SHAPOORJI PALLONJI AND CO Vs. UNION OF INDIA

Referred Judgements :-

ARUNA INDUSTRIES V.S COLLECTOR [REFERRED TO]
RICHARDSON AND CRUDDAS (1972) LTD. VS. COLLECTOR [REFERRED TO]
V.M. SALGAONCAR AND BROS. P. LTD. VS. COMMISSIONER OF INCOME-TAX [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
UNION CARBIDE INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
BHOR INDUSTRIES LIMITED BOMBAY VS. COLLECTOR OF CENTRAL EXCISE BOMBAY [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE BARODA VS. AMBALAL SARABHAI ENTERPRISES PRIVATE LIMITED [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
QUALITY STEEL TUBES PRIVATE LIMITED VS. COLLECTOR OF CENTRAL EXCISE U P [REFERRED TO]
MOTI LAMINATES PVT LIMITED OTHERS VS. COLLECTOR OF CENTRAL EXCISE AHMEDABAD [REFERRED TO]
MITTAL ENGINEERING WORKS PRIVATE LIMITED VS. COLLECTOR OF CENTRAL EXCISE MEERUT [REFERRED TO]
UNION OF INDIA VS. DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED [REFERRED TO]
TRIVENI ENGINEERING AND INDUSTRIES LIMITED VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER CENTRAL EXCISE NAGPUR VS. WAINGANGA SAHKARI S KARKHANA LIMITED [REFERRED TO]
THUNGABHADRA STEEL PRODUCTS LIMITED HOSPET VS. UNION OF INDIA [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE CO LTD VS. UNION OF INDIA [REFERRED TO]
SUNFLAG IRON AND STEEL COMPANY LIMITED VS. ADDITIONAL COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
GANNON DUNKERLEY AND COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]