TC Global India Pvt. Ltd. Vs Additional Director General, DGCEI, New Delhi
.... d to make bargains and contracts between other persons in matters of trade, commerce and navigation, by explaining the intentions of both parties, and negotiating in such a manner as to put those who employ him in a condition to treat together personally: (2) and, more commonly, an agent employed ...
Customs, Excise And Service Tax Appellate, New Delhi
Kandla Port Trust Vs C.C.E. &Kutch (Gandhidham)
.... following judgment:- Pushpam Pharmaceuticals Company vs. CCE, Bombay – 1995 (78) ELT 401 (SC) “The only question that arises for consideration in this appeal is whether the Department was justified in initiating proceedings for short levy by invoking proviso to Section 11A of the Centr ...
Customs, Excise And Service Tax Appellate, Ahmedabad
M/S. Tata Motors Ltd. Vs Deputy Commissioner Of Commercial Taxes(SPL) & Anr.
.... es use of cheque, cards or credit cards issued by the bank, the main contract is between the customer and the shopkeeper but there is also a contract between the shop keeper and the issuer of the credit card, by which the latter undertakes that the shop keeper will be paid. (iii) In the case of ...
Supreme Court Of India
M/S. Hada Textiles Industries Limited Vs Commissioner Of Central Excise & Service Tax, Kolkata-VII
.... r (Appeals) accepts that the issue is covered but he has not followed the said decisions of the Tribunal on the ground that the said decisions were in the context of erstwhile Tariff Item whereas the period involved in the present appeal pertains to the new Central Excise Tariff Act, 1985 and as ...
Customs, Excise And Service Tax Appellate, Kolkata
Rattan India Power Limited Vs Union Of India And Others
.... rt found that there was an order of the Tribunal holding field, and the assessing authority was bound by it with no other option but to follow it. The decision of the Tribunal was even binding on the revisional authority. As such, the Supreme Court found no illegality or impropriety and allowed ...
Bombay High Court
G.T.C. Industries Ltd (Now Known As Golden Tobacco Limited) Thr. Manager Legal And Anr. Vs Collector Of Central Excise And Ors
.... djudicating authority, the interpretation of provisions of Section 9D(1)(a) would fall for consideration of Their Lordships. What is the true scope of Section 9D(1)(a) and what is the true interpretation to be placed upon the same having regard to the possible 'constitutional infirmity suggested ...
Supreme Court Of India
M/s Kamala Agencies Vs State Of Odisha And Another
.... he very same Clauses-5.2.1 and 5.2.4 under Clause-5.2, which read as under:- “5.2 Pre qualification of Bidders: 5.2.1 Bidder shall only be a manufacturer having valid own manufacturing license/loan license with product endorsement or direct importer holding valid import license with ...
Orissa High Court
Vijay Madanlal Choudhary & Ors Vs Union Of India & Ors
.... d (b) such proceeds of crime are likely to be concealed, transferred or dealt with in any manner which may result in frustrating any proceedings relating to confiscation of such proceeds of crime under this Chapter, he may, by order in writing, provisionally attach such property for a ...
Supreme Court Of India
Faizabad-Ayodhya Development Authority, Faizabad Vs Dr. Rajesh Kumar Pandey & Ors
.... delaying tactics to postpone the disbursement of claims and consequently earn more interest. Due to such delay, the owner would get huge amount of interest though ultimately, he may not get a penny out of principal amount on the final settlement of claims. It would amount to conferring unjust be ...
Supreme Court Of India
Sanghamitra Bhattacharya Vs Sudeshna Kar & Ors.
.... previously. If the law requires such transfer to any sanctioned posts, merely by issuing an order of transfer such post cannot be presumed to have been created and/or approved by the commissioner of School Education being the competent authority in this regard. We, thus, have no hesitation to ho ...
Calcutta High Court (Appellete Side)
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