REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF CUSTOMS (PREVENTIVE) Appellant

V/S

ESSAR OIL LIMITED Respondents

Referred Judgements :-

TATA ENGINEERING AND LOCOMOTIVE CO. LTD. V. COLLECTOR OF CENTRAL EXCISE,PUNE [REFERRED TO]
TRI. MUMBAI] IN THE CASE OF METALLIC BELLOWS (I) PVT. LTD. V/S COMMISSIONER OF CUSTOMS (EXPORTS) [REFERRED TO]
HVPNL V. MAHAVIR [REFERRED TO]
STATE OF PUNJAB VS. BHAG SINGH [REFERRED TO]
COMMNR OF CENTRAL EXCISE MUMBAI-I VS. TANZEEM SCREENARTS [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. MAN INDUSTRIES (I) LTD [REFERRED TO]

JUDGEMENT

(1.) Since identical question of law has been raised in both these two appeals, the same were taken up for hearing together and are being disposed of by this common judgement.

(2.) Appellant revenue has challenged order dated 26.11.2008 passed by the Customs, Excise & Service Tax Appellate Tribunal (the Tribunal), proposing the following substantial questions of law:

(3.) Vide order dated 11th March 2010, this Court has issued notice for final disposal in the following terms:

Click here to view full judgment.

COMMISSIONER OF CUSTOMS PREVENTIVE Vs. ESSAR OIL LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address