Supreme Court - Daily Orders
Commr.Of Customs,Kandla vs M/S Anchor Daewoo Indus.Ltd. on 4 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5999-6000 OF 2007
COMMISSIONER OF CUSTOMS, KANDLA ... Appellant
VERSUS
M/S ANCHOR DAEWOO INDUS.LTD.& ANR. ... Respondents
WITH
CIVIL APPEAL NO. 4352 OF 2008
O R D E R
In the present case, we find that what was imported was glass parts of lamp making electronic parts of lamp making and not Compact Fluorescent Lamp.
Admittedly, insofar as the parts are concerned, no anti-dumping duty could be charged.
We, thus, do not find any infirmity in the order passed by the Customs, Excise and Service Tax Appellate Tribunal.
The appeals are, accordingly, dismissed.
........................, J. [ A.K. SIKRI ] ........................, J. [ ROHINTON FALI NARIMAN ] Signature Not Verified New Delhi;
November 04, 2015.
Digitally signed by ASHWANI KUMAR Date: 2015.11.18 15:31:00 IST Reason: ITEM NO.108 COURT NO.13 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 Nos. 5999-6000/2007 COMMR.OF CUSTOMS,KANDLA Appellant(s) VERSUS M/S ANCHOR DAEWOO INDUS.LTD.& ANR. Respondent(s) WITH C.A. No. 4352/2008 (With appln.(s) for stay) Date : 04/11/2015 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.
Mr. Rupesh Kumar, Adv.
Ms. Rashmi Malhotra, Adv. Mr. Jitin Singhal, Adv.
Mr. Pratik, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Devan Parikh, Sr. Adv.
Mr. Siddharth Bhatnagar, Adv. Ms. Nandini Gore, Adv.
Ms. Devina Sehgal, Adv.
Ms. Trishala Kulkarni, Adv. Mrs Manik Karanjawala, Adv. Ms. Neha Khandelwal, Adv.
Mr. V. Lakshmikumaran, Adv. Mr. M. P. Devanath, Adv.
Mr. T. D. Satish, Adv.
Ms. L. Charanaya, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv. Mr. R. Ramachandran, Adv. Mr. Atul Gupta, Adv.
Ms. Radhika Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
In view thereof, application pending, if any, stands disposed of.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]