Supreme Court - Daily Orders
Commnr.,Central Excise & ... vs M/S. Amline Textiles Ltd. . on 25 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.1706-1708 OF 2004
COMMNR.,CENTRAL EXCISE & CUSTOMS,DAMAN .......APPELLANT
VERSUS
M/S. AMLINE TEXTILES LTD. & ORS. .......RESPONDENTS
WITH
CIVIL APPEAL NO.1830 OF 2004
CIVIL APPEAL NO.2709 OF 2004
O R D E R
We find from the impugned order dated 13.08.2003 passed
by the Customs, Excise and Service Tax Appellate Tribunal (for
short, `the Tribunal) that it has followed its detailed order
rendered on the same date i.e. 13.08.2013 in batch of appeals which
were pending before it. Learned counsel for the respondents has
brought to our notice that against those orders, the appeals were
preferred with leading case being Civil Appeal No.611 of 2009
titled as Commissioner of Central Excise, Vapi & Ors. vs. M/s
Synfab Sales etc.etc.. This Court vide judgment dated 26.11.2014
has affirmed the order of the Tribunal.
These appeals are accordingly dismissed, following the
aforesaid judgment of this Court.
..........................J.
(A.K. SIKRI)
Signature Not Verified
..........................J.
(ROHINTON FALI NARIMAN)
Digitally signed by
Satish Kumar Yadav
Date: 2015.03.27
NEW DELHI;
16:42:41 IST
Reason:
MARCH 25, 2015.
ITEM NO.109 COURT NO.15 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).1706-1708/2004
COMMNR.,CENTRAL EXCISE & CUSTOMS,DAMAN Appellant(s)
VERSUS
M/S. AMLINE TEXTILES LTD. & ORS. Respondent(s)
(With appln.(s) for stay and office report)
WITH
C.A. No.1830/2004
(With Office Report)
C.A. No.2709/2004
(With Office Report)
Date : 25/03/2015 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) Ms.Nisha Bagchi, Adv.
Mr.P.K.Mullick, Adv.
Mr.Nakul Mehta, Adv.
Mr.S.Srivastava, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. M. P. Devanath, Adv.
Mr.Vivek Sharma, Adv.
Mr.Prashanth Shivdas, Adv.
Mr.Alok Yadav, Adv.
Mr.Ranjit Raut, Adv.
Ms. Bina Gupta, Adv.
Mr. Rajesh Kumar, Adv.
Upon hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (SUMAN JAIN) COURT MASTER COURT MASTER
(Signed order is placed on the file)