Supreme Court - Daily Orders
Commnr. Of Customs (Import), Mumbai vs Viacom Electronic Pvt. Ltd. on 8 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.104 COURT NO.14 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). 9735/2003
COMMNR. OF CUSTOMS (IMPORT), MUMBAI Appellant(s)
VERSUS
VIACOM ELECTRONIC PVT. LTD. Respondent(s)
(with appln. (s) for stay and office report)
WITH
C.A. No. 214/2007
(With Office Report)
Date : 08/04/2015 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. Rupesh Kumar,Adv.
Mr. Jitin Singhal,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V.Lakshmikumaran,Adv.
Mr. M.P.Devanath,Adv.
Mr. Vivek Sharma,Adv.
Ms. L.Charanaya,Adv.
Mr. Aditya Bhattacharya,Adv.
Mr. R.Ramachandran,Adv.
Mr. Anandh K.,Adv.
Mr. Hemant Bajaj,Adv.
Mr. Ambarish Pandey,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Rachit Jain,Adv.
Ms. Disha Jain,Adv.
Mr. Subrat Birla,Adv.
Mr. S. C. Birla,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.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.04.10 14:19:57 IST Reason: (SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER
Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9735 OF 2003 Commnr. Of Customs (Import) Mumbai Appellant(s) VERSUS Viacom Electronic Pvt. Ltd. Respondent(s) WITH CIVIL APPEAL NO. 214 OF 2007 O R D E R After hearing learned counsel for the parties we are of the firm view that the case is covered by the judgment of this Court in Thermax Pvt. Ltd. Vs. Collector of Customs reported in 1992 (61) E.L.T. 352 (S.C.) which is rightly relied upon by the Tribunal.
The appeals are accordingly dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 8.4.2015.