HICO ENTERPRISES Vs. COMMISSIONER OF CUSTOMS

Referred Judgements :-

SULEKH RAM AND SONS V. UNION OF INDIA AND ORS [REFERRED TO]
SULEKH RAM AND SONS [REFERRED TO]
GOODLUCK INDUSTRIES V. COMMISSIONER OF CUSTOMS,CALCUTTA [REFERRED TO]
AIR CONTROL AND CHEM ENGG. V. CCE [REFERRED TO]
MARUTI UDYOG LTD. V. CCE [REFERRED TO]
TILAKRAJ MEDIRATTA V. STATE OF ORISSA [REFERRED TO]
CCE V. MARUTI UDYOG LTD. [REFERRED TO]
M G ABROL ADDITIONAL COLLECTOR OF CUSTOMS BOMBAY VS. SHANTILAL CHHOTELAL TAYEHALLI DAWOODBHAI MOHOMEDBHOY DAWOODBHAI MEHZAI TRADING CORPORATION [REFERRED TO]
NINGAWWA VS. BYRAPPA SHIDDAPPA HIREKNRABAR [REFERRED TO]
STAR PAPER MILLS LTD VS. COMMISSIONER OF SALES TAX [REFERRED TO]
BANGALORE MOTOR ACCESSORIES VS. DEPUTY COMMISSIONER OF COMMERCIAL TAXES BANGALORE CITY DIVISION [REFERRED TO]
PREMIER ELECTRO MECHANICAL FABRICATORS MADRAS 2 VS. STATE OF MADRAS [REFERRED TO]
COMMISSIONER OF SALES TAX VS. GENERAL ELECTRIC COMPANY OF INDIA LTD [REFERRED TO]
DEPUTY COMMISSIONER OF SALES TAX LAW BOARD OF REVENUE TAXES ERNAKULAM VS. BHARAT REFINERIES LIMITED [REFERRED TO]
STATE OF TAMIL NADU VS. MADRAS PETRO CHEM LIMITED [REFERRED TO]
COMMISSIONER OF CUS VS. BHARAT PULVERISING MILLS LTD [REFERRED TO]
CREATIVE COSMETICS VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
SUNDAR DASS VS. STATE [REFERRED TO]