REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Pure Bewerages Ltd. Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED VS. MUNICIPAL CORPORATION OF THE CITY OF THANE [REFERRED TO]
UNION OF INDIA VS. AHMEDABAD MANUFACTURING AND CALICO PRINTING CO. LTD. [REFERRED TO]
GUJARAT MAZDOOR PANCHAYAT VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) xxx xxx xxx

(2.) The plaintiff has argued that the learned Trial Court has committed a serious error in holding that the amount of excess excise duty has been passed over to the consumers....

(3.) xxx xxx xxx

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UNION OF INDIA Vs. PURE BEWERAGES LTD.

Referred Judgements :-

JUDGEMENT

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