REGENT COMPUTRONICS PVT. LTD.

VOLTAS LTD. Appellant

V/S

COMMISSIONER OF CENTRAL EXCISE, HYDERABAD Respondents

Referred Judgements :-

ANDAMAN TIMBER INDUSTRIES LTD. V. COLLECTOR [REFERRED TO]
COLLECTOR V. FALCON TYRES LTD. [REFERRED TO]
TELCO LTD. V. COMMISSIONER [REFERRED TO]
INDIAN OXYGEN LIMITED VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
GOVERNMENT OF INDIA VS. MADRAS RUBBER FACTORY LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE CALCUTTA VS. TISCO LTD [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. ESWARAN and SONS ENGINEERS LTD [REFERRED TO]
PAHWA CHEMICALS PVT LTD VS. COMMISSIONER OF CENTRAL EXCISE DELHI [REFERRED TO]
D C M LIMITED VS. UNION OF INDIA [REFERRED TO]
BLUE STAR LTD VS. C C EX [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE VS. TAPARIA TOOLS LTD. [REFERRED TO]
TRANSPECK INDUSTRY LTD VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
COMMISSIONER OF C. EX. VS. BHARAT ALUMINIUM CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) IN the impugned Order -in -Original (Adjn. Order) No. 42/90, dated 30 -11 -1990, the Adjudicating Authority has confirmed duty demand of Rs. 7,46,84,653.68 under proviso to Section 11A of the Central Excise Rules, 1944. Further he has imposed a penalty of Rs. 25,00,000/ - under Section 173Q of the Central Excise Rules, 1944. The demand covers a period from 1 -3 -1982 to 28 -2 -1987.

(2.) THE brief facts of the case are as follows : -

(3.) THE learned Advocate urged the following points : -

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VOLTAS LTD. Vs. COMMISSIONER OF CENTRAL EXCISE, HYDERABAD

Referred Judgements :-

JUDGEMENT

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