Supreme Court - Daily Orders
M/S Sri Krishna Alloys Etc. vs Union Of India Department Of Energy And ... on 6 September, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.1 COURT NO.3 SECTION XII
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). 24685-
24719/2012
(Arising out of impugned final judgment and order dated 15-06-2012
in WP No. 1101/2008 15-06-2012 in WP No. 1102/2008 15-06-2012 in WP
No. 1103/2008 15-06-2012 in WP No. 1104/2008 15-06-2012 in WP No.
1329/2008 15-06-2012 in WP No. 1636/2008 15-06-2012 in WP No.
1637/2008 15-06-2012 in WP No. 1638/2008 15-06-2012 in WP No.
1639/2008 15-06-2012 in WP No. 1987/2008 15-06-2012 in WP No.
1988/2008 15-06-2012 in WP No. 2005/2008 15-06-2012 in WP No.
2231/2008 15-06-2012 in WP No. 2232/2008 15-06-2012 in WP No.
2233/2008 15-06-2012 in WP No. 2235/2008 15-06-2012 in WP No.
2509/2008 15-06-2012 in WP No. 2916/2008 15-06-2012 in WP No.
4922/2008 15-06-2012 in WP No. 9370/2008 15-06-2012 in WP No.
9748/2008 15-06-2012 in WP No. 10236/2008 15-06-2012 in WP No.
13719/2008 15-06-2012 in WP No. 17099/2008 15-06-2012 in WP No.
25214/2008 15-06-2012 in WP No. 25215/2008 15-06-2012 in WP No.
26209/2008 15-06-2012 in WP No. 2517/2009 15-06-2012 in WP No.
2518/2009 15-06-2012 in WP No. 13271/2010 15-06-2012 in WP No.
17337/2010 15-06-2012 in WP No. 17338/2010 15-06-2012 in WP No.
12046/2011 15-06-2012 in WP No. 20423/2011 15-06-2012 in WP No.
20424/2011 passed by the High Court Of Judicature At Madras)
M/S SRI KRISHNA ALLOYS ETC. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. ETC. Respondent(s)
WITH
SLP(C) No. 11242/2013 (XII)
SLP(C) No. 11915/2013 (XII)
SLP(C) No. 9117/2013 (XII)
SLP(C) No. 9122/2013 (XII)
SLP(C) No. 9114/2013 (XII)
SLP(C) No. 9121/2013 (XII)
SLP(C) No. 9123/2013 (XII)
Signature Not Verified
SLP(C) No. 4706/2014 (XII)
Digitally signed by
SANJAY KUMAR
Date: 2018.09.08
12:47:06 IST
Reason:
SLP(C) No. 13160/2013 (XII)
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SLP(C) No. 14016/2013 (XII)
SLP(C) No. 9124/2013 (XII)
SLP(C) No. 8033/2013 (XII)
SLP(C) No. 6952/2014 (XII)
SLP(C) No. 12369/2013 (XII)
SLP(C) No. 12368/2013 (XII)
SLP(C) No. 14017/2013 (XII)
SLP(C) No. 12372/2013 (XII)
SLP(C) No. 12371/2013 (XII)
SLP(C) No. 11245/2013 (XII)
SLP(C) No. 11249/2013 (XII)
SLP(C) No. 13974/2013 (XII)
SLP(C) No. 13975/2013 (XII)
SLP(C) No. 20494/2013 (XII)
SLP(C) No. 20509/2013 (XII)
SLP(C) No. 26109-26110/2013 (XII)
SLP(C) No. 26108/2013 (XII)
SLP(C) No. 17235/2013 (XII)
SLP(C) No. 20532/2013 (XII)
SLP(C) No. 20533/2013 (XII)
SLP(C) No. 24993/2012 (XII)
SLP(C) No. 25714-25715/2012 (XII)
SLP(C) No. 25522/2012 (XII)
SLP(C) No. 26742/2012 (XII)
SLP(C) No. 26012/2012 (XII)
SLP(C) No. 26057-26060/2012 (XII)
SLP(C) No. 25737/2012 (XII)
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SLP(C) No. 27944/2012 (XII)
SLP(C) No. 30822/2012 (XII)
SLP(C) No. 30815/2012 (XII)
SLP(C) No. 27972/2012 (XII)
SLP(C) No. 28321-28323/2012 (XII)
SLP(C) No. 28445/2012 (XII)
SLP(C) No. 29050/2012 (XII)
SLP(C) No. 27355/2012 (XII)
SLP(C) No. 30164/2012 (XII)
SLP(C) No. 30213/2012 (XII)
SLP(C) No. 28142-28146/2012 (XII)
SLP(C) No. 31119/2012 (XII)
SLP(C) No. 28251/2012 (XII)
SLP(C) No. 28260/2012 (XII)
SLP(C) No. 30273/2012 (XII)
SLP(C) No. 30809/2012 (XII)
SLP(C) No. 31116/2012 (XII)
SLP(C) No. 31420/2012 (XII)
SLP(C) No. 30207/2012 (XII)
SLP(C) No. 29777-29781/2012 (XII)
SLP(C) No. 31011-31013/2012 (XII)
SLP(C) No. 31069/2012 (XII)
SLP(C) No. 31072/2012 (XII)
SLP(C) No. 31073/2012 (XII)
SLP(C) No. 31078/2012 (XII)
SLP(C) No. 33917/2012 (XII)
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SLP(C) No. 30917-30919/2012 (XII)
SLP(C) No. 31077/2012 (XII)
SLP(C) No. 31076/2012 (XII)
SLP(C) No. 31008-31010/2012 (XII)
SLP(C) No. 31541-31542/2012 (XII)
SLP(C) No. 30681/2012 (XII)
SLP(C) No. 30774/2012 (XII)
SLP(C) No. 31039/2012 (XII)
SLP(C) No. 34875/2012 (XII)
SLP(C) No. 34982-34984/2012 (XII)
(IA No.132901/2017-APPLICATION FOR SUBSTITUTION )
SLP(C) No. 34979-34981/2012 (XII)
(IA No.132904/2017-APPLICATION FOR SUBSTITUTION )
SLP(C) No. 34990/2012 (XII)
SLP(C) No. 34986-34987/2012 (XII)
SLP(C) No. 34985/2012 (XII)
SLP(C) No. 34988-34989/2012 (XII)
SLP(C) No. 33410/2012 (XII)
SLP(C) No. 34433/2012 (XII)
SLP(C) No. 12529/2013 (XII)
SLP(C) No. 12635/2013 (XII)
SLP(C) No. 21358-21359/2013 (XII)
SLP(C) No. 36903/2012 (XII)
SLP(C) No. 21500/2013 (XII)
SLP(C) No. 37432/2012 (XII)
SLP(C) No. 35097/2014 (XII)
SLP(C) No. 3650/2013 (XII)
SLP(C) No. 3649/2013 (XII)
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SLP(C) No. 37438/2012 (XII)
SLP(C) No. 5273-5274/2013 (XII)
SLP(C) No. 3653/2013 (XII)
SLP(C) No. 74/2013 (XII)
SLP(C) No. 37822-37823/2012 (XII)
SLP(C) No. 37443-37444/2012 (XII)
SLP(C) No. 37195-37196/2012 (XII)
SLP(C) No. 39040/2012 (XII)
SLP(C) No. 37439-37440/2012 (XII)
SLP(C) No. 37636-37637/2012 (XII)
SLP(C) No. 37741-37742/2012 (XII)
SLP(C) No. 37816-37817/2012 (XII)
SLP(C) No. 37690-37691/2012 (XII)
SLP(C) No. 36844/2012 (XII)
SLP(C) No. 37692/2012 (XII)
SLP(C) No. 39041/2012 (XII)
SLP(C) No. 3655/2013 (XII)
SLP(C) No. 3614/2013 (XII)
SLP(C) No. 5038/2013 (XII)
SLP(C) No. 5028/2013 (XII)
SLP(C) No. 5041/2013 (XII)
SLP(C) No. 5042/2013 (XII)
SLP(C) No. 5037/2013 (XII)
SLP(C) No. 12528/2013 (XII)
SLP(C) No. 11243/2013 (XII)
SLP(C) No. 19007/2013 (XII)
SLP(C) No. 5039/2013 (XII)
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SLP(C) No. 5046/2013 (XII)
SLP(C) No. 5044/2013 (XII)
SLP(C) No. 5043/2013 (XII)
SLP(C) No. 5841/2013 (XII)
SLP(C) No. 9198/2013 (XII)
Date : 06-09-2018 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Sanjiv Sen, Sr. Adv.
Mr. Sameer Parekh, Adv.
Ms. Rukhmani Bobde, Adv.
Ms. Rohini Musa, Adv.
Mr. Zafar Inayat, Adv.
Ms. Swati Bhardwaj, Adv.
Ms. Aishwarya Dash, Adv.
Ms. Tanya Chaudhary, Adv.
for M/S. Parekh & Co.
Mr. N.L. Rajah, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Ms. Asmita Singh, Adv.
Mr. Gautam Narayan, AOR
Mr. Sundaram, Adv.
Mr. Darpan K.M., Adv.
Mr. Partha Sarthy, Adv.
Mr. Hetu Arora Sethi, AOR
Mr. K. K. Mani, AOR
Ms. T. Archana, Adv.
Mr. Baij Nath Patel, Adv.
Mr. T. R. B. Sivakumar, AOR
Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, AOR
Mr. Vikrant Yadav, Adv.
Mr. Anshuman Bahadur, Adv.
Mr. Karthik Jayashankar, Adv.
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Mr. K.S. Mahadevan, Adv.
Mr. Rajesh Kumar, AOR
Mr. Krishna Kumar R.S., Adv.
Ms. Swati Bansal, Adv.
Mr. N.L. Rajah, Sr. Adv.
Mr. K. V. Mohan, AOR
Mr. K.V. Balakrishnan, Adv.
Mr. Vishnu Sharma, AOR
Mr. V. Giri, Sr. Adv.
Mr. Anil Kaushik, Adv.
Mr. Abhishek Mishra, Adv.
Mr. Akash Bhardwaj, Adv.
Ms. Arunima Dwivedi, AOR
Mr. S. Nagamuthu, Adv.
Mr. M.P. Parthibava, Adv.
Mr. S. Gowthaman, AOR
Mr. E. C. Agrawala, AOR
Mr. S. Hari Haran, Adv.
Mr. Vikash Singh, AOR
Mr. Shakil Ahmed Syed, AOR
Mohd. Parvez Dabas, Adv.
Mr. Daanish Ahmad Syed, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. Pulkit Chandra, Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Mr. Mrinal Kanwar, Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. Nikhil Swami, Adv.
Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR
Mr. Ragunath, Adv.
Mr. Vijay Kumar, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. V. Balaji, Adv.
Ms. Liz Mathew, Adv.
Ms. Kirti Dua, Adv.
Ms. Saudamini Sharma, Adv.
Mr. G.S. Makker, AOR
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Mr. B. Vinodh Khanna, Adv.
Mr. A. Sriram, Adv.
Mr. Anirudh Gupta, Adv.
Mr. B. Balaji, AOR
Mr. T. R. B. Sivakumar, AOR
Mr. Rajesh Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. One of the proposals advanced by Mr. C.A. Sundaram, learned senior counsel on behalf of his clients is that the exemption notification may be revoked and the tax on consumption of electricity may be levied with prospective effect. He further says that as far as his clients are concerned, they will not press any further issue in this regard. Some of the other learned counsel say that they would like to argue the matter particularly on the issue of promissory estoppel and incompetency to levy the tax on maximum demand charges rather than actual consumption of electricity.
It is stated that learned senior counsel for the State of Tamil Nadu is not well and has not come to the Court therefore we adjourn the matter to 11.09.2018.
On that date, we would like the Secretary in the Energy Department of the Government of Tamil Nadu to be present so that a decision can be taken during the course of the day rather than to adjourn the matter.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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