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LAWS(CE)-2009-2-164
GURU NANAK STEEL AND ALLIED INDUSTRIES Vs. CCE
Decided On February 27, 2009
Guru Nanak Steel And Allied Industries
Appellant
V/S
CCE
Respondents
Referred Judgements :-
COMMISSIONER OF CUSTOMS,AMRITSAR V. RAJA IMPEX (P.) LTD.
[REFERRED TO]
WESTON COMPONENTS LIMITED VS. COMMISSIONER OF CUSTOMS NEW DELHI
[REFERRED TO]
JUDGEMENT
(1.) THE facts giving rise to the present appeal are, in brief, as under:
(2.) HEARD both the sides.
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