M/s. Aditya Birla Chemicals (India) Limited (Earlier known as M/s.Bihar Caustic And Chemicals Limited) Vs Commissioner Of Central Excise And Service Tax, Ranchi
.... o gave a specific finding in para 32 with regard to the decision in Roofit Industries case, wherein it observed that the attention of the Court was not drawn to Section 4 as originally enacted and as amended to demonstrate that the buyer’s premises cannot, in law, be the place of removal under t ...
Customs, Excise And Service Tax Appellate Tribunal Kolkata
M/S. E-Durables Vs Oriental Insurance Co. Ltd.
.... ivery of the goods or both is postponed. 9. Section 23 (2) of Sale of Goods Act, 1930, provides that where in pursuance to the contract, the seller delivers the goods to the buyer or to a carrier or other bailee for the purpose of transmission to the buyer, and does not reserve the right o ...
National Consumer Disputes Redressal Commission
Vanit Gupta And Ors Vs Delta Iron & Steel Company P. Ltd And Ors
.... s to whether the applicant who is a third party to the dispute between the petitioner and respondent no. 1 would be entitled to the release of the goods as claimed, which are sealed by the Court Receiver in pursuance of the exparte order dated 23 August 2019 passed by this Court. The adjudication ...
Bombay High Court
Vanit Gupta And Ors Vs Delta Iron & Steel Company P. Ltd And Ors
.... to whether the applicant who is a third party to the dispute between the petitioner and respondent no. 1 would be entitled to the release of the goods as claimed, which are sealed by the Court Receiver in pursuance of the exparte order dated 23 August 2019 passed by this Court. The adjudication o ...
Bombay High Court
Connaught Plaza Restaurants Private Limited Vs Radhakrishna Foodland Private Limited
.... ugh the negligence of RFPL, In which case CPRL shall be entitle to recover the cost from RFPL , RFPL shall not have any right of lien over any products in the warehouse to the extent of their outstanding. 11. In the event, of any dispute arising between the parties hereto in respect of the ...
Delhi High Court
V.A. Sreekumar Vs Senior Divisional Manager, New India Assurance Co. Ltd. & 2 Ors.
.... the intention of the parties as to the time at which the property in the goods is to pass to the buyer. Section 20 of the Act provides that where there is an unconditional contract for the sale of specific goods in a deliverable state, the property in the goods passes to the buyer when the cont ...
National Consumer Disputes Redressal Commission
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