adv.
Mr. Subhasish Bhowmick,Adv.
Mr. Garvesh Kabra,Adv.
Mr. Abhishek Jaju, Adv.
Mr. Sanjeev Malhotra,Adv.
Mr. Rupender Singh, Adv.
Mr. Abhishek Singh Baghel, Adv.
Mr. Rajesh Kumar,Adv.
Mr. M. Shoeb Alam,Adv.
Mr. Mansoor Ali, Adv.
Mr. Sanjay Gupta, Adv.
Mr. Naresh Kumar,Adv.
Mr. Mohit D. Ram,Adv.
Mr. Neeraj Kumar, Adv.
Mr. Anandh K., Adv.
Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv.
Ms. L. Charnaya, Adv.
Mr. M. P. Devanath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard learned counsel for the parties. In view of the judgment and order passed by this Court in Commissioner of Customs & Central Excise, Ahmedabad v. Kumar Cotton Mills Pvt. Ltd. [2005 (180) ELT 434 (SC)], we find no reason to 5 interfere with the impugned order passed by the High Court. The special leave petitions are dismissed. Pending applications are disposed of in view of the above.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
6