Supreme Court - Daily Orders
Commissioner Of Service Tax Ii vs Schindler India Pvt. Ltd on 9 March, 2026
ITEM NO.42 COURT NO.4 SECTION XVII-A
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).6850-6851/2023
COMMISSIONER OF SERVICE TAX II APPELLANT(S)
VERSUS
SCHINDLER INDIA PVT. LTD. RESPONDENT(S)
IA NO. 208826/2023 - EX-PARTE STAY
IA NO. 208827/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH C.A. NO. 6852/2023 (XVII-A) IA NO. 211464/2023 - EX-PARTE STAY IA NO. 211470/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT C.A. NO. 6595-6597/2024 (XVII-A) IA NO. 112283/2024 - EX-PARTE STAY IA NO. 112285/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 09-03-2026 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) : Mr. N.Venkatraman, A.S.G. Mr. Gurmeet Singh Makker, AOR Mr. Suyash Pande, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Raman Yadav, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) : Mr. Rohan Shah, Sr. Adv.
Mr. S. Mahesh Sahasranaman, Adv. Mr. Atul Shankar Vinod, AOR UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by BORRA LM VALLI Date: 2026.03.10 List in the month of July, 2026.
18:24:09 IST Reason:(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)