REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF CUSTOMS Appellant

V/S

Variety Lumbers P. Ltd. Respondents

Referred Judgements :-

STATE OF ORISSA V. TITAGHUR PAPER MILLS CO. LTD. [REFERRED TO]
STATE OF ORISSA VS. TITAGHVR PAPER MILLS COMPANY LTD:MANGALJI MULJI KHARA [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE MADRAS VS. KUTTY FLUSH DOORS AND FURNITURE CO PRIVATE LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. SHLVDATT AND SONS [REFERRED TO]
STATE OF MAHARASHTRA VS. SHLVDATT AND SONS [REFERRED TO]
NOVOPAN INDIA LIMITED HYDERABAD VS. COLLECTOR OF CENTRAL EXCISE AND CUSTOMS HYDERABAD [REFERRED TO]
G RAMASWAMY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MOHANLAL VISHRAM VS. COMMISSIONER OF SALES TAX [REFERRED TO]
KRUPASINDHU SAHU AND SONS VS. STATE OF ORISSA [REFERRED TO]
Y MOIDEEN KUNHI VS. COLLECTOR OF CENTRAL EXCISE BANGALORE [REFERRED TO]
VIJIROM CHEM. PVT. LTD. VS. COMMR. OF CUS., BANGALORE [REFERRED TO]

JUDGEMENT

(1.) THESE appeals arise out of similar factual background and involves similar legal issues. In fact, the judgment of the Customs, Excise and Service Tax Appellate Tribunal ("CESTAT" for short) impugned in all these appeals is common. We have, therefore, heard all the appeals together and propose to dispose of them by this common order".

(2.) THE issue being recurring in nature, we had decided to hear the appeals finally, instead of admitting and taking it up for hearing at later stage.

(3.) THE Revenue has filed this appeal challenging the judgment of the CESTAT dated September 24, 2010 (Variety Lumbers P. Ltd. v. Commissioner of Customs, (2013) 19 GSTR 288 (Trib. -Ahd)) raising the following questions for our consideration:

Click here to view full judgment.

COMMISSIONER OF CUSTOMS Vs. VARIETY LUMBERS P. LTD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address