REGENT COMPUTRONICS PVT. LTD.

Jsw Steel Ltd. Appellant

V/S

COMMISSIONER OF CENTRAL EXCISE Respondents

Referred Judgements :-

COMMISSIONER OF CENTRAL EXCISE,BELGAUM V. ASSOCIATED CEMENT CO. LTD [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD. V. COMMISSIONER OF CENTRAL EXCISE,RAIPUR [REFERRED TO]
BIRLA CORPORATION LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
PROLITE ENGINEERING CO VS. UNION OF INDIA [REFERRED TO]
VIKRAM CEMENT VS. HEMANT KUMAR JAIN [REFERRED TO]
ILJIN AUTOMOTIVE PVT. LTD. VS. CCE [REFERRED TO]
COMMISSIONER OF C EX AND CUSTOMS VS. SUNRISE CHEMICALS INDUSTRIES [REFERRED TO]
HINDALCO INDUSTRIES LTD. VS. COMMISSIONER OF C. EX., ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) M /s. JSW Steel Ltd. ('JSWSL' -in short) has challenged the following: -

(2.) THE application for bringing additional evidence on record is admitted, as the evidence produced by the appellants were available at the time of adjudication and are very much relevant for arriving at the correct conclusion in the matter.

(3.) AS both the appeals have arisen from a common order and the facts are similar, therefore, both the appeals are heard together and disposed of by a common order.

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JSW STEEL LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

Referred Judgements :-

JUDGEMENT

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