LAWS(BANG)-2013-5-1

PARSA TEX LTD. Vs. NATIONAL BOARD OF REVENUE

Decided On May 22, 2013
Parsa Tex Ltd. Appellant
V/S
National Board Of Revenue Respondents

JUDGEMENT

(1.) These customs appeals under section 196D of the Customs Act, 1969 involving common questions of law and similar facts have been heard together and are being disposed of by one judgment.