Supreme Court - Daily Orders
M/S Hero Motocorp Ltd vs Commissioner Of Service Tax Delhi on 4 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.14533 OF 2015
M/S HERO MOTOCORP LTD ...APPELLANT(s)
VERSUS
COMMISSIONER OF SERVICE TAX DELHI ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the appellant.
We find no reason to interfere with the impugned judgment.
The appeal is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (R.K. AGRAWAL) NEW DELHI JANUARY 04, 2016 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.05 15:31:11 IST Reason: ITEM NO.11 COURT NO.8 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).14533/2015 M/S HERO MOTOCORP LTD Appellant(s) VERSUS COMMISSIONER OF SERVICE TAX DELHI Respondent(s) (with appln. (s) for exemption from filing legible copies of dim annexures and permission to file additional documents) Date : 04/01/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. V. Lakshmikumaran, Adv.
Mr. M. P. Devanath, AOR Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications are disposed of.
(SANJAY KUMAR-I) (SUMAN JAIN)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)