Gujarat High Court
The Commissioner Of Central Excise And ... vs M/S.Vrindavan Dyeing Mills (P) ... on 1 March, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
O/TAXAP/107/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT
AHMEDABAD
TAX APPEAL No. 107 of 2016
With
TAX APPEAL No. 108 of 2016
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THE COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS,SURAT-
II....Appellant(s)
Versus
M/S.VRINDAVAN DYEING MILLS (P) LTD.....Opponent(s)
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Appearance :
Mr ANKIT SHAH, ADVOCATE for the Appellant(s) No. 1
Mr NIRAV P SHAH, CAVEATOR for the Opponent(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE M.R.
SHAH
and
HONOURABLE Mr. JUSTICE B.N.
KARIA
1st March 2017
ORAL ORDER (PER : HONOURABLE Mr. JUSTICE M.R. SHAH)
Adjourned, as it is reported that against the decision of this Court on which reliance has been placed by the appellant, is subject matter of challenge before the Hon'ble Supreme Court by way of Special Leave Petition [Civil] No. 36916 of 2013.
Present Tax Appeals to be notified after decision of the Hon'ble Supreme Court in the aforesaid proceeding Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Aug 14 01:56:02 IST 2017 O/TAXAP/107/2016 ORDER and/or on a note filed by learned counsel appearing on behalf of either side.
{M.R Shah, J.} {B.N Karia, J.} Prakash Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Aug 14 01:56:02 IST 2017