LAWS(BOM)-2019-3-312

CIPLA LIMITED Vs. COMMISSIONER OF CENTRAL EXCISE, GOA

Decided On March 25, 2019

CIPLA LIMITED Appellant

V/S

Commissioner Of Central Excise, Goa Respondents

Referred Judgements :-

COMMISSIONER OF CENTRAL EXCISE VS. GL AND V INDIA PVT. LTD [REFERRED TO]
UNION OF INDIA AND OTHERS VS. IND-SWIFT LABORATORIES LTD [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE MUMBAI VS. BOMBAY DYEING AND MFG CO LTD [REFERRED TO]
COMMISSIONER OF C EX VS. STRATEGIC ENGINEERING (P) LTD [REFERRED TO]

JUDGEMENT

(1.) The Appeal is admitted on the following substantial questions of law :

(2.) By consent of the parties, the Appeal is heard finally.

(3.) Some of the relevant facts for the purpose of deciding this appeal, are as under :

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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