MANN PHARMACEUTICALS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main reliefs: -

(2.) 1 That the respondent No. 4 issued Show Cause Notice upon the petitioner calling upon the petitioner to show cause as to why the petitioner shall not be held liable to pay a total sum of Rs. 1,38,09,615/ - towards the duty demanded which included (1) demand of credit to be reversed on input removed as such (2) differential duty on account of showing lower RSP (3) demand u/s. 11D as per parallel invoices issued for obtaining finance and (4) demand of interest on differential duty against the invoices raised.