SUPDT OF CENTRAL EXCISE Vs. AYYANGAR MATCH WORKS

JUDGEMENT

(1.) These appeals arise out of the judgment D/- 11-12-1968 in Writ Petn. No. 3838 of 1968 in the High Court at Madras.

(2.) In the present appeals the writ petitions in the High Court were allowed following the judgment of the High Court in the aforesaid writ petition No. 3838 of 1968.

(3.) In Civil Appeals No. 262-273 of 1971 arising out of the common judgment dated 11 December, 1968 of the High Court Court at Madras in writ petition No. 3838 of 1968 this Court in the decision in Union of India v. M/s. Parameswaran Match Wroks, (1975) 2 SCR 573 = (AIR 1974 SC 2349) set aside the orders of the High Court and dismissed the writ petitions.