Commissioner of Central Excise vs Hindustan Composite Vs
.... ly occurring phenol and have polymer content is not under dispute. Therefore, mere increase or decrease in the degree of polymerization would not change properties of CNSL and give rise to any other product. I also find substance in the argument advanced by the appellant that after drawal of samples ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (WEST ZONAL BENCH), MUMBAI
C. C. E. vs Chowgule Matrix Hobs Limited Vs
.... ed on this ground alone. Be that as it may, the ground taken in the appeal is that notwithstanding the settlement of all the dues by the issue of Form-3 under the KVS Scheme, imposition of penalties should have been sustained by the Commissioner (Appeals). 2. Heard Shri S.Kannan, learned DR for th ...
Customs, Excise and Gold Tribunal - Tamil Nadu
Ardil Surgical Company Private Limited vs Commissioner of Customs Vs
.... ball mill, roater and testing devices." It is the contention of the appellant that since porcelain formers imported by it specifically figures in the notification, it is entitled to the notification. The Notification exempts rubber surgical glove making plant in the form described in the schedule ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (WEST ZONAL BENCH), MUMBAI
Tisco Ltd. vs Commissioner of Central Excise Vs
.... nch in the matter of SAIL (DSP) and TISCO vide our Order Nos. A-807-810/Cal/97, dated 16-7-1997 that during the period prior to 19-3-1990, the classification of the aforesaid products would be under Chapter 28 of Central Excise Tariff Act, 1985 and not under Chapter 25. 2.2 We further observe that ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (EASTERN BENCH), CALCUTTA
Commissioner of Customs (Prev.) vs Prasanta Sarkar Vs
.... ench that the provisions relating to the Reference Application are not meant for reviewing an Order of the Tribunal. It is meant only for raising a question of law which arises out of the Tribunal''s Order and is required to be referred to the Competent High Court for answering that question of law. ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (EASTERN BENCH), CALCUTTA
Hindustan Zinc Limited vs Commissioner of Central Excise Vs
.... components and hence was certainly not an input eligible for Modvat credit. Shri Banerjee submitted that the above reasoning of the adjudicating authority was no more valid inasmuch as by a Catena of Judgments, it had become a settled legal position that to be considered as an input, the same need n ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (EASTERN BENCH), CALCUTTA
Associated Cement Companies Limited vs Collector of Central Excise Vs
.... rnished in the above-said Order. 10. The facts of the case as well as the arguments advanced by both sides were squarely spelt out in the above-said Order and it is not necessary for me to reiterate the same again. 11. It is now seen that the Appellants have not indicated the time of removal of ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (EAST REGIONAL BENCH), CALCUTTA
Electrical Distributors vs Collector of Customs Vs
.... ed before the Collector or the Deputy Collector. He also brought to my notice that the seizure list in this case pointed out the description of these Radio Cassette Recorders were made in Japan. For all the above-said reasons he contended that the appeals are liable to be dismissed. 3. The point t ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (EAST REGIONAL BENCH), CALCUTTA
Textile Bearings (Kci) (Pvt.) Ltd. vs Collector of C. Ex. Vs
.... w that it is always open to the applicant to prefer another Stay Petition if it can point out any other new facts or provisions of law. So, in effect, this is a new Stay Petition and we treat it as such. 8. To appreciate this application, it is necessary to recite a few facts of this subject-matte ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (SPECIAL BENCH), NEW DELHI
Vikrant Tyres Limited vs Collector of Central Excise Vs
.... tral Excise Act, 1944. A full Bench of the Orissa High Court in Govinda Chowdhury v. Commissioner of Income Tax-40 ITR 93, has held, in considering the scope of the provisions of Rule 7() of Income-tax Appellate Tribunal Rules, that there was no room for any liberal construction and the applications ...
CUSTOMS, EXCISE AND GOLD (CONTROL) APPELLATE TRIBUNAL (SOUTH REGIONAL BENCH), MADRAS
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