REGENT COMPUTRONICS PVT. LTD.

ERIC MENEZES Appellant

V/S

EXCISE INSPECTOR, IN-CHARGE COLFAX LABORATORIES (INDIA) Respondents

Referred Judgements :-

GOVERNMENT OF INDIA VS. MADRAS RUBBER FACTORY [REFERRED TO]
LAKESH CHEMICAL WORKS VS. M/S. MEHTA,COLLECTOR OF CUSTOMS (PREVENTIVE) BOMBAY AND OTHERS [REFERRED TO]
SRICHAKRA TYRES LTD. VS. COLLECTOR OF CENTRAL EXCISE,MADRAS [REFERRED TO]
GOLD PLAST VS. COMMISSIONER OF CENTRAL EXCISE,COIMBATORE. [REFERRED TO]
FATEH ALI AND ORS. VS. AHMAD DIN [REFERRED TO]
RAJA OF RAMNAD VS. VELUSAMI AND OTHERS [REFERRED TO]
PANNA LAL JAIN VS. JAIN BANK OF INDIA LTD. [REFERRED TO]
NAGUBAI AMMAL VS. B. SHAMA RAO [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE SUPERINTENDENT OF CENTRAL EXCISE KOTTAYAM UNION OF INDIA MADRAS RUBBER FACTORY LIMITED VS. MADRAS RUBBER FACTORY LTD [REFERRED TO]
GOVERNMENT OF INDIA VS. CITEDAL FINE PHARMACEUTICALS MADRAS [REFERRED TO]
GOVERNMENT OF INDIA VS. MADRAS RUBBER FACTORY LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE DELHI VS. MARUTI UDHYOG LIMITED [REFERRED TO]

JUDGEMENT

(1.) This petition is filed by M/s. Colfax (India) Pvt. Limited (hereinafter referred to as "the petitioners") against an order dated 11.6.2005 passed by the Excise Inspector, Incharge, M/s. Colfex Laboratories (India) Pvt. Ltd., confirming a demand of Rs. 29,21,59,143.00 from the petitioners being the excise duty payable by the by the petitioners for the period 9.9.1991 to 17.8.1998 and directing the petitioners to pay the said amount.

(2.) The present petition has a chequered history which will have to be narrated, as it would be necessary to decide some of the points which have been raised in the petition.

(3.) A brief chronology of facts which gives rise to the filing of this petition, is as follows:

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COLFAX INDIA PVT LTD Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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