Supreme Court - Daily Orders
Commissioner Of Excise & Customs Rajkot vs M/S. Inox Air Products Ltd.,Rajkot on 7 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).3817-3818/2007
COMMISSIONER OF EXCISE & CUSTOMS RAJKOT APPELLANT(S)
VERSUS
M/S. INOX AIR PRODUCTS LTD.,RAJKOT RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). 5237/2008 & CIVIL APPEAL No. 4185-4186/2009
O R D E R
As the tax effect is not substantial, we are not inclined to entertain these appeals.
The appeals are dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
OCTOBER 07, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.10 12:31:24 IST Reason: ITEM NO.119 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(s). 3817-3818/2007 COMMISSIONER OF EXCISE & CUSTOMS RAJKOT Appellant(s) VERSUS M/S. INOX AIR PRODUCTS LTD.,RAJKOT Respondent(s) (with office report) WITH C.A. No. 5237/2008 (With Office Report) C.A. No. 4185-4186/2009 (With Office Report) Date : 07/10/2015 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. B. Sunita Rao, Adv.
Mr. Somik Ghousal, Adv.
Ms. Pooja Sharma, Adv.
Mr. Anurag, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ranjit Raut, Adv.
Ms. Bina Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, stands disposed of accordingly.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER (Signed order is placed on the file)