REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER CENTRAL EXCISE Appellant

V/S

Ultratech Cement Ltd. Respondents

Referred Judgements :-

CUSTOMS AND EXCISE COMMISSIONER .VS. REDROW GROUP PLC [REFERRED TO]
ALL INDIA FEDERATION OF TAX PRACTITIONERS .VS. UNION OF INDIA [REFERRED TO AND THE]
COCA COLA INDIA PVT. LTD. VS. CCE [REFERRED TO]
EASTERN INVESTMENTS LIMITED VS. T COMR OF INCOME TAX WEST BENGAL BMP [REFERRED TO]
MAZAGAON DOCK LIMITED VS. COMMISSIONER OF INCOME TAX AND EXCESS PROFITS TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY NORTH VS. CHANDULAL KESHAVLAL AND CO PETIAD [REFERRED TO (SC) AND]
DOYPACK SYSTEMS PRIVATE LIMITED NATIONAL TEXTILE CORPORATION NEW DELHI NARESH KLJMAR PARTI DOYPACK SYSTEMS PRIVATE LIMITED SWADESHI MINING AND MANUFACTURING COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
GOODYEAR INDIA LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
STATE OF KARNATAKA VS. SHREYAS PAPERS PVT LTD [REFERRED TO]
MARUTI SUZUKI LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO (SC). COMPARATIVE CITATION: 2010 (112) BLR 4552]
CCE VS. GTC INDUSTRIES LTD. [REFERRED TO]

JUDGEMENT

(1.) The substantial question of law raised by the Revenue in this appeal reads thus :

(2.) The appeal is admitted on the above substantial question of law and by consent, the appeal is taken up for final hearing.

(3.) The facts relevant for the present appeal are that the Respondent-assessee is engaged in the manufacture of cement which is excisable under Chapter 25 of the Central Excise Tariff Act, 1985.

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COMMISSIONER CENTRAL EXCISE Vs. ULTRATECH CEMENT LTD.

Referred Judgements :-

JUDGEMENT

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