REGENT COMPUTRONICS PVT. LTD.

Zincollied (India) Appellant

V/S

Commissioner Of Central Excise, Vapi Respondents

Referred Judgements :-

COMMISSIONER V. SHREE RUBBER PLAST CO. PVT. LTD. [REFERRED TO]
ATLAS CONDUCTORS V. COMMISSIONER [REFERRED TO]
TIPCO INDUSTRIES LTD. VS. COMMISSIONER OF C. EX. & CUS., VAPI [REFERRED TO]
GALAXY TEXTILES VS. COMMISSIONER OF CENTRAL EXCISE, VAPI [REFERRED TO]
COMMR. OF C. EX., HYDERABAD VS. SRINIVASA FROZEN FOODS LTD. [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the OIA No. AKP/165 -166/DMN/NDMN/2009 -2010, dated 18 -12 -2009.

(2.) HEARD both sides and perused the record.

(3.) THE relevant issue that arise for my consideration is that, the appellant herein was visited by the officers of the Revenue department on 12 -7 -2008 and they noticed the following : -

Click here to view full judgment.

ZINCOLLIED (INDIA) Vs. COMMISSIONER OF CENTRAL EXCISE, VAPI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address