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M/S Bharti Airtel Ltd. vs The Commissioner Of Central Excise, ... on 27 August, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

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                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                  CIVIL APPEAL NOS. 16941-16942          OF 2021


                         COMMISSIONER OF CUSTOMS                              APPELLANT(S)

                                                            VERSUS

                         M/S. HYUNDAI MOTOR INDIAN          (P) LTD.          RESPONDENT(S)


                                                      O R D E R

In view of Circular No. 17/2019 (F.No.279/Misc.142/2007-ITJ(Pt.) dated 8th August, 2019 issued by the Department of Revenue, Ministry of Finance, no adjudication is warranted in this appeal due to low tax effect.

Accordingly, the civil appeals are disposed of leaving the questions of law open. Pending application(s), if any, shall stand disposed of.

....................,J.

(A.M. KHANWILKAR) Signature Not Verified ....................,J. Digitally signed by DEEPAK SINGH

(SANJIV KHANNA) Date: 2021.08.28 12:37:20 IST Reason:

NEW DELHI AUGUST 27, 2021.

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ITEM NO.31      Court 3 (Video Conferencing)           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). 10409-10410/2014 M/S BHARTI AIRTEL LTD. Appellant(s) VERSUS THE COMMISSIONER OF CENTRAL EXCISE, PUNE Respondent(s) WITH SLP(C) No. 14309-14312/2019 (XIV) (IA No.78938/2019-CONDONATION OF DELAY IN FILING and IA No.78940/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 1205/2018 (III) C.A. No. 1204/2018 (III) C.A. No. 1202/2018 (III) C.A. No. 7119/2015 (III) C.A. No. 7179/2015 (III) (FOR ON IA 4/2015) C.A. No. 1077/2016 (III) C.A. No. 1078/2016 (III) C.A. No. 16941-16942/2017 (XII-A) SLP(C) No. 25434/2017 (IX) (FOR ADMISSION and I.R.) C.A. No. 1201/2018 (III) C.A. No. 1203/2018 (III) C.A. No. 5832/2018 (III) SLP(C) No. 14313-14314/2019 (XIV) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 87919/2019 AND IA No. 87919/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 14315/2019 (XIV) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 79185/2019 AND IA No. 79185/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) SLP(C) No. 12683/2019 (IX) (FOR ADMISSION and I.R.) Diary No(s). 17536/2019 (XIV) (FOR CONDONATION OF DELAY IN FILING ON IA 83077/2019 FOR CERTIFIED COPY OF S.L.P. ON IA 83081/2019 IA No. 83081/2019 - CERTIFIED COPY OF S.L.P. IA No. 83077/2019 - CONDONATION OF DELAY IN FILING) SLP(C) No. 2586/2021 (III) (FOR ADMISSION and I.R. and IA No.20185/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 27-08-2021 These appeals were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Parties: Mr. Mihir Joshi, Sr. Adv.

Mr. Mahesh Agarwal, Adv. Ms. Sayaree Basu Malik, Adv. Mr. Shamik Bhatt, Adv. Ms. Vaishali Kalera, Adv. Mr. E. C. Agrawala, AOR Mr. M. P. Devanath, AOR Mr. V. Sridharan, Sr. Adv. Ms. Charanya Lakshmikumaran, AOR Mr. Aditya Bhattacharya, Adv. Ms. Apeksha Mehta, Adv. Mr. Yogendra Aldak, Adv. Ms. Mounica Kasturi, Adv.

Mr. Raj Bahadur Yadav, AOR Mr. B. V. Balaram Das, AOR Mr. Punit Dutt Tyagi, AOR Mr. Ankit Parhar, Adv. Mr. Aditya Thyagarajan, Adv. Ms. Rashi Srivastava, Adv.

Mr. Rahul Jain, AOR Mr. Tushar Jarwal, Adv. Mr. Rahul Sateeja, Adv. Mr. Anish Kapur, Adv.

Mr. Kunal Dutt, Adv.

Ms. B. Vijayalakshmi Menon, AOR Mr. Aman Lekhi, ASG Mr. M. K. Maroria, AOR Mr. Rupesh Kumar, Adv. Mr. Sughosh Subramaniyam, Adv. Ms. Swarupama Chaturvedi, Adv.

Mr. Mihir H. Joshi, Sr. Adv. Ms. Amrita M. Thakore, Adv. Mr. Kumar Visalaksh, Adv. Mr. Dhrupad Vaghani, Adv. Mr. Udit Jain, Adv.

Ms. Naveli Reshamwalla, Adv. Mr. Mahfooz Ahsan Nazki, AOR Ms. Rashmi Singhania, AOR  4 Mr. Neeraj Shekhar, AOR Mr. B. Krishna Prasad, AOR Mr. K. R. Sasiprabhu, AOR Mr. Raghav Shankar, Adv. Mr. Vishnu Sharma, Adv. Mr. Sadyant Sasiprabhu, Adv.

Mr. Vikas Singh, Sr. Adv. Mr. Rahul Singh, Adv.

Mr. Kapish Seth, Adv.

Ms. Deepika Kalia, Adv. Mr. Mrityunjai Singh, Adv. Mr. Satvik Mishra, Adv. Ms. Priyanka Khosla, Adv. Mr. Nishant Shokeen, Adv. Mr. Varun Lal, Adv.

Mr. Amarjeet Singh, AOR UPON hearing the counsel the Court made the following O R D E R C.A. Nos. 16941-16942 of 2017 The appeals are disposed of in terms of the signed order.

Pending applications, if any, stand disposed of.

Rest of the matters Delay condoned.

Leave granted and appeals are admitted.

List these appeals in the fourth week of November, 2021 for final hearing.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file]