LAWS(P&H)-2017-1-244

CHIRAG ELECTRONICS Vs. COMMISSIONER OF CENTRAL EXCISE

Decided On January 30, 2017

Chirag Electronics Appellant

V/S

COMMISSIONER OF CENTRAL EXCISE Respondents

Referred Judgements :-

COMMISSIONER,CENTRAL EXCISE COMMISSIONERATE,PANCHKULA V. M/S. SPECIAL MACHINE [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. MAHINDRA AND MAHINDRA LTD. [REFERRED TO]

JUDGEMENT

(1.) (1) An appeal shall lie to the Supreme Court from :-

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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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