REGENT COMPUTRONICS PVT. LTD.

Binani Cement Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SALES TAX OFFICER BANARAS VS. AGRA BULLION EXCHANGE [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
BAIDYANATH AYURVED BHAWAN PVT LIMITED VS. STATE OF BIHAR [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
GODAVARI SUGAR MILLS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. AHMEDABAD MANUFACTURING AND CALICO PRINTING CO. LTD. [REFERRED TO]
COMMR. OF C. EX. & CUS., BHUBANESWAR-I VS. TATA IRON AND STEEL CO. LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioners have prayed for a writ or a direction holding that the levy and collection of cess by the respondents from the petitioners on import of coking and non-coking coal is unlawful, unconstitutional and void. The petitioners have by way of consequential relief, also prayed for a direction to the respondents to refund the entire amount of Rs.67.17 lakhs paid by the petitioners towards such cess during the period between January 1997 to December 2005.

(2.) Facts may be noted at the outset:

(3.) With this background, the petitioners have approached this Court and made the prayers noted above.

Click here to view full judgment.

BINANI CEMENT LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address