Supreme Court - Daily Orders
Chief Commissioner Of Central Excise ... vs M/S Ranchi Club Ltd. on 13 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.103 COURT NO.6 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 No. 7497/2012
CHIEF COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX RANCHI AND ORS. Appellant(s)
VERSUS
M/S RANCHI CLUB LTD. Respondent(s)
WITH
SLP(C) No. 4158/2016 (III)
SLP(C) No. 4156/2016 (III)
SLP(C) No. 4157/2016 (III)
C.A. No. 3584/2017 (XIV)
C.A. No. 5087/2017 (XII)
C.A. No. 3819-3821/2017 (IV-A)
C.A. No. 4377-4380/2015 (XIV)
W.P.(C) No. 321/2017 (X)
C.A. No. 5946/2016 (III)
C.A. No. 5157/2015 (XIV)
C.A. No. 6206/2016 (III)
C.A. No. 5949/2016 (III)
SLP(C) No. 26883/2013 (III)
SLP(C) No. 22909/2013 (III)
SLP(C) No. 24977/2013 (III)
C.A. No. 6593/2016 (III)
C.A. No. 7366-7367/2016 (III)
C.A. No. 6601-6604/2015 (III)
C.A. No. 626/2017 (XIV)
C.A. No. 7030/2015 (III)
C.A. No. 8543/2015 (XIV)
C.A. No. 7259/2015 (IV-A)
C.A. No. 7924/2015 (III)
C.A. No. 10461/2016 (XIV)
C.A. No. 10219/2016 (III)
SLP(C) No. 33377/2016 (III)
SLP(C) No. 33249/2015 (III)
SLP(C) No. 151/2016 (III)
SLP(C) No. 2491/2016 (III)
SLP(C) No. 2494/2016 (III)
SLP(C) No. 2490/2016 (III)
Signature Not Verified
C.A. No. 10674/2017 (XIV)
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2017.12.19
C.A. No. 11224/2017 (XIV)
15:53:06 IST
Reason:
C.A. No. 18292-18294/2017 (III)
(With IA No.102781/2017-CONDONATION OF DELAY IN FILING and IA
No.102789/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
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C.A. No. 7497/2012 etc.
and IA No.102783/2017-EX-PARTE STAY)
C.A. No. 20827/2017 (III)
(With IA No.120886/2017-CONDONATION OF DELAY IN FILING and IA
No.120887/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.120889/2017-STAY APPLICATION)
Date : 13-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For parties
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Ms. Nisha Bagchi, Adv.
Mr. D. L. Chidanand, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Pooja Sharma, Adv.
Mr. E. C. Agrawala, AOR
Mr. Arjun Vinod Bobde, Adv.
Ms. P. Sharma, Adv.
Ms. Richa Relhan, Adv.
Mr. Sarthak Bhatia, Adv.
Mr. Rajat Joseph, AOR
Mr. Ejaz Maqbool, AOR
Mr. Ranjith B., Adv.
Mr. Lakshmi N. Kaimal, AOR
Mr. Vishnu Pazhanganat, Adv.
Mr. Anubhav Anand Pandey, Adv.
Mr. V. Lakshmi Kumaran, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. M. P. Devanath, AOR
Mr. Anil Kumar Gautam, AOR
Mr. E. C. Agrawala, AOR
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Pradhuman Gohil, Adv.
Mr. Saurabh Mehta, Adv.
Mr. Vikash Singh, AOR
Ms. Taruna Singh Gohil, Adv.
Mr. Jay Savla, AOR
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C.A. No. 7497/2012 etc.
Ms. Renuka Sahu, Adv.
Mr. Aneesh Mittal, AOR
Mr. Bharat Rai Chandani, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Ajay Kumar, AOR
Mr. S. K. Kulkarni, Adv.
Mr. M. Giresh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Rajesh Kumar, AOR
M/S. S. Narain & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
The issue involved in these cases has been referred to the larger Bench and the reference order is reported as 'State of West Bengal & Ors. v. Calcutta Club Ltd.' [2017 (5) SCC 356][Civil Appeal No. 4184 of 2009].
Let these appeals be also listed before the larger Bench along with the aforesaid matter after taking orders from Hon'ble the Chief Justice of India.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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