REGENT COMPUTRONICS PVT. LTD.

COLLECTOR OF CENTRAL EXCISE Appellant

V/S

Textool Company Ltd Respondents

Referred Judgements :-

CONSOLIDATED ENGINEERING ENTERPRISES,HATTI GOLD MINES COMPANY LIMITED VS. PRINCIPAL SECRETARY [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. AMRITLAL BHOGILAL AND CO [REFERRED TO]
SALES TAX OFFICER BANARAS VS. AGRA BULLION EXCHANGE [REFERRED TO]
D CAWASJI AND COMPANY D CAWASJI AND COMPANY VS. STATE OF MYSORE [REFERRED TO]
UNION OF INDIA VS. JAIN SPINNERS LIMITED [REFERRED TO]
UNION OF INDIA VS. ITC LIMITED [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. INDROL LUBRICANTS AND SPECIALITIES LIMITED [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree passed in A.S.No.168/98 dated 17.12.99 on the file of the the Principal District Court, Coimbatore, confirming the judgment and decree passed in O.S. No.335 of 1990 dated 29.6.1998 on the file of the III Additional Sub Court, Coimbatore.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for recovery of money.

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COLLECTOR OF CENTRAL EXCISE Vs. TEXTOOL COMPANY LTD

Referred Judgements :-

JUDGEMENT

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