REGENT COMPUTRONICS PVT. LTD.

Indorama Synthetics (I) Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF BOMBAY V. R.M.D. CHAMARBAUGWALA [REFERRED TO]
MAZAGAON DOCK LTD. V. THE COMMISSIONER OF INCOME TAX AND EXCESS PROFITS TAX [REFERRED TO]
CCE V. BOMBAY DYEING AND MFG. CO. LTD. [REFERRED TO]
R (WESTMINSTER CITY COUNCIL) V. NATIONAL ASYLUM SUPPORT SERVICE [REFERRED TO]
PEPPER V. HART [REFERRED TO]
WILSON V. FIRST COUNTY TRUST LTD. (NO. 2) [REFERRED TO]
SPENTEX INDUSTRIES LTD. VS. CCE [REFERRED TO]
RAGHAV INDUSTRIES LTD. VS. UNION OF INDIA [REFERRED TO]
MATHURA MOHAN SAHA V. RAM KUMAR SAHA [REFERRED TO]
UNION OF INDIA VS. KAMALABAI HARJIVANDAS PAREKH [REFERRED TO]
DESH BANDHU GUPTA AND GO VS. DELHI STOCK EXCHANGE ASSOCIATION LIMITED [REFERRED TO]
J JAYALALITHA VS. U O I [REFERRED TO]
R AND B FALCON A PTY LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. INDORAMA TEXTILES LTD [REFERRED TO]
RAGHAV INDUSTRIES LTD. VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present Petition, the Petitioner challenges the Order dtd. 30/11/2021 passed by Respondent No.2 rejecting the rebate claim filed by the Petitioner.

(3.) The Petitioner is, inter alia, engaged in the manufacture of Draw Texturised Yarn (DTY) falling under Chapter Heading 5406 & Polyester Staple Fibre (PSF) falling under Chapter Heading 5506. The Petitioner is undertaking the manufacturing activity in its factory premises situated at A- 31, MIDC Industrial Area, DTY Division, Butibori, Nagpur.

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INDORAMA SYNTHETICS (I) LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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