Supreme Court - Daily Orders
Commissioner Of Service Tax Delhi vs M/S. Dlf Golf Resorts Ltd. on 4 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.19 COURT NO.5 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. 35299/2017
(Arising out of impugned final judgment and order dated 20-11-2015
in STA No. 664/2009 and STA No. 629/2009 passed by the Custom
Excise Service Tax Appellate Tribunal)
COMMISSIONER OF SERVICE TAX DELHI Petitioner(s)
VERSUS
M/S. DLF GOLF RESORTS LTD. Respondent(s)
(With IA No.131343/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.131339/2017-STAY APPLICATION and IA
No.131338/2017-CONDONATION OF DELAY IN FILING APPEAL)
Date : 04-01-2018 This matter 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. Aakanksha Kaul, Adv.
Mr. S. A. Haseeb, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 7497 of 2012.
(NIDHI AHUJA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2018.01.04 15:54:12 IST Reason: