Supreme Court - Daily Orders
C.C.E And S.T. Rohtak vs Hsf Food Protech Pvt. Ltd. on 5 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 1697 OF 2020
C.C.E. AND S.T.,PANCHKULA APPELLANT(S)
VERSUS
PUNJAB FABRICATORS RESPONDENT(S)
WITH
CIVIL APPEAL NO.1502 OF 2020
CIVIL APPEAL NO.9038 OF 2019
CIVIL APPEAL NO.9382 OF 2019
CIVIL APPEAL NO.9446 OF 2019
CIVIL APPEAL NO. 1696 OF 2020
AND
CIVIL APPEAL NO.1501 OF 2020
O R D E R
Under the Instruction issued by the Signature Not Verified Ministry of Finance, Department of Revenue, Digitally signed by Neetu Khajuria Date: 2023.09.13 18:59:06 IST Reason: Central Board of Indirect Taxes & Customs 1 dated 22.08.2019, in exercise of powers conferred by Section 35R of the Central Excise Act, 1944 and made applicable to Service Tax vide Section 83 of the Finance Act, 1994, the Central Board of Indirect Taxes and Customs has fixed the following monetary limits below which appeal shall not be filed in the CESTAT, High Courts and Supreme Court :
S.No. Appellate Forum Monetary Limit
1. CESTAT Rs.50,00,000/-
2. High Courts Rs.1,00,00,000/
3. Supreme Court Rs.2,00,00,000/-
2. As indicated above, for the Supreme Court, the monetary limit determined is Rs.2,00,00,000/- (Rupees two crores).
3. In that view of the matter, the above appeals, admittedly, having monetary limit of less than Rs. 2,00,00,000/-, are dismissed on the above count.
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4. Pending application(s) also stand disposed of.
......................J. [VIKRAM NATH] ......................J. [AHSANUDDIN AMANULLAH] NEW DELHI;
SEPTEMBER 05, 2023.
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ITEM NO.22 COURT NO.8 SECTION XVII-A
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). 9006/2019 C.C.E AND S.T. ROHTAK Appellant(s) VERSUS HSF FOOD PROTECH PVT. LTD. Respondent(s) (IA No. 169744/2019 - EX-PARTE STAY, IA No. 169745/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 59632/2022 - MODIFICATION) WITH C.A. No. 1697/2020 (XVII-A) (IA No. 25828/2020 - EX-PARTE STAY AND IA No.25829/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 1694/2020 (XVII-A) (IA No. 25196/2020 - EX-PARTE STAY) C.A. No. 1502/2020 (XVII-A) (IA No. 17021/2020 - EX-PARTE STAY AND IA No.17023/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 9038/2019 (XVII-A) (IA No. 170752/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 59626/2022 – MODIFICATION AND IA No. 170751/2019 - STAY APPLICATION) C.A. No. 9382/2019 (XVII-A) (IA No. 182825/2019 - EX-PARTE STAY AND IA No. 182827/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 9446/2019 (XVII-A) (IA No. 187704/2019 - EX-PARTE STAY AND IA No. 187705/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. No. 9574/2019 (XVII-A) (IA No. 189144/2019 - EX-PARTE STAY IA No. 189146/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 59598/2022 - MODIFICATION) C.A. No. 1696/2020 (XVII-A) (IA No. 25172/2020 - EX-PARTE STAY) 4 C.A. No. 1501/2020 (XVII-A) (IA No. 20062/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 20061/2020 - STAY APPLICATION) Date : 05-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Mr. K.M. Nataraj, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Mohd Akhil, Adv.
Mr. Raghav Sharma, Adv.
Mr. Annirudh Sharma Ii, Adv. Mr. T.S. Sabarish, Adv.
For Respondent(s) Mr. Rupesh Kumar, AOR Ms. Vikrant Kackria, Adv.
Mr. Vikrant Kackria, Adv.
Ms. Pankhuri Shrivastava, Adv. Ms. Neelam Sharma, Adv.
Mr. Aryaman Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A. Nos.9006/2019, 9574/2019 and 1694/2020 Tag with Civil Appeal No.8612 of 2011.
C.A.Nos. 1697/2020, 1502/2020, 9038/2019, 9382/2019, 9446/2019, 1696/2020 AND 1501 OF 2020 The appeals are dismissed in terms of the signed order.
Pending applications also stand disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.) 5 6