REGENT COMPUTRONICS PVT. LTD.

HINDALCO INDUSTRIES LIMITED Appellant

V/S

THE UNION OF INDIA Respondents

Referred Judgements :-

HYDERABAD INDUSTRIES LTD. AND ANOTHER V. UNION OF INDIA AND ORS [REFERRED TO]
TUNGABHADRA INDUSTRIES LIMITED KURNOOL VS. COMMERCIAL TAX OFFICER KURNOOL [REFERRED TO]
UNION OF INDIA UNION OF INDIA UNION OF INDIA HINDUSTAN LEVER LIMITED VS. DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED :GANESH FLOUR MILLS CO LIMITED DELHI:MODI SUGAR MILLS:DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED [REFERRED TO]
SOUTH BIHAR SUGAR MILLS LIMITED TATA CHEMICALS LIMITED BOMBAY VS. UNION OF INDIA [REFERRED TO]
KHANDELWAL METAL AND ENGINEER VS. UNION OF INDIA [REFERRED TO]
MOTI LAMINATES PVT LIMITED OTHERS VS. COLLECTOR OF CENTRAL EXCISE AHMEDABAD [REFERRED TO]
HYDERABAD INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
SHYAM OIL CAKE LTD VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
CCE LUCKNOW VS. WIMCO LTD [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(2.) This Writ Petition, under Article 226 of the Constitution of India challenges the order passed by the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), West Zonal Bench, dated 19th August, 2014. That is an order passed by a larger Bench of the said Tribunal.

(3.) The Petitioner has also challenged two Circulars dated 28th October, 2009 and 14th February, 2011.

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HINDALCO INDUSTRIES LIMITED Vs. THE UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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