CCE v. Ambalal Sarabhai Enterprises

43 ELT 214Reported decision1989#24965 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2015 to 2024.

Judgments citing CCE v. Ambalal Sarabhai Enterprises

M/S Bharti Airtel Ltd vs. The Commissioner of Central Excise, Pune III

C.A. No.-010409-010410 - 2014Supreme Court20 Nov 2024

Bench: HON'BLE MRS. JUSTICE B.V. NAGARATHNA

…2024 INSC 880 Page 1 of 76 R E P O R T A B L E IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 10409-10410 OF 2014 M/S BHARTI AIRTEL LTD. …APPELLANTS (S) VERSUS THE COMMISSIONER OF CENTRAL EXCISE, PUNE …RESPONDENT(S) WITH CIVIL APPEAL NO. 5832 OF 2018 CIVIL APPEAL NOs. 5032-5035 OF 2021 CIVIL APPEAL NOs. 5039-5040 OF 2021 CIVIL APPEAL NO. 5038 OF 2021 CIVIL APPEAL NO. 5056 OF 2021 CIVIL APPEAL NOs. 5036-5037 OF 2021 CIVIL APPEAL NO. 7119 OF 2015 CIVIL APPEAL NO. 7179 OF 2015 CIVIL APPEAL NO. 1077 OF 2016 CIVIL APPEAL NO…

M/S. Escorts Ltd vs. Commnr. of Central Excise, Faridabad

The appeal is allowed accordingly

C.A. No.-006561-006561 - 2004Supreme Court29 Apr 2015

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6561 OF 2004 M/S. ESCORTS LTD. …APPELLANT VERSUS COMMISSIONER OF CENTRAL EXCISE, FARIDABAD ...RESPONDENT WITH CIVIL APPEAL NO.457 OF 2006 WITH CIVIL APPEAL NOS.9469-9470 OF 2010 J U D G M E N T R.F. Nariman, J. C.A. NO.6561 OF 2004 1. The present case raises an interesting question as to whether excise duty is payable on an intermediate product, namely, Transmission Assembly which comes into existence during the manufacture of tractors made by the appellant. The 1 Page 2 JUDGMENT…

M/S. Escorts Ltd vs. Commnr. of Central Excise, Faridabad

The appeal is allowed accordingly

C.A. No.-006561-006561 - 2004Supreme Court29 Apr 2015

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6561 OF 2004 M/S. ESCORTS LTD. …APPELLANT VERSUS COMMISSIONER OF CENTRAL EXCISE, FARIDABAD ...RESPONDENT WITH CIVIL APPEAL NO.457 OF 2006 WITH CIVIL APPEAL NOS.9469-9470 OF 2010 J U D G M E N T R.F. Nariman, J. C.A. NO.6561 OF 2004 1. The present case raises an interesting question as to whether excise duty is payable on an intermediate product, namely, Transmission Assembly which comes into existence during the manufacture of tractors made by the appellant. The 1 Page 2 JUDGMENT…

CCE v. Ambalal Sarabhai Enterprises (43 ELT 214) — Cited in 3 Judgments | BharatTax