REGENT COMPUTRONICS PVT. LTD.

Lalchand Bhimraj Appellant

V/S

Customs, Excise And Service Tax Appellate Tribunal South Zone Bench, Shastri Bhavan - Annexure 1St Floor, No.26, Haddows Road, Chennai - 600 006. Respondents

Referred Judgements :-

SARAL WIRE CRAFT PVT. LTD VS. COMMISSIONER OF CUSTOMS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE NEW DELHI VS. HARI CHAND SHRI GOPAL [REFERRED TO]
AMBALAL MORARJI SONI VS. UNION OF INDIA [REFERRED TO]
KANUBHAI M PATEL HUF VS. HIREN BHATT [REFERRED TO]
B BHOORMAL TIRUPATI VS. ADDITIONAL COLLECTOR OF CUSTOMS CUSTOM HOUSE MADRAS [REFERRED TO]
KARTHIKEYAN VS. COLLECTOR CUSTOMS [REFERRED TO]
VADILAL INDUSTRIES LTD. VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The relief sought in these writ petitions is to issue a Writ of Certiorari calling for the records from the file of the first respondent, pertaining to the Final order Nos.940 and 939 of 2004 dtd. 11/10/2004, in Appeal Nos.C/84/2002 and C/83/2002 and quash the same.

(2.) The brief facts of the case are as follows:

(3.) ***

Click here to view full judgment.

LALCHAND BHIMRAJ Vs. CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONE BENCH, SHASTRI BHAVAN - ANNEXURE 1ST FLOOR, NO.26, HADDOWS ROAD, CHENNAI - 600 006.

Referred Judgements :-

JUDGEMENT

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