REGENT COMPUTRONICS PVT. LTD.

BHARTI AIRTEL LTD. Appellant

V/S

COMMISSIONER OF CUSTOMS, BANGALORE Respondents

Referred Judgements :-

COMMISSIONER V. BIGEN INDUSTRIES LTD. [RELIED ON]
INDIAN OIL CORPORATION LTD. V. COLLECTOR [RELIED ON]
COMMISSIONER V. NOVAPAN INDUSTRIES LTD. [RELIED ON]
JYOTHY LABORATORIES LTD. V. COMMISSIONER [RELIED ON]
VODAFONE ESSAR GUJARAT LTD. V. COMMISSIONER [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE PONDICHERRY VS. ACER INDIA LIMITED [RELIED ON]
BIRLA CORPORATION LTD VS. COMMISSIONER OF CENTRAL EXCISE [RELIED ON]
COMMISSIONER OF CUSTOMS VS. HEWLETT PACKARD INDIA SALES P LTD [RELIED ON]
COMMISSIONER OF CENTRAL EXCISE, NAVIMUMBAI VS. AMAR BITUMEN AND ALLIED PRODUCTS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) IN terms of the impugned order, the appellants are required to pre -deposit the duty/penalty as indicated in the following tabular column : -

(2.) S /Shri V. Lakshmikumaran and G. Shiva Dass, the learned Advocates, appeared on behalf of the appellants and Shri P.R.V. Ramanan, the learned Special Counsel, appeared for Revenue.

(3.) WE heard both sides.

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BHARTI AIRTEL LTD. Vs. COMMISSIONER OF CUSTOMS, BANGALORE

Referred Judgements :-

JUDGEMENT

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