Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai-I vs Jet Airways (I) Ltd. Etc. on 25 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
(Diary No.31913/2016)
COMMISSIONER OF SERVICE TAX, MUMBAI-I ... APPELLANT(S)
VS.
JET AIRWAYS (I) LTD. ETC. ... RESPONDENT(S)
O R D E R
Delay condoned.
We do not find any merit in this appeal. The civil appeal is dismissed.
..............J. [A.K. SIKRI] ...................J. [ABHAY MANOHAR SAPRE] New Delhi;
25th November, 2016.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2016.11.29 10:51:03 IST Reason: ITEM NO.47 COURT NO.9 SECTION IIIB 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........./2016 (Diary No(s).31913/2016) COMMISSIONER OF SERVICE TAX, MUMBAI-I Appellant(s) VERSUS JET AIRWAYS (I) LTD. ETC. Respondent(s) (With appln.(s) for c/delay in filing appeal) Date : 25/11/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Appellant(s) Mr. K. Radhakrishna,Sr.Adv.
Mr. Rajiv Nanda,Adv.
Mr. Rupesh Kumar,Adv.
Mr. C. Jagdish,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V. Lakshmi Kumaran,Adv.
Mr. Anandh K.,Adv.
For Mr. M.P. Devanath,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order. Pending applications stand disposed of.
(Sarita Purohit) (Mala Kumari Sharma) Court Master Court Master (Signed order is placed on the file)