REGENT COMPUTRONICS PVT. LTD.

Noble Ply Appellant

V/S

Commissioner of Central Excise, Calicut Respondents

Referred Judgements :-

STATE OF KERALA V. C. VELUKUTTY [REFERRED TO]
RAJASTHAN FOAM PVT. LTD. V. COMMISSIONER [REFERRED TO]
ALFA CERAMICS INDUSTRIES V. COMMISSIONER [REFERRED TO]
COMMISSIONER V. CENTURY LAMINATING CO. LTD [REFERRED TO]
VIDARBHA VENEER INDUSTRIES LTD. V. COMMISSIONER [REFERRED TO]
COLLECTOR OF CUSTOMS MADRAS VS. D BHOORMALL [REFERRED TO]
SURJEET SINGH CHHABRA VS. UNION OF INDIA [REFERRED TO]
COMMNR OF CENTRAL EXCISE MUMBAI-I VS. TANZEEM SCREENARTS [REFERRED TO]
SOMANY PILKONGTONS LIMITED VS. B P VERMA [REFERRED TO]
COMMR. OF C. EX. & CUS. (APPEALS), CALICUT VS. MALABAR PLYWOOD WORKS [REFERRED TO]
GULABCHAND SILK MILLS PVT. LTD. VS. COMMISSIONER OF C. EX., HYDERABAD-II [REFERRED TO]
SRICHAKRA TYRES LTD VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
RAJASTHAN FOAM LTD VS. COMMISSIONER OF C. EX. [REFERRED TO]
BEAUTY DYERS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. ACC MACHINERY CO. LTD. [REFERRED TO]
SHARON VENEERS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]

JUDGEMENT

(1.) ALL these appeals have been filed against the Order -in -Original No. 14/2006 dated 12 -5 -2006 passed by the Commissioner of Central Excise and Customs, Calicut.

(2.) IN fact, 4 appeals are from the assessees and Revenue has also filed one appeal against the same impugned order.

(3.) FIRST , let us deal with the appeals of the assessees concerned, who have been affected by the impugned order. The details of all the appeals are given in the following tabular column. The Commissioner, in the impugned order, has held that the goods seized from (1) M/s. Neelkamal Laminates Hydrabad, and (2) M/s. Bhandari Doors and Plywood, Hydrabad are liable for confiscation. He had imposed redemption fine in respect of each of these items. He had also imposed penalties on these parties, the details of which are also given in the tabular column.

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NOBLE PLY Vs. COMMISSIONER OF CENTRAL EXCISE, CALICUT

Referred Judgements :-

JUDGEMENT

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