REGENT COMPUTRONICS PVT. LTD.

Suzlon Infrastructure Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SUBRAMANIAM CHETTIAR V. MUTHUSWAMY [REFERRED TO]
GRINDLAYS BANK LIMITED VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL [REFERRED TO]
J K SYNTHETICS LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. RAM MEMORIAL FOUNDATION [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. PRAMILABEN CHUNIBHAI [REFERRED TO]
COLOURTEX VS. UNION OF INDIA [REFERRED TO]
J K IRON AND STEEL COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
JOINT COMMISSIONER OF INCOME TAX TDS VS. JINDAL TRACTBEL POWER COMPANY LIMITED [REFERRED TO]
MEENAKSHI VS. SELVARAJ ALIAS SELVAM [REFERRED TO]

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioner on 21st January, 2009 had filed an application under Section 86 of the Finance Act, 1994 read with Section 35C of the Central Excise Act, 1944 and under inherent jurisdiction of CESTAT for passing supplementary order and for formulating revised questions, if needed.

(3.) It is the submission on behalf of the petitioners that before the tribunal they had raised the submissions that there have been findings on some of the submissions and in respect of some others both the members have not recorded their findings though they are germane for the purpose of deciding the controversy in appeal.

Click here to view full judgment.

SUZLON INFRASTRUCTURE LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address