Commissioner of Central Excise, Mysore Vs TVS Motors Company Ltd.
.... in the country and, therefore, was differentiated on facts. The learned senior Counsel, thus, argued that the aforesaid circular amply clarifies the position and the fact situation in the present case would be covered by the judgment in Bombay Tyre International. 13. We may mention that the afore ...
Supreme Court of India
Commissioner, Customs and Central Excise Vs Roofit Industries Ltd.
.... operty. There may be floating insurance policy covering not only the limited interest but the whole interest of the ownership of the customers in the normal course. To substantiate the point further, a reference to Para 5-012 at Page 184 of Benjamin''s Sale of Goods Fourth Edition has been made w ...
Supreme Court of India
UTC Fire and Security India Ltd. Vs Commissioner of Central Excise
.... y method by each of the assessable value in respect of the limited dutiable items, supplied along with a large number of other bought-out items, can be the costing method. The costing in respect of each of these individual items have been already determined by the Appellants and informed to the Depa ...
Supreme Court of India
Commissioner of Central Excise Vs Synfab Sales
.... ation from the buyer to the manufacturer either directly or through any channel. The Tribunal noted the finding recorded by the Commissioner and thereafter proceeded to state thus: "7. In Punjab Oil & Silicate Mills, the Department while alleging clandestine manufacture and removal of the goo ...
SUPREME COURT OF INDIA
Commnr. of Central Excise, Chandigarh Vs Pepsi Foods Ltd.
.... M/s. Frito Lay India by taking into account the costs of raw materials, packing materials, conversions and the profit margin. Their further case is that Pepsi Co. Inc. USA is a holding company and the Respondent and M/s. Frito Lay India are neither holding companies nor subsidiary companies inter s ...
Supreme Court of India
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