Supreme Court - Daily Orders
Commissioner Of Customs,Amritsar vs M/S Vallabh Designs Products on 18 July, 2016
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4503 OF 2008
COMMISSIONER OF CUSTOMS, AMRITSAR ... Appellant
VERSUS
M/S VALLABH DESIGNS PRODUCTS ... Respondent
O R D E R
We find that identical dispute had arisen relating to transfer of licences under the Duty Entitlement Pass Book (DEPB) scheme and this Court dismissed the appeal of the Commissioner of Customs, Amritsar. The said judgment is reported in 'Commissioner of Customs, Amritsar v. Ajay Kumar & Co.' [2009 (238) ELT 387 (S.C.).
This appeal is, accordingly, dismissed.
....................., J.
[ A.K. SIKRI ] ....................., J.
[ ROHINTON FALI NARIMAN ] New Delhi;
July 18, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.07.21 17:08:03 IST Reason: ITEM NO.308 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. 4503/2008 COMMISSIONER OF CUSTOMS, AMRITSAR Appellant(s) VERSUS M/S VALLABH DESIGNS PRODUCTS Respondent(s) (With Office Report)
Date : 18/07/2016 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) Ms. Madhvi Divan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. B. V. Balaram Das, Adv. Mr. Haris Beeran, Adv.
For Respondent(s) Mr. Ajay Aggarwal, Adv. Mr. Rajan Narain, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]