COMMNR. OF CENTRAL EXCISE & CUSTOMS vs. M/S.CEAT LTD., NASIK

http://JUDIS.NIC.IN SUPREME COURT OF INDIA CASE NO.: Appeal (civil) 6971 of 1999 PETITIONER: Comm.of Central Excise & Customs,Aurangabad. RESPONDENT: M/s CEAT Ltd., Nasik DATE OF JUDGMENT: 17/02/2005 BENCH: S.N. VARIAVA,Dr. AR. LAKSHMANAN & S.H. KAPADIA JUDGMENT: JUDGMENT KAPADIA, J.

For the reasons given in our decision in Commissioner of Central Excise v. M.R.F. Ltd. reported in [2005 (1) Scale 554], this Civil Appeal filed by the department relating to classification of Rubberised Tyre Cord Fabric is dismissed, with no order as to costs.