REGENT COMPUTRONICS PVT. LTD.

ISPAT INDUSTRIES LTD. Appellant

V/S

COMMISSIONER OF CUSTOMS, MUMBAI Respondents

Referred Judgements :-

DHIRAJ LAL H.VOHRA AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
UNION OF INDIA V. APAR INDUSTRIES LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD. AND ANOTHER V. N.R.VAIRAMANI AND ANOTHER [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
BHARAT SURFACTANTS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
RAJKUMAR KNITTING MILLS PRIVATE LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
HYDERABAD INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
GARDEN SILK MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
COROMANDAL FERTILISERS LIMITED VS. COLLECTOR OF CUSTOMS [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
COMMR OF INCOME-TAX, BOMBAY PRESIDENCY VS. BOMBAY TRUST CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law are involved in all these appeals we are deciding them in a common judgement and for our reference we are citing the facts of the case of Ispat Industries Ltd. (Civil Appeal No. 3972 of 2001).

(2.) This appeal has been filed against the judgement and order dated 7.03.2001 passed by the Customs, Excise and Gold (Control) Appellate Tribunal (hereinafter referred to as CEGAT), West Regional Bench, Mumbai.

(3.) Heard learned counsel for the parties and perused the record.

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ISPAT INDUSTRIES LTD Vs. COMMISSIONER OF CUSTOMS MUMBAI

Referred Judgements :-

JUDGEMENT

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