28th March, 1995(M/s. Fenner (India) Ltd. v. Collector of Central Excise, Madurai

2 SCC 567Reported decision1993#13689 most cited

7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2022.

Judgments citing 28th March, 1995(M/s. Fenner (India) Ltd. v. Collector of Central Excise, Madurai

Principal Commissioner of Income Tax 5 Kolkata vs. Premier Tie Up Pvt Ltd

ITAT/81/2022HC Calcutta26 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

For Respondent: Mr. Dhruba Ghosh, Adv

Section 34Section 36(1)Section 36(2)

…d Arbitrator of having represented and/or been associated with the award debtor, namely M/s. SSSMIL during the year-long hiatus in the Arbitration. He relied upon the following decisions:- i. State of Maharashtra v. Budhikata Subbarao reported in (1993) 2 SCC 567, paragraph 3; 12 ii. Shib Prasad Biswas v. State Bank of India reported in 2009 SCC Online Cal 2274, paragraphs 5 and 6; iii. Government of Kerala v. SomDatt Builders Ltd. reported in 2002 SCC OnLine Ker 134, paragraph 19; iv. McDermott International Inc. v. Burn Standard Corporation Ltd. reported in (2006) 11 SCC 181, paragraph 52;…

M/S. South Eastern Coalfields Ltd vs. Commnr. of Central Excise, Trichy/Madurai

C.A. No.-007625-007625 - 2005Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

…NONREPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 32173218 OF 2010 CIVIL APPEAL NO(s). 84398440 OF 2011 CIVIL APPEAL NO(s). 96939694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The present batch of appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate…

Western Coalfields Ltd vs. Commissioner of Central Excise Madurai

C.A. No.-000807-000807 - 2006Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

…NONREPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 32173218 OF 2010 CIVIL APPEAL NO(s). 84398440 OF 2011 CIVIL APPEAL NO(s). 96939694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The present batch of appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate…

M/S Western Coalfields Ltd vs. Commnr. of Central Excise, Kolkata

C.A. No.-004992-004992 - 2012Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

…NONREPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 32173218 OF 2010 CIVIL APPEAL NO(s). 84398440 OF 2011 CIVIL APPEAL NO(s). 96939694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The present batch of appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate…

Western Coalfields Ltd vs. Commissioner of Central Excise and Customs

C.A. No.-009693-009694 - 2011Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

…NONREPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 32173218 OF 2010 CIVIL APPEAL NO(s). 84398440 OF 2011 CIVIL APPEAL NO(s). 96939694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The present batch of appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate…

M/Ssouth Eastern Coalfields Ltd. ( A Subsidiary of Coal India Ltd) Represented by General Manager ( vs. The Commissioner of Central Excise and Customs

C.A. No.-008439-008440 - 2011Supreme Court20 Feb 2019

Bench: HON'BLE MR. JUSTICE AJAY RASTOGI

…NONREPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 807 OF 2006 WESTERN COALFIELDS LTD. ……Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE TRICHY/MADURAI .….Respondent(s) WITH CIVIL APPEAL NO(s). 7625 OF 2005 CIVIL APPEAL NO(s). 32173218 OF 2010 CIVIL APPEAL NO(s). 84398440 OF 2011 CIVIL APPEAL NO(s). 96939694 OF 2011 CIVIL APPEAL NO(s). 4992 OF 2012 CIVIL APPEAL NO(s). 4826 OF 2012 J U D G M E N T Rastogi, J. 1. The present batch of appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate…

The Commissioner of Income Tax (Central) Hyderabad vs. Smt.G.Venkata Lakshmi

ITTA/649/2017HC Telangana08 Nov 2017

Bench: CHALLA KODANDA RAM,C.V.NAGARJUNA REDDY

For Appellant: - Smt. Vimla SharmaFor Respondent: - Krishna Kumar And Another

…R.T.C. & Ors. v. Trilok Chandra & Ors.(1996) 4 SCC 362 which have been considered by the Apex Court in Sarla Dixit Versus Balwant Yadav AIR 1996 SC 1274 and the Apex Court has considered decision in Hardeo Kaur V/s. Rajasthan State Transport Corporation, 1992 2 SCC 567. The [3] decision in Sarla Dixit has been considered to be good law in (1) Puttamma Vs. K.L.Narayana Reddy, AIR 2014 SC 706 (2) Raman Vs. Uttar Haryana Bijli Vitran Nigam Limited, Bijoy Kumar Dugar Vs. Bidyadhar Dutta, 2006 (3) SCC 242 : (3) Sarla Verma (supra)(4)R.K.Malik Vs. Kiran Pal, AIR 2009 SC 2506 (5)National Insurance Company Limited…

28th March, 1995(M/s. Fenner (India) Ltd. v. Collector of Central Excise, Madurai (2 SCC 567) — Cited in 7 Judgments | BharatTax