Supreme Court - Daily Orders
Jet Airways (India) Ltd. vs Commissioner Of Service Tax, Mumbai-I on 17 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO(S).5018/2017
JET AIRWAYS (INDIA) LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF SERVICE TAX, MUMBAI-I RESPONDENT(S)
O R D E R
Heard the learned counsel for the appellant and perused the relevant material.
We find no merit in this appeal. The appeal is accordingly dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA)
NEW DELHI
APRIL 17, 2017
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.04.18
17:15:42 IST
Reason:
ITEM NO.16 COURT NO.4 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s).5018/2017
JET AIRWAYS (INDIA) LTD. Appellant(s)
VERSUS
COMMISSIONER OF SERVICE TAX, MUMBAI-I Respondent(s)
(with appln. (s) for condonation of delay in filing appeal) Date : 17/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Harish Pandey,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Asha Soni) Court Master Court Master (Signed order is placed on the file.)