Supreme Court - Daily Orders
Commnr. Of Central Excise, Vadodara vs M/S. Pioneer Scientific Glass Works on 1 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.102 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 No(s). 25/2005
COMMNR. OF CENTRAL EXCISE, VADODARA Appellant(s)
VERSUS
M/S. PIONEER SCIENTIFIC GLASS WORKS Respondent(s)
(with appln. (s) for suspension of sentence and office report)
WITH
C.A. No. 797/2006
(With appln. for stay and Office Report)
Date : 01/05/2015 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. A.K.Sanghi,Sr.Adv.
Mr. Subhash Acharya,Adv.
Mr. R.K.Verma,Adv.
Mr. B. Krishna Prasad,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. V.M.Doiphode
Mr. Rajesh Kumar,Adv.
Mr. R.K.Srivastava,Adv.
Mr. Krishna Kumar R.S.,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.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signed order is placed on the file. Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.05.05 11:22:53 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 25 OF 2005 Commnr. Of Central Excise, Vadodara Appellant(s) VERSUS M/s. Pioneer Scientific Glass Works Respondent(s) WITH CIVIL APPEAL NO. 797 OF 2006 O R D E R In the impugned judgment the Tribunal has followed its earlier judgment between the same parties. Against the earlier decision of the Tribunal the Department had preferred an appeal in this Court which has been dismissed in the case of Commissioner of Central Excise, Vadodara vs. Pioneer Scientific Glass Works reported in 2006 (197) E.L.T. 308 (S.C.).
Resultantly, these appeals are also dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 1.5.2015.