M/S. Sattur Shri Venkateshwara Duplex Boards (P) Ltd Vs Commissioner Of Customs
.... detailed at para 29 of the impugned order and hence the impugned order may be upheld. 4. We have gone through the appeal records carefully and heard the rival parties. We agree with Revenue that the condition of the goods at the time of import, which is the taxable event, is the material f ...
Customs, Excise And Service Tax Appellate, Chennai
Danone Narang Beverages Private Limited Vs State of Karnataka
.... panel", which in relation to a package means, the total surface area of the package and the information required to be furnished under the Rules, could be grouped together and given in one place or the pre-printed information could be grouped together and given in one place and on-line information ...
KARNATAKA HIGH COURT
Hotel Savoy Bar and Others Vs The State of Kerala and Others
.... ets in the State. In other words "retail sales", in the strict meaning of the phrase can be carried out in the State of Kerala only by these Government owned Corporations. 17. In this context reference is to be made to some of the decisions cited by the learned counsel to advance the contention t ...
High Court Of Kerala
IMS Mercantiles Pvt. Ltd. Vs Union of India and Others
.... (3) of the Packaged Commodities Rules, being ultra vires the Act, is liable to be struck down. 14. The Director, Legal Metrology filed a counter affidavit raising a preliminary objection as to the maintainability of the writ petition on the ground that the petitioner failed to exhaust the alterna ...
Delhi High Court
Johnson & Johnson Ltd. Vs Weights & Measures Department and Others
.... to the Zonal Officer. b) In case, the accused is from outside the State, the Zonal Officer should write to the Controller of the concerned State requesting for the name and address of the concerned." Compounding of an offence i) The LMO shall ascertain whether the offence committed by t ...
Delhi High Court
Maruti Suzuki India Limited Vs State of Maharashtra and Others
.... g the offence under Section 48 of the Act. 7. The counsel for the respondents supported the orders of the Authorities and submitted that all the directors were liable to pay the compounding fees. It is stated that under the provisions of Section 49(4) of the Act, where an offence is proved to hav ...
Bombay High Court
Indian Beauty and Hygiene Association and Others Vs The Union of India and Others
.... eks some time to take instructions. 4. Ms. Shastri, learned AGP for the State submits that since the first rule has been amended, the State Authority will have to enforce the said rule. Our attention is invited to Section 18 of the said Act. It is submitted that by the said amendment in the rules ...
bombay high court
Mars International India (P) Ltd. Vs State of Kerala
.... reads as follows: 18. Declarations on pre-packaged commodities:- (1) No person shall manufacture, pack, sell, import, distribute, deliver, offer, expose or possess for sale any pre-packaged commodity unless such package is in such standard quantities or number and bears thereon such declarations ...
High Court Of Kerala
M/s. Procter and Gamble Home Products Limited Vs State of Goa and The Inspector, Legal Metrology, Government of Goa, Mapusa Goa
.... have heard the submissions made by learned Counsel for the petitioner and the respondents. Before taking into consideration rival submissions, certain provisions of the Act will have to be taken into consideration. 9. Section 18 of the said Act reads as under:- (1) No person shall manufacture ...
Bombay High Court (Goa Bench)
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