(1.) under the Companies Act, and the second petitioner is a share-holder. This writ petition is filed for a declaration and notification No. 159/1985, dated 16-7-1985 issued by the central government in exercise of its power conferred by Rule 8(1) of the central excise rules, 1944 ('rules'), rescinding notification No. 88/1984, dated 6-4-1984 (annexure-'b'), as void and unenforceable against the petitioners.
(2.) a writ of mandamus directing the refund ofthe excess of duty of Rs. 34,36,487-10 ps. Paid during the period 16-7-1985 to 22-10-1986 is also prayed for as a consequence flowing from the first prayer.
(3.) the petitioner-company manufactures tyres, tubes and flaps at its factory in mysore, which were exigible to excise-duty under tariff item-16 of the i schedule to the central excise and salt Act, 1944 ('the act') during the relevant period.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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