Supreme Court - Daily Orders
Commr.Of Customs & Central Excise,Goa vs M/S Cosmo Remedies Ltd. on 30 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2351 OF 2007
COMMISSIONER OF CUSTOMS &
CENTRAL EXCISE, GOA ... Appellant
VERSUS
M/S COSMO REMEDIES LTD. ... Respondent
O R D E R
Not only the tax effect is low but also the issue involved is squarely covered by the judgment of this Court in 'Commissioner of Central Excise v. Cosme Farma Laboratories Limited' [2015 (4) SCALE 563].
The appeal stands dismissed accordingly.
......................, J. [ A.K. SIKRI ] ......................, J. [ ROHINTON FALI NARIMAN ] New Delhi;
September 30, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.05 17:52:51 IST Reason: ITEM NO.115 COURT NO.14 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. 2351/2007 COMMR.OF CUSTOMS & CENTRAL EXCISE,GOA Appellant(s) VERSUS M/S COSMO REMEDIES LTD. Respondent(s) (With office report)
Date : 30/09/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Yashank Adhyaru, Sr. Adv. Mr. P. K. Mullick, Adv. Mr. Nakul Mohta, Adv. Mr. Ritesh Kumar, Adv. Mr. B. V. Niren, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Pratap Venugopal, Adv. Mr. Gaurav Nair, Adv. Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
M/s. K. J. John & Co.
UPON hearing the counsel the Court made the following O R D E R The appeal stands dismissed in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]