Supreme Court - Daily Orders
Commissioner Of Customs And Service Tax ... vs Apple India Pvt. Ltd. on 29 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D. NO. 33257 OF 2018
COMMISSIONER OF CUSTOMS AND
SERVICE TAX BANGALORE CUS APPELLANT(S)
VERSUS
APPLE INDIA PVT. LTD. RESPONDENT(S)
O R D E R
We see no merits in this appeal.
The Civil Appeal is dismissed on the ground of delay as well as on merits. No order as to costs.
Pending applications, if any, stand disposed of.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) NEW DELHI, OCTOBER 29, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.31 17:45:51 IST Reason: ITEM NO.13 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 33257/2018 (Arising out of impugned final judgment and order dated 04-12-2017 in AN No. 21630/2016 passed by the Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench, Bangalore) COMMISSIONER OF CUSTOMS AND SERVICE TAX BANGALORE CUS Appellant(s) VERSUS APPLE INDIA PVT. LTD. Respondent(s) (IA No.143861/2018-CONDONATION OF DELAY IN FILING and IA No.143865/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.143867/2018-STAY APPLICATION) Date : 29-10-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Ms. Nisha Bagchi, Adv.
Ms. Praveena Gautam, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)