Supreme Court - Daily Orders
Hyundai Motor India Ltd. Ltu Chennai vs Commissioner Of Central Excise And ... on 16 September, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5244 OF 2016
HYUNDAI MOTOR INDIA LTD. LTU CHENNAI ... Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX LTU CHENNAI ... Respondent
WITH
CIVIL APPEAL NO. 5242 OF 2016
CIVIL APPEAL NO. 5243 OF 2016
CIVIL APPEAL NO. 5241 OF 2016
CIVIL APPEAL NO. 8231 OF 2016
O R D E R
Heard learned senior counsel appearing for the appellant.
We find no merit in the civil appeals and, accordingly, the same stand dismissed in limini.
......................, J.
[ A.K. SIKRI ] ......................, J.
[ N.V. RAMANA ] New Delhi;
September 16, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.09.21 16:06:34 IST Reason: ITEM NO.17 COURT NO.11 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. 5244/2016 HYUNDAI MOTOR INDIA LTD. LTU CHENNAI Appellant(s) VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX LTU CHENNAI Respondent(s) (With appln. (s) for exemption from filing c/c of the impugned judgment, interim stay and office report) WITH C.A. No. 5242/2016 (With appln.(s) for interim stay and Office Report) C.A. No. 5243/2016 (With appln. (s) for exemption from filing c/c of the impugned judgment, interim stay and office report) C.A. No. 5241/2016 (With appln. (s) for exemption from filing c/c of the impugned judgment, interim stay and office report) C.A. No. 8231/2016 (With appln. (s) for exemption from filing c/c of the impugned judgment, interim stay and office report) Date : 16/09/2016 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. N. Venkataraman, Sr. Adv.
Mr. Sanand Ramakrishnan, Adv. Mr. Rajeev Mishra, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in limini in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master
[Signed order is placed on the file.]