REGENT COMPUTRONICS PVT. LTD.

ITC LTD. Appellant

V/S

THE COMMISSIONER OF CENTRAL EXCISE Respondents

Referred Judgements :-

COLLECTOR OF CENTRAL EXCISE JAIPUR COLLECTOR OF CENTRAL EXCISE INDORE COLLECTOR OF CENTRAL EXCISE INDORE VS. RAJASTHAN STATE CHEMICAL WORKS DEEDWANA RAJASTHAN: SUNDERSON MINERALS LTD [REFERRED TO]
UNION OF INDIA VS. AHMEDABAD ELECTRICITY COMPANY LIMITED [REFERRED TO]
UNION CARBIDE INDIA LTD VS. COLLECTOR OF C. EX. [REFERRED TO]

JUDGEMENT

(1.) THESE appeals have been filed against the Order -in -Appeal No. 20 & 21/2008 dated 27.5.2008, passed by the Commissioner of Customs, Excise & Service Tax (Appeals -III), Hyderabad.

(2.) WE heard both the sides in the matter.

(3.) THE learned Advocate urged the following points:

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ITC LTD. Vs. THE COMMISSIONER OF CENTRAL EXCISE

Referred Judgements :-

JUDGEMENT

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