THIRD MEMBER ON REFERENCE : SHRI M.V. RAVINDRAN, MEMBER (J) GEETANJALI WOOLENS PVT. LTD. Vs. COMMR. OF CUS. & C. EX., VADODARA-II

Referred Judgements :-

HIND RUBBER FACTORY V UNION OF INDIA [REFERRED TO]
WALLACE FLOUR MILLS COMPANY LIMITED VS. COLLECTOR OF CENTRAL EXCISE BOMBAY DIVISION III [REFERRED TO]
PRINTERS MYSORE LIMITED VS. ASSTT COMMERCIAL TAX OFFICER [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE HYDERABAD VS. VAZIR SULTAN TOBACCO COMPANY LTD [REFERRED TO]
K V MUTHU VS. ANGAMUTHU AMMAL [REFERRED TO]
SPECIAL OFFICER AND COMPETENT AUTHORITY URBAN LAND CEILING HYDERABAD VS. P S RAO [REFERRED TO]
ASSOCIATED CEMENT COMPANY LIMITED VS. COMMISSIONER OD CUSTOMS [REFERRED TO]
NEW STREET OIL MILLS VS. STATE OF KERALA [REFERRED TO]
HIND RUBBER FACTORY VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE RAJKOT VS. AMAR SINGHJI MILLS [REFERRED TO]
ARVIND MILLS LTD (ANKUR VS. C.C.E. AND C. [REFERRED TO]
VIDARBHA MILLS BERAR LIMITED, ACHALPUR VS. COLLECTOR OF CENTRAL EXCISE, NAGPUR AND ORS [REFERRED TO]