REGENT COMPUTRONICS PVT. LTD.

Crown Steel Company Appellant

V/S

Commissioner Of Customs, Jamnagar Respondents

Referred Judgements :-

COMMISSIONER V. I.T.C. LTD. [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE JAIPUR VS. J K SYNTHETICS [REFERRED TO]
VOLTAS LIMITED VS. UNION OF INDIA [REFERRED TO]
AFCONS INFRASTRUCTURE LTD VS. UNION OF INDIA [REFERRED TO]
INDO NISSIN FOODS LIMITED BANGALORE VS. APPRAISER OF CUSTOMS [REFERRED TO]
ENGEE INDUSTRIAL SERVICES P LTD VS. UNION OF INDIA UOI [REFERRED TO]
BAIDYANATH AYURVED BHAWAN PVT LTD VS. COLLR OF C EX [REFERRED TO]
SATELLITE ENGINEERING LTD. VS. ASSTT. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
MAHINDRA & MAHINDRA LTD. VS. COMMISSIONER OF C. EX., HYDERABAD [REFERRED TO]
COMMANDANT EMBARKATION VS. COLLR. OF CUS. [REFERRED TO]
SHRIRAM PISTONS & RINGS LTD. VS. COMMISSIONER OF C. EX. [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal against the order of the Commissioner (Appeals) No. 07/JMN/2007 dt. 24 -1 -2007.

(2.) HEARD both sides. Sh. A.D. Maru, ld. Advocate also filed written submission, which has been taken into account.

(3.) 1 This case has really a long and complex history. It has done many rounds before the adjudicating authority, the Commissioner (Appeals) and the Tribunal. It has gone before the Honble High Court of Gujarat thrice and once also before the Honble Supreme Court as well.

Click here to view full judgment.

CROWN STEEL COMPANY Vs. COMMISSIONER OF CUSTOMS, JAMNAGAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address