REGENT COMPUTRONICS PVT. LTD.

NIRMA LIMITED Appellant

V/S

SAINT GOBAIN GLASS INDIA LIMITED Respondents

Referred Judgements :-

JOLLY GEORGE VARGHESE AND ANOTHER V. THE BANK OF COCHIN [REFERRED TO]
CHIER CONTROLLING BEVENUE AUTHORITY VS. MAHARASHTRA SUPER MILLS LIMITED [REFERRED TO]
MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED TO]
CAREW AND COMPANY LIMITED VS. UNION OF INDIA AND TATA ENGG AND LOCOMOTIVE COMPANY LIMITED [REFERRED TO]
UNION OF INDIA VS. TATA IRON AND STEEL CO LTD [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHAMMAD YAKUB [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
GRAMOPHONE COMPANY OF INDIA LIMITED VS. BIRENDRA BAHADUR PANDEY [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. CUSTODIAN OF VESTED FORESTS PALGHAT [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
SARU SMELTING PRIVATE LIMITED VS. COMMISSIONER OF SALES TAX [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. PRICE WATERHOUSE [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
DESIGNATED AUTHORITY ANTI DUMPING DIRECTORATE MINISTRY OF COMMERCE VS. HALDOR TOPOSE A S [REFERRED TO]
PATANGRAO KADAM VS. PRITHAVIRAJ SAYAJIRAO YADAV DESHMUKH [REFERRED TO]
GURUDEVDATTA VKSSS MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]
DISTRICT MINING OFFICER VS. TATA IRON AND STEEL CO [REFERRED TO]
HARSHAD S MEHTA VS. STATE OF MAHARASHTRA [REFERRED TO]
HARBHAJAN SINGH VS. PRESS COUNCIL OF INDIA [REFERRED TO]
GRASIM INDUSTRIES LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
HARIDAS EXPORTS VS. ALL INDIA FLOAT GLASS MFRS ASSN [REFERRED TO]
COMMISSIONER OF INCOME TAX BHOPAL VS. SHELLY PRODUCTS [REFERRED TO]
SWEDISH MATCH AB VS. SECURITIES AND EXCHANGE BOARD INDIA [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
S AND S ENTERPRISE VS. DESIGNATED AUTHORITY [REFERRED TO]
ASHOK LENKA VS. RISHI DIKSHIT [REFERRED TO]
RELIANCE INDUSTRIES LTD VS. DESIGNATED AUTHORITY [REFERRED TO]
MOHTESHAM MOHD ISMAIL VS. SPL DIRECTOR ENFORCEMENT DIRECTORATE [REFERRED TO]
BHANUMATI VS. STATE OF UP [REFERRED TO]
ASHOK PAL SINGH VS. UP JUDICIAL SERVICES ASSOCIATION [REFERRED TO]
B PREMANAND VS. MOHAN KOIKAL [REFERRED TO]
UNION OF INDIA VS. TANTIA CONSTRUCTION PVT LTD [REFERRED TO]
MEGHANI ORGANICS LIMITED VS. UNION OF INDIA [REFERRED TO]
SUREFACES PLUS VS. UNION OF INDIA (UOI) [REFERRED TO]

JUDGEMENT

(1.) While W.A.Nos.193, 194, 189, 195 and 307 of 2012 arise from the order of the learned Judge dated 23.12.2011 in W.P.No.23515 of 2011 filed by the first respondent in W.A.Nos.193, 194, 195 of 2012 and 189 of 2012, who is the appellant in W.A.No.307 of 2012, namely Saint Gobain Glass India Limited, Sriperambathur, W.A.No.337 of 2012 arises from the order of the learned Judge dated 1.12.2011 in W.P.No.4602 of 2011 filed by the Saint Gobain Glass India Limited, Sriperambathur.

(2.) 2.1. The facts leading to the filing of these appeals are as follows. The said writ petitioner has challenged a notification dated 2.9.2011 issued by the Directorate General of Anti-Dumping and Allied Duties, New Delhi, who has been arrayed as third respondent in W.A.Nos.193, 194 and 189 of 2012, second respondent in W.A.Nos.307 and 337 of 2012 and has filed W.A.No.195 of 2012.

(3.) 3.1. It was the said impugned order which was challenged by the appellant in W.A.No.307 of 2012, M/s.Saint Gobain Glass India Limited, who is the manufacturer of architectural and automotive glass, which requires Soda Ash as one of the inputs, being imported by them. The said notification was challenged on the assumption that anti-dumping duties are likely to be recommended by the Designated Authority and the clearance of goods will be possible only after complying with such direction regarding the payment of anti-dumping duties on Soda Ash.

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NIRMA LIMITED Vs. SAINT GOBAIN GLASS INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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