INTERDRIL ASIA Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Appellants are a registered company, having an EOU and Domestic Supply unit and its Jt. Managing Director.

(2.) 1 After hearing both sides and considering the material it is found :

(3.) In view of the findings, the appeals partly allowed as regards setting aside of demands on Annexure D, E and F and partly remitted back for redetermination on all aspects on regards Annexure A, B and C along with the penalty if any. Appeals disposed accordingly.