DECCAN FIBRE GLASS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 22nd March, 1982 passed by the Government of India in a revision filed by the Petitioner under the provisions of the Central Excises and Salt Act, 1944 (the Act).

(2.) The Petitioner manufactures mineral fibres and yarns in its factory in Thimapur. The end product is the following:-

(3.) These goods are cleared by the Petitioner under Item 22F of the First Schedule to the Act.