J.K. Cotton Spg. & Wvg. Mills Co. Ltd. v. STO

1 SCR 900Reported decision1965#14620 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 1991 to 2024.

Judgments citing J.K. Cotton Spg. & Wvg. Mills Co. Ltd. v. STO

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. Servo-Med Industries Pvt. Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed and the impugned judgment is hereby set aside

C.A. No.-000583-000583 - 2005Supreme Court07 May 2015

Section 2

…Page 1 JUDGMENT REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.583 OF 2005 M/S. SERVO-MED INDUSTRIES PVT. LTD. …APPELLANT VERSUS COMMISSIONER OF CENTRAL EXCISE, MUMBAI. ...RESPONDENT J U D G M E N T R.F. Nariman, J. 1. Between June 1995 and March 1997, the appellants purchased syringes and needles in bulk from the open market. They would then sterilize the syringes and the needles and put one syringe and one needle in an unassembled form in a printed plastic pouch. The syringe and the needle were capable of…

M/S. Servo-Med Industries Pvt. Ltd vs. Commnr. of Central Excise, Mumbai

The appeal is allowed and the impugned judgment is hereby set aside

C.A. No.-000583-000583 - 2005Supreme Court07 May 2015

Section 2

Commnr. of Income Tax, Kerala vs. M/S. Tara Agencies

Appeal is allowed and the

C.A. No.-003568-003568 - 2001Supreme Court09 Jul 2007

For Respondent: M/s Tara Agencies

Section 35B

…s (1998) 8 SCC 85, State of Maharashtra v. Mahalaxmi Stores (2003) 1 SCC 70, Aspinwall & Co. Ltd. v. Commissioner of Income Tax, Ernakulam (2001) 7 SCC 525, M/s J.K. Cotton Spinning & Weaving Mills Co. Ltd. v. Sales Tax Officer, Kanpur & Another (1965) 1 SCR 900, Collector of Central Excise v. Kiran Spinning Mills (198) 2 SCC 348, Park Leather Industry (P) Ltd. & Another v. State of UP & Others (2001) 3 SCC 135. 47. Mr. Bhargava Desai, learned counsel appearing on behalf of the respondent assessee submitted that the respondent buys various varieties of packed tea of different grades and prices in…

M/S. Impression Prints vs. Commissioner of Central Excise, Delhi-1

C.A. No.-003536-003536 - 2000Supreme Court24 Aug 2005

For Respondent: Commissioner of Central Excise, Delhi-1

…rgue that there is no manufacture as understood in its ordinary sense. Mr. Parasaran also relied upon a three Judge Bench decision of this Court in the case of J. K. Cotton Spinning & Weaving Mills vs. Sales Tax Officer, Kanpur & Anr. reported in (1965) 1 SCR 900. In this case, the Assessee was carrying on the business of manufacturing textile goods, tiles and other commodities. It applied for registration under Section 7 of the Central Sales Tax Act and requested that certain goods be specified in the certificate of Registration for the purposes of getting the benefit under Section 8(1) of the Act.…

Collector of Central Excise Jaipur vs. Associated Stone Industries

C.A. No.-001355-001355 - 1994Supreme Court17 Sept 1991

For Respondent: RAJASTHAN STATE CHEMICAL WORKS DEEDWANA, RAJASTHAN ETC. ETC

Section 2

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10 PETITIONER: COLLECTOR OF CENTRAL EXCISE, JAIPUR ETC. ETC. Vs. RESPONDENT: RAJASTHAN STATE CHEMICAL WORKS DEEDWANA, RAJASTHAN ETC. ETC. DATE OF JUDGMENT17/09/1991 BENCH: FATHIMA BEEVI, M. (J) BENCH: FATHIMA BEEVI, M. (J) RANGNATHAN, S. OJHA, N.D. (J) CITATION: 1991 AIR 2222 1991 SCR Supl. (1) 124 1991 SCC (4) 473 JT 1991 (4) 6 1991 SCALE (2)602 ACT: Central Excises and Salt Act, 1944: Section 2(f), Item No. 68 of First Schedule--Notification No. 179/77, CE dated 18.6.1977--Exemption in relation to manufacture of wh…