REGENT COMPUTRONICS PVT. LTD.

Dilip Metal Industries Appellant

V/S

CCE Respondents

Referred Judgements :-

GOTHI PLASTIC INDUSTRIES V. CCE [REFERRED TO]
MODI XEROX LTD. V. CCE [REFERRED TO]
BANSAL AUTO PARTS INDUSTRY AND SS TINS PVT. LTD. V. CCE [REFERRED TO]
CCE V. JHAVERIBHAI BIHARILAL [REFERRED TO]
SHRI DURGA GLASS PVT. LTD. V. CCE [REFERRED TO]
GANESH METAL PROCESSING INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
EVEREST CONVERTORS VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]
HINDUSTAN LEVER LTD VS. COLLECTOR OF CUSTOMS [REFERRED TO]
SUPERSUN LAMINATIONS AND VS. C.C.E. [REFERRED TO]
GARG INDUSTRIES VS. COLLECTOR OF CENTRAL EXCISE [REFERRED TO]

JUDGEMENT

(1.) BRIEF facts of the case are as under: - -

(2.) WITH due respect to the Hon'ble Member (J), my views and orders are as follows:

(3.) IT has also been mentioned that "prior to 1991, the assessee had option to pay duty and availed modvat credit on raw materials consumed but w.e.f. 4.1.1991, the relevant order was withdrawn (Paid duty at exempted rate).

Click here to view full judgment.

DILIP METAL INDUSTRIES Vs. CCE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address