Central Excise, (1995) 2 SCC 372. (iii) Triveni Engineering & Industries Ltd. & Anr. v. Commissioner of Central Excise

7 SCC 29Reported decision2000#25652 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2024.

Judgments citing Central Excise, (1995) 2 SCC 372. (iii) Triveni Engineering & Industries Ltd. & Anr. v. Commissioner of Central Excise

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

…Commissioner of Central Excise, Raipur, 2010 (253) E.L.T. 440 (Tri.-LB). (ii) Quality Steel Tubes (P) Ltd. v. Collector of Central Excise, (1995) 2 SCC 372. (iii) Triveni Engineering & Industries Ltd. & Anr v. Commissioner of Central Excise, (2000) 7 SCC 29. (iv) Mittal Engineering Works (P) Ltd. v. Collector of Central Excise, Meerut (1997) 1 SCC 203. [ (v) Commissioner of Central Excise, Indore v. Cethar Vessels Ltd. & Ors., (2009) 17 SCC 551. Page 21 of 76 (vi) Municipal Corporation of Greater Bombay v. Indian Oil Corporation, 1991 Supp (2) SCC 18. (vii) Cellular Operators Ass…

ACIT, NEW DELHI vs. M/S. INTEC CORPORATION, NEW DELHI

ITA 5788/DEL/2011[2008-09]Status: DisposedITAT Delhi16 Jan 2017AY 2008-09

Bench: Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: S/Shri V. Lakshmi Kumaran, S. SeethavaranFor Respondent: Shri A.K. Saroha, CIT DR
Section 143(3)Section 80

…, Delhi Bench in the judgments cited as – M/s. Narne Tulaman Manufacturers Pvt. Ltd., Hyderabad vs. Collector of Central Excise, Hyderabad – (1989) 1 SCC 172, Triveni Engineering & Industries Ltd. & Anr. Vs. Commissioner of Central Excise & Anr. – (2000) 7 SCC 29, BPL India Ltd. vs. Commissioner of Central Excise, Cochin – (2002) 5 SCC 167, Xerox Modicorp Ltd. vs. Commissioner of Central Excise – 2001 (130 ) ELT 219 (Tri.Del.) and (v) Majestic Auto Ltd. vs. Commissioner of Central Excise – 2001 (130) ELT 551 (Tri. Del.) but these judgments are of no support to the case of the assessee because there is not…

MADLEY PHARMACEUTICALS LTD. vs. COMMNR OF CENTRAL EXCISE&CUSTOMS, DAMAN

C.A. No.-003626-003626 - 2005Supreme Court14 Jan 2011
Section 18Section 27Section 35

…REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPEALATE JURISDICTION CIVIL APPEAL NO. 3626 OF 2005 Medley Pharmaceuticals Ltd. ……….. Appellant Versus The Commissioner of Central Excise & Customs, Daman …………..Respondent WITH CIVIL APPEAL NOS.1354-1355 OF 2010 Medley Pharmaceuticals Ltd. ………….. Appellant Versus The Commissioner of Central Excise, Gujarat …………..Respondent J U D G M E N T H.L. Dattu, J. 1) A group of three appeals is filed by the appellant – Medley Pharmaceuticals Ltd., under Section 35 L (b) of the Central Excise 1 Act, 1944 (hereinafter ref…

Central Excise, (1995) 2 SCC 372. (iii) Triveni Engineering & Industries Ltd. & Anr. v. Commissioner of Central Excise (7 SCC 29) — Cited in 3 Judgments | BharatTax