33. In Commissioner of Central Excise, Shillong v. North-Eastern Tobacco Co. Ltd.

The Pr.Commissioner of Income Tax vs. Sri Koundinya Educational Society

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…800 130. AIR 2002 SC 685 131. AIR 1999 SC 2468 132. AIR2006SC1846 133. (2004) 2 SCC 65 134. AIR 1981 SC 2181 135. (2009) 10 SCC 388 136. 1980 Cri LJ 1075 137. (2011) 10 SCC 608 138. [1997], 1 S.C.C. 388 139. (2009) 15 SCC 351 140. (2014) 1 SCC 161 141. (2001) 3 SCC 594 142. (1995) 6 SCC 289 143. (2003) 9 SCC 731 144. 2007 (14) Scale 36 145. (2014) 9 SCC 1 146. AIR 1994 SC 268 147. AIR 1951 SC 332 148. (2011) 10 SCC 608 149. (2016) 11 SCC 378 150. 1980 (Supp) SCC 601 151. 1998) 1 SCC 226 152. (1984) 3 SCC 16 153. (2006) 3 SCC 643 154. (2001) 3 SCC 609 155. 1963 S…

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Commnr. of Customs(Import) vs. M/S. Konkan Synthetic Fibres

Bench: The Customs Authorities, Inter Alia, Seeking Clearance Of The Same By Extending The Benefit Of The Notification No.17/01-Cus Dated 1.3.2001, As Amended By Notification No.44/01- Cus, Dated 26.04.2001. The Customs Authorities Had Refused To Accept The Request Of The Assessee & Accordingly, Had Directed The Assessee To Pay The Duty Under The Provisions Of The Customs Act, 1962 (“The Act” For Short).

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