Supreme Court - Daily Orders
Commissioner Of Central Excise vs M/S Amitex Silk Mills Pvt.Ltd. on 18 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 594-595/2008
COMMISSIONER OF CENTRAL EXCISE,SURAT APPELLANT(S)
VERSUS
M/S AMITEX SILK MILLS PVT.LTD. RESPONDENT(S)
O R D E R
We find that the issue involved in these appeals is squarely covered against the Revenue by the judgment of this Court in the case of M/S Virlon Textile Mills Ltd vs Commissioner Of Central Excise Bombay, (2007)4 SCC 440.
The appeals are, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
NOVEMBER 18, 2015 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.21 12:48:20 IST Reason: ITEM NO.104 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(s). 594-595/2008 COMMISSIONER OF CENTRAL EXCISE Appellant(s) VERSUS M/S AMITEX SILK MILLS PVT.LTD. Respondent(s) (with office report) Date : 18/11/2015 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. A.K. Sanghi, Sr. Adv.
Ms. Alka Agrawal, Adv.
Mr. Rajiv Nanda, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Aruna Gupta, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Rajinder Kaur)
COURT MASTER COURT MASTER
(Signed order is placed on the file)