Supreme Court - Daily Orders
Commissioner Of Central Excise vs Meghdoot Chemicals Ltd. Through Its ... on 6 May, 2022
Author: Chief Justice
Bench: Chief Justice, Krishna Murari, Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.6035-6041 OF 2014
COMMISSIONER OF CENTRAL EXCISE, THANE-I … APPELLANT
Versus
MEGHDOOT CHEMICALS LTD.THROUGH ITS MANAGING DIRECTOR … RESPONDENT
O R D E R
1. At the commencement of the hearing, learned counsel for
the respondent submits that the issue raised in these appeals has
been decided by this Court on 13.10.2015 in the case titled
Commissioner of Central Excise and Customs, Surat vs. Sun
Pharmaceuticals Inds. Ltd., 2015 (326) ELT3(SC) in favour of the
assessee.
2. In view of the above, we dispose of these appeals in terms
of the judgment rendered by this Court in Commissioner of Central
Excise and Customs, Surat vs. Sun Pharmaceuticals Inds. Ltd., 2015
(326) ELT3(SC).
3. As a sequel to the above, pending interlocutory
application also stands disposed of.
.........................CJI.
(N.V. RAMANA)
..............……..........J.
(KRISHNA MURARI)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.05.14
12:31:46 IST
Reason:
..............…..........J.
(HIMA KOHLI)
NEW DELHI;
MAY 06, 2022.
ITEM NO.3 COURT NO.1 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).6035-6041/2014
COMMISSIONER OF CENTRAL EX CISE Appellant(s)
VERSUS
MEGHDOOT CHEMICALS LTD. THROUGH ITS MANAGING DIRECTOR Respondent(s)
IA No. 56550/2022 - EARLY HEARING APPLICATION
Date : 06-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Appellant(s) Mr. N. Venkataramanan, ASG
Mr. P.V. Yogeswaran, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Madhav Singhal, Adv.
Mr. Anirudh Bhat, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Ajay Aggarwal, Adv.
Mr. Rajan Narain, AOR
UPON hearing the counsel the Court made the following
O R D E R
For the reasons stated in the signed order, we dispose of these appeals in terms of the judgment rendered by this Court in Commissioner of Central Excise and Customs, Surat vs. Sun Pharmaceuticals Inds. Ltd., 2015 (326) ELT3(SC).
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (ANJU KAPOOR)
DEPUTY REGISTRAR COURT MASTER (NSH)
(Signed order is placed on the file)